Section 10 in The Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
10. [ [Rule 10 Substituted by Notification No. A 8856 dated 8.7.1957.]
Candidates must pay the following fees:-A - To the Commission.A consolidated examination fee of Rs. 55/- (Rs 13.75 Paise in case of candidates belonging to Scheduled Castes and the Scheduled tribes), when they first submit their application: Provided that the Commission may at their discretion, remit the prescribed fee in cases of bona fide displaced persons from Pakistan who are not in a position to pay the prescribed fee.B - To the Medical Board.Rs. 16/- (Rupees sixteen) only in each at the time of examination by a Medical Board.]Note 1. - The examination fee shall be payable by means of a Treasury Chalan to be obtained only from any treasury in Bihar or crossed Indian Postal Order, payable to the Secretary, Bihar Public Service Commission. The fee paid by means of treasury Chalan should be credited to the Head "XXI-Miscellaneous-Miscellaneous Departments-Examination Fees-realised by the Bihar Public Service Commission." The fee must not be sent by cheque banks or in cash.
