Section 7 in Punjab School Education Board (XIth Class Examination) Regulations, 1992
7. Eligibility for appearing in the Examination.
(1)A candidate shall be eligible in the examination, if :(a)he has been on the rolls of an institution affiliated to the Board, throughout the academic year preceding the examination.(b)his name has been struck off the rolls of an affiliated institution and he is re-admitted before the 14th day of commencement of examination; provided that he fulfills the other conditions required for the purpose.(2)The Principal of the institution shall ensure that :-(i)the candidate has attended not less than 75% of the full course of lectures and practicals (if applicable) arranged for his class in each of the subjects offered (to be counted from the last date of admission without late fee upto the last day when the classes break up for preparatory holidays).Provided that in case of a candidate who has been admitted late to the institution due to late declaration of his Matriculation result i.e. within 15 days after the declaration of his result, the attendances will be counted from the date of his admission in the institution.(ii)For calculating the number of attendances a candidate who is deputed by his institution for a contest or competition of any type outside the institution shall be treated to have been present on days he is so deputed.(iii)Deficiency of not more than 10 attendances per subject (theory) and 7 per subject (practical) may be condoned by the Head of the institution concerned. Deficiency of more than 10 attendances but not exceeding 20 per subject (theory) and 10 per subject (practical) may be condoned by the Chairman on the recommendation of the Head of the institution concerned on sufficient grounds.(iv)If the attendances of a candidate, 14 days prior to the start of examination, fall short of the required percentage, the head of the institution may allow the candidate to appear in the examination provisionally. However, the principal shall submit an application to the Chairman giving sufficient reasons for condoning the deficiency.(v)the candidate has obtained atleast 25% marks in the aggregate of all the subjects atleast in one of the two House examinations. If a candidate fails to fulfill the condition the principal at his own discretion may hold a special test for such candidates. A candidate in order to become eligible for admission to the examination shall be required to obtain atleast 30% marks in aggregate of all subjects in the special test.(vi)He has good conduct.
