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Bombay Presidency - Act

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

BOMBAY PRESIDENCY
India

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

Rule 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 of 1987

  • Published on 3 December 1975
  • Commenced on 3 December 1975
  • [This is the version of this document from 3 December 1975.]
  • [Note: The original publication document is not available and this content could not be verified.]
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, 1987Published vide Notification No. MHB. 1685/156/MED-8No. MHB. 1685/156/MED-8. - The following by-laws made in supersession of the by-laws published under Government Notification, Urban Development and Public Health Department, No. BHP. 1068/91317-MED-1, dated the 3rd December, 1975, by the Court of Examiners of Homoeopathic and Biochemic System of Medicine, Bombay, under the clauses (d) and (f) of sub-section (1) of section 35 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 (Bombay XII of 1960), with the previous sanction of the Government of Maharashtra, under sub-section (1) of the said section 35, are hereby published as required by sub-section (3) of the said section 35, namely :-

1.

These by-laws may be called the Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Admission to Conduct of Appointment of Examiners, Paper-setters, Fees to be paid, etc.) By-laws, 1987.

2.

The examinations shall begin on such dates as the Executive Committee of the Court of Examiners may fix. The dates, programme and places of examinations and the last date for receipt of application shall be notified in the Maharashtra Government Gazette, ordinarily two months before the commencement of examination.

3.

All written and practical examinations shall be held twice a year under the general superintendence of the Chairman of the Court or under superintendence of such persons as may be appointed by him at as many centres, the Executive Committee may fix. The authorities of the institutions where the examinations are to be held shall make seating arrangements for the written examination and provide facilities in the laboratories and hospitals associated with the college for the conduct of the practical examinations. The principals of the colleges affiliated to the Court, shall help the Executive Committee in finding suitable places for holding the examination and conducting them smoothly.

4.

A student who has undergone a course of training in an institution recognised by the Court of Examiners and is recommended by the head of the institution viz., the Principal, shall be admitted for the examination.

5.

Every application for admission to the examination, shall be in the Form 'A' appended to these by-laws and shall reach the Registrar at least four weeks before the date prescribed for the examination. It shall be accompanied by a fee prescribed for the examination. Applications received late after the date announced in the examination programme for receiving the admission forms shall, however, be accepted with late fee of Rs. 20 per application for a period of 10 days after which no application shall be accepted for admission to the examination.

6.

The fees once paid by the candidate shall not be refunded but may be reserved for the next examination to be held (a) in case of illness certified by a Registered Medical Practitioners, and such certificate shall be forwarded through the Principal of the Medical College, or (b) on recommendation of the principal of the institution for sufficient reasons :Provided that, application for such reservation shall reach to the Registrar at least two days before the commencement of the examination.

7.

(a)The vacancies for Examiners shall be advertised at the direction of the Chairman, Court of Examiners. Vacancies shall be filled in by selection by Executive Committee of the Court of Examiners from the applicants :
Provided that, no member either of the Court of Examiners or the Board shall be eligible for selection as Examiners :Provided further that, no person whose direct relations is appearing for the examinations shall be eligible for selection either as an examiner or as a paper-setter.
(b)Examiners shall be selected preferably from teaching institutions by the Executive Committee of the Court. While selecting the Examiners, qualifications, teaching experience, experience of examinations any and special research work would be considered as criteria. The Chairman of the Court shall nominate an Examiner or Examiners in the event of one or more of these examiners suddenly resigning and there being no time to call a meeting of the Executive Committee. In such contingency, the Chairman shall delegate his power to nominate an Examiner to a member oi the Court during his absence.
(c)For the practical examination, there may be appointed one internal examiner from the college from which students appear for the examination.

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.

9.

The question papers shall be delivered by the Examiners in person to the Registrar or send to him by insured post in sealed cover on or before the specified date which shall be at least thirty days before the date fixed for the commencement of the examination. No copy of the question paper shall be retained by the Examiners.

10.

The Chairman of the Court of Examiners may get the question papers moderated in the manner as deems fit.

11.

The Chairman of the Court of Examiners shall appoint a Supervisor or Supervisors to preside at the written examination who may engage one assistant, two inferior servants for every 50 or part of 50 candidates and one assistant and two inferior servants for the subsequent 50 or part of 50 candidates. The Chairman or any members of the Court of Examiners duly authorised by him in writing may pay surprise visit to any examination centre for the purpose of observing its working for which they shall be paid allowances according to sub-clause (i) of clause (a) of rule 1 in section 1 of Appendix XLII-A to the Bombay Civil Services Rules, 1959.

12.

The Chairman of the Court of Examiners shall appoint a staff of the Expert, the Laboratory Assistant and two Menials for each subject for practical examinations, whenever required.

13.

The Supervising Officer shall be responsible for the seating arrangements, distribution of the question papers, blank answer-books and writing materials and collect the answer-books and send them to the Examiners concerned by insured parcel in properly sealed packets.

14.

The practical examination shall be jointly conducted by the Examiners when two Examiners are appointed for any subject. The number of marks secured by each candidate shall be recorded by both the Examiners in consultation.

15.

(1)The Registrar shall supply the roll containing the roll number of candidate with space for marks awarded and indicate the date on which the roll shall be returned. The Examiners shall keep the results of the examination and the marks assigned to the candidates strictly confidential. The results of the examination in subjects in which there are both written and practical examinations shall be handed over by the Examiners to the Senior Examiner of the practical examination, if one is appointed immediately at the end of the practical examination in a sealed cover with their remarks and the Senior Examiner shall forward the same to the Registrar on the same day within twenty-four hours.
(2)If there is only one Examiner for practical, he shall hold practical tests and take written answers from the candidates, examine them and send the results also with the written answers to the Registrar in properly sealed covers.

16.

The result of the written examination in a subject for which there is no practical, shall be forwarded by the Examiners to the Registrar on or before the date specified on the marksheet by registered post or personally in sealed cover with their remarks.

17.

The examiners after examination and marking of answer-books shall despatch the answer-books to the Registrar within four days from the despatch of marksheets and the Registrar shall retain them in safe custody for one year.

18.

The examiners, paper-setters, paper-moderators required to perform duties outside the radius of 8 kilometers of their residence shall be paid travelling and daily allowance at the following rates :-
(i)Actual rail fare and reservation charges for to and fro journey when the journey is made by rail. First class rail journey is permissible but if the Examiner travels by a lower class, he shall be allowed the fare of the class actually used. The details of the railway ticket should be mentioned in support of the claim for first class railway fare;
(ii)actual S.T. or Luxury bus fare for inward and outward journey;
(iii)daily allowance at the rate of Rs. 42 for the places of halt at Bombay, Pune, Nagpur, Aurangabad and Amaravati and at Rs. 35 at other places, provided that, if the halt is less than 12 hours but more than 6 hours, then D.A. at 50% of the above rate shall be paid and where the halt is less than 6 hours, D.A. at 30% of the above rates shall be paid. The above rates shall be revised as and when revised by Government in respect of First Grade Officers.

19.

The remuneration for the paper-setters, moderators and examiners shall be as follows :-
(i)The remuneration for setting question papers shall be Rs. 50 per paper per section if there are two sections to be drafted by different setters otherwise Rs. 50 per paper if there are no sections;
(ii)The remuneration for moderators shall be Rs. 10 per paper per section;
(iii)The remuneration for valuing answer-books of theory page shall be Rs. 1.50 per paper;
(iv)The remuneration for examining a candidate for practical shall be Rs. 2.50 per candidate (to be shared equally by the External and Internal Examiners);
(v)The remuneration for examining a candidate for oral shall be Rs. 1.75 per candidate (to be shared equally by the External and Internal Examiners).

20.

The remuneration to the supervisors (i.e., Chief Conductors of Examination). Invigilators and Inferior servants shall be as follows :-
(i)Supervisors Rs. 30 per day for two sessions.
(ii)Invigilators Rs. 20 per day for two sessions.
(iii) Blockpeons-cum-Waterman Rs. 5.25 per day for two sessions. (Rs. 2.60 per session).
(iv) Inferiorservants Rs. 5 per day.

21.

(1)Remuneration in case of Expert (Supervisor), Laboratory Assistants and Menials appointed at practical examination shall be as follows :-
(i)Experts Rs. 20 per day each;
(ii)Laboratory Assistants Rs. 7 for 3 hours work and Rs. 10 for whole days work each;
(iii)Menials Rs. 5 per day each.
(2)The Experts, Laboratory Assistants and Menials shall be paid for one day for preparation in addition to the days of the practical examination and the laboratory assistants and menials for one day for cleaning in addition to the days of preparation and examination.
(3)The Paper-setters/Moderator for any subject of the written examination when he is asked to examine the proofs of the question papers, shall be paid a lump-sum of Rs. 20 for the purpose.

22.

As soon as possible after the remarks of the Examiners if any, and the result have been considered by the Executive Committee of the Court of Examiners, the Committee shall publish a list of successful candidates with the first five places being arranged in order of merit in the Maharashtra Government Gazette or in such other manner as it may think fit.

23.

A statement showing marks obtained by a candidate in all the subjects in any one examination shall be supplied to him on payment of a fee of Rs. 5.

24.

For revaluation of answer-books the Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay, Examinations (Revaluation of Answer-Books) By-laws, 1985, (The By-laws published under Government Notification, Medical Education and Drugs Department No. MHB. 1685-441/CR-348-85-MED-8, dated the 25th February. 1986) shall apply.

25.

(1)Each successful candidate shall pay a fee of Rs. 20 to obtain a certificate of a diploma of the examination passed in the Form 'B' or Form 'C' appended to these by-laws.
(2)If any successful candidate is unable to collect the certificate of diploma personally, the certificate of diploma shall be sent to him by the Registrar by post or in any other manner to a person who has paid the requisite fee and postage for registration.
(3)The provisional passing certificate may be issued, prior to issue of diploma certificate, subject to payment of Rs. 20 in Form 'D'.

26.

The advance payment to the supervisors shall be paid through the institutions at the rate of ¾ th's of the probable expenditure at the centre, to meet the expenditure connected with the examination at the centre.

27.

The staff of the Board or Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay required to travel carrying with them the examination material shall be paid travelling allowance and dearness allowance as per Maharashtra Civil Services Rules and in addition shall be paid Rs. 30 extra per day as they are required to do this responsible work of carrying a number of bundles of blank answer-books, sealed question papers, bank drafts of advances to supervisors etc., and have to make transhipment at a number of points.Form A(See By-law 5)Form of application for Admission to the.................................... Examination.ToThe Registrar,Court of Examiners of Homoeopathic andBiochemic Systems of Medicine,Piramal Mansion, 3rd Floor,235, Dadabhai Naoroji Road,Fort, Bombay 400 001.Sir,I request permission to appear at the ensuing ......................................... [Mention the name of the Examination such as, FCEH, GCEH, LECH, I, II, III (I & II) and DHB/DHHS etc.] Examination to be held by the Court of Examiners in the month of ................ 19The fee of Rs.................is forwarded herewith. My particulars are as follows :-
(1)Name in full (Surname First) (in Block capitals)
(2)Permanent Home Address
(3)Date of birth
(4)Date of passing the ....................... [Mention the name of the Exam, such as FCES, GCEH, LCEH, I, II, III (I & II) and DHB/DHMS etc.] Examination.
(5)Year and month of previous failure, if any
(6)Roll number in the last Examination
(7)Exemptions secured, if any
(8)Name of the centre
(9)Medium - Hindi/Marathi/EnglishSignature of the candidate.Date :ToThe Registrar,Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay.Sir,The applicant is a student of this institution and may be allowed provisionally to appear for the examination. The details given of his attendance etc., as required by the syllabus, will be sent later (three) week before the commencement of the examination.Yours faithfully,Principal,Name of the College.Form 'B'(See By-law 25)(Seal of the Court of Examiners)Constituted under the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959The Chairman and the Members of the Court of Examiners in Homoeopathic and Biochemistry, Maharashtra, India, hereby certify that the within named, -Shri/Smt./Kumari. ................................. having satisfied the Examiners about his/her proficiency in the subject listed below of the prescribed examination of .................. 19 ................ is granted, the diploma of Licentiate of the Court of Examiners in Homoeopathy and is authorised the use of the letters L.C.E.H.In witness whereof, we the office-bearers of the Court of Examiners is Homoeopathy and Biochemistry, Maharashtra State, India, have set hereunto, our signatures and seal at Bombay.Form 'C'(See By-law 25)D.H.B./D.H.M.S. Diplomas (in Sanskrit language)(not printed)Form 'D'(See By-law 25)
Office of the Court of Examiners ofHomoeopathic andBiochemic Systemsof Medicine,Piramal Mansion, 3rdFloor,235, Dadabhai Naoroji Road,Fort, Bombay - 400001.Date :
CertificateThis is to certify that Shri/Smt./Kumari ....................... has successfully passed the L.C.E.H. (Licentiate of Court of Examiners in Homoeopathy) D.H.B. (Diploma in Homoeopathy and Biochemistry) D.II.M.S. (Diploma Homoeopathic and Medicine and Surgery).Examination held in May, (December, 19 .April/October, 19 .His/Her Roll Number was .................. in the said Examination.
Secretary,
Court of Examiners of Homoeopathicand Biochemic Systems ofMedicine,Piramal Mansion, 3rd Floor,235, Dadabhai NaorojiRoad,Fort, Bombay - 400 001.