Section 11(2) in The Bihar Finance Service Rules, 1953
(2)With his application, a candidate must submit-(i)evidence that he holds one of the educational qualifications referred to in Rule 9 (b);(ii)certificates 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 file written testimonials of such persons and the reference furnished by him should not include College Professors or Principals unless they know the candidate at home;] [Clause (iii) Substituted vide Notification No. BFS/A-603/57-C.T.-1949-F.T. dated 1.2.1958.](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; and(vi)if he claims to be domiciled in the State, a certificate of domicile granted by the District Officer of the district in which he claims to be domiciled.Notes. - (1) The certificates and other documents required should be true copies of the originals bearing a certificate from a Gazetted Officer stating that he has seen the original and that the copy is a true copy. The candidates may be required to produce the original certificates before the Commission at the time of the viva voce test.
