Section 122 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
122.
Students who, after passing an examination from a Board or University which has been recognised by the Board as equivalent to its High School Examination, seek admission to Class XI of.........Higher Secondary School within the jurisdiction of Board, shall at the time of admission, be required by the Principals of the Colleges or Schools to which they seek admission to produce an Eligibility Certified signed by the Secretary of the Board and make payment of a fee Rs. 5. Application for such a certified should be made to the Secondary on a printed form to be obtained from the office of the Secretary.
