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]

Union of India - Section

Section 12 in Pharm.D. Regulations 2008

12. Mode of examinations.

(1)Theory examination shall be of three hours and practical examination shall be of four hours duration.
(2)A Student who fails in theory or practical examination of a subject shall re-appear both in theory and practical of the same subject.
(3)Practical examination shall also consist of a viva -voice (Oral) examination.
(4)Clerkship examination - Oral examination shall be conducted after the completion of clerkship of students. An external and an internal examiner will evaluate the student. Students may be asked to present the allotted medical cases followed by discussion. StudentsÂ’ capabilities in delivering clinical pharmacy services, pharmaceutical care planning and knowledge of therapeutics shall be assessed.