(3)If a candidate fails in one subject only or in the aggregate by not more than 10 marks or one per cent of the total maximum marks for the examination, whichever is greater, his papers in the subject in which he has failed or in the subject or subjects in which he did not secure the percentage of marks prescribed for success in the aggregate shall be re-examined on the method of marking already adopted, and without any alteration of the standard. The re-examination shall be made by the Head Examiner, if one has been appointed; otherwise by the Original Examiner. Should a candidate who has failed in one subject, pass in that subject when his paper or papers in that subject, are re-examined, but still fail to pass in the aggregate by not more than 10 marks, his paper or papers in the subject or subjects in which he did not secure the percentage of marks prescribed for success in the aggregate shall also be re-examined without any alteration of the standard. A person who re-examines a paper according to this rule will be entitled to half the fee sanctioned for the original examination.(Government notification no. 357-E. R., dated the 24th June 1931.)
