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State of Maharashtra - Act

Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Revaluation of Answer-books) By-laws, 1985

MAHARASHTRA
India

Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Revaluation of Answer-books) By-laws, 1985

Rule COURT-OF-EXAMINERS-OF-HOMOEOPATHIC-AND-BIOCHEMIC-SYSTEMS-OF-MEDICINE-BOMBAY-EXAMINATIONS-REVALUATION-OF-ANSWER-BOOKS-BY-LAWS-1985 of 1985

  • Published on 25 February 1986
  • Commenced on 25 February 1986
  • [This is the version of this document from 25 February 1986.]
  • [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 (Revaluation of Answer-books) By-laws, 1985Published vide Notification No. MHB. 1685/441/CR-348/85/MED-8, dated 25th February, 1986, M.G.G., Part 4-B, dated 6.3.1986, pages 276-277No. MHB. 1685/441/CR-348/85/MED-8. - The following by-laws made by the Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay, under clauses (a), (c) and (l) 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, is 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 (Revaluation of Answer-books) By-laws, 1985.

2.

In these by-laws, unless the context requires otherwise, "examinations" means examinations held by the Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay, in respect of the Maharashtra Government D.H.M.S. and L.C.E.H. Courses.

3.

Notwithstanding anything to the contrary contained in any of the by-laws of the Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay, revaluation of answer-books in theory paper only will be done at an examination conducted by the Court of Examiners in accordance with the following procedure :-
(i)A candidate who desires to have revaluation of his paper or papers shall be required to apply for revaluation of his paper or papers within four weeks from the date of declaration of results of the examination and that the revaluation shall include verification of marks.
(ii)The candidate shall submit an application to the Registrar, Court of Examiners for revaluation of his answer-books alongwith a fee of Rs. 50 per paper and the revaluation shall include verification of marks ;
Provided that, in case of students coming from the economically backward classes i.e., those whose parental income does not exceed Rs. 500 per annum and those belonging to the Scheduled Castes, Scheduled Tribes Denotified Tribes or Nomadic Tribes, the fee shall be Rs. 25 per paper if they submit a certificate to that effect from the principals of their respective colleges.
(iii)The candidate applying for revaluation shall given an undertaking in writing to the effect that the results of the revaluation of his answer-books shall be binding on him and that he shall accept the revised marks assigned to his paper or papers on such revaluation.

4.

By-law No. 23 contained in the By-laws published under Government Notification, Urban Development and Public Health Department, No. BHP. 1068/91317/MED-1, dated the 3rd December, 1975, shall be deleted.