Section 12 in The Bihar Finance Service Rules, 1953
12. Examination of candidates by the Commission.
(1)No candidate shall be admitted to the examination unless he holds a certificate of admission from the Commission.Note - Candidates must see that they are eligible and must decide definitely to apply before depositing the fees in the treasury. In order to prevent disappointment, candidates are advised to have themselves 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 refund of these fees will ordinarily be entertained except to the extent stated in Appendix B nor can they be held in reserve for any other examination or selection.(2)Notwithstanding anything contained in the foregoing provisions, the Commission may require a candidate to furnish any such additional proof on any point as to his suitability as the Commission may deem necessary.(3)Subject to the provision of these Rules, the decision of the Commission as to the eligibility or otherwise for admission to the examination shall be final.
