Section 12 in The Bihar Co-operative Service Rules, 1975
12. With his application a candidate must submit:
-(i)Evidence that he holds one of the educational qualifications referred to in Rule 8(b).(ii)Certificate of character and conduct from the heads of all the colleges at which he has studied since he passed the Matriculation Examination.(iii)The names of two persons, as references who know him in private life and are not his near relatives. A candidate must not fill written testimonials of such persons and the references furnished by him should not include College Professors or Principals unless, they know the candidate otherwise.(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 a copy of the Matriculation Certificate or its equivalent.Notes. - (1) The certificate and other documents required should be true copies of the originals bearing on such a certificate from Gazetted Officer stating that he has seen the originals and that the copy is a true copy. The candidate may be required to provide the original certificates before the Commission at the time of viva-voce test.(2)The age of a candidate as recorded in his Matriculation Certificate will be regarded as correct unless, there is conclusive 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 a case, he will be required to furnish among other evidences, 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 attempts made by him to have the University records amended and of the result of such attempts.
