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State of Madhya Pradesh - Section

Section 134 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

134.

If the name of student is struck off the rolls of a School or if he is transferred to another School or migrates to another Board, the fact will be reported to the Secretary by the Head of the institution before the end of the session in which has name is struck of or he is transferred or his migration takes place.The name of any student, rusticated or expelled shall be reported to the Secretary by the Head of the institution immediately. The fact of expulsion or rustication shall be posted in the enrolment register.