Section 26 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
26. Examination result.
- The result of the Examination shall be announced through press and shall be published in the Uttar Pradesh Gazette. A copy of the result sheet concerning affiliated institution shall be sent to the principal of the institutions for their record and to issue detailed mark-sheet to the candidate.(2)The result sheet sent shall be scrutinised by the Principal of the institution utmost within a period of fifteen days from the receipt of the result sheet and if any discrepancy be observed in respect of posting of result as per Regulation 23, total carry over posting of sessional marks, division, award of honours or distinction in respect of any candidate the same shall be intimated by him to the Secretary for clarification before issuing the marks sheet to the candidate concerned.(3)In any case where the result of an examination is declared and such result is affected by any error (except these covered under malpractices, fraud or improper conduct) such errors shall be placed before Examination Committee. The Secretary of the Board as per decision of the Examination Committee shall have power to amend such result in such manner as shall be in accordance with true position.(4)No result shall however be amended after six months from date of declaration of results or after the commencing of the next examination under annual semester scheme whichever is earlier :Provided that the result of examination shall not be cancelled on the ground of a bona fide error of the Board after expiry of 90 days from the date of announcement of results of the examination :Provided further that internal assessment marks (Sessional, Games, Discipline) once communicated by institution and accepted by the Board shall not be altered after the declaration of results. In any case where the result of an examination has been declared and it is found that such result have been affected by any malpractice, fraud or any other improper conduct whereby a candidate has been benefited and has been party or privy to of such malpractice, fraud or improper conduct has been connived at such cases shall be placed before the Examination Committee of the Board for scrutiny. Examination Committee shall have power at any time notwithstanding the issue of a Diploma/Post-Diploma/Post-Graduate Diploma/any other diploma to amend the result of such candidates and makes such declaration as shall be considered necessary in this behalf.
