Section 10 in The Indian Forest Service (Probation) Rules, 1968
10. Failure to pass the final examination.
- Where a probationer fails to obtain the minimum number of marks prescribed for any subject, group of subjects or part of the final examinations, under the regulations framed under rule 8 the Central Government may permit him to sit for re-examination in the subject or subjects in which he failed. [* * *] [Omitted by D.P. & A.P. Notification No. 11037/3/76-AIS (IH)-C, dated 7th June, 1976.]Provided that the marks awarded to a probationer on such re-examination shall not be taken into account in determining his seniority :[Provided further that the Central Government may exempt a probationer, appointed to the service on the results of the competitive examination held in 1970 or earlier, from re-appearing in the subject or subjects in which he failed, to obtain the prescribed minimum number of marks in the final examination.] [Substituted by Notification No. 7/32/70-AIS (IV), dated 6th March, 1973 (w.e.f. 17th March, 1973).]
