Section 5(1) in Commercial Tax Officer, Class II (pre-service training and post-training examination) Rules, 2016
(1)The direct recruits shall require to pass the post-training examination within three attempts during their probation period:Provided that the persons belonging to the Scheduled Castes or Scheduled Tribes shall be allowed an additional attempt which shall have to be availed of within a period of one year from the date of declaration of the result of the examination of his third attempt.
