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State of Bihar - Section

Section 13 in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

13.

(1)A student enlisted with the Council may be admitted to the final examination in the Faculty and subjects with which he has been enlisted and in which he has qualified for appearing at the examination, on payment of prescribed fee.
(2)
(a)The examination shall be conducted by means of printed or cyclostyled or typed question papers and the same question papers shall be used at every placed at which the examination is held:
Provided that the Council, may, if it considers necessary, use separate question papers in any subject or subjects for the examinees of different faculties or for collegiate, ex-collegiate or private candidates:Provided further that where the Council is satisfied that owing to unavoidable circumstances the examination could not be held at once or more centres on the scheduled date or dates, separate question papers may be used for conducting the examination at the centre or centres concerned in the paper/papers in which the examination could not be held.
(b)Subject to the provision of sub-clause (a) for the subjects which are common to more than one faculty and in languages and literature taught as optional and compulsory subjects the syllabi and question paper shall be the same.
(c)The question papers in all non-language subjects shall be set in Hindi.
With English version. The question in languages and literature shall be set in the language concerned except where otherwise specifically required.
(3)
(a)The medium through which a candidate shall answer the question shall be Hindi for all non-language subjects,
Provided that: -
(i)the technical terms in English may be retained for the present.
(ii)a candidate may answer the questions in English, Urdu, Bangla or Oriya till such year as the Council may decide.
(b)Except where otherwise specifically required the medium through which a candidate may answer the questions in the language subjects shall be as follows: -
  Language Medium of Examination
(i) Hindi Hindi
(ii) Persian Persian/Urdu/Hindi
(iii) Arabic Arabic/Urdu/Hindi
(iv) English English
(v) Any other language The language concerned and/or Hindi.
(4)Subjects, full marks, pass marks and duration of examination shall be as prescribed in the courses of study.
(5)The moderation, divisions and distinctions of result provided shall be regulations as prescribed.
(6)
(a)Subject to the provisions of the Act (a) the Chairman shall constitute a Board of Moderators in each subject or group of subjects or in commerce as the case may.
(b)The Board shall ordinarily consist of not more than five persons who shall be teachers of the subjects concerned with at least ten years, teaching experience in an institution. The convenor of the Board shall be nominated by the Chairman.
(c)The term of members of a Board shall be for one year from the date of appointment. In case of casual vacancy due to any reason, the Chairman, may fill up the vacancy for the remainder of the period.
(d)Two members of the Board shall constitute the quorum.
(e)The Board of Moderators in each subject shall:
(i)Recommend to the Chairman of the Council panels of names for papers Setters, Head-Examiners and examiners of the respective subjects out of which the Chairman shall appoint paper-setters, head-examiners and examiners;
(ii)While moderating, the Board shall see that the questions have been fairly distributed over the whole course and that the questions are such as candidates could reasonably be expected to answer within the time allotted.
In case any question paper set, in the opinion of the Board, is unsuitable it may reject that paper giving reasons thereof and set another paper.
(iii)The Chairman may constitute a special Board of Moderators in any subject, if the situation so warrants,
(iv)The Council shall keep for reference a list of teachers working in institutions of Intermediate Education:
Provided that no person shall qualify to be appointed as paper-setter unless he/she has at least ten years' teaching experience in an institution:Provided further that in special circumstances where teachers with requisite teaching qualifications and experience are not available, the Chairman may appoint a person known for scholarship in the subject as a paper-setter.
(7)No person shall be appointed as paper-setter or moderator: -
(a)If a near relation of the person concerned is appearing in the Examination concerned.
Explanation. - Wife/Husband, Son/Daughter, Father/Mother, First Uncle/Aunt, full Brother/Sister, first cousin, first nephew and niece, daughter-in-law shall be considered to be near relations,
(b)If he is privately coaching or has coached during two years preceding the year of the examination of any candidate appearing at the examination:
Provided that if the Chairman is satisfied that a person appointed as a Paper-Setter, Moderator, Examiner, Head Examiner, Tabulator has been found guilty of dishonesty or misconduct he may cancel his appointment forthwith;
(c)If he has published any note on the subject for the examination concerned; or has a share or monetary interest in any book published or recommended by or on behalf of the Council,
(d)If he is an employee or a member of the Council,
(e)If his name has been removed by the Council from the approved panel of names for any reasons whatsoever.
(8)No person shall be appointed as Head-Examiner unless he has five years' experience-as Examiner in that subject with teaching experience of at least ten years' in a recognised institution.
(9)
(a)No person shall be appointed as an Examiner unless he has at least three years of teaching experience in his subject in a recognised institution.
(b)No person shall be appointed as an examiner if he has a near relation appearing at the examination concerned.
(c)No person shall be appointed as an Examiner of candidates whom he has coached privately.
(10)The names of Paper-setters, Head Examiners and Examiners and the distribution of answer scripts for evaluation shall be kept strictly secret, till the publication of results.
(11)The Chairman shall issue directives, instructions, and guidance to the Paper-Setters, Head examiners and examiners in respect of their respective jobs.
(12)
(a)Chairman shall fix centres for examinations which shall be in institutions having proper facilities for the purpose.
Explanation. - 25 sq.ft. of floor area with requisite furniture shall be necessary for one examinee, and an examination centre shall have adequate floor area and furniture for at least 500 students sitting at a time. A practical examination centre shall have well furnished laboratory for the subject concerned with gas and water supply.
(b)The Chairman shall appoint a Superintendent of Examination and a Deputy Superintendent if necessary, for each Examination Centre. Ordinarily, the Principal of the institution shall be appointed as the Superintendent. But if there is no Principal, the Superintendent may be appointed from amongst the senior teachers of the College.
(c)The Chairman, after being satisfied that the examination in a particular Centre is not being conducted fairly, may take necessary action to maintain the sanctity of examination.
(d)The Chairman shall take necessary steps and make necessary arrangements for Vigilance of Examination Centres.
(e)Examinees shall be allocated to the Centres by the Chairman and no change shall be made.
(13)The Superintendent shall be responsible for proper conduct of examination at the Centre and for safe custody and despatch of all documents and materials, for which the Chairman shall issue necessary directives to the Centre Superintendents.
(14)
(a)The Centre Superintendent shall appoint invigilators ordinarily from amongst the teachers of the institution according to norms prescribed by the Council.
(b)Daily seat plan of examinees shall be maintained at the Centre and a copy thereof shall be sent to the Secretary.
(c)Attendance of examinees will be taken in each sitting, which shall be sent to the Secretary within one week of the last sitting of examination. A photo copy certified by the Superintendent shall be retained at the Centre for future reference.
(d)The examinees shall also sign on the roll sheets (two copies) one copy of which shall be returned to the Secretary within one week of the last sitting of Examination.
(e)All cases of use of unfair means shall be reported to the Secretary, and the corresponding answer scripts signed by the invigilator as well as the Superintendent shall be forwarded to the Secretary under sealed cover.
(f)The Chairman shall constitute a Committee for looking into cases of use of unfair means and recommending penal measures according to the gravity of the case, the punishment whereof may be cancellation of examination of that paper/or that year/debarring the examinee from subsequent examination or examinations, Criminal cases too may be instituted in accordance with law.
(g)If the Superintendent/Magistrate deputed at the Centre is of opinion that there has been large scale use of unfair means or that the secrecy of question paper has been violated, he may recommend cancellation of examination of the paper/papers concerned, to the Chairman and the Chairman shall give such direction as he may consider necessary and fit.
(15)Results shall be released to the Press/Colleges with the approval of the Chairman.
(16)If the Chairman is satisfied that the questions in a subject are such as the candidates could not reasonably be expected to answer within the time allotted or the questions have not been fairly distributed over the whole course in that subject or do not conform to the Regulations laid down for the examination in that subject or show a marked change of standard or that from any other causes injustice has been or is likely to be caused, he shall obtain the advice of a Board of experts appointed for the purpose and give such direction as he considers necessary and fit.
(17)
(a)An examinee who reasonably believes that his marks in a particular paper/papers are much lower than expected, he may apply for scrutiny of his answer script with requisite fee prescribed by the Council, within one month of the publication of the last instalment of the result.
(b)The Council shall get such answer scripts scrutinized by subject experts who shall see that all answers/part of answers are evaluated, marks from inside have been carried over to the face and the totalling is correct. In cases of discrepancy they will report the matter to the Chairman for necessary correction.
(18)Examiners/Evaluation Centres, Tabulators/Tabulation Centres shall keep all answer scripts and Registers and other documents ready for submission as soon as their respective works are completed and the Council shall arrange for their collection within one week of completion of the work.
(19)All answer scripts shall be preserved at least for a period of six months from the date of the examination of the last sitting and will not be disposed of till scrutiny as provided in Clause (17) has been completed.