Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 19 in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959

19. Number of chances for appearing at the examination.

- An employee will be given 3 chances to pass the Departmental Examinations in all the subjects he is required under these rules to do, provided he avails of these chances within 3 years of his becoming eligible for the examination or the first examination held under these rules whichever is later.Provided that during the period of 3 years of his becoming eligible, if such examination is not held during any year or he is prevented from appearing in an examination due to reasons beyond his control, which may be certified as genuine by the Head of Department, the restriction of three chances and the maximum period of 3 years shall be extended to that extent.The above extension of limits and restriction on chances to appear in the examination shall, in the case of probationers, however, be limited to the maximum period of probation or the extended period of probation under the respective Service Rules or condition of such appointment.Any person who fails but obtain 45% or more marks in any subject (s) shall be exempted from appearing in that subject(s) at the subsequent Examination.