- Save with the special sanction of the Headmaster/Principal for reasons to be recorded in writing no student should be admitted to a Government Secondary School after the 20th January, in any year unless his case falls within one of the following classes :-(D.P.I's circular no. 29, dated the 4th September 1918, Government Resolution no. 3961-E., dated the 19th November 1925 and D.P.I.'s no. 5440, dated the 17th June 1933.)(1)Sons or wards of Government servants or employees of local bodies who have been transferred;(Resolution of the Board of Secondary Education, dated the 17th September 1934.)(2)Students whose names have been struck off the rolls of the same school during the session for non-payment of fees;(3)In the case of high schools, candidates who have failed at the Secondary School Examination whose case is governed by Article 301;(D.P.I's letter no. 1775, dated the 16th February 1935.)(4)Holders of middle or primary scholarships, who may be admitted within one month of the receipt of their scholarships orders.Note. - This article applies also to all recognised high and middle schools except that, with the sanction of the District Education Officer the date may be extended in case of schools which re-opens on a date later than that on which Government Higher Secondary/Multi-purpose Schools generally re-open.(D. P. I.'s letter no. 6759, dated the 7th July 1932; and no. 994, dated the 8th February 1934.)
