Section 16 in The Bihar School Examination Board Regulations, 1964
16. Certificate of good conduct not to be withdrawn by the Institution after candidate's enrolment.
- After the candidate has been sent up for any examination of the Board and his name has been registered as such in the records of the Board, the Headmaster or the Principal sending up his application shall not withdraw or cancel the certificate granted by him, regarding his good conduct etc. But if a student sent up for any examination of the Board has been subsequently found to be guilty of serious fraud, misconduct or indiscipline the Headmaster or the Principal concerned may report the matter to the Secretary, who shall, after any further enquiry which he may deem necessary, place before the Chairman, who may pass such orders as the circumstances of the case may require.
