Section 9 in The Jharkhand Civil Service (Executive Branch) & Jharkhand Junior Civil Services (Recruitment) Rules, 2001
9.
With his application a candidate must submit-(i)evidence that he holds one of the educational qualifications referred to in rule 6(b);(ii)certificate of character and conduct from the heads of all the colleges at which he has studied since he passed the Matriculation examination;(iii)the name of two persons, as reference, who know him in private life and are not his 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;(iv)a certificate of 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 or its equivalent;(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.Supplementary InstructionsThe age of a candidate as recorded in his Matriculation Certificate will be regarded as correct unless there is proof to the contrary. If a candidate claims that his age is other than as so recorded, he must submit with his application the evidence on which he bases his claim. In such a case, he will be required to furnish, among other evidence, a satisfactory explanation of the circumstances in which a wrong age was recorded on his form of application,for permission to appear at the Matriculation Examination. He will also be required to submit a statement of any attempts made by him to have the University records amended and of the results of such attempts.
