Section 135 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
135.
Before entering upon the courses of study prescribed for High School Examination, every candidate shall be required to have passed VIII Class examination held by an Institution recognised for the High School or Higher Secondary Examination of the Board, or an equivalent departmental examination conducted by the Education Department of the State or the corresponding examination of a similar institution situated outside Madhya Pradesh provided that such an institution is recognised by an examining body whose examination are recognised by the Board.
