Section 112 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
112.
The Secretary refund the admission fee of a candidate who may be declared ineligible to appear at the examination of the Board or whose admission is disallowed on account of shortage of the required percentage of attendance. The admission fees of those candidates whose form have been rejected on account of the candidates producing a false certified or making a false statement in the form of application shall in no case be refunded.Note. - 1. No fee shall be refunded in the case where candidates subject production of certain documents have been declared ineligible.
