Section 9(5) in Junior Clerk, Clerk-cum-Typist, Typist, Class III, (Departmental Examination) Rules, 2012
(5)In the event of any candidate failing to appear at the examination after having enlisted his name as a candidate for appearing thereat, but without intimation related to in sub-rule (4), he shall be deemed to have availad of the one chance to pass the examination:Provided that the Chief Town Planner, Gujarat State, may condone the failure on the part of a candidate to give intimation referred to in sub-rule (4), and the consequences arising therefrom, if the Chief Town Planner, Gandhinagar is satisfied that the candidate had failed to give intimation within time for reasons beyond his control.
