(b)[ "examination" means an examination for the time being specified in the Schedule II and such other examinations as may be notified by the State Government in the Official Gazette and includes practical examination, and includes question paper setting and printing, custody and transportation of question papers and answer scripts, invigilation, evaluation, tabulation, publication of results and all other matters connected therewith.] [Substituted by Act 18 of 2017, w.e.f. 06.04.2017.]
