With his application a candidate must submit-(i)evidence of educational qualifications as prescribed in clause (d) of Rule 6;(ii)certificate of character and conduct from the heads of all the colleges in which he has studied since he passed the Matriculation Examination;(iii)the name of two persons who know him in private life and are not his relative should be mentioned so that reference may be made to them. A candidate must not file written testimonials of such persons and the references furnished by him should not include college professors or principals unless they know the candidate at home;(iv)a preliminary certificate of health and fitness 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 true copy of the matriculation certificate or its equivalent;(vi)if he claims to be domiciled in the State, certificate of domicile granted by the District Officer of the district in which he claims to be domiciled.Note. I - Persons holding posts in Government service in a temporary or officiating capacity are eligible to appear at the examination, provided they are within the age limits prescribed in clause (a) of Rule 6. Persons who have been confirmed in Government service are not so eligible. Applications from Government servants who are eligible to apply should be submitted through the Authority empowered to forward the applications under the Bihar Government Servants (Application) for Posts Rules, 1956.Note. II - True copies, attested by a Gazetted Officer or a responsible person, of the documents required under this Rule should be sent with the application.The original documents should be brought by the candidates at the time of interview or viva voce test.Part-III 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 recorded in his Matriculation Certificate, High School Leaving Certificate or its equivalent; he must submit with his application evidence on which he bases his claim. In such a case he will be required to furnish among other evidence a satisfactory explanation to 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 the results of such attempts.
