Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DISTRICT LEVEL VII STANDARD PUBLIC EXAMINATION RULES, 1997 CONTENTS 1. Title, commencement and application 2. Definitions 3. Holding the examination 4. Centre of examination 5. Eligibility of candidates 6. Examination fees 7. Payment of fees 8. Centre of examination 9. Issue of Admission Tickets 10. Chief Superintendent 11. Appointment of Supervisory Staff 12. Writers to assist Physically Handicapped Candidates 13. Qualification of Paper Setters or Chief Examiners 14. Qualification of Examiners 15. Disqualifications for Supervisory Staff, Examiners etc 16. Guidelines and Instructions for the conduct of Examination 1 7 . Obligation of Chief Superintendents, Examiners and other Supervisory Staff 18. Declaration of Result 19. Issue of marks statements or certificates 20. Revaluation of Answer Scripts 21. Re-totalling of marks totals 22. Appointment of Vigilance Sitting Squads 23. Camp Officers or Distribution Centres DISTRICT LEVEL VII STANDARD PUBLIC EXAMINATION RULES, 1997 Whereas, the draft of the District Level VII Standard Public Examination Rules, 1997 was published in Notification No. ED 235 PGC 96, dated 7th February, 1997 in Part IV, Section 2C(i) of the Karnataka Gazette, Extraordinary, dated 7th February, 1997, inviting objections and suggestions from the persons likely to be affected thereby; Whereas, the said Gazette was made available to the public on 7th February, 1997. And whereas, no objections and suggestions have been received in this regard by the Government. Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 22 and read with Section 145 of the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995), the Government of Karnataka hereby makes the following rules, namely:- 1. Title, commencement and application :- (1) These rules may be called the District Level VII Standard Public Examination Rules, 1997. (2) They shall come into force on the date of their publication in the Official Gazette. (3) They shall apply to the Primary VII Standard Public Examination. 2. Definitions :- In these rules unless the context otherwise requires. (1) "Annexure" means annexure to these rules; (2) "Commissioner" means the Commissioner for Public Instruction; (3) "Director" means the Director of Public Instruction, Primary Education or the Director of Public Instruction (DSERT) as the case may be; (4) "Examination Centre" means any educational institution chosen by the Director for the conduct of VII Standard District Level Public Examination. (5) "Examiner" includes the question paper setter, the Chief Examiner, Deputy and Assistant Examiners connected with the examination; (6) "Guidelines" means the Guidelines and instructions contained in the hand book "Guidelines and Instructions for the conduct of District Level VII Standard Public Examination" issued under Rule 16 and includes such other directions as the Competent Authority may issue from time to time; (7) "Government" means the Government of Karnataka; (8) "Near Relative" includes son, grandson, daughter, grand daughter, brother, sister, husband, wife, brother's son, brother's daughter, sister's son, sister's daughter, son-in-law and daughter- in-law. (9) "Physically Handicapped" means all blind or handicapped candidates who have more than 60 per cent of debility as certified by the District Surgeon or any appropriate authority specified by the Director or Government from time to time. (10) "Primary Education" means education in classes from I to VII, with 1 to 4 classes as lower primary education and 5 to 7 classes as upper primary education. (11) "Primary School" means and includes all educational institutions which are run or aided by the Government or recognised by the Government and are imparting primary education up to VII Standard or the institution where it is proposed to conduct the examinations. (12) "Public Examination" means the VII Standard District Level Public Examination. (13) "Secretary" means the authority authorised to assist the Competent Authority in the day-to-day work connected with the conduct of VII Standard Public Examination. (14) "Writer" means a person appointed under Rule 12 to assist a candidate who is physically handicapped to write the examination. 3. Holding the examination :- (1) A District Level Public Examination shall be conducted for Primary VII Standard at the end of each academic year according to the syllabus and course of study specified from time to time by the Department for the VII Standard Examination. (2) Notwithstanding anything contained in sub-rule (1), the Department may make orders. (a) for holding the examination during such other period of the year and on such dates and time as it may deem fit; or (b) for holding special examination when so required and on such dates and time as it may deems fit. 4. Centre of examination :- T he examination shall be conducted at such centres as may be determined by the Competent Authority or to be located in an institution or in any other building as it deems fit after taking into consideration, the facilities available and the desirability or otherwise of location of a centre of examination at a particular institution. 5. Eligibility of candidates :- A person unless he is not debarred for any term from appearing for examination for malpractice, shall be eligible to appear for the examination either as regular candidate or as a private candidate, if. (a) he has attained the age of 11 years and 9 months as on the first day of March of the academic year: Provided that age limit shall be extended up to two years in the case of persons who are physically handicapped; (b) he has completed the prescribed course of study putting in the prescribed minimum attendance; (c) has submitted the application duly filled in with all particulars and correct address within the due date and he has also paid the prescribed fee; and (d) in the case of a regular candidate, his progress and conduct are certified to be satisfactory by the head of the institution concerned. 6. Examination fees :- The examination and other fees to be paid by the candidates shall be as may be notified by the Competent Authority from time to time. 7. Payment of fees :- T h e examination and other fees shall be paid in cash by the candidates to the Head of the Institution through which he sends his application for examination. Under no circumstances shall the application for examination and related fee be sent directly to the Secretary. 8. Centre of examination :- (1) All the regular candidates and repeaters are required to send their application for examination through the institution in which they have last studied, if it is made a centre or at the centre to which that institution is attached. Private candidates may send their application through any primary school. (2) Change of centre shall not ordinarily be permitted. In exceptional cases changes of centre may be permitted subject to the following. (a) The candidate shall at least six weeks prior to the date of commencement of examination file an application furnishing his reasons for seeking the change and submitted to the Secretary through the Head of the Institution alongwith the specified fee; (b) It shall be within the discretion of the Competent Authority either to grant or refuse permission for change of centre and his decision shall be final: Provided that permission shall not be refused unless an opportunity of being heard is given to such candidate. 9. Issue of Admission Tickets :- (1) In respect of every candidate who has validly applied for admission to the examination and included in the nominal rolls submitted by the institution, the Secretary shall after satisfying himself about the eligibility of the candidate for admission, issue or direct the authority authorised by him to issue an admission ticket to the candidate through the Head of the Institution. In the case of candidate who has been permitted a change of centre, the admission ticket shall be sent by the Secretary directly to the candidate at the address given by him. (2) In case of loss of Admission Ticket duplicate Admission ticket shall be issued by the Head of the Institution through which the candidate be has sent the application form, on payment of such fee as may be specified by the Competent Authority. 10. Chief Superintendent :- Without prejudice to the power of the Secretary to appoint a suitable person to be the Chief Superintendent, the Head of the Institution where the Centre of examination is located shall generally be appointed as the Chief Superintendent of the Centre of examination. The Chief Superintendent shall be in full and complete charge of the Centre of Examination and shall be responsible to collect the question papers from the distribution centres as per procedures laid down in the instructions and for custody thereof until the completion of the examinations. He shall also be responsible for the custody and disposal of blank and written answer books as enumerated in the instructions. 11. Appointment of Supervisory Staff :- Such number of supervisory staff at each examination centres shall be appointed by the Chief Superintendent of the concerned centre o f examination. This shall be done well in advance based on the requirement of each centre and in accordance with the instructions issued from time to time by the Department. 12. Writers to assist Physically Handicapped Candidates :- In the case of a physically handicapped person who has applied sufficiently in advance to the Chief Superintendent at the examination centre concerned, along with the Medical Certificate of his such physical handicap and the prescribed fee, for permitting him to write the examination by a writer, the Chief Superintendent shall after being satisfied of such handicap, appoint a person. (a) who is not a close relative of the candidate; and (b) whose educational qualification is below the standard of examination for which he is appointed to be the writer. 13. Qualification of Paper Setters or Chief Examiners :- Teachers who have experience of teaching in a particular subject for the VII Standard in a primary school for not less than ten years alone shall be eligible to be appointed as paper setters or chief examiners in that subject. 14. Qualification of Examiners :- (1) No person shall be appointed as Examiner for valuing the answer script of the examination unless he has put in not less than five years of service and has taught the subject of VII Standard for not less than three years. (2) Person to be appointed as Examiner shall ordinarily be borne on the establishment of any of recognised institutions at the day of such appointment. 15. Disqualifications for Supervisory Staff, Examiners etc :- A person shall be disqualified for being appointed as Chief Superintendent, Examiner cr other supervisory staff if. (i) any near relative of his is taking the examination as a candidate at the centre of examination to which he is appointed; (ii) he has been debarred from the examination work or his name has been ordered to be removed from the list of Examiners of supervisory staff, as the case may be for misconduct or negligence or abuse of authority for any specific period; (iii) he has been otherwise disqualified for such appointment by the Competent Authority or any other validly constituted examination body. 16. Guidelines and Instructions for the conduct of Examination :- (1) The Competent Authority shall, without prejudice to the generality of his power to issue general or specific directions in the matter of conduct of examination, formulate and bring out in time, a hand book of to be called "guidelines and instructions for the conduct of the district level VII Standard public examination", containing detailed instructions for the conduct of examination addressed to all categories of staff enumerated for examination w o r k , including the Chief Examiner, Chief Superintendents, Supervisory staff and staff provided for tabulation and consolidation of marks. (2) The guidelines shall among other things provide for. (a) the duties and responsibilities of each such category of staff, as would ensure the smooth conduct of the examination; (b) the staff pattern and at each centre of examination; (c) Scales of remuneration for the different categories of staff; and (d) detailed procedure for each category of work of the conduct of the examination including custody of question papers, blank and written answer books, collection and dispatch of written answer books and tabulation and consolidation of marks, declaration of results, issue of marks cards, re-totalling of marks etc., as provided in these rules. 17. Obligation of Chief Superintendents, Examiners and other Supervisory Staff :- It shall be obligatory for all examination Staff including the Chief- Superintendents, Examiners and other Supervisory Staff, to follow the instructions laid down in the guidelines and to extend full co- operation to the competent authority in the smooth conduct of the examination. 18. Declaration of Result :- (1) The result of the examination shall be declared and published in such manner, on such dates, and at such time and places and through such media as may be decided by the Department. (2) However, the result of the candidates involved in malpractices shall be withheld and their result shall be announced only after Competent Authority taken a decision in such case. 19. Issue of marks statements or certificates :- The Secretary shall issue the statement of marks or certificate to every candidate as per the provisions made in the guidelines. He may on an application either by a candidate or by a parent or guardian of such candidates and on payment of such fees as may be specified, issue duplicate statement of marks or certificate. 20. Revaluation of Answer Scripts :- Under no circumstances revaluation of answer scripts will be permitted under these rules. 21. Re-totalling of marks totals :- (1) Any candidate who desires to have a re-totalling of his marks in any subject or the total of marks of all the subjects may apply within thirty days from the date of publication of the results of the examination in which he appeared as a candidate alongwith fee as may be specified. No application received after the due date shall be considered. (2) An application for re-totalling of marks shall contain the details regarding. (i) name and full postal address (in Block letters) of the candidate; (ii) register number of the candidate; (iii) name, year and month of the examination; (iv) the centre at which he took the examination; (v) name of the subject/subjects in which he desires re-totalling of marks/totals; and (vi) the amount he has remitted. (3) Application not containing the details specified in sub-rule (2) shall be rejected. (4) If on re-totalling of marks in a subject or subjects a failed candidate is found to have passed or vice versa in any subject or subjects, as the case may be, the corrected result shall be announced by the Secretary in conformity with the correct position i n modification of the earlier result pertaining to the candidate. However, the candidate concerned shall be informed about the result of re-totalling. Necessary modification shall also be effected in all the concerned records by the Secretary. The modified results of the candidates if any shall be intimated to the head of the institution in which he studied last. (5) The fee once paid towards re-totalling by the candidate shall not be refunded. (6) Procedure for re-totalling of marks shall be as specified in the guidelines. 22. Appointment of Vigilance Sitting Squads :- Competent Authority shall have the powers to constitute mobile or sitting vigilance squad to assist him in the smooth and efficient conduct of examination. 23. Camp Officers or Distribution Centres :- The Competent Authority or a person authorised by him shall have powers to appoint such number of officers and the staff as may be necessary for the Camp Officers distribution centres for the purpose of. (i) Storing and distribution of question papers; and (ii) Storing and Central valuation of answer scripts.