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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(b) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984

(b)When an Examiner does not get answer-books from the Council within 10 days from the date of the examination, the intimation of non-receipt of answer-books shall be sent to the Registrar by name. But before making a complaint regarding non-receipt of answer-books, enquiry should be made from the Railway or the Post Office concerned and in case there is a packet of answer-books meant for the Examiner, he shall take delivery of the same on presenting his/her identity card and on furnishing an indemnity bond to the Railway or postal authorities if the R.R. has not been received by him. The answer-books to the Examiners residing outside Punjab, Haryana, Himachal Pradesh and beyond Delhi and where there is no railway station within 10 kilometers radius, will be sent by post. Examiners belonging to such places may contact the postal authorities before writing to the Registrar by name under confidential sealed cover.