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] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(5) in The U.P. Co-Operative Service Rules, 1979

(5)All question papers may be answered in English or in Hindi in Devanagri script except that those in the subject of English (Compulsory or Optional) must be answered in English and those in the subject of Hindi (Compulsory or Optional) must be answered in Hindi, and in the case of classical languages the directions given in the question paper must be followed. Question papers in which it is optional to answer either in English or in Hindi in Devanagri script candidates must make their choice of the language for the whole paper and not for each question or part thereof separately. If they answer some questions of the paper in one language and some in the other they will be penalised by a deduction of 5 marks if the paper carries a total of 50 marks and 10 marks if it carries 100 marks irrespective of the marks actually obtained by them.