Section 88 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
88.
It shall be the duty to the Examination Committee, Subject to over-all supervision and control of the Board-(a)to order examination in conformity with the Regulation and to fix date of holding them;(b)[ to consider the recommendation of the committees, of courses with regard to examiners, setters and moderators and to finalise lists of examiners. The list of setters and moderators will be finalised by a panel consisting of Chairman, Secretary and the Director of Public Instruction;] [Substituted by Notification No. MI-1-52-76, dated 3-7-76.](c)to prescribe form of application to be filled in by the candidates applying for permission to appear at examinations and forms of certificates to be granted to successful candidates;(d)to propose rate of remuneration for the work concerned with the examinations;(e)to fix centres of examination.(f)to suggest the mode of conducting the oral and practical tests, if any;(g)to arrange for moderation of question papers; and(h)to consider all matters arising out of the conduct of examinations and to make recommendations, when necessary, to the Board.
