Section 12 in The Bihar Forest Service Rules, 1953
12.
A candidate must deposit the following fees:-A. To the Commission-(a)Rs. 5 (Rupees five) only as application fee with the application :Provided that candidates belonging to the Scheduled Castes and Scheduled Tribes shall be required to pay a fee of Rs. 1.25 Paise (Rupees one and twenty five Paise) only with the application :Provided further that the Commission may, at its discretion remit the prescribed application fee in cases of bona fide displaced persons from Pakistan who are not in a position to pay such fee.(b)Rs. 50 (Rupees fifty) only as examination fee after a certificate for his admission to the examination has been issued :Provided that candidates belonging to the Scheduled Castes and Scheduled Tribes shall be required to pay a fee of Rs. 12.25 Paise (Rupees twelve and twentyfive Paise) only as examination fee :Provided further that the Commission may, at its discretion remit the prescribed examination fee in case of bonafide displaced persons from Pakistan who are not in a position to pay such fee.B. To the Medical Board-Rs. 16 (Rupees sixteen) in cash at the time of examination by a Medical Board, in the case of successful candidates.Note 1. - Either Treasury Challans or crossed Indian Postal Orders payable to the Secretary, Bihar Public Service Commission, will be accepted as application or examination fees. The fee must not be sent by cheques or bank Drafts. The fee deposited into the treasury should be credited to the "XXI-Miscellaneous-Miscellaneous Departments-State Examination Fees-Fees realised by the Bihar Public Service Commission".Note 2. - Candidates must see that they are eligible and must decide definitely to apply before depositing the fees in the treasury in order to prevent disappointment, candidates are advised to have themselves examined by a Government Medical Officer of and above the rank of a Civil Assistant Surgeon before applying for admission to the examination. Candidate already in Government service should make sure before depositing the fee that their application will be forwarded by the Competent Authority.Note 3. - No claim for refund or any of these fees will ordinarily be entertained except to the extent stated in Appendix 'B' nor can they be held in reserve for any other examination or selection.
