Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 66 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

66.

If the Educational Officer concerned if of opinion that any educational institution recognised by the Board has by reason of deterioration ceased to meet the requirements of the Board, he shall makes a report of the same to the Secretary. On receipt of this report the Secretary may institute such enquiry as he thinks fit. The report of the enquiry will be submitted to the Recognition Committee which will take it into consideration at its next meeting and inform the said institution of its decision through the Educational Officer concerned.