Section 22(d) in Rules for the Grant of Recognition and Aid to Elementary Schools
(d)In the event of the pupil having been dismissed under the above mentioned sub-rule the Deputy Inspector of Schools shall record his reasons for the dismissal and report the fact within three days of such dismissal to the parent or guardian of the pupil and to the District Educational Officer, by registered post. A pupil thus dismissed from one school shall not be admitted into any other recognised school within a period to be determined by the District Educational Officer on the recommendations of the Deputy Inspector of Schools concerned. A pupil who seeks admission, into a recognised school by means of false record sheet or false representation but who does not actually obtain admission may be debarred from being admitted into any school for a period not exceeding one, year to be determined by the District Educational Officer, on the report of the Deputy Inspector of Schools concerned.
