Cost and Works Accountants Act, 1959

38. Refund of fees

(1) The fee paid by, a candidate who has been admitted to an examination, shall not, except as otherwise provided in sub-regulation (2), be refunded.

(2) Where a candidate applies to the Council for transfer of fee to the next examination on the ground that he was prevented from attending an examination by circumstances beyond his control, the Council may permit the fee paid by such candidate to be adjusted towards the fee payable for the next examination only:

PROVIDED that no such application received after the expiry of fifteen days from the last date of the examination shall be considered.