Section 5 in Assistant Education Inspector and Assistant Teacher, Class III (Departmental Examination) Rules 2012
5.
(1)A candidate who intends to appear in the Examination shall, send his/her application to the Chairman, State Examination Board, through the office of the Head of the Department atleast 30 days before the date of the commencement of the examination, in the form as specified in the Appendix B, tor enlisting his/her name as a candidate for the relevant examination.(2)The respective Heads of the Department shall scrutinize the application with regards to his/her eligibility for appearing the examination and forward the same to the chairman, State Examination Board.(3)The Chairman, State Examination Board shall admit the candidates to the examination on strength of the eligibility certificate given by the respective Head of the Department.(4)if the applicant subsequently decides not to appear at the examination he/she shall give intimation thereof to the Chairman, State Examination Board through his/her heads of the Department at least thirty days before the date of the commencement of the examination.(5)In the event of any person failing to appear at an examination after having enlisted his/her name as a candidate for appearing thereat but without intimating as referred to sub-rule(4) he/she shall be deemed to have lost one chance for passing the examination:Provided that the State Government may condone the failure on the part of the candidate to give intimation as referred to in the sub-rule (4) and the consequences arising there from if it is satisfied that the person had Failed to give such intimation within time for reasons beyond his/her control.(6)The Examination shall be held by the Chairman, State (Examination Board twice in a year, generally in the month of January and July on the date notified by him.
