Section 32 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
32. Refund of fee.
(1)Fee once paid shall not be refunded except in the following cases-(a)in the case of candidates death prior to examination,(b)in the case of a candidate who after paying the prescribed fee for the ensuring examination is declared successful as a result of scrutiny or release of his/her withheld result.(c)in the case of a candidate who deposits fresh fee due to nonreceipt of timely intimation of holding over of his/her fees under Regulation 33,(d)in case of candidate whose application form is rejected by the Board.Explanation - In this rule 'fees' means only examination fee and does not include the fee to be deposited for securing particulars of marks obtained.(2)Application on the prescribed form for a refund of fee shall be entertained if submitted through the Principal of the institution within the time specified in Schedule-Ill.
