- A student quitting a High school except at the close of a session, or after appearance at the Secondary School Examination, will be liable to pay a fee before obtaining his transfer certificate. The transfer fee must not (except under special order of the department) exceed the ordinary monthly fee of the class. No fee is charged for granting transfer certificate at middle schools.(R. &. O. page 316 VIII.)Notes. - (i) Sons of teachers in Government schools, when they are transferred from one Government school to another, are exempted from payment of transfer and admission fees.(ii)Scholarship holders are required to pay transfer fees like other students on applying for transfer to another school; this is in addition to the fee payable for the transfer of the scholarships.(iii)A student applying for transfer on the first working day in the month of January, is treated as having quieted the school at the close of the previous session.
