Section 18 in The Bihar School Examination Board Regulations, 1964
18. Change of name or title.
(a)A candidate may after his application for admission to the Board's examination has been forwarded but at least one month before the commencement of examination, apply to the Secretary through the Headmaster or Principal concerned for changing his name stating the reason therein. All such application must be accompanied by a fee of Rs. 25/- and an affidavit signed by a First Class Magistrate with a Court Seal.(b)All such applications shall be placed before the Chairman for orders. If any change in name is sanctioned by the Chairman, the change shall be recorded by the Secretary with reference to the order of the Chairman on the application for admission to the Board's examination, and a certificate to that effect shall be issued to the candidate concerned. In all the subsequent records, documents or certificate of the Board the former as well as the new name of the candidate shall be recorded.(c)A candidate may even after passing the Board's examination and after the issue of certificate in his favour, apply to the Secretary through the Head of the Institution for changing his name or title within six months from the issue of certificate from the Board's office stating the reason therein. Such applications also must be accompanied by a fee of Rs. 25/- and an affidavit signed by a First Class Magistrate with a Court seal. In that case if change is allowed the candidate shall be given a letter indicating the change. No entry shall be made in his certificate.
