(1)the criteria for examiners shall be the same as of the Supervisor (Guide) or Co-Supervisor (Co-Guide) as the case may be;(2)one of the examiners shall be appointed as Supervisor (Guide) or Co-Supervisor (Co-Guide) as the case may be;(3)at least 50% of the examiners shall be external examiners;] [Substituted by Notification No. 12-2/2006-CCH(Part)31254, dated 2.3.2012 (w.e.f. 16.11.1989).][Annexure "I"] [Inserted by Notification No. 12-11/2010-CCH(Pt.II)(1), dated 2.8.2019 (w.e.f. 6.11.1989).](Refer regulation 4)A. SCHEDULE is annexed regarding, "SPECIFIED DISABILITY" clause (zc) of section 2 of the Rights of Persons with Disabilities Act, 2016 (49 of 2016), that states as under,
