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Bombay Presidency - Section

Section 11 in Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Admissions to Conduct of Appointment of Examiners, Paper-setters, fees to be paid etc.) By-laws, 1987

11.

The Chairman of the Court of Examiners shall appoint a Supervisor or Supervisors to preside at the written examination who may engage one assistant, two inferior servants for every 50 or part of 50 candidates and one assistant and two inferior servants for the subsequent 50 or part of 50 candidates. The Chairman or any members of the Court of Examiners duly authorised by him in writing may pay surprise visit to any examination centre for the purpose of observing its working for which they shall be paid allowances according to sub-clause (i) of clause (a) of rule 1 in section 1 of Appendix XLII-A to the Bombay Civil Services Rules, 1959.