Section 5 in Commercial Tax Officer, Class II (pre-service training and post-training examination) Rules, 2016
5. Attempts for passing Examination.
(1)The direct recruits shall require to pass the post-training examination within three attempts during their probation period:Provided that the persons belonging to the Scheduled Castes or Scheduled Tribes shall be allowed an additional attempt which shall have to be availed of within a period of one year from the date of declaration of the result of the examination of his third attempt.(2)If a direct recruit fails to pass the post-training examination in the prescribed attempts as required under these rules, his services shall be terminated:Provided that if, in a case, the State Government is satisfied that he could not pass the examination within prescribed attempts for reasons beyond his control, the State Government may after recording reasons allow him not more than two additional attempts to pass such post-training examination on payment of an examination fee to be determined by the Government:Provided further that if a person passes the post-training examination after availing the additional attempts, he shall not be entitled to claim seniority over those persons who have passed the examination earlier than him within the specified attempts and specified time.(3)In the circumstances mentioned in sub-rule (1) and sub-rule (2) above, if the examinations are not conducted in time or result thereof cannot be declared before the probation period of the direct recruits is over, his probation period shall be deemed to have been extended till the declaration of the result of the post-training examination of his last additional attempt.(4)Not appearing in the examination, shall be considered as an attempt.(5)The Deputy Commissioner of Commercial Tax (Training), Gujarat State, shall publish the result of each post-training examination.
