Section 15(1) in Haryana Service of Engineers, Group A, Public Works (Buildings and Roads) Department Act, 2010
(1)The officer appointed to the Service, unless he has already done so, shall pass such departmental examination and within such period, as may be specified by the Government :Provided that the Government in addition to such departmental examination may from time to time, specify any other test or examination to be passed before an officer can be considered eligible for promotion or appointment to any rank in the Service;Provided further that the Government may, for any sufficient cause extend the period within which any member is required to pass the departmental examination.
