Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 22 in The Rajasthan Subordinate Co-Operative Service (Class I) Rules, 1955

22. Examination fee.

(1)A candidate for direct recruitment to a post in the Service must pay to the Commission such fee as are fixed by them.Annexure
    For Competitive Examinations For I Interviews
1. State Services Rs. 50.00 Rs. 20.00
2. Subordinate Services carrying Pay Scale not lower than Rs.110- 225. Rs. 30.00 Rs. 10.00
3. Ministerial Services carrying Pay Scale, lower than Rs.110-225 Rs. 20.00 Rs. 05.00
In the case of candidates belonging to Scheduled Castes/ Scheduled Tribes, the fee shall be one-fourth in all cases. Form of application shall be obtainable from the Commission free of charge:Provided that the persons repatriated from Burma and Ceylon on or after 1-3-1963 and from East African countries of Kenya, Tanganyika, Uganda and Zanzibar shall be exempted from payment of Application fee or "Examination fee" as the case may be, as prescribed by the Commission or the Appointing Authority, as the case may be, subject to the condition that the Commission or the Appointing Authority, as the case may be, is satisfied that such persons are not in a position to pay such fee.
(2)In case, the examination is being held under Rule 18(2), a candidate wishing to be considered for any service or services besides the Service shall pay to the Commission such additional fee or fees as the Commission may require, after consultation with Government, instead of paying the full examination fee in respect of each such service separately.
(3)No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination by the Commission. In the latter case a deduction of Rs. 5/- shall be made before the refund is paid.