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State of Bihar - Section

Section 11 in The Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955

11.

(1)No candidate will be admitted to the written examination unless he holds a certificate of admission from the Commission.
(2)Candidates must see that they are eligible and must decide definitely to apply before depositing the fees. In order to prevent disappointment candidates are advised to have themselves examined by a Government Medi Officer of, or above, the rank of a Civil Assistant Surgeon before applying for admission to the examination. No claim for refund of any of these fees will ordinarily be entertained, except to the extent stated in Appendix 'B' to these rules, nor can they be held in reserve for any other examination or selection.