Section 18 in The Haryana School Education Act, 1995
18. Affiliation.
(1)For the purpose of any public examination, any aided middle, high or senior secondary school shall be affiliated to the Board of School Education, Haryana.(2)For the purpose of any public examination every recognised high or senior secondary school other than those specified under sub-section (1), shall get affiliated with the Board or Council for Indian School Certificate Examinations for conducting such examination and shall fulfil the conditions specified by such Boards or Council, as the case may be. However, if any recognised school is de-recognised under sub-section (4) of Section 4 and clause (b) of sub-section (4) of Section 21, it will automatically stand disaffiliated from the Board or Council to which it was affiliated.(3)The children of recognised senior secondary school, high school and middle school shall be prepared for and presented to the public examination or such other form of education held or made for the children of such schools.Explanation. - For the purposes of this section, 'public examination' means an examination conducted by the Central Board of Secondary Education, Council for Indian School Certificate Examinations, Board of School Education, Haryana or any other Board.
