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SC: Provision on Change of Name of Student on Basis of Court Orders Excessively Restrictive - (04 Jun 2021)

EDUCATION

Supreme Court has held that the provision in the Central Board of Secondary Education byelaw which permits the change of name of the student only on the basis of Court orders obtained before the publication of results as "excessively restrictive". The Court has directed the CBSE to take immediate steps to amend its Byelaws so as to incorporate the guidelines for recording correction or change in the certificates already issued or to be issued by it.

Tags : SUPREME COURT   CHANGE OF NAME OF STUDENT  

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