Section 9 in Assistant Inspector of Motor Vehicles Class III (Departmental Examination) Rules, 2015
9. Admission to the examination.
(1)A Assistant Inspector of Motor Vehicles Class III, who desires to appear at the examination, shall submit his application in the Form as specified in Appendix 'B', to the Head of Office in which he is serving through the Commissionerate of Transport, Gujarat State, for enlisting his name as a candidate for such examination at least sixty days before the date of the commencement of the examination.(2)The Head of Office shall scrutinise the application with regard to his eligibility for appearing at the examination and forward the same to the Board through the Commissionerate of Transport, Gujarat State, along with the Certificate of Eligibility as specified in Appendix 'C'.(3)If the applicant subsequently decides not to appear at the examination, he shall give the intimation thereof to the Board through the Commissionerate of Transport, Gujarat State, at least thirty days before the date of the commencement of the examination.(4)In the event of any person fading to appear at the examination after having enlisted his name as a candidate for appearing thereat but without intimating referred to in sub-rule (3), he shall be deemed to have lost one chance to pass the examination.(5)The Board shall admit the candidate to the examination on the strength of the certificate issued by the Commissionerate of Transport, Gujarat State, that he is eligible to appear at such examination:Provided that the Commissionerate of Transport, Gujarat State, may condone the failure on the part of the person to give intimation referred to in sub-rule (3), and the consequences arising there from if it is satisfied that the person had failed to give the intimation within time for reasons beyond his control.
