Section 10(5) in Planning Assistant, Class III, (Departmental Examination) Rules, 2012
(5)In the event of any candidate failing to appear at the examination after having enlisted his name as a candidate for appearing thereat, but without intimating of with drawn of his/her candidature from the examination in time as specified in sub-rule (2), he shall be deemed to have lost one chance to pass the examination:Provided that the Government may condone the failure on the part of any candidate to give intimation related to in sub-rule (4) and the consequences arising therefrom, if the Government is satisfied that the candidate had failed to give intimation within time for reasons beyond his control.
