Section 3 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
3. Definitions.
- In these regulations unless there is anything repugnant in the subject or context :-(a)Committee. - means the Unfair Means cases Committee appointed under regulation 8 of these regulations;(b)Candidate. - means a person allowed by the Board to appear in the Matriculation or Higher Secondary examination either as a school candidate or as a private candidate;(c)Deputy Superintendent. - means the Deputy Superintendent of the centre of Examination appointed by the Board to assist the Superintendent for the conduct of examination;(d)Examiner. - means a person appointed by the Board for evaluation of answer books of a particular subject and includes a Head Examiner;(e)Examination. - for the purpose of these regulations means annual as well as supplementary examination;(f)Superintendent. - means the Superintendent of the centre of examination appointed by the Board for the conduct of examination;(g)Supervisory Staff. - means the staff of the centre of examination for the purpose of supervision appointed by the Board for the conduct of examination;(h)Other terms and expressions used in these regulations, but not defined shall have the meaning respectively assigned to them in the Punjab School Education Board Act, 1969.
