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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(4) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(4)No application shall be considered unless it is accompanied by a cross Indian Postal Order payable to the Secretary, Orissa Public Service Commission or a Treasury Challan showing payment of such amount into a Government Treasury under the head of account "0051 -Public Service Commission-105-State PSC, Examination Fees" as examination fee as may be determined by the Commission, from time to time ;Provided that candidates belonging to Scheduled Castes or Scheduled Tribes shall be exempted from payment of such examination fee.