Section 19 in The Bihar School Examination Board Regulations, 1964
19. Examination fee.
- The fees for the Annual Secondary School Examination and for Supplementary Secondary School Examination will be as under(i)Annual Secondary School Examination Rs. 30 (Rupees thirty) per candidate.Supplementary Secondary School Examination Rs. 40 (Rupees Forty) per candidate.(ii)Besides the Examination fee at the prescribed rate, every candidate shall have to pay the following charges :-(a)Fee for the issue of schedule and individual mark-sheet at the cost of Rs. 6.00 per candidate or at any other rate as prescribed by the Board.(b)Local levy at the rate of Rs. 5.00 per candidate or at any other rate prescribed by the Board.(c)Practical Examination fee at the rate of Rs. 2.00 per candidate in subjects in which there is a practical examination or at any other rate prescribed by the Board.(iii)Examination fee once paid cannot be adjusted against any fee or dues payable to the Board by the same person or any other person but may be refunded or adjusted in the circumstances and to the extent mentioned below:-(a)if the candidate died prior to the first day of examination, the entire fee received from him shall be refunded. The application for refund should be made within 6 months of the commencement of the examination;(b)if the candidate is suddenly taken ill and is prevented from appearing at an examination, one half of the examination fee shall be adjusted against the fee payable by him at a subsequent examination provided that an application for such adjustment supported by medical certificate from a registered medical practitioner reaches the Secretary through the Head of the Institution concerned within one month after the close of the examination in which he could not appear. Provided further that when such a candidate takes admission in any institution and is sent up by that institution for a subsequent examination no such adjustment of the examination fee shall be made;(c)if the candidate is not admitted to the examination by Board the entire fee shall be refunded;(d)no application of refund shall be entertained after the expiry of six months from the date of the commencement of the examination concerned.
