Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 204 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

204.

There shall not be more than one period per section or group of a class devoted to Physical Education on any days in recognised institute. The minimum number of periods devoted to Physical Education in such an institution during one academic year shall be one hundred. No candidate shall be presented for examination of the Board unless he has attended at least 75 per cent of the period devoted to Physical Education or at least 75 per cent of the N.C.C. parades and has been present at the Annual Camp of the N.C.C, except private candidates and those who have been declared unfit for Physical Education by a Medical Authority who should be adequately qualified. In cases of special hardship the Head, of the institution is empowered to exempt students from instruction in Physical Education. The period for which a candidate has been declared unfit by the Head of the institution shall not be counted for the purpose of calculating his percentage of attendance.