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 Uttar Pradesh - Section

Section 30 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

30. Scrutiny procedure.

(1)Any candidate who has appeared at an examination conducted by the Board may apply direct to the Secretary for the scrutiny of his marks in any theory subjects.
(2)Such an application must be made on the prescribed form obtainable from the institution concerned and must be submitted within time specified in Schedule III.
(3)All such applications must be accompanied with such fee as may be prescribed by the Board. Such fee may be paid through Bank Draft payable to the Secretary, Board of Technical Education, U.P. at Lucknow or to be deposited in the Treasury. A copy of treasury challan in the latter case shall be sent to the Secretary of the Board, Indian Postal Order, money-order or cash payment wall not be entertained.
(4)No candidate shall be entitled to a refund of scrutiny fee unless as a result of the scrutiny a mistake affecting his examination result is detected.
(5)The result of all cases of scrutiny shall be communicated to the candidate concerned after the scrutiny is over. In such cases, no other correspondence shall be entertained.
(6)The work of scrutiny does not include re-examination or revaluation of the answer books of any candidate. It consists of scrutinizing whether there has been any mistake in carry over of the marks assigned to individual question, or in their totalling or in posting of the total marks obtained or if there has been any omission in marking a question or a pail thereof.
(7)The work of scrutiny shall not include the subjects, whose examination is held either in viva voce or job work on project etc, through orally or practically or both.