Section 26 in The Chhattisgarh Municipal Service (Executive) Rules, 1973
26. Departmental examination.
(1)Every member of the service shall be required to pass the prescribed departmental examination within two years of his appointment in service and if he fails therein his appointment may be terminated notwithstanding any other provisions in these rules :Provided that the appointing authority may, in special cases, extend the period specified in this sub-rule for a period not exceeding two years in the aggregate.(2)The departmental examination shall be in the subjects mentioned in the Third Schedule.(3)The departmental examination shall be conducted in the manner, as may be specified by the State Government, from time to time.(4)The departmental examination shall be conducted in the manner, as may be specified by the State Government, from time to time.(5)Every Council shall be liable to pay such contribution to meet the cost of departmental examination as the State Government may, from time to time, specify in this behalf.
