In the event of a pupil being dismissed under rule 48, or being formally expelled on account of grave misconduct, the headmaster shall record his reason for his dismissal or expulsion and report the fact at once to the parent or guardian of the pupil and within seven days, to the District Educational Officer in the case of boy's schools and Inspectress of Girls' Schools in the case of girl's schools. A pupil thus dismissed or expelled from one school shall not be admitted into any recognised school within a period to be determined by the Chief Educational Officer, if the pupil, is in a secondary school for boys and by the Director of School Education, if the pupil is in a secondary school for girls, on the recommendation of the Inspecting Officers concerned.A pupil who is debarred by the Commissioner for Government Examinations for a specific period from appearing for the Secondary School Leaving Certificate Public Examination should not be admitted into any school during the period during which the bar is in operation.A pupil who seeks admission into a recognised school by means of a false certificate or false representa lion of any kind, but who does not actually obtain admission, may be debarred from being admitted into any school for a period, not exceeding one year to be determined by the Chief Educational Officer in the case of a pupil in a secondary school for boys, and by the Director of School Education in a case of a pupil in a Secondary School for girls, on the report of the Inspecting Officers concerned.
