Section 1 in Senior Clerk, Class-III (Departmental Examination) Rules, 2013
1. Short title, extent and commencement.
(1)These rules may be called the Senior Clerk, Class-III (Departmental Examination) Rules, 2013.(2)They shall come into force on the date of their publication in Official Gazette.(3)They shall apply to the persons appointed as Junior Clerk, Clerk-cum-Typist, Class-Ill, in the Subordinate Service of the Commissionerate of Industries whether by promotion or otherwise:Provided that where any such person has before the appointed date passed the relevant examination or has been exempted under the old rules from passing the relevant examination, shall not required to pass the examination as provided under this rules:Provided further that the chances for passing the relevant examination under the old rules shall be deemed to have been provided under these rules and a person who has been provided any such chance shall be allowed to avail the remaining chances under these rules:Provided also that any such person, before the appointed date, who has availed of all the chances, prescribed under the old rules for passing the examination, shall be allowed to avail one additional chance to pass the examination under these rules, which shall have to be availed of at the first examination to be held under these rules, subject to the condition that he shall not be entitled to claim seniority and shall become junior to all those who have passed the examination and have been promoted regularly to higher post earlier than him.
