Section 41 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
41.
It shall be duty of the Results Committee ;-(i)to scrutinise and pass the results of the examinations conducted by the Board after satisfying itself that the results are in conformity with the relevant provisions of the Regulations, Rules and Bye-law;(ii)to scrutinise complaints against question papers to far as they affect the results;(iii)to decide cases of candidates who have missed their practical examination or written examination in one or two papers or in a subject as whole;(iv)to decide cases of candidates who have answered wrong papers;(v)to decide cases of admission of candidates to the examinations by the superintendents of centres after half an hour of the commencement of examination;(vi)to decide cases of special arrangement made for the examination of any particular candidate;(vii)to decide cases where extra time was allowed to candidates by the Superintendent of centres;(viii)to decide cases where question papers where opened before the prescribed hour;(ix)to decide cases of candidates whose answer books have been lost;(x)to decide cases of candidates who have use unfair means; and to inflict punishment;(xi)to decide such other matters connected with the declaration of the results as may be referred to the committee.
