Section 18(b) in The Bihar School Examination Board Regulations, 1964
(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.
