Section 139 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
139. [ [Substituted vide Notification No. 1-Mt.-236/70, dated 29-9-1970.]
Supplementary Examination shall be held not later than August 15. every year for candidates who having appeared at an immediately preceding examination of the Board fall in one or two subject/subjects :[Provided that for Higher Secondary Examination, candidates who fail up to three subjects in the main examination, shall be eligible to appear at the supplementary examination].Such candidates who take the supplementary examination may be provisionally permitted by the principals of the College at their own risk to join the next Higher Classes in an institution recognised by the Board, pending the result of the supplementary examination and court attendance in case they are successful at the supplementary examination.Candidates who take the High School Supplementary Examination may be permitted to take admission in Class XI, as a regular candidate. Such candidate shall take High School Supplementary Examination and Higher Secondary School Certificate Examination, simultaneously, but the result of Higher Secondary School Certificate Examination shall be declared after the result of High School Supplementary Examination. If the candidate fails to the High School Supplementary Examination, the result of Higher Secondary School Certificate Examination shall be cancelled.]
