Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 11 in Bihar District Sub-Registrar and Sub-Registrar Recruitment Rules, 1973

11.

Candidate must pay the following fee :-
(a)To the Bihar Public Service Commission. A consolidated examination fee of Rs. 54.00 (Rs. 7.50 paise in case of candidates belonging to the Scheduled Castes and the Scheduled Tribes) when they first submit their applications provided that the Commission may at their discretion, remit the prescribed fee in case of bona fide displaced persons from Pakistan who are not in a position to pay the prescribed fee.
Bitel. - Treasury Challans for application and examination fees, credited to the Government of Bihar under head "XXXVI-Miscellaneous-Miscellaneous Department-Provincial-Examination-fees realised by the Public Service Commission will be accepted. The Commission may also accept Crossed Indian Postal Orders payable to the Secretary, Bihar Public Service Commission. The fee must not be sent by cheque on banks or in cash.