(2)[(i) Where the request for examination has been filed under sub-rule (1) and application has been published under section 11A, the Controller shall refer the application, specification and other documents related thereto to the examiner and such reference shall be made in the order in which the request is filed:Provided that in case of a further application filed under section 16, the order of reference of such further application shall be the same as that of the first mentioned application:Provided further that in case the first mentioned application has already been referred for examination, the further application shall have to be accompanied by a request for examination, and such further application shall be published within one month and be referred to the examiner within one month from the date of such publication.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).](ii)The period within which the examiner shall make the report under sub-section (2) of section 12, shall ordinarily be one month but not exceeding three months from the date of reference of the application to him by the Controller;(iii)[ The period within which the Controller shall dispose off the report of the examiner shall ordinarily be one month from the date of the receipt of the such report by the Controller.] [ Inserted by S.O. 657(E), dated 5.5.2006 (w.e.f. 5.5.2006).]
