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 Punjab - Section

Section 8 in Civil Services (Departmental Examination), Punjab Rules, 2014

8. Examiner.

(1)The selected Examiner of the paper concerned, shall set the papers, examine the papers and award marks as per the performance of each member of service. The Examiner shall hand over the list of marks awarded to each paper and hand over the same to the Secretary along with answer sheets in a sealed envelope.
(2)The Examiner shall complete all the process given in sub-rule (1), within a period of fifteen days from the date of completion of the examination.
(3)Each Examiner shall, set the papers only from the Syllabus approved by the Examination Committee from time to time.
(4)Each Examiner shall, be entitled to receive such honorarium, as is fixed by the State Government from time to time.