Section 6 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
6. Change in Address.
- (i) The examiners are requested not to change their address from the date of commencement of examination till the date of submission of their final instalment of awards unless it is a permanent change necessisted by transfer or otherwise under very compelling circumstances beyond his/her control.(ii)Examiners shall invariably communicate any change in their address at once to the local postal authorities and to the Registrar, by name. The External Examiners may also inform about the change in their address to the Internal Examiners and vice-versa. While communicating such a change, they shall mention the name of the examination, subject and paper. If any communication does not reach an examiner on account of his/her having intimated the change in his/her address, he/she will be held responsible for the delay caused thereby.
