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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(5)(a) in The Orissa Employment Officers' Service Rules, 1970

(a)a treasury chalan showing payment into any Government treasury of a sum of Rs. 5 (Rs.1.25 p. if a candidate belongs to any of the scheduled castes or scheduled tribes) credited to the Government of Orissa under the appropriate head of account as application fee which shall not ordinarily be refunded. Candidates having war service or approved military service are exempted from the payment of application fee and in the case of repatriates from Burma and Ceylon who have migrated to India on or after the 1st June, 1963 and the 1st November, 1964 respectively and displaced persons from East Pakistan who have migrated to India on or after the 1st January, 1964 the Commission- may remit the fee :