Section 23 in The Bihar School Examination Board Regulations, 1964
23. Migration Certificate.
(a)Migration certificate shall be issued to a candidate who passes the examination of the Board and intends to prosecute further studies outside the State.(b)Application for such certificate should be made through the head of the institution and must be accompanied by a fee of Rs. 10/-.(c)The Migration fee will not be refunded in case of a student who having obtained permission to migrate to any other State decides not to migrate.(d)Duplicate Migration Certificate. - A fee of Rs. 10/- will be charged for the duplicate migration certificate.
