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] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(7) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984

(7)The Superintendent shall remain in the examination hall for the whole period of the examination each day.He shall, on no account, permit another person to speak to a candidate on any subject pertaining to the question paper during the hours of examination except for the purpose of correcting misprints or other errors calculated to mislead the candidates. After consulting the person concerned, the Superintendent shall immediately inform the Registrar about any misprint, error which may came to his notice, for information of the Examiner. He shall also consult the Controller of Examination about such errors, when he is available at the centre.