Section 109A in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
109A. [ [Inserted by Notification No. 2428-Law-2004, dated 12-12-04. Published in M.P. Rajpatra (Asadharan) dated 27-12-2004.]
(1)The examination forms of candidates for Class 10th and 12th shall be checked and after due corrections by the competent authority of the institution shall be forwarded to the Board by 30th September.(2)The Board shall intimate the number of students appearing in the examinations to the District Administration by 15th October and the final figure of students after scrutiny of the forms shall be intimated to the Collector and to the District Education Officer by 30th November.(3)(a)District Authority which shall include the Collector, the Superintendent of Police and the District Education Officer in consonance with the directions contained in order dated 29th March, 2001 passed in MCC No. 203/2001 by the Hon'ble High Court, Jabalpur, shall send recommendations to the Board for fixation of centres by 30th November each year.(b)The District Education Officer shall fill up the register provided by the Board with regard to the seating capacity of the proposed centres and its distance from the schools and the number of students, who appear from these centres.]
