Section 129 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
129.
(a)application for enrolment together with the enrolment fee shall be submitted by the [regular student of a recognised institution] [Inserted vide Notification No. 1/Mt./237/30, dated 29-9-1979.] through the heads of the institution concerned so as to reach the Secretary by the first October in the academic year in which he first joins a recognised institution. The Heads of institutions shall scrutinise the forms of students applying for enrolment and certify that they have examined the certificate of the examination qualifying them for admission to the Board's course concerned :Provided that the Secretary may in exceptional circumstances entertain an application for enrolment even later than 1st October.(b)[Regular student] [Substituted vide Notification No. 1/Mt./237/30, dated 29-9-1979.] seeking admission to an institution recognised by the Board after having been admitted as member of another Board incorporated by lay for the time being in force and having appeared for public examination of that Board will not be enrolled, unless their applications for enrolment are accompanied by a Migration Certificate from the previous Board.(c)[ In the case of private candidates, enrolment fee of Rupees four shall be paid together with the examination fee.] [Inserted vide Notification No. 1/Mt./237/30, dated 29-9-1979.]
