Section 38 in Rajasthan Para-medical Council Regulations, 2014
38. Question papers and conduct of examination.
(1)Question papers of examination shall be set in English and Hindi and candidates shall be permitted to answer their question in the language of their choice as stated in the application for admissions to the relevant examination.(2)Theory papers in sealed cover shall be sent to the respective examination centres well in time but if for any reason these are not received at any examination centre in time, the Superintendent of such centres shall bring this fact to the notice of the Registrar.(3)All Question papers shall be opened only at the stipulated time and date of the respective examinations, in presence of three responsible persons of the area and the Superintendent of the Centre and two invigilators and one student appearing in the examination shall sign the envelope containing these Question papers, mentioning the date and time the envelope was opened.(4)The answer books shall be collected and enclosed in a cloth cover for the purpose of dispatch to the Registrar and each package shall be duly sealed by the brass seal of the Council and signed by the Superintendent of the Centre and invigilator ,or invigilators, in the presence of each other, immediately after the examination is over.(5)Every Superintendent of an examination centre shall have to arrange a hall with tables chairs, etc. for the written test and all essential equipments which may be needed for the practical examination and the expenditure on the above shall be borne by the individual centre concerned.(6)The authorities of the Council may appoint an Inspector who shall be authorized to inspect any examination centre at any time and to submit an inspection report. Such Inspector shall receive the fullest co-operation of the Superintendent of the Examinations Centre.(7)The responsibility for the successful holding of examinations at all centres shall be that of Superintendent of the examination centres.(8)If in any case the Superintendent of examination centre acts irresponsibility in the opinion of the authorities of the Council, suitable action shall be taken against such Superintendent and the decision of the Council in this respect shall be final and binding on the Superintendent concerned.(9)All complaints regarding the holding of examinations in respect of examination centres shall be made to the Registrar within fifteen days of the commencement of the examination. Each complaint must bear the signature and full address of the complainant. Only those complaints shalt be entertained which are considered justified by the Council, whose decision in this respect shall be final and binding. No anonymous complaint shall be entertained.(10)All Superintendents of examination centre, paper setters, invigilators, answer sheet evaluator, Kactical examiner and other staff deployed for conduct of examination shall be paid remuneration decided by the Council. All bills in connection with T.A. D.A. claims etc. shall be submitted within forty days of the completion of the examination. No bills submitted thereafter shall be entertained. No correspondence in this respect shall be entertained.(11)Normally change of centre is not permitted. In exceptional circumstances the candidate shall be allowed to change the centre, if intimation in this respect reaches the office of Registrar ten days prior to the commencement of the examination.(12)Where the authorities of the Council have reasons to believe that foul and unfair means have been adopted in the course of conduct of the examination, the examination held at such centre is liable to be cancelled in respect of that examination centre. The decision of the Council in this regard shall be final and binding on all concerned.(13)If it is found that a candidate/ candidates/ has/ have adopted unfair means, such candidate/ candidates is/ are liable to be expelled from the examination hall and he/ she /they may be further debarred from appearing for the examinations of the Council for a specific period as may be determined by the Council. The decision of the Council in this respect shall be final and binding on such candidate/ candidates. Rectified result of any candidate received from the appointed examiner after one month from the declaration of the result shall not be entertained under any circumstances whatsoever.(14)Where the Division of candidate falls short by one mark in the aggregate, he/ she shall be awarded one grace mark provided such candidate passes both in theory and practical examination separately without looking into consideration award of any grace mark.
