Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 208 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

208.

The Head of the recognised institution may condone a deficiency of not more than 3 per cent of the total number of working days in the case of the High School Examination and not more than 3 per cent of the number of lectures in each subject in the case of the Higher Secondary Schools Examination (the theoretical practical, tutorial, counted separately). All the cases in which the privilege is exercised must be reported to the Chairman.