Section 22 in The Orissa Homoeopathic Regulations, 1972
22.
An examiner shall, on or before the date fixed in that regard by the Examination Sub-Committee forward to the Secretary the result of examination or examinations in every subject in which he has been an examiner together with the nature of answers given by the examinees in their respective subject. Such report in case of practical examination should specify defects in approach towards the subject and attitude of the students.
