Section 117 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
117.
Except when otherwise provided in these Regulations the names of candidates who have passed an examination of the Board shall be placed in the division specified in the prospectus, and, further the names of students from the recognised Institutions shall be grouped according to the institution in which they have studied :Provided that in any case where it is found that the result of the Examination has been affected by error, malpractice, fraud improper conduct, or other matter of whatsoever nature, the Results Committee shall have power to amend such result in such manner as shall be in accord with the true position and to make such declaration as it may consider in that behalf:Provided that except as provided in the proviso below no result shall be amended after the expiry of six months from the publication of the result :Provided further that in any case where the result of the examination been ascertained and published and it is found that such result has been affected by any malpractice, fraud or any other improper conduct whereby an examine has in the opinion of the Results Committee been a party to or privy to or convicted at such malpractice, fraud or improper conduct, the Results Committee shall have power, at any time, notwithstanding the issue of the certificate or the award of the prize or scholarship, to amend the result of such examined and to make such declaration as it may consider necessary in that behalf.
