Section 5(2) in Commercial Tax Officer, Class II (pre-service training and post-training examination) Rules, 2016
(2)If a direct recruit fails to pass the post-training examination in the prescribed attempts as required under these rules, his services shall be terminated:Provided that if, in a case, the State Government is satisfied that he could not pass the examination within prescribed attempts for reasons beyond his control, the State Government may after recording reasons allow him not more than two additional attempts to pass such post-training examination on payment of an examination fee to be determined by the Government:Provided further that if a person passes the post-training examination after availing the additional attempts, he shall not be entitled to claim seniority over those persons who have passed the examination earlier than him within the specified attempts and specified time.
