Section 27 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
27. Diploma and Certificate.
(1)A diploma or certificate on the form prescribed by the Board bearing the signatures (facsimile stamp) of the Chairman and the Secretary shall be issued through the principal of the respective institutions to a candidate who has been declared to have passed the Final Examination provided that no fresh diploma shall be issued to a candidate who passes an examination under Regulation 28, but an endorsement in such a case shall be made on the original diploma itself.(2)The diploma or certificate shall be sent to the principal of the respective institutions as far as possible by 31st March next following for being issued to the candidate concerned.(3)A candidate pending receipt of the diploma or certificate may obtain a provisional certificate from the principal of the institution from which he passed on the form prescribed by the Board. Provisional Certificate so issued shall not be valid from the date he received the diploma or certificate by the Board under sub-regulation (1).(4)The diploma or certificate not claimed by any candidate after five years from 30th June of the year in which he took examination or the receipt of diploma from the Board shall be returned by the Principal to the Board :Provided that the Principal of the concerned institution shall make necessary and genuine efforts to intimate the candidate(s) at the addresses permanent and or employment or available in the institutions record.(5)The unclaimed diploma or certificate returned by the principal to the Board, will be obtainable by a candidate and on payment of the prescribed fee and in manner prescribed by the Board.(6)A duplicate copy of a diploma or certificate can be obtained on an application by the candidate under the following conditions on payment of the prescribed fee and in. manner prescribed by the Board-(a)in the case of diploma or certificate being lost or destroyed;(b)in the case of a Diploma or certificate having been spoiled or disfigured or mutilated and is surrendered to the Board for being impounded.(c)in the case of diploma or certificate entries whereof have grown faint but which is otherwise, infact, and is surrendered to the Board for being cancelled.
