Section 19(5) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(5)No claim for return of fee so paid shall in any circumstances be entertained.Note - (I) Copies of documents, duly attested by Officer competent to attest shall be submitted with the application but the original shall be produced at the time of interview.Note - (II) The Commission may at their discretion require such additional proof on any of the above matters as they may think fit.Note - (III) The application of a candidate may be rejected at the discretion of the Commission if it is not complete in all respect as specified by the Commission.
