Section 13(14) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
(14)(a)The Centre Superintendent shall appoint invigilators ordinarily from amongst the teachers of the institution according to norms prescribed by the Council.(b)Daily seat plan of examinees shall be maintained at the Centre and a copy thereof shall be sent to the Secretary.(c)Attendance of examinees will be taken in each sitting, which shall be sent to the Secretary within one week of the last sitting of examination. A photo copy certified by the Superintendent shall be retained at the Centre for future reference.(d)The examinees shall also sign on the roll sheets (two copies) one copy of which shall be returned to the Secretary within one week of the last sitting of Examination.(e)All cases of use of unfair means shall be reported to the Secretary, and the corresponding answer scripts signed by the invigilator as well as the Superintendent shall be forwarded to the Secretary under sealed cover.(f)The Chairman shall constitute a Committee for looking into cases of use of unfair means and recommending penal measures according to the gravity of the case, the punishment whereof may be cancellation of examination of that paper/or that year/debarring the examinee from subsequent examination or examinations, Criminal cases too may be instituted in accordance with law.(g)If the Superintendent/Magistrate deputed at the Centre is of opinion that there has been large scale use of unfair means or that the secrecy of question paper has been violated, he may recommend cancellation of examination of the paper/papers concerned, to the Chairman and the Chairman shall give such direction as he may consider necessary and fit.
