Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

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

(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.