Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1) in The Rajasthan Subordinate Co-Operative Service (Class I) Rules, 1955

(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.