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] [Entire Act]

State of Goa - Section

Section 66 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

66. Duties and functions of the Examiner.

(1)The Examiner shall strictly adhere to the rules of discipline in the examination hall and general secrecy and according to the instructions of the moderator in the subject.
(2)Any absence or leave shall not be permissible during the period of duties. The attendance certificate shall be issued to him/her only after completion of the work with full attendance.
(3)He/She shall attend the meeting of the Chief/Senior Moderator/Associate Moderator, Moderators/Senior Examiner and Examiners of the subject to discuss the scheme of model answers and marking scheme.
(4)Before starting the assessment work, he/she shall get acquainted thoroughly with the question paper, number of questions to be attempted, number of sub-questions to be attempted, model answers and marking scheme.
(5)He/She is strictly prohibited from taking away any answer book or from removing any supplements from the answer book or from taking away the abstract or copy of the mark-list, or any of the forms out of the assessment hall or from handing it over to any other unauthorised person.
(6)After completion of assessment every day, he/she shall submit all the assessed answer books to the moderator of his/her unit.
(7)During each session of the day, he/she shall complete the quota allotted to him/her for assessment with reasonable rate of time for assessment as per the norms laid down by the Board. He/She shall not leave the hall before completion of the assessment of the allotted answer books.
(8)The Examiner shall thoroughly check the answer books (main and supplements) and report the discrepancies in respect of seat number, signature of the block supervisor, number of supplements, subject, etc. to the Moderator/Chief Moderator for further action.
(9)The assessment work shall be done strictly according to the norms laid down by the Board. The Examiner shall scrupulously adhere to the same.
(10)Rounding up of marks shall be done to next higher integer on the total marks of each paper and not on the total marks of each question.
(11)The marks obtained by the candidate for each question as recorded on the front page of the answer book shall be carefully recorded on the mark-list against the seat number/code number of the candidate under the signature of the Examiner. He/She shall be responsible for the entries made by him/her.
(12)The Examiner shall report the cases of malpractice, if identified by him/her during assessment, immediately to the moderator for further action.
(13)The Examiners, on completion of assessment, shall return the answer books assigned to them alongwith the corresponding mark-lists to the Moderator and obtain acknowledgement in prescribed form by the end of every day.