(3)Applications for the necessary sanction should be submitted without delay to the District Education Officer or to the Sub-divisional Education Officer, as the case may be, by the parent, or natural guardian of the student, either through the Headmaster/Principal of the school which he is leaving or direct, in the latter case the District Education Officer or the Sub-divisional Education Officer, as the case may be, should consult the Headmaster/Principal before disposing of the application. It is open to the District Education Officer or the Sub-divisional Education Officer, as the case may be, to sanction the transfer of a student while withholding the right of competing for a scholarship at the next examination.
