Section 8(3) in Head Clerk, Class III, (Departmental Examination) Rules, 2013
(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.
