Section 8 in U.P. Pravidhik Shiksha (Committees and Sub-Committees, Affiliation of Institutions) Regulation, 2000
8. Powers of the result Committee.
- The Committee shall, subject to the control of the Board have the power,(a)to consider, scrutinize and to approve results of the examinations conducted by the Board;(b)to consider and decide complaints against question papers in so far as it affects the results;(c)to decide cases of candidates, who fail to appear in any practical examination or written examination;(d)to decide cases of candidates who answer wrong papers;(e)to decide cases of late start of examination by the Superintendent of the Centre after scheduled commencement of the examination;(f)to decide cases of special arrangements made for the examination of any candidate;(g)to decide cases where extra time was allowed to a candidate for some unavoidable reasons;(h)to decide cases where question papers were opened before the prescribed hours;(i)to decide cases of candidates whose answer books are lost or destroyed, in transit or from the possession of the examiners;(j)to cancel or to declare results of candidates reported using unfair means under Regulation 29 of the Uttar Pradesh Pravidhik Shiksha (Admission, Conduct of Examination and Conferment of Certificate and Diplomas) Regulations, 1992; and(k)to take such actions against Superintendents of Centres and Invigilators as it deems fit.
