Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 213D in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

213D.

When it becomes necessary to recommend Text Books to State Government for prescription, the subjects in which books are to be recommended will be decided by the Curriculum Committee. The list of such subjects will be forwarded to State Government for approval before undertaking further action for inviting books or starting scrutiny thereof. After the State Government's approval is received, the procedure laid down in Regulations 214 and 233 or any of the procedure laid down in Regulation 213 (b), as may be decided by the Curriculum Committee, will be initiated so as to be completed before the beginning of the academic session in which the books are to be used.