Section 11(1) in The Bihar Jail Service Rules, 1953
(1)With his application, a candidate shall -(i)furnish evidence that he holds one of the educational qualifications referred to in clause (b) of Rule 8;(ii)submit certificates of character and conduct from the heads of all the colleges at which he has studied, since he passed the Matriculation Examination;(iii)furnish the names of two persons, as reference, who knows him in private life and are not his near relatives. 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)submit a certificate from any registered medical practitioner in the prescribed form which may be obtained from the Secretary to the Commission; and(v)furnish evidence of age, which will ordinarily be a copy of the Matriculation certificate or its equivalent.Note. - The certificate and other documents required should be true copies of the originals bearing on each, certificate from a Gazetted Officer stating that he has seen the original and that the copy is a true copy. The candidates may be required to produce original certificates before the Commission at the time of the viva-voce test.Supplementary InstructionsThe age of candidate as recorded in his Matriculation certificate will be regarded as correct unless there is 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 evidence, a satisfactory explanation to 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 results of such attempts.
