Section 19(2) in The Meghalaya School Education Act, 1981
(2)The student of every recognised high school, middle school and primary school shall be prepared for, and presented to the public examination or such other form of evaluation as may be held by recognised Boards or Councils conducting such examinations, or by the Director or by such authority as may be approved by the State Government:Provided that if any student is physically academically or otherwise found to be unfit to appear at such public examination he may not be presented to such examination.
