Section 18(c) in The Bihar School Examination Board Regulations, 1964
(c)A candidate may even after passing the Board's examination and after the issue of certificate in his favour, apply to the Secretary through the Head of the Institution for changing his name or title within six months from the issue of certificate from the Board's office stating the reason therein. Such applications also must be accompanied by a fee of Rs. 25/- and an affidavit signed by a First Class Magistrate with a Court seal. In that case if change is allowed the candidate shall be given a letter indicating the change. No entry shall be made in his certificate.
