Section 14 in The Bihar School Examination Board Regulations, 1964
14.
Every candidate sent up for the Board examination shall send with his application for admission :(i)The prescribed fee for the examination unless exempted from the payment of the whole or part of the fee under the regulation or under which any order or notification of the Government to which reference should be made in the application; and(ii)A certificate from the Head of the Institution:-(a)that the applicant is a bona fide student of his school;(b)that his admission to the institution is in accordance with the prescribed rules and regulations;(c)that he has attended a regular course of study for one session immediately preceding the date of commencement of the examination;(d)that the examination fee up to the extent payable by him under this regulation has been remitted to the Secretary or that he is exempted from payment of examination fees under clause 14(i).(e)that he knows nothing against his character.
