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State of Bihar - Section

Section 13 in The Bihar Jail Service Rules, 1953

13.

No candidate shall be admitted to the examination unless he holds a certificate of admission granted to him by the Commission.Note. - Every intending candidate is advised to satisfy himself as regards his eligibility before he deposits the fees in order to avoid disappointment, should get himself examined by a Government Medical Officer of and above the rank of Civil Assistant Surgeon before applying for admission to the examination. No claim for a refund of any of these fees will ordinarily be entertained except to the extent stated in Appendix C, nor can such fee be held in reserve for any other examination of selection.