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 Punjab - Section

Section 24 in Punjab Boiler Attendants Rules, 1961

24. Fees.

(1)Candidates for an examination for certificate of competency shall pay the following fees which shall not except as otherwise provided in these rules, be refundable -
(i) Examination for First Class Certificate Rs. 15
(ii) Examination for Second Class Certificate Rs. 10
(iii) Duplicate Certificate Rs. 10
(2)All fees for examination for certificate of competency as an attendant leviable under these rules shall be remitted to the Chairman of the Board by money order or paid to him in cash and receipt obtained.
(3)The Chairman shall keep an account of fees received and of the payment to the members.