Section 9 in The Orissa Homoeopathic Regulations, 1972
9.
If an examiner is for any reason not available to conduct an examination, the President shall appoint another examiner as locum tenens to replace the substantive examiner. Similarly the President is empowered to appoint another examiner in case of emergency in order to award marks on answer books. The locum tenens shall vacate the appointment, if any, when the substantive examiner again becomes available and if the substantive examiner does not become available the 'locum tenens' shall vacate the appointment on the date on which the substantive examiner would have vacated it.
