305. Private candidates for Secondary School Examination.
- The admission of private candidates to the Secondary School Examination is regulated by the following rules :-(D.P.I.'s notification no. 5068, dated the 9th May 1917.)(1)Private candidates are those who have not attended any school as pupils for at least one year immediately preceding the Secondary School Examination for which they offer themselves. The expression "private candidates" includes bonafide teachers of recognised schools in the State.(2)All private candidates are required to pass the test examination held at a Government High/Higher Secondary School. A private candidate may only sit for the Secondary School Examination at the centre at which the regular candidates from the school at which he appears for the test examination are examined. The Headmaster/Principal must not send up any private candidate unless he is satisfied as to his identity. The teacher of the school at which private candidates appear at the test examination who identifies the regular candidates from that school mast also identify the private candidates at the Secondary School Examination. The Headmaster must also see that the admission card is issued only to the person who appeared at the test examination.(D.P. I.'s letter no. 4842, dated the 25th May 1934.)Note. - Private girl candidates should, as a rule, appear at the test examination, held in a Government High/Higher Secondary School for Girls but the Inspectress of Schools may permit such candidates to appear at the test examination from other non-Government High/Higher Secondary Schools approved for this purpose by the Director.(D. P. I.'s letter no. 15519, dated the 30th July 1954.)(3)The date of the test examination will be fixed by the Headmaster/Principal of the school where the examination is held.(G.O. no. 3961-E., dated the 19th November 1925,)(4)Before appearing at the test examination each private candidate must pay to the Headmaster/Principal of the school at which he is to be examined a fee of Rs.5 of the sum so realised the Headmaster/Principal will divide at 31 Paise for each of the ten papers (or Rs. 3. 10 Paise in all) among the teachers concerned as remuneration for examining the answer papers. If the examination is held at a Government High/Higher Secondary School the balance, after deducting the cost of examination will be deposited into the treasury.(D. P. I.'s circular no. 10604 dated the 13th November 1925)(5)Applications from private candidates to appear at the test examination should be submitted not later than the 15th of November, in the case of candidates for the annual examination, or 15th March in the case of candidates for the supplementary examination, to the Headmaster/ Principal of the Government High/Higher Secondary School at which the preliminary test is held in which they desire to appear and should contain information as to (i) the caste or race of the candidate (ii) his place of residence, (iii) his father's name, and (iv) what classical language, vernacular language, and additional subject he intends to offer.(Government Resolution no. 3961-E., dated the 19th November 1925.)(6)Applications from private candidates must be accompanied in each case by (a) satisfactory certificate of character, and (b) written proof that the candidate has pursued a regular course of study under proper discipline and guardianship, bonafide teachers in High schools must produce in lieu of proof of study, certificates of service from the Headmasters/Principals of the schools in which they have been employed; and teachers from schools other than High/Higher Secondary schools must produce such certificate from the Sub-divisional Education Officer in whose jurisdiction their schools are situated.(7)Applications must be accompanied in each case by a certificate showing that the candidate has not been reading as a pupil in any school for at least one year immediately preceding the Secondary School Examination for which he offers himself.(8)Private candidates are required to submit to the Headmaster/Principal *assessment records for the full session like regular candidates in accordance with the instructions issued from time to time by the Bihar School Examination Board. [*It has been abolished](9)Every candidate who has previously attended a High school should forward with his application (a) the transfer or leaving certificate granted to him according to the transfer rules by the Headmaster/Principal of the school in which he last read, together with (b) a certificate from the said Headmaster/Principal stating that he knows of no reason why the candidate should not be admitted to the Secondary School Examination. If he has failed at a previous Secondary School Examination and has not since joined any school, the receipt, in original, of the Secretary, School Examination Board, will be accepted in lieu of the transfer or leaving certificate.(10)Pupils who have not been residents in the State for at least one year immediately prior to the Secondary School Examination will not be permitted under any circumstance to appear at the test examination as private candidates, unless they are the sons or wards of Government servants transferred from another State within that period, whose cases may be considered individually.(11)Application forms for permission to appear at the Secondary School Examination will be signed by the Headmaster/Principal of the school at which the candidates have been examined and have passed and must be forwarded by him, together with the Secondary School Examination fees, which he will realise from the candidates concerned direct to the Secretary of the Bihar School Examination Board.(D. P. I.'s circular no. 1, dated the 8th January 1921; and Government (Resolution no. 3961-E., dated the 19th November 1925.)Section IVFees, Fines and Free-studentships
