Section 21 in The Bihar School Examination Board Regulations, 1964
21. Provision of writer to blind and physically handicapped candidates.
- In the following types of cases of the blind and physically handicapped candidate, the use of writer may be allowed by the Board.(i)Candidates with permanent blindness - Writer may be allowed at the cost of the Board.(ii)Candidates with permanent loss of limbs who are unable to write - Writer may be allowed at the cost of the Board.(iii)Candidates with semi-permanent blindness - Writer may be allowed at the cost of the Board on the advice of a competent eye specialist.(iv)Candidates with serious injury who are not able to write - Writer may be allowed after examining each case on its merits. The remuneration of the writer will be paid by the candidate:Provided that in all such cases, the educational qualification of the Writer shall be less than that of the candidate.The remuneration to writers shall be paid at the rate of Rs. 4 per sitting by the Board in categories (i) to (iii) and by the candidate in category (iv) of this clause.
