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State of Bihar - Section

Section 25 in Bihar Boilers Attendants' Rules, 1948

25. [ Form of application. [Substituted by Amendment No. II/B1103/66 L & E-6324-dated, 28th June, 1966. Published in the Bihar Gazette Part II dated August, 1966.]

- Every applicant for examination under these Rules shall make application in Form A, appended to these Rules. He shall fill in those parts of the form that are to be filled in by a candidate and either sign or put his thumb impression on the form in the presence of a Gazetted Officer or an Honorary Magistrate who shall append his signature in token of attestation, and the application so filled in shall be forwarded to the office of the Chairman of the Board of Examiner not later than one month before the date fixed for the examination, and be accompanied by-
(i)testimonials of good character;
(ii)original and copies of all testimonials of practical experience;
(iii)a treasury challan in support of payment of the fee specified in these rules for the examination at which the applicant wishes to appear;
(iv)any certificate granted to the applicant under these Rules or a certificate granted by a competent authority referred to in Rule 9;
(v)two copies of recent bust photographs (size 2" x 2 ¼") one of which shall bear the signature or the thumb impression of the applicant on the back.
(vi)a certificate from the District Magistrate or Additional District Magistrate to the effect that the applicant is a citizen of India.]