Section 15 in The Bihar School Examination Board Regulations, 1964
15.
Provided that in the case of a private candidate :-(i)the certificate referred to in sub-section (ii)(a), (b) and (c) above shall not be required;(ii)the certificate referred to in sub-section 14 (ii) (e) shall be signed by a Gazetted Officer and countersigned by the head of the institution in which the candidate has appeared for the preliminary test.
