Section 12 in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
12.
(1)All students admitted to the Intermediate Courses shall be required to enlist themselves with the Council:Provided the student otherwise qualified for admission to Intermediate classes, but not admitted to an institution, may enlist himself with the Council as private candidate.(2)Eligibility and other conditions for enlistment as private candidates shall be prescribed by Regulations.(3)Application for enlistment shall be made in the prescribed Form 1 with the prescribed fee through the Principal of the institution.(4)Enlistment forms of regular candidate must reach the Council by 31st December of the year of admission:Provided that the Council may accept enlistment Form with prescribed fee and fine till the end of first academic year:Provided, further that the Chairman in special circumstances to be prescribed by the Council may extend the date of enlistment.(5)Names of enlisted candidates shall be entered in the prescribed register.(6)The Register shall contain information about the candidate's subject of examination, his transfer, Migration, success or failure at the examination and orders of expulsion and rustication, if any.(7)After enlistment, the student shall be granted a certificate showing enlistment number, signed by the Secretary or any other officer of the Council authorised by the Secretary in this behalf.(8)The enlistment number shall be mentioned in all communications to the Council in the application for the examination.(9)Names of students who migrate shall be deleted from the Register.(10)Enlistment shall be valid for examinations of three consecutive years only.
