Section 13 in The M.P. Licensing Board (Electrical) Regulations, 1960
13.
(i)Any person who has resided or habitually worked in the Madhya Pradesh for not less than three years shall, if he satisfied the conditions regarding admission to an examination, be entitled to be admitted to such examination.(ii)Any person who has not resided or habitually worked in the Madhya Pradesh for the period specified in sub-regulation (1) may if satisfies other conditions regarding admission to an examination of the Board, be admitted to such examination at the discretion of the Board.III. Admission of Candidates for Examination
