Section 18(2) in The Haryana School Education Act, 1995
(2)For the purpose of any public examination every recognised high or senior secondary school other than those specified under sub-section (1), shall get affiliated with the Board or Council for Indian School Certificate Examinations for conducting such examination and shall fulfil the conditions specified by such Boards or Council, as the case may be. However, if any recognised school is de-recognised under sub-section (4) of Section 4 and clause (b) of sub-section (4) of Section 21, it will automatically stand disaffiliated from the Board or Council to which it was affiliated.
