Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PRE-UNIVERSITY COURSE STATE LEVEL PUBLIC EXAMINATION RULES, 1997 CONTENTS 1. Title, commencement and application 2. Definitions 3. Examination 4. Disqualifications of candidates 5. Submission of application 6. Scale of fee and payment 7. Admission tickets 8. Centre of Examination 9. Change of centre 10. Instructions to the Heads of the Institutions 11. Staff of Examination Centres 12. Chief Superintendent 13. Joint Chief Superintendent 14. Other staff 15. Disqualification of Superintending Staff 16. Delivery, Safe Custody and Distribution of Question papers 17. Scale of remuneration and other allowances to Superintending Staff 18. Writers to assist Physically Handicapped Candidates 19. Examiners Committee 20. Registration of Evaluators 21. Board of Examiners 22. Panel of Paper Setters 23. Disqualification of Examiners 24. Practical Examination 25. Remuneration and other allowances to Examiners 26. Marks Lists and Valued answer Scripts 27. Declaration of Results 28. Re-totalling of Marks 29. Revaluation of answer papers 30. Issue of photocopies of valued Answer Scripts to Candidates 30A. Rejection of results by the candidate 31. Computerisation 32. Issue of Duplicate Statement of Marks or Certificates 33. Prevention of Malpractice at the Examination Centres 34. Malpractice Detection Squad 35. Manner of payment of fees etc 36. Specification of fee or other particulars 37. Camp Office 38. Withholding of marks card or pass certificate 39. Categories of malpractices and penalties KARNATAKA PRE-UNIVERSITY COURSE STATE LEVEL PUBLIC EXAMINATION RULES, 1997 Whereas, the draft of the Karnataka Pre-University Course State Level Public Examination Rules, 1997 was published in Notification No. Ed 24 TPU 97, dated 25th April, 1997 in Part IV, Section 2C(i) of the Karnataka Gazette, Extraordinary, dated 26th April, 1997, inviting objections and suggestions from the persons likely to be affected thereby. Whereas, the said Gazette was made available to the public on 26th April,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 Karnataka Pre-University Course State Level Public Examination Rules, 1997. (2) They shall come into force from the date of their publication in the Official Gazette. (3) They shall apply to Pre-University Course Examinations conducted by the Department of Pre-University Education. 2. Definitions :- In these rules unless the context otherwise requires, (a) "Act" means the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995); (b) "Annexure" means an annexure to these rules; (c) "Camp Office" means an office temporarily established by the Department at any place to facilitate depositing or distribution of question papers and answer scripts, and for evaluation of answer scripts or any other works connected with the examination; (d) "Candidate" means either a regular student, a repeater or a private student whose application for appearance in an examination has been accepted by the Department; (e) "Department" means the Department of Pre-University Education; (f) "Examination" means the State Level Public Examination conducted by the Department at the end of each academic year of the Pre-University Course and includes a supplementary examination; (g) "Examiner" includes a question paper setter and an evaluator of answer scripts; (h) "Head of the Institution" means the Principal or Head of a College imparting Pre-University Education; (i) "Institution" includes a composite or independent Pre-University College or other college imparting Pre-University Education, recognised by the department; (j) "Lecturer" means a member of the teaching staff in an institution; (k) "Near Relative" means a son, grand son, husband, brother, brother's son, sister, sister's son, daughter, daughter's son, wife, brother's daughter, son-in-law or daughter-in-law in relation to the candidate; (l) "Physically handicapped candidates" means a blind or other physically handicapped candidate who has more than sixty per cent of debility as certified by the District Surgeon or any other appropriate authority specified by the Director from time to rime; (m) "Private Student" means a person who is not a regular student or a repeater and who has completed the age of eighteen years as on 31st March of the academic year, and has passed the X standard examination; (n) "Regular Student" means a student who has satisfactorily completed the two years course prescribed by the Department in an institution during the academic year for which he submits the application for examination and who is still on the rolls of the institution; (0) "Regulation" means the detailed instructions contained in the "Hand book of regulations, Course of study, Scheme of examination and syllabus" issued by the Department from time to time; (p) "Repeater" means a student who has satisfactorily completed two years course prescribed by the Department in an institution in an year earlier to the academic year in which he submits the application for examination and either has failed in the previous examinations or has not given an examination at all or having passed all the subjects in previous examinations has been permitted to reject the results of the examination; (q) "Section" means a section of the Act; (r) "Specified" means specified by the Department by notification in accordance with the Rule 36; (s) "Writer" means a person appointed under Rule 18 to assist a physically handicapped candidate. 3. Examination :- (1) The examination shall be conducted at the end of each academic year after the Pre-University course as far as possible in the month of April every year and supplementary examination for the course shall be held as far as possible in the month of October every year. (2) The examination may comprise of either written examination only, or of written examination in theory papers and a practical or oral examination and shall be held in accordance with the course of study and syllabus specified in the Regulations. 4. Disqualifications of candidates :- (1) No person other than a regular student, repeater or a private student shall be permitted to sit for examination. (2) A regular student, repeater or a private student shall not be permitted to sit for examination. (i) if he has been debarred from appearing for any specified number of examinations for malpractice in any examination conducted by the Department or by any other examining body, within or outside the State; (ii) in the case of a regular student or a repeater, unless his progress and conduct are certified satisfactorily by the Head of the institution in which he studied; and (iii) in every case unless he has submitted his application to appear for the examination within the last date specified for that purpose. 5. Submission of application :- A regular student or a repeater shall submit his application in the form specified by the Department only through the institution in which he studied the course. A private candidate may submit his application for his enrollment and examination in the specified form in any of the institutions notified by the Department for such submission. The Department shall not be responsible for applications sent directly to the Department in contravention of this rule. The application shall be submitted within the due date fixed by the Department. The application sent after due date or with incomplete or incorrect entries shall be liable to be rejected. 6. Scale of fee and payment :- The scale of examination fee or other related fee shall be as specified by the Department, and shall be paid in cash by a regular student to the head of the institution, where the candidate has put in the course, and in the case of a private student through which he has sent his application. Under no circumstances such fee shall be sent in any form directly to the Department. 7. Admission tickets :- (1) The Department shall after satisfying itself about the eligibility, issue to every eligible candidate an admission ticket through the institution which forwarded his application. (2) In case of loss of admission ticket a duplicate admission ticket shall be issued to the candidates upon proof of loss of the original and on payment of such fees as may be specified. 8. Centre of Examination :- (1) Examinations shall be conducted at such centres as may be specified by the Department having due regard to the convenience of location and facilities available. As far as may be such centres shall be located in any institution or other premises as the Department deems appropriate. (2) All regular students and repeaters shall generally give the examination at the institutions where they studied the course. 9. Change of centre :- (1) All regular students and repeaters shall give examinations at the institution in which they last studied if it is made centre or at the centre to which that institution is attached. Candidates may in exceptional cases seek change of centre by filing application in such form as may be specified explaining the reasons for seeking such change. Applications for change of centre shall be sent through the head of the institution accompanied by the fee specified for that purpose. (2) Applications for change of centres shall be submitted to the Competent Authority at least six weeks in advance of the date of commencement of the examination. The application shall be accompanied by three copies of latest pass port size photograph duly attested by the head of the institution in which he had studied. (3) The Competent Authority may in its discretion grant or reject the request for change of centre. 10. Instructions to the Heads of the Institutions :- The Department shall issue detailed instructions and guidance regarding conduct of examination, to all the Heads of the Institutions. 11. Staff of Examination Centres :- (1) Each examination centre shall have a Chief Superintendent, a Joint Superintendent, an Office Superintendent, and a Superintendent to look after the work of superintendance during each session of an examination. (2) A Block Superintendent may be appointed for each block within a centre where the number of candidates taking the examination is more than normal. (3) Besides, there shall be appointed at each examination centre one Room Invigilator for every forty candidates or fraction thereof located in a single hall and one Relieving Invigilator for every five Room Invigilators. (4) The Chief Superintendent may appoint other ancillary staff at each centre depending on the number of examiners, in accordance with the table below: TABLE SI. No. No. of Candidates Assistants Typist Peon (1) (2) (3) (4) (5) 1. 1-200 1 1 One for every thirty 2. 201-500 2 1 candidates and fraction thereof. 3. 501-1000 3 2 4. 1000-above 4 2 12. Chief Superintendent :- (1) The Chief Superintendent shall be responsible for regular organisation and fair conduct of examination at his centre. The Competent Authority shall appoint the head of the institution or if he is not available for any reason during any session of the examination, the senior most member of the teaching staff of the institution in which the examination centre is located, as the Chief Superintendent of the Centre. (2) The Chief Superintendent shall, on each day, oversee the seating arrangement for candidates in every hall and adjust the seating in such a way that maximum utilisation of each hall is achieved with a minimum number of invigilators. 13. Joint Chief Superintendent :- (1) The Competent Authority shall appoint preferably the Head of an Institution which is not made an examination centre for the particular session, and if he is not available the senior most member of the teaching staff of such institution to be the Joint Chief Superintendent of the Centre. (2) The Joint Chief Superintendent shall be responsible for safe custody of Question Paper Bundles, Answer Books and Answer Script Bundles at each session of the examination and will also assist the Chief Superintendent in regular organisation and fair conduct of the examination. 14. Other staff :- (1) The Chief Superintendent at each centre shall in consultation with the Chief Superintendent of other examination centres in the locality appoint the Block Superintendents, Room Invigilators, Relieving Invigilators, Superintendent and other staff in the pattern specified in Rule 11, in such manner that these staff are not chosen from the same institution in which the examination centre is located. The Chief Superintendent may in case of necessity appoint any teaching staff of local educational institutions which are not chosen to locate the examination centre. (2) The Office Superintendent can be a member of staff of the same institution in which the examination centre is located. He shall assist the Chief Superintendent particularly in sorting out the Question Paper and Answer Books to be supplied to each Room Invigilator, collection, sorting, bundling and sealing of Answer Scripts, and entrusting them to the custody of the Joint Chief Superintendent. (3) The Invigilators shall in addition to the work of supervising the candidates during examination hours, carry out such other duty as the Chief Superintendent may entrust to them in the interest of fair conduct of examination. (4) The other ancillary staff shall be drawn from among the members of non-teaching staff of the same or any other institution, preference being given to the staff of the same institution. These other staff shall carry out all the duties entrusted to them by the Chief Superintendent by general order or individual instructions, issued for the fair conduct of examination. 15. Disqualification of Superintending Staff :- (1) A person shall be disqualified from being appointed as a Chief Superintendent, Joint Superintendent, Office Superintendent, Invigilator, Superintendent or other staff, if. (i) any of his near relative is taking the examination as a candidate at the centre of examination to which he is appointed; (ii) he having or has during the year preceding the academic year, taken part in running coaching classes for candidates appearing for the examination; (iii) he is the author or publisher or has directly or indirectly any financial interest in the publication of any guide or annotation in any subject prescribed for the examination. If any question arises whether a book is such guide or annotation it shall be decided by the Competent Authority whose decision shall be final; (iv) he has been debarred for any examination work or his name has been ordered to be removed from the list of supervisory staff at an examination centre for misconduct or negligence or abuse of authority by the Department or any other authority constituted by the State or Central Government. 16. Delivery, Safe Custody and Distribution of Question papers :- (1) The question paper bundles of each Examination centre shall be transported from Bangalore to the places of distribution by the staff of the Department consisting of a Route Officer, an Assistant and a Group-D employee. At the distribution point a team of Special custodians shall receive the question paper bundles. The Special Custodians shall after receipt of the bundles deposit the bundles at the specified Treasuries or Police Stations. The Special Custodians shall consist of Tahsildar or Deputy Tahsildar or any other Officer appointed by the Revenue Department, Block Education Officer or Assistant Educational Officer or any other Officer appointed by the Deputy Director of Public Instruction and a Principal appointed by the Department. (2) The Treasury Officer or Police Officer shall be responsible for safe custody of Question Paper bundles. The Special Custodians shall on the day of examination take the Question Paper packets from the treasury or police station as the case may be and deliver them to the Chief Superintendent or Joint Chief Superintendent of the Examination Centre. 17. Scale of remuneration and other allowances to Superintending Staff :- The Staff appointed to the examination centres shall be entitled to remuneration and other allowances at such rates as may be specified by the Department with the prior approval of the State Government. They shall be entitled to Travelling allowance and Daily Allowance in accordance with the Karnataka Civil Service Rules: Provided that remuneration to the writer and water boys shall be paid by the Chief Superintendent of the centre out of the contingency amount sanctioned by the Department. 18. Writers to assist Physically Handicapped Candidates :- In case of a physically handicapped candidate who has applied sufficiently in advance to the Chief Superintendent at the Examination centre concerned along with the specified 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 near relative of the candidate, and (b) whose educational qualification is below the standard of examination for which he is appointed to be the writer for the Physically Handicapped Candidate. 19. Examiners Committee :- (1) The State Government shall constitute a Committee to be called Examiners Committee, for the purpose of selection of examiners from among evaluators, registered in accordance with Rule 20. (2) The Examiners Committee shall consist of. (i) The Competent Authority Chairman (ii) The Joint Director of Examinations Member Secretary (iii) The Deputy Director of Examinations Member 20. Registration of Evaluators :- (1) Any Lecturer who has experience of teaching a particular subject for not less than three years, and who is on the date of application continuing in service as a lecturer, may before the 30th September each year apply to the Examiners Committee for registering his name on the Panel of examiners in his subject. (2) The Examiners Committee shall specify the form of application, fee to be paid thereon and the manner in which it is to be paid. (3) The Examiners Committee shall draw up a panel of examiners for each subject from which selection shall be made to the board of examiners, in such numbers computed at one for every two hundred and forty candidates taking the examination in each paper. (4) The selection shall be made strictly on the basis of seniority in service. The panel shall be drawn up, in the month of October every year, and will hold good for both the annual and supplementary examination of the following academic year. 21. Board of Examiners :- (1) The Examiners Committee shall from among the panel of examiners drawn up each year, set up a Board of Examiners in each subject in the manner hereinafter provided. (2) Each Board of Examiners shall consist of a Chief Examiner, one or more Deputy Chief Examiners and as many Examiners, not being less than four, as may be necessary, in accordance with sub-rule (4)below. (3) Selection to the Board of Examiners in each subject shall be strictly on the basis of seniority in length of service. The senior most examiner on each board shall be the Chairman of the Board and the Chief Examiner for his subject, and the next junior to him shall be the Vice-Chairman. (4) One Deputy Chief Examiner shall be appointed for every five examiners or fraction thereof and one Examiner shall be appointed for every two hundred and forty candidates or fraction thereof. The Deputy Chief Examiner shall review and scrutinise the answer scripts valued by the Examiners and assigned to him by the Chief Examiner. He shall also assist the Chief Examiner in other duties, if so required by the Chief Examiner. (5) The Board of Examiners will carry out the work of evaluation strictly in accordance with the instructions issued by the Competent Authority from time to time and ratified by the Department. These instructions shall be issued in the form of a hand book of Instructions to Examiners. (6) Notwithstanding anything contained in this rule the Competent Authority shall have power to appoint any qualified person to function as an Examiner, in emergent situations. 22. Panel of Paper Setters :- (1) The Examiners Committee shall also from among the Panel of Examiners drawn up each year set up a panel of paper setters for each subject in the manner hereinafter provided. (2) The Panel of Paper setters in each subject shall consist of three examiners the senior most of whom shall act as the Chairman. It shall be the responsibility of the panel to set Question Papers in three sets of three answer paper each for the annual and the supplementary examinations of the year, both the English and Kannada/vernacular versions. The panel shall also prepare the model answers for each question. (3) The panel of paper setters will carry out work of Question Paper setting and preparation of model answers in accordance with the instructions issued by the Competent Authority. (4) Notwithstanding anything contained in the rules the Competent Authority shall have power to appoint any qualified person to function as a paper setter in emergent situations. 23. Disqualification of Examiners :- A person shall be disqualified from being appointed as Examiner. (i) if a near relative of such person is appearing for the examination: Provided that a person appointed to work as a examiner shall not be disqualified under this clause if his near relative has not offered the particular subject in which the person is appointed to work as an examiner; (ii) if he has during the academic year taken any part in organising coaching classes for candidates appearing for the examination either partly or wholly: Provided that tuition imparted in special classes organised by an institution shall not constitute a disqualification under this clause; (iii) if he is the author or publisher, or has directly or indirectly any financial interest in the publication of any guide or annotation on any subject prescribed for the examination. If any question arises whether a book is such guide or an annotation, it shall be decided by the Examiners Committee whose decision shall be final; (iv) if he has been removed from the list of examiners for any misconduct or negligence or abuse of authority for any specific period; (v) if he has been disqualified for appointment by an University established by law in the State or by any Department or agency, constituted by the State or Central Government, in respect of any examination conducted by them. 24. Practical Examination :- The Board of Examiners in such subjects as involve practical work, shall assign work to the examiners and chalkout detailed programme of their work, distribution of candidates and examiners among the various centres of practical examination, duration of examination for each batch, drawing up of proper time table and fixation of experiments among various centres and also prepare detailed instructions to the Chief Superintendents and Examiners at the centres of practical examination. 25. Remuneration and other allowances to Examiners :- (1) The Examiners including Examiners appointed for revaluation of answer scripts shall be entitled to such remuneration and other allowances as the Department may with the prior approval of the State Government specify. (2) Examiners who are allotted Practical Examination work shall be entitled to such additional remuneration as the Department with the prior approval of the Government may, specify, for such work of Practical Examination. (3) Examiners shall be entitled to T.A. and D.A. in accordance with the Karnataka Civil Services Rules. 26. Marks Lists and Valued answer Scripts :- (1) As soon as may be after the close of evaluation of answer scripts each day, marks lists shall be prepared by each examiner which he shall along with the valued answer scripts hand over to the Chief Examiner, who shall arrange for their review and scrutiny. The marks lists prepared shall after review and scrutiny, be sent to the Competent Authority, at the end of each day of evaluation work. (2) The valued answer scripts shall however be bundled and sent to the Competent Authority on the immediate next day following the day of completion of evaluation work. 27. Declaration of Results :- The results of every examination conducted by the Department of Pre-University Education shall be declared and published in such manner and on such dates and time and at such places and through such manner and media as may be specified: Provided that the results of candidates involved in malpractice shall be withheld and their results shall be announced only after Department takes a decision in such matters. 28. Re-totalling of Marks :- (1) Any candidate who desires to have his marks in all or any subject of the examinations appeared by him re-totalled, may apply within fifteen days from the date of publication of the results of the examination on payment of such fee as may be specified by the Department, to the Competent Authority or any other Officer authorised by him. (2) The application shall contain full and correct particulars regarding. (i) name and full postal address (in block letters); (ii) register number; (iii) name, year and month of the examination; (iv) the centre at which he took the examination; (v) number and name of the subject/s in which he desires re- totalling of marks/totals; and (vi) the amount of fee payable for re-totalling. (3) Application not complying with the requirements specified in sub-rules (1) and (2) shall be rejected. (4) Upon re-totalling, if variation in total marks is found, then corrections shall be effected in the concerned records and a fresh marks card shall be issued to the candidate. (5) The fee once paid towards re-totalling of marks/totals by the candidate shall not be refunded. (6) The Competent Authority or any other Officer authorised by him shall be competent to decide the case of re-totalling of marks. All cases of re-totalling of marks involving any change in the total of marks shall be referred to the Competent Authority for declaration of the final marks. 29. Revaluation of answer papers :- (1) The State Government shall by a notification specify the subjects in which answer scripts may be revalued. The Department shall arrange, soon after the declaration of the results, for the revaluation of the answer scripts of the students who are not satisfied with the valuation already done. Any candidate who is not satisfied with the valuation of the answer scripts in any of the subjects may apply for revaluation of such a paper. (2) The Department shall by a notification, announce the date, time and place for submitting the applications for revaluation of answer scripts and also the date of declaration of the results of revaluation. The applications submitted by the candidates for the revaluation shall be referred to a Special Committee of three examiners appointed by the Department for the purpose of revaluation. The place, time, duration of revaluation, names of the examiners and the details of answer papers referred shall be confidential. (3) The Department may specify the fee to be paid along with the application for revaluation. 1 [(4) (a) If there is an upward revision of marks by six per cent of the total marks of the concerned paper or more after the revaluation, in any of the subjects, then the fee paid for revaluation shall be refunded to the student. (b) If the marks awarded already remains the same or gets reduced or increased by five per cent of the total marks of the concerned paper then the amount of fee paid for revaluation shall stand forfeited. (c) If there is an upward or downward revision of marks by six per cent of the total marks of the concerned paper or more in revaluation in respect of any answer paper, then the marks awarded in the first revaluation in respect of that answer paper sh all stand annulled and the fresh marks awarded in the revaluation shall only be the marks for the said answer paper and a fresh marks card shall be issued incorporating the marks awarded in the revaluation.] (5) The revaluation results shall be final and there shall be no appeal or review against revaluation. 1. Sub-rule (4) substituted by Notification No. ED 187 TPU 97, dated 22-9-1998, w.e.f. 5-10-1998 30. Issue of photocopies of valued Answer Scripts to Candidates :- (1) The Government shall by a notification specify the subjects in which the Department shall furnish the photocopies of the answer scripts to the candidates. (2) The Department shall specify the place and the fee payable for the supply of photocopies of the answer scripts. The candidates who apply for the photocopies of the answer scripts in the specified form within the last date notified and the Department, shall furnish the photocopies of the answer scripts on an appointed date. 30A. Rejection of results by the candidate :- (1) 1 A candidate who has passed in the examination conducted by the Department can give the examination again, in any of the subjects, by rejecting the result in that subject. The candidate may so reject the result in any subject twice and in consecutive three examinations only. (2) The candidate cannot opt for the marks of the previous examination, once the candidate writes the answer paper in the subsequent examination, in accordance with sub-rule (1). (3) A candidate who rejects the result in any subject but does not give the examination subsequently in that subject may retain the rejected result by intimating in writing his intention to the Department, subject to payment of fee specified by the Department for issue of a duplicate marks certificate, before the commencement of the next consecutive examination.] 1. Rule 30-A inserted by Notification No. ED 187 TPU 97, dated 22- 9-1998, w.e.f. 5-10-1998 31. Computerisation :- In respect of Pre-Examination and Post- Examination items of work under computer programme, the competent Authority shall be empowered to take suitable steps or make such arrangements for the required staff. The scale of remuneration to the staff appointed in this behalf shall be as specified by the Government. 32. Issue of Duplicate Statement of Marks or Certificates :- The Department may on an application either by a candidate or by a parent or guardian of such candidate and on payment of such fees as may be specified, issue duplicate statement of marks or certificates. 33. Prevention of Malpractice at the Examination Centres :- (1) There shall be a District Level Committee for each District consisting of the following members for prevention of malpractices at Examination (1) Deputy Commissioner Chairman (2) Superintendent of Police Member (3) Zilla Panchayat Chief Executive Officer Member (3) Zilla Panchayat Chief Executive Officer Member (4) Divisional Joint Director of Public Instruction of the Department of Public Instruction Member (5) Principal DIET Member (6) Deputy Director of Public Instruction of the Department of Public Instruction Member Secretary (2) There shall also be a Taluk Level Committee for each taluk consisting of the following members, for prevention of Malpractices at Examination Centres. (1) Assistant Commissioner of Revenue Sub-Division Chairman (2) Taluk Panchayat Chief Executive Officer Member (3) Tahsildar Member (4) Circle Inspector of Police Member (5) Block Development Officer Member (6) Block Educational Officer Member Secretary 34. Malpractice Detection Squad :- The Competent Authority shall have power to appoint one or more Malpractice Detection Squads consisting of Deputy Director of Public Instruction or Special Deputy Director of Pre-University Education as Chairman and four other lecturers as members for every district. The malpractice detection squads shall make frequent and surprise visits to each of the centres throughout the duration of examination. The primary role of the squad to make an assessment whether the examinations are being conducted without giving scope for any malpractice or copying and to report cases of malpractice to the Competent Authority. 35. Manner of payment of fees etc :- Examination and other fees specified to be paid under these rules shall be paid only in the form of a Demand Draft drawn in favouf of the Director, Pre-University Education, Bangalore, payable at Bangalore. 36. Specification of fee or other particulars :- The schedule of examination fee or other fees and particulars which are required to be specified by the Department under these rules shall be specified by notifications issued from time to time by the Department. All such notifications shall be published in the Official Gazette and also caused to be displayed on the notice boards of the Department of Pre-University Education and of all the Institutions. 37. Camp Office :- The Competent Authority or a person authorised by him shall have power to appoint shall appoint such number of Officers and staff as may be necessary for the Camp Offices for the purpose of. (i) Storing and distribution of Question Papers; and (ii) Storing and central valuation of answer scripts. 38. Withholding of marks card or pass certificate :- 1 Where there is a doubt that a second year annual Pre-University marks card or certificate is not genuine or not the one issued by the Department, the Director shall detain such marks card or pass certificate and make such enquiry as he deems fit, after giving the candidate an opportunity of being heard and may order withholding the marks card or pass certificate or to return it to the candidate. The burden of proving the genuineness of such marks card or pass certificate shall be on the candidate. The Director may take appropriate action in accordance with law against persons responsible for altering or fabricating or forging a marks card or pass certificate. 1. Rules 38 and 39 inserted by Notification No. ED 187 TPU 97, dated 22-9-1998, w.e.f. 5-10-1998 39. Categories of malpractices and penalties :-