Section 111 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
111.
A candidate who fails to pass or is unable to present himself at the whole or a part or an examination conducted by the Board shall not be entitled to a refund of his fees :Provided that the Secretary, on application from a candidate who absented himself from the whole of the examination may permit him to present himself at the next examination on payment of half of the usual fee. In such a case the application supported by a medical certificate from a registered medical practitioner (including Hakim or Vaidya) or other evidence to show that his absence from the examination was unavoidable must reach the Secretary within two months before the commencement of the examination at which a candidate is unable to appear.Notes. - The half fee concession allowed under this Regulation for the next examination may continue to be allowed under similar circumstances for the year following the next but in no case for more than two continuous years.Fee once held over under the above Regulations shall in no case be refunded.
