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] [Entire Act]

State of Jammu-Kashmir - Section

Section 12 in The Jammu and Kashmir Board of Professional Entrance Examination Act, 2002

12. Controller of Examinations.

(1)The Controller of Examinations shall-["(a) be a whole time officer of the Board and shall be appointed by the Government from amongst the officers not below the rank of Principal of Degree College or an academician from any University or Institute not below the rank of Associate Professor or Assistant Professor or Reader with at least 15 years experience in teaching and conduct of examination."] [Inserted by Act VI of 2007 Section 4.]
(b)make arrangements connected with the conduct of examinations including setting and printing of question papers for all tests to be held by the Board including maintenance of secrecy and safe custody and all other matters connected therewith ;
(c)arrange all items of examination work such as dispatch and transit of Question Booklets, Answer Scripts, their evaluation, tabulation of results, publication of results and other related matters ;
(d)discharge such other duties and exercise such powers as may be prescribed under rules and regulations framed from time to time.
(2)In the execution of his duties and exercise of his powers, the Controller of Examinations shall be subject to the immediate direction and control of the Chairman and shall render such, assistance to the Chairman as may be required by him in the performance of his official duties.
(3)The term of office of Controller of Examination shall be three years.