Section 12 in A.P. Public Employment (Recording & Alteration of Date of Birth) Rules, 1984.
12. A.B. do solemnly and sincerely declare that the foregoing particulars stated in this application are true and make this solemn declaration conscientiously believing the same to be true.
Signature of the Applicant.Annexure - IIOffice of the District/Additional District/Executive MagistrateWith reference to the application of Sri/Smt./Kum ................... he/ she is informed that on the basis of information available he/she ................. son/daughter/wife of ...................... native of ..................... village/taluk/ district ........................ qualifies for recognition as a Citizen of India. This communication has been issued to him/her so as to enable him/her to change his/her name, and therefore if has no legal validity whatsoever.Place:Date:District/Additional District/Executive Magistrate.Change of name - Change of name by Government servants in the Andhra Pradesh State - Procedure to be followed.[G.O.(P) No. 182, General Administration (Genl.C) Department, dated 24-4-1985].Read the following:-
