Section 207 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
207. [ [Inserted Vide Notification No. 1-Mt.-1/236-70, dated 22-9-70.]
(a)If a regular candidate desires to change his subject/subjects/group at the High School Certificate Examination in Class IX/X or an Higher Secondary School Certificate Examination in Class XI, he should apply to the Board of permission of such change through the Principal of a recognised Institution [with a fee of Rs. 10 up to 31st December and from 1st January to 15th February with a fee of Rs. 20]. The permission of change of subject/subjects/group will be granted by the Secretary on recommendation of the principal. In Higher Secondary Examination, the attendance put in the old subject/subjects/group, which he subsequently offers with the permission of the Board should be counted along with the attendance put in by a candidates in a subject/subjects/group for the purpose of calculating his percentage of attendance in the new subject/subjects/group. In High School Certificate Examination instead of subject-wise attendance, overall attendance should be counted :[Provided that application for change of subject/subjects/group received after 15th February will not be entertained for consideration and if the student has appeared in a new subject for which permission was not given by the Board, the marks obtained by him in that subject will not be added to his result] [Inserted vide Notification No. 1-Mt.-72-71, dated 5-6-1971.].(b)In cases where a candidate has migrated from one institution to another within the jurisdiction of the Board or from outside Madhya Pradesh and the subjects taken by the candidate is not taught in the later institution, to permission to study one subject privately shall be granted by the Secretary on the recommendation of the Principal at the High School/Higher Secondary School Certificate Examination.]
