Section 3 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
3. Conditions for appointment of examiners and paper setters.
- (i) No person other than the holder of a recognised Diploma obtained after four years regular course of study or a degree in Homoeopathy or a person possessing qualification included in the third schedule of the Homoeopathy Central Council Act, 1973, shall be appointed as an examiner or paper setter for the conduct of examinations :Provided that -(a)no person shall be appointed as an examiner unless he has at least three years teaching experience in an institution recognised by the Council or the Central Council of Homoeopathy for the purpose of education and examinations.(b)no person below the rank of lecturer in the subject in a recognised institution shall be appointed as an examiner.(c)no person shall be appointed as an examiner in an alied medical subject unless he possess a recognised medical qualification as required for appointment to a teaching post in accordance with provisions made for this purpose by the Central Council of Homoeopathy in the Homoeopathic (Minimum Standard of Education) Regulations, 1983.(d)external examiner shall be appointed only from the teaching staff of the Homoeopathic Medical college or colleges of modern medicine recognised by the State Government or the Central Government.(e)not more than 1/3 of the total examiners shall be from amongst the practitioners in Homoeopathy for modern medicines or modern system of medicine who are practitioners of repute and have 8 to 10 years professional experience and possess a Homoeopathic qualification or a medical qualification recognised by State Government or the Central Government under aforesaid Acts.(f)a paper setter may be appointed as an examiner.
