Section 21 in The Rajasthan Subordinate Accounts Service Rules, 1963
21. Examination fee.
(1)A candidate for direct recruitment to the Service shall pay the fee fixed by the Commission in, such manner, as may be indicated by them.(2)In case, the examination is being held under rule 16(ii) a candidate wishing to be considered for any service or services besides the service shall pay to the Commission such additional fee or fees, as the Commission may require, after consultation with Government, instead of paying the full examination fee, in respect of each such service separately.(3)[ No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination except when the advertisement is cancelled by the Commission because of withdrawal of requisition by the Requisitioning Authority or for any other reason in which case the amount shall be refunded:Provided that no claim for the refund of fee shall be entertained after a period of one month from the date of issue of the letter of refund by the Commission to the candidate.] [[Sub-rule (3) Substituted by No. F. 5(25)DOP/A-II/80, 8-4-1993, which was as under:-'(3) No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination except when a candidate is not admitted to the Examination by the Commission. In the later case, the amount shall be deducted by Rs. 5/-before the refund is made.']](4)Notwithstanding anything contained in these Rules the Commission may in exceptional cases or class of cases entertain a claim for the refund of the application fee including the examination fee, if any, after making such deduction as they consider proper in the circumstances of the case:Provided that the persons repatriated from Burma and Ceylon on or after 1-3-1963 and from East African Countries of Kenya, Tanganyika, Uganda and Zanzibar shall be exempted from payment of application fee or examination fee as the case may be.
