Section 9 in Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955
9.
With his application a candidate must submit-(i)evidence that he holds one of the educational qualifications referred to in clause (b) of rule 6 in the form of a certificate from the Registrar of the University in which he took his degree in law, or a certificate that he is a Barrister-at law or a member of the Faculty of Advocates in Scotland, or an attorney on the rolls of a High Court or a certificate that he possesses any other educational qualification which the Governor may have decided under clause (b) of rule 6 to be equivalent to the above qualifications;(ii)certificates of character and conduct from the heads of all the colleges at which he has studied since he passed the Matriculation examination or its equivalent;(iii)the names of two persons as references, who know him in private life and are not his near relatives;Note. - A candidate must not file written testimonials of such persons and the references furnished by him should not include College Professors or Principals unless they know the candidate at home.(iv)a certificate from 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)a certificate showing the duration of the candidate's practice at the bar and also suitability for appointment to the Service-(a)in the case of a candidate who has ordinarily practised in the High Court from the Registrar of that Court; or(b)in the case of a candidate who has ordinarily practised in Court subordinate to the High Court, from the District Judge of the district in which he ordinarily practises.Note - The certificates and other documents required should be true copies of the originals and each of them should be certified by a gazetted officer that he has seen its original and that the copy is a true copy. The candidates may be required to produce the originals before Commission at the time of the viva voce test.Supplementary InstructionsThe age of a candidate as recorded in his Matriculation Certificate or its equivalent will be regarded as correct unless there is proof of the contrary. If a candidate claims that his age is other than that recorded in his Matriculation Certificate or its equivalent, 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 or its equivalent. He will also-be required to submit a statement of any attempts made by him to have the University records amended, and of the result of such attempts.
