Section 11(4) in Home Guards Organisation, (Departmental Examination) Rules, 2012
(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.
