Section 7 in The Jammu and Kashmir Board of Professional Entrance Examination (BOPEE) Regulations, 2016
7. Scheme of Examination.
- (I) The question paper will have four multiple choice questions, seriated as A, B, C and D, out of which only one option will be correct/most appropriate and for each correct response one mark will be awarded, unless otherwise specified for any examination.(II)The negative marking, if any, in the Entrance Test shall be notified along with other details separately in the admission notification to be issued by the BOPEE meant for the particular Entrance Test.(III)Each Question Paper Booklet is numbered and the candidates are advised to check the Question Booklet thoroughly.(IV)It shall be the sole responsibility of the candidate to check the Question Paper Booklet before attempting to answer any question.(V)Where a Question Paper Booklet has any missing page, blank page, missed question or damaged or defaced page, it shall be the responsibility of the concerned candidate to bring it to the notice of the concerned invigilator and get it replaced by a new Booklet of the same series. No complaint in this regard shall be entertained by the Board after the conclusion of the Entrance Test.(VI)The OMR Answer Sheets will be scanned by the machine and in case a candidate makes a faint or stray mark(s) or ambiguous impression or incomplete mark in or around the oval on the OMR Answer Sheet, it shall be treated as a double shading and the result processed by the machine shall be final and not subject to any manual check.(VII)The candidates who have written wrong Question Booklet Series, Roll No. or Paper No. in ovals on the OMR Answer Sheet can make representation for required correction to the Controller of Examinations, J&K BOPEE within three days after the conclusion of the last meeting of the examination, after which no correspondence in this regard shall be entertained.(VIII)The representations shall be consolidated by the Board and will be examined by subject experts whose opinion will be final and binding.(IX)The revised Answer Key will be uploaded on the official website for general information, but no representation will be entertained against the revised Answer Key so that whole admission process is completed within the prescribed time schedule and does not protract endlessly.(X)The revised Answer Key will be applied for evaluation of all Answer Sheets, including Answer Sheets of those candidates who have not made any representation.(XI)Where a question has ambiguous language which admits more than one answer or has two answers, both answers shall be considered correct and the candidate attempting either of the two answers will be awarded a mark.(XII)Where none of the options given to a question is correct, the question will not be considered and no marks will be given to any candidate.(XIII)The subject expert(s) will be the sole judge to decide invalid questions and their decision will be final and no correspondence of the candidates in this regard will be entertained.(XIV)Where any situation other than that mentioned heretofore in these Regulations comes within the knowledge of the Board or is brought to its notice by any person(s) including candidate(s), the Board will take appropriate decision keeping in view all facts and circumstances as may be deemed just and necessary.
