Section 4 in Tamil Nadu Municipal Service Rules, 1970
4. Fee to be paid by candidates. - Every candidate who applies for appointment to any class or category of a service in response to an advertisement issued by the appointing authority shall pay such fee as may be prescribed in the advertisement. The fee may be sent either by postal money order or by crossed postal order payable to the appointing authority:
Provided that no fee shall be levied from a candidate who has rendered war service:Provided further that it shall be open to the appointing authority with the concurrence of the State Government to exempt any classes of persons from payment of fees.
