- A student whose name has been withdrawn or removed or struck off for non-payment of fees should be required on readmission to the same school, to pay any fees due from the beginning of the session, or for the period for which he has not already paid, whichever period is less, and a fee for re-admission, unless he can show to the satisfaction of the Headmaster/Principal (a) that he has been reading in an equivalent class of another institution or (b) that he has been absent owing to sickness or other good cause.(D.P.I.'s order, dated the 7th August 1929, in file no. 8T-9-29.)
