Section 18(3) in The Haryana School Education Act, 1995
(3)The children of recognised senior secondary school, high school and middle school shall be prepared for and presented to the public examination or such other form of education held or made for the children of such schools.Explanation. - For the purposes of this section, 'public examination' means an examination conducted by the Central Board of Secondary Education, Council for Indian School Certificate Examinations, Board of School Education, Haryana or any other Board.
