Section 16 in The U.P. Co-Operative and Panchayat Audit Service Rules, 1979
16. Fees.
(1)A candidate for direct recruitment to the Service must pay such fee as may be prescribed by the Government from time to time in respect of the service.(2)A candidate must also pay such fee as may be prescribed by the government from time to time for medical examination by a Medical Board or other Medical Authority, as the case may be, before the Medical Examination.(3)No claim for refund of these fees shall ordinarily be entertained.
