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State of Assam - Section

Section 12 in Regulation for the Degree of Doctor of Philosophy (Ph.D.)

12.

(a)If the thesis is recommended for the Ph.D. Degree by any two examiners and rejected by the third examiner, then the thesis will be referred to another external examiner from the panel already approved by the Ph.D. Committee a super selection to be made by the Vice-Chancellor. The assessment of this examiner shall be final.
(b)In case the thesis is recommended by one of the external examiners and the guide(s) but the other examiner suggested re-submission after revision then the candidate will be allowed to re-submit the thesis after necessary revision in the light of the comments of the examiner within one year, the payment of half the prescribed examination fee and the revised thesis will be sent only to that examiner who suggested revision. The final assessment of this examiner will be considered alongwith the report of the other examiners already received and will be processed according to sub-clause (a) mentioned above or under Clause 13 below.
Explanation. - External examiner shall mean any examiner other than guide(s) not in the University service/not belonging to the institution of the candidate and the guide(s).
(c)If the thesis is rejected by any two examiners including guide(s) it shall be rejected.
(d)If the thesis is recommended by one of the examiners and recommended for re-submission by another and rejected by the third examiner, the thesis shall be rejected.