Section 10 in Bihar Engineering Service Rules, 1939
10.
(a)Every candidate shall submit his application in his own hand- writing in the prescribed form to the Secretary to the Commission so as to reach the Secretary not later than on such date as may be notified by the Commission in this behalf in each year.Note. - The prescribed form and a copy of these Rules are obtainable from the Secretary to the Commission.(b)The application shall be accompanied by a Treasury Challan of Rs. 10 as application fee, which will in no circumstances be refunded. When the fee has been paid on a first application no fee will be payable on a subsequent application for the Service.(c)With his application a candidate must submit-(i)evidence that he holds one of the educational qualifications referred to in Rule 8 :(ii)certificates of character and conduct from the heads of all the colleges at which he has studied since he passed the Matriculation Examination;(iii)evidence, in the form of an acknowledgement from the District Officer of the district in which he ordinarily resides or in which he claims to be domiciled, that he has, not later than fourteen days before the date fixed under Rule 10(2), requested that officer to report to the Commission before the said date whether his character and antecedents are such as to render him suitable for appointment to the Service;Note. - A candidate shall, when requesting the District Officer to furnish a report to the Commission on his character and antecedents under sub-clause (iii) of clause (c), furnish as reference the names of two persons who know him in private life and are not relatives. Such references should not include College professors or principals unless they know the candidate at his home. A candidate must not file written testimonials.(iv)evidence of age, which shall ordinarily be the original Matriculation certificate or its equivalent in original; and(v)if he claims to be eligible for appointment under proviso (iii) of Rule 6, a certificate of domicile granted by the District Officer of the district in which he claims to be domiciled;(vi)a certificate of health and physical fitness from a registered medical practitioner in the prescribed form.Note. - The certificates and other documents required to be sent by a candidate shall be submitted in original. If any certificate or other document required cannot for any reason be submitted in original, a true copy of it may be sent, but in that case the copy should bear a certificate from a gazetted officer stating (a) that he has been the original and that the copy is a true copy and (b) the reasons why the original cannot be sent with the application.
