Section 9 in Bihar Employees' State Insurance Medical Service Rules, 1981
9. Application.
(1)Every candidate shall submit his application in his handwriting in the Form, copies of which may be obtained on payment, if any, from the Secretary to the Commission so as to reach him not later than such date as may be notified by the Commission in his behalf on each occasion.(2)No application shall be considered unless it is accompanied by a treasury challan for Rs. 10 deposited into any Government Treasury as application fee credited to the Government of Bihar under the appropriate head of account.The application fee shall not be accepted in any other form. In case of candidates of the Scheduled Castes or Scheduled Tribes the fee shall be reduced to one fourth.The Commission may remit the fee in case of repatriate from Burma/ Ceylon who have migrated to India on or after the 1st June, 1963/1st November, 1954. The fee paid with the application will not ordinarily be refunded. The fee once paid for any grade of service shall not be held in any circumstances for any other grade of service.Note. - A candidate already in Government service shall not be considered unless his application is forwarded to the Commission by his Appointing Authority.
