Section 10 in Bihar District Sub-Registrar and Sub-Registrar Recruitment Rules, 1973
10.
With his application a candidate must submit-(i)evidence that he holds one of the educational qualifications referred to in Rule 7 (b);(ii)certificates of character and conduct from the heads of all the colleges at which he has studied since he passed the Matriculation Examination or Secondary Board Examination;(iii)the names of two persons, as references, who knew him in private life and are not his near relatives. A candidate must not file written testimonials of such persons and the reference furnished by him should not include college professors or principals unless they know the candidate at home;(iv)a certificate from any registered medical practitioner in the prescribed form which may be obtained from the Secretary to the Commission;(v)evidence of age, which should ordinarily be attested copy of the Matriculation certificate or its equivalent.Supplementary InstructionsThe age of a candidate as recorded in his Matriculation certificate will be regarded as correct unless there is proof to the contrary. If a candidate claims that his age is other than as so recorded, he must submit with his application the evidence on which he bases his claim. In such case, he will be required to furnish, among other evidence, a satisfactory explanation of the circumstances in which a wrong age was recorded on his form of application for permission to appear at the Matriculation Examination. He will also be required to submit a statement of any attempt made by him to have the University records amended and of the results of such attempts.
