(ii)he seeks admission to a school in a session later than that during which he left his former school in which case the District Education Officer in the case of high schools and the Sub-divisional Education Officer in the case of middle schools may allow the pupil to be admitted to a higher class, on being satisfied that he has by private study fitted himself for that class and (in cases where the pupil seeks admission during the session immediately following that in which he left his former schools) that he did not leave that school merely in order to evade the annual examination.
