Section 107 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
107. [ [[Substituted by Notification No. 2428-Law-2004, dated 12-12-04. Published in M.P. Rajpatra (Asadharan) dated 27-12-2004 Page No. 1148 (1-2) Prior to substitution Section 107 read as under:-
'107. The examination of the Board shall be held at such centres and on such dates and at such time as the Examination Committee may, from time-to-time, appoint.']](1)Every year the examinations of the Board shall be held on such dates at such time, as the Examination Committee of the Board may from time to time, appoint.(2)The examinations centres shall be finalized by 31st December.(3)If mass copying is reported in a particular centre, it shall not be made an examination centre for the next three years.(4)The institutions attached to the examination centre where mass copying was reported, shall not be allocated the same examination centre, but shall be allocated the examination centre at the Block, Tehsil or District Head Quarters for the next three years :Provided that the Board shall have power to change the examination centre as a whole or in part in respect of any institution attached to a particular centre, at any time, for reasons to be recorded in writing.]
