Section 5(2) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
(2)No candidates shall be presented for any examination unless the institution has furnished to the Secretary of the Board the following certificates in respect of each candidate-(a)that his/her admission to the Institution is in accordance with the rules and regulations of the Board,(b)that he/she has completed a regular course of study throughout, at an affiliated institution,(c)that he/she has actually performed the experiments and satisfactorily completed his journals, project/design work, etc.(d)that he/she has secured the minimum pass marks allotted to class work and periodical examinations, i.e. sessional as required under sub-clause (c) of Clause (1) of Regulation 23.(e)that he/she has attended the classes as required under Regulation 6.(f)that he/she has cleared off all his/her tuition fee, dues and other outstanding dues in connection with breakages of apparatus, equipment, loss of library books or any other miscellaneous fees or dues.(g)that he/she has shown satisfactory progress in his/her studies and is of good conduct and character.(h)that he/she has not been debarred for any period from appearing in an examination held by any Government constituted authority or statutory examining authority in India or by the Board.
