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State of Punjab - Section

Section 4 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984

4. Instructions to the examiners.

- The examiners appointed by the Council for the conduct of examinations shall observe the following instructions for marking of answer-books and preparation of award list etc. -
(i)The examiners are requested to read the instructions very carefully before starting work and to preserve it for the full term of their appointment as an examiner. Only the additional instructions, if any, will be sent in future.
(ii)All the examiners are requested to quote their identity number, if any, name of examination, subject and paper, without fail, while corresponding with the office, without which delay or non-receipt of a reply would be possible. In no case printed letter-pads etc., bearing name and full address of examiners should be used.
(iii)In case of emergency, please writ to the Registrar under a Registered Confidential cover, or contact him on telephone Nos. 32368/32963.
(iv)Any kind of leakage of awards to any candidate directly or indirectly, shall render the examiner ineligible to continue as such. If any kind of such help or even assistance is established he/she shall not only be disqualified from the examinership of this Council but also subjected to confiscation of the whole or any part of his remuneration bill/charges or claims as a result of this misuse or neglect.