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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(9) in Rajasthan Para-medical Council Regulations, 2014

(9)All complaints regarding the holding of examinations in respect of examination centres shall be made to the Registrar within fifteen days of the commencement of the examination. Each complaint must bear the signature and full address of the complainant. Only those complaints shalt be entertained which are considered justified by the Council, whose decision in this respect shall be final and binding. No anonymous complaint shall be entertained.