Section 109 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
109. [ [[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 109 read as under:-'109. Every candidate for admission to an examination from an institution recognised by the Board shall, not later than the 10th December each year-(a)pay to the Board the fee as may be fixed by it from time-to-time for the examination together with a fee of two rupees for communicating the subjectwise marks in each subject through the institution through which the application form has been submitted;(b)state the optional subject or subjects in which he desires to present himself for examination;(c)furnish to the Secretary with a certificate showing-(i)that he has completed a regular course of study in recognised institution;(ii)in the case of candidates who offer such subjects for their examinations as involve practical work, that they have actually performed the experiments laid down in the syllabus.']]Every candidate for participation to an examination for Class 10th and 12th from an institution recognized by the Board shall, before 30th September every day,-(a)submit his application in the prescribed form stating the optional subject or subjects in which he desires to appear;(b)pay to the Board the fee, as may be fixed by it from time to time for the examination and for communication subject-wise marks in each subject through the institution in which the application form has been submitted;(c)Furnish certificate to the Secretary showing,-(i)That he has completed prescribed regular course of study in a recognised institution.(ii)In the case of candidates who offer such subjects for their examination which involve practical work, that they have actually performed the experiments as laid down in the syllabus.]
