Section 9 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
9. Counting of answer-books and pointing out discrepancies, if any.
(a)Examiner shall count the answer-books and compare the code numbers of the answer-books received with the Code Numbers given in the forwarding memo. If there is any discrepancy, the matter shall at once be reported to the Registrar by name under registered post so that immediate necessary action is taken. In case there is discrepancy between the code Number written on the answer-book and the memo, the marks awarded may be shown against the code number as mentioned on the answer-book itself and a clear note added in the award list to the effect that the code number as given in the Memo was such and such. The intimation regarding discrepancy, however, be sent without fail to the Registrar by name.(b)If an Examiner received answer-books of a paper of which he is not the Examiner, he should immediately return the same to the Registrar by name.(c)The examiners shall be held personally responsible for any delay or omission in reporting such a discrepancy or shortage of any answer-books. If it is not reported on the day of the receipt of the packet, it will be presumed that the correct number of answer-books bearing correct code numbers had been received.(d)A fine of Rs. 100/- (Rupees one hundred only) shall be levied in the event of loss of an answer-book by an Examiner from his custody.
