KARNATAKA SECONDARY EDUCATION EXAMINATION BOARD (SCHEME OF EVALUATION) RULES, 2017

PREAMBLE

Whereas, the draft of the Karnataka Secondary Education Examination Board (Scheme of Evaluation) Rules, 2017 was published as required by Sections 33 and 34 of the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966) read with sub-section (2) of Section 22 and sub-section (1) of Section 145 of the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995), in Notification No. ED 465 DGW 2016(1), dated 23rd February, 2017, in Part IV-A of the Karnataka Gazette, Extraordinary No. 206, dated 23rd February, 2017, inviting objections and suggestions from all persons likely to be affected thereby within fifteen days from the date of its publication in the Official Gazette;

Whereas, the said Gazette was made available to the public on 23rd February, 2017;

And whereas, no objections and suggestions were received by the Government with in the specified period;

Now, therefore, in exercise of the powers conferred by Sections 33 and 34 of the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966) read with sub-section (2) of Section 22 and sub-section (1) of Section 145 of the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995), the Government of Karnataka hereby makes the following rules, namely. --

Rule - 1. Title, commencement and application.--

(1)     These rules may be called the Karnataka Secondary Education Examination Board (Scheme of Evaluation) Rules, 2017.

(2)     They shall come into force from the date of their final publication in the Official Gazette, except Rule 3 which shall come into force with effect from 1st day of May, 2017.

(3)     Notwithstanding anything contained in Karnataka Secondary Education Examination Board Regulations, 1966 they shall apply to Secondary School Leaving Certificate Examinations conducted by the Karnataka Secondary Education Examination Board.

Rule - 2. Definitions.--

In these rules unless the context otherwise requires.--

(a)     "Act" means the Karnataka Secondary Education Examination Board Act, 1966;

(b)     "Camp Office" means an office temporarily established by the Competent Authority at any place for paper setting or for depositing or distributing of question papers or answer scripts or for evaluation of answer scripts or for any other works connected with the examination;

(c)     "Candidate" means either a regular student, or a repeater, or a private student whose application for appearance in an examination has been accepted by the Competent Authority;

(d)     "Examination" means the Secondary School Leaving Certificate Examination and includes a supplementary examination;

(e)     "Examiner" includes a question paper setter and an evaluator of answer scripts;

(f)      "Grace Marks" means extra marks awarded to students over and above what a candidate has actually scored; and

(g)     "Marks" means number awarded to a candidate for the correctness or quality of answers to questions in examination by an examiner.

Rule - 3. Panel of Paper Setters.--

(1)     A panel of paper setters for each subject shall consist of three examiners, working in different administrative divisions of the State, the senior most of whom shall act as the Chairman.

(2)     It shall be the responsibility of each panel to set maximum three sets of question papers in Kannada or any other medium of examination, as the case may be, and in English vernacular versions (except languages) at a camp office and in manner specified by the Competent Authority.

(3)     It shall be responsibility of each paper setter to maintain utmost secrecy and confidentiality during the question paper setting, before and even after conduct of the examination.

(4)     The Competent Authority may constitute more than one panel to get adequate sets of question papers.

Rule - 4. Scheme of Evaluation.--

(1)     The Competent Authority shall cause preparation of a scheme of evaluation of answer scripts of each subject in respect of the question paper set used in the examination.

(2)     The scheme of evaluation shall be prepared in the manner specified by the Competent Authority by a panel consisting of the three members of the panel of paper setters in respect of the question paper set actually used in the examination, and two additional members.

(3)     The senior most among the five members shall act as the Chairman of the panel for preparation of the scheme of evaluation.

(4)     The draft scheme of evaluation shall be put in public domain inviting objections, if any, from the students within three days from the placement of the draft scheme in the public domain. The objections shall be filed in online manner specified by the Competent Authority.

(5)     The objections thus received shall be considered by the panel before finalising the scheme of evaluation and submission to the Competent Authority for approval.

(6)     While approving the scheme of evaluation, the Competent Authority shall append details of specific roles of persons responsible for supervision of evaluation as part of the scheme.

(7)     Once approved and placed in the public domain, the approved scheme of evaluation including supervision responsibilities shall be followed by all examiners in evaluation of the answer scripts and by other persons in supervision of the evaluation.

Rule - 5. Awarding of Grace Marks at evaluation stage.--

(1)     Grace marks may be awarded if any question is found to be out of syllabus or ambiguous or inconsistent.

(2)     It shall be responsibility of the panel for scheme of evaluation to specifically make a recommendation to the Competent Authority to include grace marks in the scheme of evaluation in case a question being out of syllabus or ambiguous or inconsistent.

(3)     The Competent Authority may consult a three member panel of subject experts to decide acceptance or otherwise of such recommendation.

(4)     A panel of three subject experts for purpose of sub-rule (3) may be constituted from amongst recommendations obtained from Kendriya Vidyalaya Sanghatan Authorities and Head of Department of the concerned subject in Bengaluru University.

(5)     Once approved by the Competent Authority as part of the scheme of evaluation, the grace marks under sub-rule (1) shall be awarded at the time of evaluation of answer scripts by the evaluators in following manner. --

(a)     Full marks shall be awarded if the question was compulsory irrespective of whether it was attempted or not.

(b)     Full marks shall be awarded if the question was optional and was attempted without attempting the other optional question in lieu of the question identified for the grace marks.

(6)     It shall be responsibility of the examiner to make a mention in the answer script in case of award of grace marks under sub-rule (1).

Rule - 6. Awarding of Grace Marks at result compilation stage.--

(1)     Grace marks at result compilation stage may be awarded in case a candidate has secured aggregate marks in all subjects adequate for passing the examination, but has failed in maximum two subjects.

(2)     The grace marks under sub-rule (1) shall not exceed more than five per cent of the maximum marks of the question paper of each of the two concerned subjects.

(3)     The grace marks awarded at the result compilation stage shall be mentioned separately in the marks sheet of the candidate.

(4)     A panel consisting of Commissioner of Public Instructions, Director of Pre-University Education and Director of Karnataka Secondary Education Examination Board shall decide the quantum of grace marks subject to the limit under sub-rule (2).