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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(17) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(17)
(a)An examinee who reasonably believes that his marks in a particular paper/papers are much lower than expected, he may apply for scrutiny of his answer script with requisite fee prescribed by the Council, within one month of the publication of the last instalment of the result.
(b)The Council shall get such answer scripts scrutinized by subject experts who shall see that all answers/part of answers are evaluated, marks from inside have been carried over to the face and the totalling is correct. In cases of discrepancy they will report the matter to the Chairman for necessary correction.