Section 16(2) in The Rajasthan Judicial Service Rules, 1955
(2)The applications shall be made in the form prescribed by the Commission and obtained from the Secretary to the Commission on payment of [Rupees 1/- either by a crossed Postal Order or Treasury Challan] [Substituted for 'such fee as the Commission may, from time to time prescribe' vide Notification No. 20 (4) Apptts. (C)/55 dated November 22, 1955.].
