Section 126 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
126.
In any case where it is detected that the candidate's admission to the Examination has been effected by error, malpractice, fraud or improper conduct, are the where head of the institution presenting the candidate for the examination cancels the admission or withdraw any time before the examination the conduct and Character Certificate given in respect of the candidate, the Secretary shall have the power to cancel the candidate's admission to the examination notwithstanding the inclusion of the name of the candidate in the list of the admitted candidates for the examination of the candidate's actual admission to the examination in one or more subjects and also to debar the candidate from appearing for such period of the examination as the Results Committee may decided.The Secretary may admit a candidate to the examination provisionally, where any enquiries in respect of his eligibility for admission to the examination are in progress or contemplated and in the light of the final decisions of regarding his eligibility, to deal further with his case as per provisions of these Regulations.
