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State of Madhya Pradesh - Section

Section 8 in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963

8.

This application shall be sent by the head of the institution to the District Educational Officer, if the school in which the pupil is enrolled is a Primary or Middle School not attached to Higher Secondary School; and in other cases to the Divisional Superintendent of Education concerned upto the 1st January of the year in which the pupil is due to appear at the final examination of the Higher Secondary School.