- A pupil on admission must not be placed in a class higher than that in which he was reading at his former school unless-(i)his transfer certificate states that he has passed the examination for promotion, in which case, he should ordinarily be placed in the next higher class; or(ii)he seeks admission to a school in a session later than that during which he left his former school in which case the District Education Officer in the case of high schools and the Sub-divisional Education Officer in the case of middle schools may allow the pupil to be admitted to a higher class, on being satisfied that he has by private study fitted himself for that class and (in cases where the pupil seeks admission during the session immediately following that in which he left his former schools) that he did not leave that school merely in order to evade the annual examination.Notes. - (i) The provisional promotion of a student will not be recognised by the Department.(ii)The fact that a student has passed the examination for promotion will not entitle him to be placed in the next higher class, unless the school from which he comes has existed bona fide since the beginning of the session in which the examination was held.(iii)Full discretion in respect of clause (ii) of this rule has been delegated to the Headmaster/Principals of Government High/Higher Secondary Schools and may be delegated by District Education Officers, to the Headmasters/Principals of any other High and Higher Secondary Schools under their control,(Government Resolution no. 3961-E., dated the 19th November 1925 and D.P. I.'s letter no. 7996, dated the 29th July 1930.)
