Section 5(3) in Commercial Tax Officer, Class II (pre-service training and post-training examination) Rules, 2016
(3)In the circumstances mentioned in sub-rule (1) and sub-rule (2) above, if the examinations are not conducted in time or result thereof cannot be declared before the probation period of the direct recruits is over, his probation period shall be deemed to have been extended till the declaration of the result of the post-training examination of his last additional attempt.
