Section 12(2) in The Bihar Co-operative Service Rules, 1975
(2)The age of a candidate as recorded in his Matriculation Certificate will be regarded as correct unless, there is conclusive 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 evidences, 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 result of such attempts.
