Section 8 in Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Admissions to Conduct of Appointment of Examiners, Paper-setters, fees to be paid etc.) By-laws, 1987
8.
The Chairman may call the meeting of the Examiners before examination to guide them whenever he feels it necessary to do so to maintain standard of the examination for which no travelling allowance or daily allowance shall be paid to Examiners. The Executive Committee may issue from time to time instructions for the guidance of the Examiners. Failure to comply with these instructions shall render the appointment of any Examiner liable to termination. The Executive Committee shall withhold or reduce the remuneration of any Examiner in case of any neglect, delay, remissness or mistake on his part in executing his work or carrying out the instructions given to him. The aggrieved party may appeal to the Court of Examiners within a period of fifteen days from the receipt of communication addressed to him. The decision of the Court of Examiners in such appeal shall be final.
