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State of Uttar Pradesh - Section

Section 25 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

25. Private Candidate.

(1)Each candidate after availing regular chance(s) shall have to appear as a private candidate in the second chance except under the provision as laid down in Regulation 22(H) and (a), (b) and (c) and (d) and additional rule in Regulation 16.
(2)A private candidate subject to the following provision, shall have to reappear only in all the theory examination. The pass marks secured by him in practical examination and those for sessional work in theory, project and praeticals in the previous examination in which he appeared and failed in theory paper only shall be carried forward for working out the aggregate and division, provided that a candidate who failed in any of the practical examinations also at the previous examination, he shall have to appear in all the practical examinations along with all the theory examinations.
(3)A candidate will be allowed to appear as a private candidate on the conditions hereinafter given-
(a)that he/she puts in his application on the prescribed form through the Principal of the institution last attended along with the prescribed fee within the last date prescribed for the purpose;
(b)that he/she shall be required to appear according to that Scheme of examination only which may be prevalent at that time for regular candidates. Explanation for the purpose of award of diploma or certificates. By the Board he/ she shall be deemed to have appeared as a regular candidate.