Section 26(d) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
(d)The external and internal examiners both are requested to sign each page of the award-lists and as far as possible send agreed awards. In the case of difference, efforts should be made to reduce it to the absolute minimum. However, if the unresolved difference in their awards is up to 10 per cent of the maximum marks allotted to a paper the average of the two shall be taken as final award. In case the difference is more than 10 per cent the appointment of III examiner shall be made by the Chairman whose opinion shall be final. In such case, the disputed answer-books should be sent to the Registrar by name at once.
