Albin Baby vs Central Board Of Secondary Education & Ors

Rule No.,Existing Rule,Amended Rule

69.1(i),"C h a n g e in name of candidate/Father/Mother/Guard ian once entered in the Board’s record at any stage while studying in Class IX, X, XI, XI or thereafter, within a period of ten years from the date of issue of first such document shall be considered on written request of the candidate (not minor)/father/mother/guardian duly forwarded by the Head of the Institution supported by the following documents:

a) Original copy of two newspapers (daily English/Hindi newspaper at National level & daily newspaper in a vernacular language circulated in the locality), in which the desired change has been published.

b) Original Affidavit duly sworn before the Judicial Magistrate, Firs Class/Metropolitan Magistrate/Executive Magistrate/Sub Divisional Magistrate. c ) Original Copy of Publication in Government Gazette.

d) Payment of prescribed fee.

e) True Copy of admission form filled in by the parents duly updated as per Gazette Notification of desired change and duly attested by the Head of the concerned institution.

f) True Copy of School Leaving Certificate of the previous school submitted by the parent/candidate at the time of admission and updated as per Gazette Notification of desired change, duly attested by the Head of the concerned institution.

g) True Copy of the page of admission and withdrawal register of the school where the entry has been made in respect of candidate showing updation as per Gazette Notification of desired change, duly attested by the Head of the concerned institution.","Applications regarding changes in name or surname of candidates may be considered, provided the changes have been admitted by tIhe Court of law and notified in the Government Gazette before the publication of the result of the candidate.

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69.1(ii),"Correction in name to the extent of correction in spelling errors, factual typographical errors in the Candidate’s name/Surname, Father’s name/Mother’s name or Guardian’s name to make it consistent with what is given in the school record or list of candidates (LOC) submitted by the schoo may be made. Application for correction in name of Candidate/Father’s/Mother’s/G uardian’s name will be considered only within ten years of the date of declaration of result provided the application of the candidate is forwarded by the Head of Institution with the following attested documents:

a) True Copy of Admission forms(s) filled in by the parents at the time of admission duly attested by the Head of the concerned institution. b ) True Copy of the School Leaving Certificate of the previous school submitted by the parents of the candidate at the time of admission duly attested by the Head of the concerned institution.

c) True copy of the portion of the page of admission and withdrawal register of the school where the entry has been made in respect of the candidate duly attested by the Head of the concerned institution.","Correction in name to the extent of correction in spelling errors, factual typographical errors in the Candidate’s name/Surname, Father’s name/Mother’s name or Guardian’s name to make it consistent with what is given in the school record or list of candidates (LOC) submitted lby the school may be made.

Application for correction in name of Candidate/Father’s/Mother’s/Guard ian’s name will be considered only within one year of the date of declaration of result provided the application of the candidate is forwarded by the Head of Institution with the following attested documents:

a) True Copy of Admission form(s) filled in by the parents at the time of admission duly attested by the Head of the concerned institution. b ) True Copy of the School Leaving Certificate of the previous school submitted by the parents of the candidate at the time of admission duly attested by the Head of the concerned institution.

c) True copy of the portion of the page of admission and withdrawal register of the school where the entry has been made in respect of the candidate, duly attested by the Head of the concerned institution.