Section 3 in Home Guards Organisation, (Departmental Examination) Rules, 2012
3.
(1)Every person who is appointed as a Clerk, class III shall be required to pass lower level departmental examination within three chances and within a period of three years from his regular appointment as Clerk:Provided that a person belonging to the Scheduled Castes or Scheduled Tribes shall be allowed one additional chance to be availed within a period of one year from the date of expiry of the period specified in these rules;Provided further that the chances for passing the relevant examination availed under the old rules shall be deemed to have been availed of under these rules and a person, who before the appointed date has availed of any chances under the old rules, shall be allowed to avail the remaining chances under these rules:Provided also that if the period for passing the examination provided in these rules expires before providing him the last chance, the said period shall be deemed to have been extended up to the date of declaration of result of examination which provided him the last chance;(2)A Clerk who fails to pass the lower level departmental examination within specified chances and within specified period shall after the expiry of the specified chances and specified period be liable to have his increments withheld until he passes the said examination.(3)Any increment withheld under sub-rule (2) shall become payable to him from the date on which he passes the lower level department examination and all future increments shall accrue to him as if no increment had been withheld:Provided that such Clerk shall not be entitled to claim the arrears of pay which were lost to him by reason of the increments having been withheld.Explanation. - For the purpose of releasing the withheld increments "the date of passing the examination" means the date of declaration of the result;(4)Where a person who has failed to pass the lower level departmental examination within the specified, chances and specified period shall notwithstanding such failure, be eligible to appear at any time in such examination on payment of examination fees as may be determined by the Government from time to time and, if he passes such examination, his increments shall be released as provided in sub-rule (3).
