Section 129(b) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
(b)[Regular student] [Substituted vide Notification No. 1/Mt./237/30, dated 29-9-1979.] seeking admission to an institution recognised by the Board after having been admitted as member of another Board incorporated by lay for the time being in force and having appeared for public examination of that Board will not be enrolled, unless their applications for enrolment are accompanied by a Migration Certificate from the previous Board.