Section 15 in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995
15. Training and Departmental Examination.
(1)The persons appointed to the Service shall undergo such period of training as may be decided by the appointing authority.(2)All persons in the cadre of Auditors unless specifically exempted by Governments shall be required to pass a departmental examination.(3)They syllabus and the procedure for appearing the departmental examination are specified in Appendix I.(4)Any person failing to pass the departmental examination in four successive chances shall be liable for reversion to his permanent post, if any, or be discharged from service, as the case may be :Provided that the Government may, if they think fit for reasons to be recorded in writing exempt or allow further chances to any persons or class of persons tor passing the Departmental Examination.Note-"Chance" shall mean the Departmental Examination held immediately after one month from the date of joining as Auditor and failure to appear at any Departmental Examination within successive four chances shall be reckoned as a chance.(5)An Auditor shall not be entitled to draw his third and subsequent increments in the scale of pay prescribed for the post, until he passes the Departmental Examination or is exempted from passing it.
