Section 5 in Statistical Assistant, Class III, Pre-service Training and Passing of Post-Training Examination Rules, 2015
5. Attempts for passing examination.
(1)The direct recruit shall be required to pass the examination within three attempts and within a period of five years of their contractual period:Provided that a person belonging to the Scheduled Castes or Scheduled Tribes who is unable to pass the examination within three attempts shall be allowed an additional attempt which shall have to be availed of within a period of one year from the date of declaration of the result of the Examination of his third attempt-(2)If a direct recruit fails to pass the examination in the prescribed attempts as required under these rules, his services shall be terminated:Provided further that if the State Government is satisfied that a person could not pass the examination within the prescribed attempts for reasons beyond his control, it may after recording the reasons in writing allow him not more than two additional attempts to pass such examination on payment of an examination fees as determined by the Government from time to time :Provided also that if a person passes the examination after availing the additional attempts, he shall not be entitled to claim senior it over those persons who have passed the examination other than him within the specified attempts and specified period.(3)In the circumstances mentioned in sub-rule (1) and sub-rule (2) above, if the Examination is not conducted in time or result thereof cannot be declared before the contractual period of the direct recruits is over, his contractual period shall be deemed to have been till the declaration of the result of the examination of his last additional attempt.(4)Not appearing in the examination, shall be considered as an attempt.
