Section 3 in Commercial Tax Officer, Class II (pre-service training and post-training examination) Rules, 2016
3. Institutional training.
- The direct recruits shall require to undergo institutional training in the training institute in accordance with the following provisions, namely:-(1)The institutional training to be imparted by the training institute shall be for a period of eighteen weeks as specified in Appendix-II.(2)The direct recruits shall be under the control of Deputy Commissioner of Commercial Tax (Training) Gujarat State, during the period of their institutional training.(3)The post-training examination shall be held by Training Institute on the completion of institutional training period. The direct recruits who have completed the institutional training programme shall require to pass the post training examination. After completion of the institutional training, the direct recruits shall require to work in their respective offices until their post-training examination.
