No pupil who has previously studied in a recognised secondary school shall be admitted to another recognised secondary school unless he presents a transfer certificate in the prescribed form (Appendix 5) from that school showing (a) the date of his birth, (b) that he has paid all fees due to that school, (c) the standard in which he studied at the time of leaving it, and (d) if he has completed the course in that standard, whether he is qualified for promotion to a higher standard and in the case of a pupil who has at any time received a fee concession under rule 92 in the school previously attended by him, also his case-sheet (Appendix 19). No pupil shall be allowed to attend school pending formal admission or enrollment, and no pupil shall be admitted or enrolled pending the production of a transfer certificate. All transfer certificates shall be endorsed with the admission number under which the pupil is enrolled. They shall be separately filed and shall be shown to the District Educational Officer when required.No pupil who has not attended a recognised school in the first term shall be admitted in the second term to any recognised school unless its head is satisfied among other things that the non-attendance of the pupil in the first term was due to unavoidable circumstances. Such admission shall be subject to approval by the District Educational Officer.
