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State of Punjab - Section

Section 26 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984

26. Evaluation of answer-books and difference of opinion between the External and Internal Examiners.

(a)The answer-books shall be arranged in said order before starting the actual valuation. The examiners shall then mark the answer-books.
(b)In case the number of candidates in an examination is more than 200, the external examiner shall send the award and the marked answer-books to the internal examiners, if any in easy instalments, so that the internal examiner should also start evaluation of answer-books almost simultaneously, and the declaration of results not delayed.
(c)The internal examiner while checking the answer-books shall also see that the answer-books have been evaluated correctly as per scheme of mark/marks given in the Question paper and that the maximum and minimum pass marks have been correctly entered in the relevant column of the list.
(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.
(e)The internal examiners will be informed of the number of answer-books and the date on which these are despatched to their external examiners. The internal examiners should remain in touch with them and in case they do not get the answer-books in time, they should remain the external examiners under intimation to the Registrar by name. The internal examiners are however, requested to start the evaluation of answer-books immediately as they receive them from the external examiners.
(f)The internal examiners should send the awards in the case of which there is no difference, duly checked by the checking Assistant to Registrar by name after scoring the awards in respect of the Code numbers in whose case difference has arised. A fresh award list duly signed by both the examiners and the checking Assistant shall be sent in respect of such Code Numbers after the difference has been settled.
(g)The external examiner must intimate to the Registrar the date on which he has despatched the answer-books to the internal examiners.
(h)It has been noticed that some candidates restart writing answer after leaving a few pages blank in answer-books and some of the examiners leave these answers unmarked. The examiners are, therefore, advised to go through all pages of the answer-books to ensure that no answer is left unmarked. All blank pages or larger parts left blank should be crossed by the examiner.
(i)The Examiners are requested to indicate mistake by underlining them or by putting cross-marks thereon.
Every answer-book shall bear the signatures of the Examiner on the title page in token of his having examined it personally.