Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA SECONDARY EDUCATION EXAMINATION BOARD FIRST REGULATIONS, 1966 CONTENTS CHAPTER 1 :- Preliminary 1. Title 2. Definitions CHAPTER 2 :- Meetings of the Board 3. Meetings of the Board CHAPTER 3 :- M anner of Appointment of Members of the Appointment Committee and the Examiners Committee 4 . M anner of Appointment of Members of the Appointment Committee and the Examiners Committee CHAPTER 4 :- Procedure to be followed at the Meetings of the Examiners Committee and Travelling Allowance and Other Allowances to be drawn by the Members of such Committee. 5. Definition 6. Notice of meetings of the Committee 7. Sittings of the Committees 8. Chairman and Secretary of the Committee 9. Presiding Officer during the absence of Chairman 10. Quorum for meetings of the Committee 11. Procedure when there is no quorum 12. Method of deciding questions at a meeting of the Committee 13. Casting vote of Chairman 14. Record of decisions 1 5 . Travelling Allowance and other Allowances admissible to members of the Committee CHAPTER 5 :- Appointment of Examiners, Supervisors, Tabulators and Other Staff and Remuneration Payable to them 1 6 . Qualification of Examiners and Tabulators Qualification for appointment as Examiners 17. Disqualification of Examiners 18. Number of persons in the panel of Examiners 19. Appointment of various categories of Examiners 20. Number of various categories of Examiners 21. Scales of remuneration to Examiners 2 2 . Qualifications and disqualifications for appointment as Supervisors 23. Appointment of various categories of Supervisors 24. Scale of Remuneration to Supervisors 25. Appointment of Tabulators 26. Various categories of Tabulators 27. Scale of remuneration to Tabulators 28. Appointment of other staff and servants 29. Withholding of or reduction in remuneration payable CHAPTER 6 :- The Karnataka Secondary School Leaving Certificate Examination 30. Definitions 31. Holding of Examination 32. Centres of Examination 33. Scheme of the Examination 34. Mode of Examination 35. Medium of Examination 36. Eligibility of recognised High Schools to send up candidates for the examination 37. Conditions of eligibility to appear for the examination as a school candidate 38. Conditions of eligibility to appear as an ex-school candidate for the examination 39. Conditions of eligibility to appear as a private candidate for the examination 40. Special conditions of eligibility to appear as a private candidate 41. Provisions relating to physically handicapped 42. Ineligibility of candidates who has passed an equivalent or higher examination 43. Enrollment of private candidates 44. Application for admission to be accompanied by photograph 45. Last date for sending applications 46. Admission ticket to be granted by the Board 47. Fees and charges in respect of examinations 48. Arrangements for the conduct of the examination 49. Declaration of results 50. Re-totalling of marks 50A. Revaluation of answer scripts 51. Award of certificates 52. Issue of duplicate certificates, marks cards, etc CHAPTER 7 :- The Teachers Certificate Examination 53. Holding of Examination 54. Centres of Examination 55. . 56. Mode of Examination 57. Rules for Eligibility of Candidates KARNATAKA SECONDARY EDUCATION EXAMINATION BOARD FIRST REGULATIONS, 1966 In exercise of the powers conferred by Section 28 read with Section 26 of the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966), the Government of Karnataka hereby makes the following regulations, namely. CHAPTER 1 Preliminary 1. Title :- These regulations may be called the Karnataka Secondary Education Examination Board First Regulations, 1966. 2. Definitions :- In these regulations unless the context otherwise requires.- (a) "Act" means the Karnataka Secondary Education Examination Board Act, 1966 ; (b) "Annexure" means an annexure to these regulations; (c) "Assistant Superintendent" means a person appointed to assist the Chief Superintendent in conducting the examination at a part of the Centre located outside the premises of the buildings of the main Centre; (d) "Block Superintendent" means a person appointed to assist the Chief Superintendent in conducting the Examination at Centre located within the premises of the buildings at the main centre, or at the main buildings nearby the main centre; (e) "Bye-laws" means the bye-laws made under Section 28 of the Karnataka Secondary Education Examination Board Act, 1966 ; (f) "Camp Office" means Office of the Board temporarily located at a place to facilitate custody and valuation of answer books and tabulation of results, or any other work connected with the examination; (g) "Chief Superintendent" means a person appointed to conduct examination at a Centre; (h) "Custodian" means a person appointed to hold custody of question paper packets of the Examination at a centre and to conduct the examination jointly with the Chief Superintendent; (i) "Department" means the Department of Public Instruction in the Karnataka State; (j) "Director" means the Director of Public Instruction in Karnataka; (k) "Room Superintendent" means a person appointed to invigilate candidates at the examination; (l) "Section" means a section of the Act. CHAPTER 2 Meetings of the Board 3. Meetings of the Board :- (1) Subject to the provisions of Section 16 of the Karnataka Secondary Education Examination Board Act, 1966 , meetings of the Board shall be convened on such date or dates as the Chairman may decide. (2) The meetings of the Board shall be held at Bangalore and at such other place in the State as the Board may decide. (3) The mode of calling the meetings of the Board and the procedure to be followed at such meetings shall be in accordance with bye-laws. CHAPTER 3 Manner of Appointment of Members of the Appointment Committee and the Examiners Committee 4. Manner of Appointment of Members of the Appointment Committee and the Examiners Committee :- The appointment of two members who are not ex-officio members, to the Appointment Committee under sub-section (2) of Section 19 of the Karnataka Secondary Education Examination Board Act, 1966 and the appointment of ten members by the Board to the Examiners' Committee under S.2(ii) of the Karnataka Secondary Education Examination Board Act, 1966, Section 21 of the Karnataka Secondary Education Examination Board Act, 1966 shall be by election by the members of the Board, of persons who are not disqualified under the Act for being members and are eligible for being appointed as members to the Appointment Committee under sub-section (2) of Section 19 of the Karnataka Secondary Education Examination Board Act, 1966 and in the case of election to the Examiners' Committee belong to the category of members specified in sub-clauses (a), (b) or (c), as the case may be, of clause (ii) of sub-section (2) of Section 21 of the Karnataka Secondary Education Examination Board Act, 1966 and such election shall be held in accordance with the following provisions.- (i) The Secretary shall call for nominations for election to the Appointment Committee or the Examiners' Committee as the case may be, in the form given in Annexure I at least three weeks before the date of the meeting at which the election is to take place; (ii) In the case of election of two members to the Appointment Committee only such members who are not ex-officio members shall be eligible to stand as candidates for election and in the case of election to the Examiners' Committee.- (a) if the election is for electing a member under sub-clause (a) of clause (ii) of sub-section (2) of Section 21 of the Karnataka Secondary Education Examination Board Act, 1966 only persons who are ex-officio members of the Board shall be eligible to stand for election; (b) if the election is for electing a member under sub-clause (b) of clause (ii) of sub-section (2) of Section 21 of the Karnataka Secondary Education Examination Board Act, 1966 , only elected members of the Board shall be eligible to stand for election; (c) if the election is for electing a member under sub-clause (c) of clause (ii) of sub-section (2) of Section 21 of the Karnataka Secondary Education Examination Board Act, 1966 , only nominated members of the Board shall be eligible to stand for election; (iii) Every nomination must be duly proposed by a member of the Board other man the candidate himself and seconded by any other member other than the proposer and should bear the signature of proposer and seconder. The consent of the candidate may be given either in the nomination paper or in a separate letter, if the candidate so chooses; (iv) The nomination paper and the letter of consent shall reach the Secretary at least a week before the meeting of the Board at which the election to the Committee concerned is to be held; (v) A candidate nominated for election may withdraw from the contest at any time before the hour fixed for the meeting at which the election is to be held; (vi) If the number of candidates nominated is equal to or less than the number of seats to be filled, the candidates so nominated shall be declared, at the meeting, to have been duly elected; (vii) If the number of persons nominated exceeds the number of seats to be filled by election to any Committee, the election shall take place at the meeting of the Board. Each member of the Board shall have as many votes as there are seats to be filled by election, but no member shall give more than one vote to any one candidate and such number of persons equal to the number of candidates to be elected who secure the highest number of votes shall be declared elected. The Chairman shall appoint scrutineers to count the votes and declare the results on the reports of the scrutineers so appointed; (viii) If no person is nominated as a candidate for election or where the number of nominations received is less than the number of candidates required to be elected, such number of candidates equal to the number which falls short of the total number of members to be elected shall be elected after calling for nominations in accordance with paragraph 1 and the procedure laid down in paragraphs (iii) to (vii) of this regulation shall mutatis mutandis apply for such election. CHAPTER 4 Procedure to be followed at the Meetings of the Examiners Committee and Travelling Allowance and Other Allowances to be drawn by the Members of such Committee. 5. Definition :- In this Chapter, 'Committee' means the Examination Committee appointed under sub-section (2) of Section 21 of the Karnataka Secondary Education Examination Board Act, 1966 . 6. Notice of meetings of the Committee :- The Secretary shall give three clear days' notice of every meeting of the Committee to the members and shall forward with the notice an agenda paper containing the business to be transacted at the meeting. The Chairman shall place before the meeting any urgent item of business not included in the agenda. 7. Sittings of the Committees :- The sittings of the Committee shall be held on such days and at such hour as the Chairman may fix. 8. Chairman and Secretary of the Committee :- The Chairman shall be the ex-officio Chairman and the Secretary shall be the ex officio Secretary of the Committee. 9. Presiding Officer during the absence of Chairman :- If the Chairman is for any reason unable to be present at a meeting of the Committee, the members of the Committee present shall elect a Chairman from among themselves to preside at such meeting. 10. Quorum for meetings of the Committee :- The quorum to constitute a meeting of the Committee shall be six. 11. Procedure when there is no quorum :- If at a sitting of the Committee there is no quorum the Chairman or the person presiding shall suspend the sitting until there is quorum, or adjourn the meeting to a future date and the business to be transacted at such adjourned meeting shall be that left undecided at the meeting for which notice of such business had been given earlier. 12. Method of deciding questions at a meeting of the Committee :- All questions at the sitting of the committee shall be determined by a majority of votes of the members present and voting. 13. Casting vote of Chairman :- In the case of an equality of votes on any matter the Chairman or person presiding shall have and exercise a second or casting vote. 14. Record of decisions :- A record of the decisions of the Committee shall be maintained and circulated to the members of the Committee by the Secretary under the direction of the Chairman. 15. Travelling Allowance and other Allowances admissible to members of the Committee :- (1) Members of the Committee who are not in the service of the State Government may draw travelling allowance and other allowances for attending meetings of the Committee in accordance with the following provisions, namely.- Rates of Travelling Allowance to the Non-official Members Rates of Travelling Allowance to the Non- official Members 1. Railway fare 1st Class 2. Bus fare 11/2 times Bus fare plus one daily allowance 3. Incidental charges for railway journey 6 paise per mile 4. Road Mileage 50 paise per mile 5. Daily allowance Rs. 10 per day (within the State) (Sitting fees wherever permissible will be allowed in lieu of D.A.) (2) Members of the Committee who are in the service of the State Government shall draw travelling allowance and other allowances in accordance with the provisions of the Mysore Civil Services Rules for the time being in force applicable to similar class of the State Government servants. (3) The provisions of clauses (1) and (2) of this regulation shall mutatis mutandis be applicable to travelling allowance and other allowances payable to persons co-opted by the Board under sub- section (2) of Section 14 of the Karnataka Secondary Education Examination Board Act, 1966 . CHAPTER 5 Appointment of Examiners, Supervisors, Tabulators and Other Staff and Remuneration Payable to them 16. Qualification of Examiners and Tabulators Qualification for appointment as Examiners :- (1) An Examiner will be appointed as Chief or Deputy Chief Examiner for any subject, who has experience as a teacher in a Recognised Institution or who has functioned as Inspecting Officer for not less than 10 years. He shall not be eligible for Examinership unless he has taught the subject for a period of not less than 3 years. (2) An Examiner who is appointed as Chief Examiner shall ordinarily be not below the rank of the Head of a recognised institution. (3) An Examiner shall be appointed as Assistant Examiner who has a minimum teaching experience of atleast 3 years in a recognised institution in the subject in which such person is to be appointed as such. (4) No person shall be appointed as Examiner for more than four (4) Examinations consecutively. (5) No person shall have 2 Examinerships in the same public Examinations. (6) There shall ordinarily be an interval of not less than two years before a person is re-appointed as Examiner. (7) A person to be appointed as Examiner shall be in service either in Government or Aided Institutions on the day of his appointment as Examiner. 17. Disqualification of Examiners :- (1) A person shall be disqualified for being appointed as Examiner.- (i) If a near relative of his is sent as a candidate for the Examination: provided that a person appointed to work as an Examiner or paper-setter only shall not be considered as disqualified under this sub-clause if his near relative has not offered the particular subject in which the person is appointed to work as an Examiner. Explanation.-The term near relative means, wife or husband, son, daughter, brother and sister. (ii) If he is having or has had during the year, any share in the working of a coaching class for candidates appearing for the examination, either partly or wholly, provided that tuitions imparted in special classes organised by a school shall not constitute a disqualification under this sub-clause; (iii) If he is the author or publisher of, or has directly or indirectly any financial interest in the publication of any guide in or annotations on any subject prescribed for the Examination; (iv) If he is a member of the Board; (v) If he has been removed from the list of Examiners under Section 23 of the Karnataka Secondary Education Examination Board Act, 1966 and the period for which he has been so removed has not expired; (vi) If he has been disqualified for appointment by a University established by Law in the State or by any Board or in State Government in respect of any examination conducted by them; (vii) If he is a candidate appearing for the Examination. (2) A person shall be disqualified for appointment as a paper-setter if he has had, during the year, undertaken private tuition of any candidate for the examination. (3) A person shall be disqualified for being appointed as a paper- setter in a subject if he is the publisher of, or has any financial interest directly or indirectly in the publication of a text-book prescribed for the Examination in such subject or a book covering substantially the syllabus prescribed for the Examination in such subject which is used, or is intended to be used, as a text-book by candidates appearing for the Examination. (4) The question whether a book is a guide or a book of annotations or a text book of the nature referred to in clauses (1) and (3) shall be decided by the Examiner's Committee and its decision shall be final. 18. Number of persons in the panel of Examiners :- (1) The number of persons to be included in the panel of Examiners for each subject shall be not less than two and not more than five. (2) The number of persons to be included in the panel of examiners in each subject shall be not less than one and a half times and not more than twice the number of examiners required to be appointed in that subject provided there is a sufficient number of eligible applicants. (3) The Chief Examiners, the Joint Chief Examiner, the Deputy Chief Examiners shall be appointed out of the panels of Examiners in the subjects concerned. (4) The panels shall be prepared in October every year and the panels so prepared shall be valid both for the March and September Examinations to be held in the next following year. In preparing such panels, there shall be indicated against the name of each paper-setter and Examiner his mother tongue and other Indian languages, if any, which he knows well enough to be able to assess answers written in them. 19. Appointment of various categories of Examiners :- (1) The Board shall, on the recommendation of the Examiners Committee, appoint such number of Paper-setters, Examiners, and Chief/Joint Chief/Deputy Chief Examiners from the panel of names of Paper-setters and Examiners submitted by the Examiners Committee, as it deems necessary. Their appointment shall be for the particular Examination only. (2) Except for special reasons to be recorded by the Board, no paper-setter, Examiner or Chief/Joint Chief/Deputy Chief Examiner in a subject shall be eligible for appointment as a paper-setter, Examiner or Chief/Joint Chief/Deputy Chief Examiner in any of the other subjects at the same Examination. (3) Each paper-setter, Examiner and Chief/Joint Chief/Deputy Chief Examiner shall follow such instructions as may be given to him from time to time by the Board. (4) Notwithstanding anything contained in the clauses above, the Chairman may appoint Associate Examiners from the panels referred to in Regulation 18 for assessing specific answer scripts of a subject. 20. Number of various categories of Examiners :- (1) There shall be one paper-setter for each subject. For subjects of the same category, the Paper-setters shall form into a Committee of Paper-setters with one of them appointed as Convener. The Convener shall convene a meeting of the Committee and scrutinise the question papers and finalise them. (2) The number of examiners in each subject shall ordinarily be determined in such a manner that an individual examiner may not be required to assess in aggregate more than 300 answer books of a question paper of three hours duration or a proportionate number of answer books of a question paper of less than three hours duration. (3) The number of Deputy Chief Examiners to be appointed in respect of each subject shall ordinarily be in the proportion of one Deputy Chief Examiner for every seven examiners or a part thereof. No Deputy Chief Examiner shall simultaneously function as an Examiner in any subject provided that the Chairman may in an emergency call upon a Deputy Chief Examiner to work-also as an examiner or an examiner to work as a Deputy Chief in addition to his duties as an Examiner: Provided further that it a Deputy Chief Examiner for any reason fails or is unable to carry out the whole or part of the work allotted to him and if it is considered inexpedient to appoint another Deputy Chief Examiner in his place, the Chairman may distribute such work among one or more Deputy Chief Examiners in the subject: Provided further that when the total number of examiners in a subject is less than seven, the Chairman may ask the Chief Examiner to work as a Deputy Chief Examiner. (4) A Joint Chief Examiner shall be appointed in each subject for every fourteen Deputy Chief Examiners. 21. Scales of remuneration to Examiners :- The Examiners appointed in connection with the various examinations in various categories shall be paid remuneration in accordance with the scale specified in Annexure II. 22. Qualifications and disqualifications for appointment as Supervisors :- (1) A person possessing the following qualifications only shall be eligible for appointment as Supervisor namely.-The Supervisors to b e appointed at the Examination Centres shall ordinarily be graduate teachers. Permanent teachers shall be preferred. If, however, a graduate teacher is not a permanent teacher, he should have at least put in three years service. If graduate teachers are not available in any of the Examination Centres, then S.S.L.C. trained teachers may be appointed. If teachers with S.S.L.C. qualifications are not available, then other permanent teachers with more than 5 or 6 years service may be appointed as supervisors. There shall be no distinction between Government teachers and teachers from non-Government Schools. Persons other than teachers should not be appointed as Supervisors. Disqualifications o f Supervisors.-A person shall be disqualified for appointment as Supervisor.- (I) (1) If a near relative of his is appearing as a candidate for the examination, provided that a person appointed as Supervisor shall not be considered as disqualified under this clause if his near relative has appeared at the other Centre of Examination. Explanation.-The term "Near relative" means wife/husband/son/daughter/brother/sister. (2) If he is having or has had during the year any share in the working of a coaching class for candidates appearing for the examination either partly or wholly, provided that tuitions imparted in special classes organised by a school shall not constitute a disqualification under this clause. (3) If he is author or publisher of or has directly or indirectly any financial interest in the publication of any guide or any annotation in any subject prescribed for the Examination. (4) If he is a member of the Board. (5) If he has been removed from the list of Examiners under Section 23 of the Karnataka Secondary Education Examination Board Act, 1966 and the period for which he has been so removed, has not expired. (6) If he has been disqualified for appointment by a University established by Law in the State or by any Board constituted by the State Government in respect of any examination conducted by them. (II) A person shall be disqualified for appointment as Supervisor if he has had during the year undertaken private tuitions of any candidate appearing for the Examination. (III) A person shall be disqualified for being appointed as Supervisor at the Centre if he is a publisher of a book or annotation or has any financial interest directly or indirectly in the publication of a text-book prescribed for the examination in such subject covering substantially the syllabus prescribed for the examination in such subject which is used or is intended to be used as a text-book by candidates appearing for the examination. The question whether a book is a guide or a book of annotations or a text-book of the nature referred to in clause 1(3) and III shall be decided by the Examiners' Committee and its decision shall be final. 23. Appointment of various categories of Supervisors :- (1) In respect of each Centre where the examination is conducted, the Chairman may appoint a Chief Superintendent and a Custodian. (2) No person who is disqualified for appointment as Supervisor and does not possess the qualifications prescribed for such appointment in Regulation 22 shall be eligible for appointment as Chief Superintendent or Custodian as the case may be. (3) The Chief Superintendent appointed under clause (1) may appoint for each Centre of examination such number of persons as Block Superintendents, Assistant Superintendents and Room Superintendents who are not disqualified for appointment as Supervisors and possess the qualifications prescribed for such appointment. 24. Scale of Remuneration to Supervisors :- The Supervisors and Officers appointed in connection with any examination shall be paid remuneration in accordance with the scales specified in Annexure II. 25. Appointment of Tabulators :- (1) To carry out the work of tabulating the marks obtained by the candidates and striking the results at the various examinations. The Chairman may appoint Tabulators. (2) Qualifications for appointment as Tabulators.-The qualifications laid down for Examiners shall be made applicable in the case of persons to be appointed as Tabulators provided that persons for Tabulation work shall also be drawn from the Non-teaching Staff subject to his suitability and also subject to his being conversant with the Rules, Regulations and also possessing experience regarding Examination work and provided further he has put in a minimum service of three years to be eligible for appointment as Tabulators. (3) No person shall be appointed as Tabulator, if he comes under disqualifications prescribed for Examiners. 26. Various categories of Tabulators :- The Chairman may appoint such number of Chief Tabulators, Joint Chief Tabulators, Deputy Chief Tabulators and Tabulators from among persons as are not disqualified for such appointment under Regulation 25. They shall carry out such duties connected with the work of tabulation as may be assigned to them by the Chairman. 27. Scale of remuneration to Tabulators :- The Tabulators appointed under this regulation shall be paid remuneration in accordance with the scale specified in Annexure II. 28. Appointment of other staff and servants :- (1) Subject to approval by the Board, the Chairman may appoint such other staff and servants required to assist him in the conduct of any examination. (2) A Chief Superintendent of a centre may with the general or specific approval of the Chairman appoint besides the supervisors, such other staff and servants to assist him in holding an examination at the centre. (3) The staff and servants appointed under clauses (1) and (2) shall be paid remuneration as indicated in Annexure II and in the case of those not falling under any of the categories specified in Annexure II, they shall be paid such remuneration as the Board may by general or special order authorise. 29. Withholding of or reduction in remuneration payable :- The remuneration payable under these regulations shall be subject to the condition that the amount payable may be withheld or reduced under such circumstances as may be specified by the Board. CHAPTER 6 The Karnataka Secondary School Leaving Certificate Examination 30. Definitions :- In this Chapter.- (i) "Examination" means the Karnataka Secondary School Leaving Certifi ate Examination; (ii) "Ex-school candidate" means a candidate who having once taken the examination as a school candidate and failed therein takes the examination again otherwise than as a school candidi te and includes a candidate who having completed the courses of study and put in the required attendance in the X Standard for appearing as a school candidate fails to appear for the examination though otherwise eligible and takes the examination otherwise than as a school candidate within a period of two years after the completion of the course of studies provided that in either case the candidate has not attended any recognised High School after the 30th day of June preceding the year of the examination as a regular student of the X standard class; (iii) "School Candidate" means a candidate who takes the examination after sending his application through a recognised High School after completing the Course of Study prescribed by the State Government for the VIII, IX and X Standard i of the Secondary Education in a recognised High School and includes a candidate who having once appeared for the examination through a recognised High School as a regular student and after either having failed in or not appear ng for the examination appears for the examination again through a recognised High School after putting in the required attendance as a regular student in the X Standard Class; (iv) "Private Candidate" means a candidate who is permitted to appear for the examination conducted by the Board otherwise than as a School candidate or as an ex-school candidate. 31. Holding of Examination :- (1) The examination shall ordinarily be held twice every year d uring the months of March and September and on such dates as may be fixed by the Board. (2) Notwithstanding anything contained in Clause (1) above, the Board may.- (i) hold the examination during such other period of the year and on such dates as it may fix; or (ii) hold a special examination when so required on such dates as may be fixed by the Board. 32. Centres of Examination :- The examination shall be conducted at such Centres in such places as may be determined by the Board. The centres so determined shall ordinarily be notified by the Board before the first day of January if they are for the examination to be held in March and the first day of July if they are for the examination to be held in September and in the case of an examination to be held during any other months of the year, the centres shall be notified sixty days before the date of the commencement of such examination. 33. Scheme of the Examination :- The examination shall be held in the subjects and in accordance with the scheme of the examination given in Annexure III and shall conform to the syllabi and the text books published by the Department of Public Instruction not less than eight months before the date of commencement of the examination: Provided that changes effected in the syllabi or in the text books six months prior to the date of commencement of the examination which are in the opinion of the Board of a minor nature may be considered as part of the syllabi prescribed for the examination, and such changes shall be notified by the Board six months before the date of commencement of the examination. 34. Mode of Examination :- Candidate for the examination shall be examined by means of.- (i) written questions which the candidates are required to answer in writing; (ii) practical tests as provided for in the syllabi. 35. Medium of Examination :- (1) The examination shall be conducted in all or any of the following languages, namely.- (a) English; (b) Hindi in Devanagari script; (c) Kannada; (d) Marathi in Devanagari script; (e) Tamil; (f) Telugu; (g) Urdu. (2) A candidate shall have the option to choose any of the languages in which he has undergone the course of study prescribed for the VIII, IX or X standard by the Department of Public Instruction as the medium for the examination and such option shall be indicated in the application form to be sent by the candidate for admission to the examination. (3) A candidate who has indicated his choice under clause (2) for any of the languages specified in clause (1) as the medium of examination shall be required to answer only in the language chosen by him for such examination. (4) Where a language chosen by a candidate as the medium of examination is not one of the languages specified in clause (1) but is nevertheless a language in which the candidate has undergone the course of study, then the Board shall, notwithstanding anything contained in this clause conduct the examination in the language chosen by the candidate as the medium of examination. 36. Eligibility of recognised High Schools to send up candidates for the examination :- (1) All recognised High Schools shall be eligible to send up candidates for the examination subject to such conditions as may be specified from time to time by the Board. (2) Every recognised High School shall.- (i) supply to the Board on or before such dates as may be specified by the Board, such returns and information as may be required; (ii) maintain such registers and records as may be required; required by the Board from time to time; (iii) afford all facilities for the conduct of examination and for the tabulation of the marks and publication of the results of the examination; and (iv) carry out and observe such instructions in connection with the examination as may be issued by the Board from time to time. 37. Conditions of eligibility to appear for the examination as a school candidate :- (1) No person shall be eligible to appear for the examination as a school candidate unless he has.- (i) sent his application through a recognised High School in which he was studying as a regular student of the X Standard at the time of sending his application for admission to the examination and has completed the course of study prescribed for the X Standard; (ii) put in attendance of not less than seventy-five per cent of the number of working days (excluding holidays and vacation) or such other percentage of the number of working days as may be prescribed by the Department of Public Instruction as the minimum attendance required to be put in by a student of the X Standard in a recognised High School or deficiency in the required number of working days to be attended has been condoned under clause (2) or (3). (2) Where the attendance put in by a school candidate is less than seventy-five per cent of the total number of working days in the X Standard class.- (i) the Head of the recognised High School may condone deficiency in attendance of such number of days not exceeding fifteen days of the deficiency; and (ii) where the deficiency exceeds fifteen days, but does not exceed thirty days, the Head of the recognised High School shall forward cases of such deficiency for condonation by the Chairman and in cases where the deficiency exceeds thirty days, the names of candidates shall be reported to the Chairman with details regarding the deficiency. (3) Notwithstanding anything contained in the preceding clause, the Board may in respect of a candidate or class of candidates condone deficiency of attendance either by general or special order upto such percentage of the working days as the Board may decide after considering the circumstances of any case and for reasons to be recorded in writing. 38. Conditions of eligibility to appear as an ex-school candidate for the examination :- No person shall be eligible to appear for the examination as an ex- school candidate unless he has registered himself as an ex-school candidate in a recognised High School after paying the prescribed fee for such registration and sent his application through such school. 39. Conditions of eligibility to appear as a private candidate for the examination :- Save as otherwise provided in Regulation 40, a candidate will be eligible to appear for the examination as a private candidate in any year only if he.- (i) completes eighteen years of age on the 1st day of March of that year where the examination is to be held during March and on the 1st day of September of that year where the examination is to be held during September; (ii) has passed the primary VII Standard examination conducted by or under the authority of the Department of Public Instruction or an examination considered by the Board as equivalent to the Primary VII Standard examination; and a period of not less than four complete years from the date of passing such examination will have elapsed on the 1st day of March of that year where the examination is to be held in March, or on the 1st day of September of that year where the examination is to be held in September; (iii) has not attended any recognised High School at any time during the period of hundred and eighty days immediately before the 1st day of March of that year where the examination is to be held in March and before the 1st day of September of that year where the examination is to be held in September. 40. Special conditions of eligibility to appear as a private candidate :- Notwithstanding anything contained in Regulation 39, but subject to the .provisions of Regulation 42.- (i) any male person who completes twenty years or any female person who completes 18 years of age during the year in which he/she wishes to appear for the examination, on the first day of March of that year where the examination is to be held during March, or on the first day of September where the examination is to be held during September as the case may be; (ii) women candidates who have undergone the two-year condensed course conducted under the auspices of the Central Social Welfare Board, New Delhi, before the last date prescribed for sending applications for the examination; (iii) physically handicapped persons shall be eligible to appear as private candidates. Explanation.-For the purposes of this regulation, a person shall be deemed to be physically handicapped if he is certified as such by a medical officer in the service of the State Government who is not below the rank of a District Surgeon. 41. Provisions relating to physically handicapped :- Notwithstanding anything contained in these regulations, the provisions of these regulations relating to age, qualification, attendance, mode of examination, medium of examination and other matters shall not apply to physically handicapped persons insofar as they are in courses sent with any special provision made by the Board in respect of the physically handicapped persons and such special provision shall apply to the conduct of examination in respect of such class of persons. 42. Ineligibility of candidates who has passed an equivalent or higher examination :- Notwithstanding anything contained in Regulation 39 and Regulation 40, no person who has passed any examination recognised as equivalent to or higher than the Mysore Secondary School Leaving Certificate Examination conducted by the Board, shall be eligible to appear for the examination is a private candidate. 43. Enrollment of private candidates :- (1) Any person who intends to appear as a private Candidate for the examination shall apply to the Board through the recognised institution for being enrolled as a private candidate through a recognised High School in the form of enrollment proscribed by the Board and on payment of the fee specified in Annexure VI. (2) The application for enrollment should be accompanied by any one of the following documents as evidence of age, namely.- (i) Baptismal certificate (ii) extract from the birth register; (iii) affidavit sworn to before a judicial Magistrate; (iv) extract from service register if the candidate is a Government servant. (3) The Board may after being satisfied about the conditions of eligibility of the person to appear as a private candidate grant an enrollment certificate. (4) On receipt of the enrrollment certificate a candidate shall on payment of the registration fee specified in Annexure VI get himself registered with one of the recognised High Schools as a private candidate. A candidate shall forward the enrollment certificate granted by the Board along with his application for admission to the examination. 44. Application for admission to be accompanied by photograph :- Every candidate who sends his application for admission to the examination through a recognised High School other than the school from which he appeared for the examination previously, should attach to the application form three duly attested passport size copies of his photograph taken not earlier than fifteen days before the date of submission of his application to the Head of recognised High School. 45. Last date for sending applications :- Applications for admission to the examination shall be sent to the Secretary or such other Office, as may be authorised by the Board through the Head of a recognised High School so as to reach him on or before such date as may be specified by the Board. A Head of a recognised High School may be permitted by the Board to receive applications beyond the last date specified till such date not exceeding fifteen days beyond the last date on payment of the penal fee specified in Annexure VI. 46. Admission ticket to be granted by the Board :- In respect of every candidate who has applied for admission to the examination, the Board shall after satisfying itself that the candidate is eligible for admission to the examination under these regulations issue an admission ticket to the candidate and such admission ticket shall be sent to the candidate through the Head of the recognised High School from which the candidate has sent his application. A duplicate admission ticket may be issued by the Board on payment of the fee specified in Annexure VI on production of proof to the satisfaction of the Secretary regarding the loss of the original admission ticket. 47. Fees and charges in respect of examinations :- The fees and charges leviable in connection with the various matters connected with the conduct of the examination shall be as specified in Annexure VI. 48. Arrangements for the conduct of the examination :- (1) The Chief Superintendent shall be responsible for the efficient conduct of the examination at each centre. (2) The Chief Superintendent shall carry out such general or special instructions as may be given to him from time to time by or on behalf of the Board. (3) All Supervisors appointed in connection with the conduct of an examination in a centre shall assist the Chief Superintendent and carry out such instructions as may be given to them from time to time by the Chief Superintendent. (4) Notwithstanding anything contained in these regulations in all matters connected with the conduct of an examination at a centre, the Chief Superintendent shall exercise such powers as are necessary for the efficient conduct of examination during any emergency and shall report to the Board for approval of action taken by him in all cases where the exercise of such powers were not in accordance with the general instructions of the Board or which required previous approval of the Board. 49. Declaration of results :- The results of every examination conducted by the Board shall be published in the manner indicated in Annexure III on such date as may be decided by the Board. 50. Re-totalling of marks :- (1) Any candidate may within thirty days from the date of publication of the results of an examination by the Board apply to the Board for re-totalling of marks in any subject after paying the fee specified in Annexure VI (2) If after re-totalling of marks the result published in respect of a candidate requires to be altered, the result shall be altered by the Board in conformity with the marks obtained after such re-totalling and published. 50A. Revaluation of answer scripts :- 1 (1) Any candidate may within such time as may be specified by the Board apply in such form as may be specified for supply of photocopy of answer scripts on subjects specified by the Government after paying fee as specified in Annexure VI-A. The Board shall furnish photocopy at such place and on such date as may be specified by it. (2) The Board shall by notification announce the date, time and place for submitting application in such form as may be specified for revaluation of answer scripts and also the date of declaration of revaluation. Any candidate who is not satisfied with the valuation made, on the basis of the photocopy of the answer scripts supplied, may apply for revaluation on payment of such fee specified in Annexure VI-A to be paid along with the application for revaluation. (3) The application submitted by the candidate for revaluation shall be referred to a Committee of three examiners appointed by the Board for the purpose of revaluation. The place, time and date of revaluation, name or the examiners and the details of answer scripts referred shall be kept confidential. (4) The fee paid for revaluation shall be refunded to the candidate if there is an upward revision by six or more marks, after revaluation. Fresh marks cards shall be issued for an addition of one or more marks or if there is reduction of six or more marks. (5) Revaluation results shall be final and there shall be no appeal or review against such revaluation.] 1. Regulation 50-A inserted by Notification No. ED 7 SXM 99, dated 29-4-1999, w.e-f. 29-4-1999 51. Award of certificates :- The Board shall award a certificate to every candidate who appears for any examination in such form as the Board may decide, indicating the results of such candidate in such examination. 52. Issue of duplicate certificates, marks cards, etc :- The Board may on application either by a candidate or by a parent or guardian of such candidate and on payment of the fees specified in Annexure VI issue duplicate marks cards, migration certificates, cumulative records and duplicate cumulative records and extracts of such documents forming part of the official records of the Board as it may decide. CHAPTER 7 The Teachers Certificate Examination 53. Holding of Examination :- T.C.(Higher) and T.C. (Lower) examinations will be held in two parts, viz., Theory and Practical. The Theory Examination will be held annually during the month of April and Practical Examination will be usually held about six to eight weeks prior to the commencement of the theory examination: Provided that if a Student does not secure minimum marks at the Public Examination i n Academic Subjects in the first year, a Supplementary Examination shall be held during September/October of each year for the failed candidates of the 1st year. 54. Centres of Examination :- The Theory and Practical Examinations will be held in such Centres as may be opened by the Board from time to time and as may be intimated to the institutions concerned. 55. . :- The Examinations shall be held in subjects and in accordance with the scheme of the Examination given in Annexures IV and V and shall conform to the syllabi and the Text Books published by the Department of Public Instruction. 56. Mode of Examination :- Candidates for the examination shall be examined by means of.- (i) Written questions which they shall be required to answer in writing; (ii) Practical tests as provided for in the syllabus. Where there is more than one Centre for written examination, the question papers shall be given to candidates on the same day and at the same time at every centre. 57. Rules for Eligibility of Candidates :- (A) Training Certificate (Higher).- (i) Candidates who have passed Karnataka S.S.L.C. Examination or any examination considered equivalent to the Karnataka S.S.L.C. Examination, will be eligible for admission to the Examination; (ii) They should have undergone training for two academic years in a Government/non-Government Training institution recognised by the Department for imparting training in the course of studies prescribed for this Examination; (iii) They should have attended the recognised Training Institution for not less than 75 per tent of the number of working clays in each academic year to which effect candidates appearing for the examination for the first time are required to produce a certificate from the Head of the Institution in which they have undergone training; (iv) Every candidate appearing for the examination for the first time is required to produce a certificate from the Head of the Training Institution to the effect that he/she carried out the year's work satisfactorily in Community Living, Practice Teaching, Craft- work, and other activities mentioned in the syllabus. (B) Training Certificates (Lower).- (i) Candidates who have passed Mysore Primary District Level VII Standard examination or an examination considered as equivalent to that examination, are eligible for admission to this examination; (ii) They should have undergone training for two Academic years in a Government/non-Government Training Institution recognised by the Department for imparting training in the course of studies prescribed for this examination; (iii) He should have attended a recognised training institution for not less than 75 per cent of the number of working days in each academic year to which effect each candidate appearing for the examination for the first time is required to produce a certificate from the Head of the Institution in which he/she underwent training; (iv) Every candidate appearing for the examination for the first time is required to produce a certificate from the Head of the Training Institution to the effect that he/she carried out the year's work satisfactorily in Community Living, Practice Teaching, Craft- work and other activities mentioned in the Syllabus. Ex-Institution Candidates.-A candidate who has satisfactorily completed the course of studies prescribed for the Training Certificate after undergoing training for a period of two academic years in a Government or non-Government Training Institution, and has attended the recognised institution for the prescribed number of days in each academic year and who has either appeared for the examination and failed in the same or who has not appeared for the examination is eligible to take the examination in subsequent years as ex-institution candidate.