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[Cites 0, Cited by 0] [Section 22E] [Entire Act]

State of Jharkhand - Subsection

Section 22E(2) in The Jharkhand Civil Service (Executive Branch) & Jharkhand Junior Civil Services (Recruitment) Rules, 2001

(2)Out of the fee remitted to the Commission under sub-rule (1) a sum of Rs. 45 (Rupees forty five) only or, in the case of candidates belonging to the Scheduled Caste and the Scheduled Tribes, a sum of Rs. 11.25 Paise (Rupees eleven and twenty five Paise) only, shall be refunded by the Commission if after an enquiry by the Collector of his district or by the Commission, the candidate is found to be eligible to apply under part, but not otherwise.