- When an original certificate has been lost a duplicate transfer certificate may be granted to student on payment of a fine of one rupee, but to guard against the possibility of abuse, particular should be taken in issuing the duplicate. Such enquiries as the Controlling Officer considers necessary should be made and a statement signed by the guardian should be obtained to the effect that the student has not been admitted to any other school since the issue of the first certificate. The parent or guardian should be required to sign a statement to the effect that the original certificate has been lost (or accidentally destroyed, as the case may be) and that since the issue of the certificate the student has not attended any school; also that he is aware that under the provisions of Article 288 of the Code the student is liable to expulsion if any part of this statement is subsequently found to be false.(R. & O. page 315, II; G. O. no. 3146-E. dated the 24th April 1928 )
