Section 9A in Punjab School Education Board (XIth Class Examination) Regulations, 1992
9A. [ [Added vide Board's Item No. 5(11) dated 26.3.1998.]
No candidate from other school Board shall be allowed admission unless he fulfills the following conditions :-(a)After the expiry of admission schedule fixed by the Chairman, candidate will submit his application to the Chairman for permission with Rs. 100/- upto 31st December and Rs. 500/- after 31st December upto 45 days before the start of examination. He will also produce the following documents with permission application :(i)Migration certificate from the said Board;(ii)Certificate of having passed the lower examination;(iii)School leaving certificate duly countersigned by the District Education Officer or an authority of the concerned School Board. In case of mid-term migration, the total attendances shall be shown in the said certificate;(iv)Eligibility or equivalency letter of the Punjab School Education Board.(b)A candidate who has been allowed by the Chairman shall have to get admission within 15 days otherwise his permission shall be treated as cancelled. His permission will be revalidated only under special circumstances and he shall have to pay the permission fee again.]
