Section 108 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
108. Procedure on application and qualifying requirements .-(1) On receipt of an application for the registration of a person as a Geographical Indications Agent, the Registrar, if satisfied that the applicant fulfils the prescribed qualifications, shall appoint a date in the due course on which the candidate will appear before him for a written examination in Geographical Indications Law and the Practice and Procedure in relation thereto and followed by an interview. The candidate will be expected to possess a detailed knowledge of the provisions of the Act and the rules and a knowledge of the elements on law of geographical indication.
(2)The qualifying mark for the written examination and for interview shall be 40 per cent and 50 per cent respectively and a candidate shall be declared to have passed the examination only if he obtained an aggregate of 50 per cent of the total marks.
