Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 Jharkhand - Section

Section 22 in The Bihar School Examination Board Regulations, 1964

22. Registration of candidates.

- (i) Subject to conditions prescribed under these regulations, the registration of all candidates including private candidates appearing at the Secondary School Examination shall be made by the Board.
(ii)The registration fee will be Rs. 5 per student.
(iii)Applications from regular candidates with requisite fee for registration duly forwarded by the Head of the Institution shall be received up to 31st March of the preceding year of the Board Examination. No application for registration shall be entertained after this date.
(iv)A private candidate shall also send the application for registration with requisite fees through the Head of the Institution from which he intends to be sent up for the Board Examination latest by the 31st March.
(v)A private candidate however can register himself up to 31st July of the preceding year on payment of late fine of Rs. 5 (Rupees five) only.
(vi)Ex-students not registered earlier can get themselves registered till the last date for submission of fee and forms with late fine for that examination.
(vii)Duplicate registration card will be issued to a candidate in case his/her card is lost, on payment of Rs. 2 as fee.
(viii)Those schools which have not got their all or some of their students registered till 31st March, 1973 may get registered after submitting their registration fees and application forms alongwith Rs. 5 as late fine per candidate latest by 31st May, 1973. This concession is meant only for the year 1973.
(ix)Such schools whose period of recognition has expired or whose recognition is under consideration or where there are students in class XI in anticipation of recognition will have to get their students registered in accordance with clauses (ii), (iii), (vi) and (viii).
(x)Students who have migrated from other States and have got regular admission in class XI of any school of the State will have to get themselves registered within a month of their admission or in accordance with clause (iii)