Section 24 in The Bihar School Examination Board Regulations, 1964
24. Duplicate and triplicate of original certificate.
- A duplicate and triplicate of original certificate shall be issued to candidates whose original certificate is (i) either lost or (ii) destroyed by insect or any other cause. The application for such certificates should be made through the Head of the Institution and must be accompanied by a fee of Rs. 10 (for duplicate) and Rs. 25 (for triplicate) and an affidavit from the Court of a First Class Magistrate with his Court seal to the effect that the certificate is lost or destroyed. If the candidate is above 18 years of age, the affidavit may be sworn in by the candidate himself. In case he is less than 18 years of age the affidavit should be sworn in by the guardian.
