Section 15 in Haryana Service of Engineers, Group A, Public Works (Buildings and Roads) Department Act, 2010
15. Department examination.
(1)The officer appointed to the Service, unless he has already done so, shall pass such departmental examination and within such period, as may be specified by the Government :Provided that the Government in addition to such departmental examination may from time to time, specify any other test or examination to be passed before an officer can be considered eligible for promotion or appointment to any rank in the Service;Provided further that the Government may, for any sufficient cause extend the period within which any member is required to pass the departmental examination.(2)If an officer fails to pass the departmental examination within the specified or within the extended period, if any, he shall not earn his future grade increments till such time, as he passes it when the increments shall be released retrospectively:Provided that he shall not be entitled to get any arrears of the released grade increments for the period during which he could not pass the examination, -(3)If an officer passes the departmental examination in first attempt before the specified, period, he shall he given all increments which would have otherwise fallen due to him at the end of such period from the following day on which the departmental examination was completed. The above advantage conferred by this stipulation is not of cumulative nature and later increments shall become due on the dates on which they would have become otherwise due.
