Section 231 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
231.
Publisher submitting books for recommendation/prescription, shall not be entitled to have either the copies of the reports of the reviewers or the recommendations of the Committee of Courses of the Board of the opinion of the Chairman and the reasons of rejecting the books Strict secrecy shall be maintained in respect of all matters relating to the appointment of the reviewers or their reports, observation/recommendations of the Committees of Courses or nay discussion at their meeting regarding the merits or demerits of books or any other orders passed by Secretary and the Chairman during the process of the selection of books.
