Section 33 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
33. Holding over fee.
(1)The Board may, on application made in that behalf within the time prescribed in Schedule-111 and in such form as the Board may prescribe, admit a candidate who was unable to present himself to an examination to the next ensuing examination by holding over his/her fee on the following conditions-(a)that the candidate was detained by the Principal of the affiliated institution under Regulation 5.(b)that the candidate was seriously ill at the time of examination the fact being duly supported with the certificate of a registered medical practitioner.(2)Fees once held over shall not be held over once again.Explanation:(a)Appearing in any part of the examination (Theory or Practical) will be considered as appearing in the whole examination under this rule.(b)Fee means only the Examination Fee.
