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State of Bihar - Section

Section 12 in The Bihar Jail Service Rules, 1953

12. [ [Substituted vide Notification No. 8661-J-L, dated 12.5.1959.]

Rs. 5 only as application fee with application.A. To the Bihar Public Service Commission. - A consolidated examination fee of Rs. 55 (Rs. 13.75 Paise in a case of candidates belonging to Scheduled Castes and Tribes) of which Re. 1.00 should be paid by means of Crossed Indian Postal Order or Treasury Challan when asking for the application Form and connected documents and the rest when they submit their applications:Provided that the Commission may at their discretion remit the prescribed fee in cases of bona fide displaced persons from Pakistan who are not in a position to pay the prescribed fee.B. To the Medical Board. - Rs. 16 (rupees sixteen) only in each at the time of examination by a Medical Board.]Note. - The examination fee shall be payable by means of Treasury Challan to be obtained from any Treasury in Bihar or Crossed Indian Postal Order, payable to the Secretary, Bihar Public Service Commission. The fee paid by means of Treasury Challan should be credited to the Head ["XXI, Miscellaneous, Miscellaneous Department-Examination Fee realised by the Bihar Public Service Commission"] [See now new head of account.]. The fee must not be sent by cheques on banks or in cash.