Section 5(5) in Assistant Education Inspector and Assistant Teacher, Class III (Departmental Examination) Rules 2012
(5)In the event of any person failing to appear at an examination after having enlisted his/her name as a candidate for appearing thereat but without intimating as referred to sub-rule(4) he/she shall be deemed to have lost one chance for passing the examination:Provided that the State Government may condone the failure on the part of the candidate to give intimation as referred to in the sub-rule (4) and the consequences arising there from if it is satisfied that the person had Failed to give such intimation within time for reasons beyond his/her control.
