Section 8 in Head Clerk, Class III, (Departmental Examination) Rules, 2013
8. Application for appearing in the Examination.
(1)A person who intends to appear at the examination shall send his application in the Form as specified in Appendix 'B' for enlisting his name as a candidate for such examination at least sixty days before the date of the commencement of the examination or the Head of Office in which the person is serving. The Head of Office shall scrutinise the application for appearance in the examination, with regard to his eligibility for appearing at the examination and forward the same to the Board for conducting the examination through the Chief Electrical Inspector, Gujarat State, along with the Certificate of Eligibility as prescribed in Appendix c.(2)If the applicant subsequently decides not to appear at the examination, he shall give intimation thereof to Board through the Chief Electrical Inspector at least thirty days , before the date of the Commencement of the examination.(3)In the event of any person failing to appear at the examination after having enlisted his name as a candidate but without intimating referred to in sub-rule (2), he shall be deemed to have lost one chance to pass the examination.Provided that the State Government may condone the failure on the part of the person to give intimation referred to in sub-rule (2), and the consequences arising there from if it is satisfied that the person had failed to give the intimation within time for reasons beyond his control.(4)The Board shall admit the candidate to the examination on the strength of the certificate issued by the Chief Electrical Inspector, Gujarat State, that he is eligible to appear at the examination.
