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State of Jharkhand - Section

Section 492 in Bihar Education Code, 1961

492. Fees.

(1)Candidates for the public examinations are required to pay the following fees.-
Name of examination     Fee.
      Rs.
Wastania Examination .. .. *1
Fauqania Examination .. .. 2
Maulavi Examination .. .. 3
Alim Examination .. .. 4
Fazil Examination .. .. 5
* Now see new scale of pay.(G. O. no. 1884-E., dated the 5th October 1937.)
(2)The examiners are paid in accordance with the following scale :-
Name of examination       For setting a paper. For making a paper
        Rs. P.
Wastania Examination .. .. .. *8 12
Fauqania Examination .. .. .. 10 25
Maulavi Examination .. .. .. 15 37
Alim Examination .. .. .. 20 50
Fazil Examination .. .. .. 25 62
* Now see new scale of pay.(G. O. no. 1884-E, dated the 5th October, 1937.)
(3)If a candidate fails in one subject only or in the aggregate by not more than 10 marks or one per cent of the total maximum marks for the examination, whichever is greater, his papers in the subject in which he has failed or in the subject or subjects in which he did not secure the percentage of marks prescribed for success in the aggregate shall be re-examined on the method of marking already adopted, and without any alteration of the standard. The re-examination shall be made by the Head Examiner, if one has been appointed; otherwise by the Original Examiner. Should a candidate who has failed in one subject, pass in that subject when his paper or papers in that subject, are re-examined, but still fail to pass in the aggregate by not more than 10 marks, his paper or papers in the subject or subjects in which he did not secure the percentage of marks prescribed for success in the aggregate shall also be re-examined without any alteration of the standard. A person who re-examines a paper according to this rule will be entitled to half the fee sanctioned for the original examination.(Government notification no. 357-E. R., dated the 24th June 1931.)
(4)The Secretary of the Madrasa Examination Board has power to sanction, in respect of the examination controlled by the Board, the grant, or acceptance of honoraria or fees of individual amounts not exceeding Rs. 250 when the amount is calculated according to scales fixed for remuneration for work in connection with examinations and the budget provision is not exceeded.(Government notification no. 10972-E., dated the 6th December 1934.)