Section 11 in Home Guards Organisation, (Departmental Examination) Rules, 2012
11.
(1)A person who desires to appear at the examination under these rules shall send his/her application in the form as specified in Appendix 'C, to the Board through the Director General of Home Guards, Gujarat State for enlisting his/her name as a candidate for such examination atleast sixty days before the date of commencement of the examination.(2)The Head of office in which, the person is serving shall scrutinize the application with regard to his eligibility for appearing in the examination and forward the same to the Board through the Director General of Home Guards, Gujarat State along with the Certificate of Eligibility to appear in the examination;(3)If the applicant subsequently decides not to appear at examination, he/she shall give intimation thereof to the Board through the Director General of Home Guards, Gujarat State, at least thirty days before the date of the commencement of the examination;(4)In the event of any person failing to appear in the examination after having enlisted his/her name as a candidate but without intimating referred to in sub-rule (3), he/she shall be deemed to have availed of one chance to pass the examination:Provided that the State Government may after recording reasons in writing condone the failure on the part of a person to give intimation referred to in sub-rule (3), and the consequences arising there from, if it is satisfied that the person had failed to give intimation within time limit for reasons beyond his control.
