Madhya Pradesh Vyavsayik Pariksha Mandal-conduct Of The Examinations Regulations, 2020, India-legitquest

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MADHYA PRADESH VYAVSAYIK PARIKSHA MANDAL-CONDUCT OF THE EXAMINATIONS REGULATIONS, 2020

PREAMBLE

In exercise of the powers conferred by Section 24 (1) of Madhya Pradesh Professional Examination Board Act-2007, the State Government hereby makes the following regulations in relation to the subjects reported in Section 24 (2) (a) of Madhya Pradesh Professional Examination Board Act 2007:

REGULATION 1.

1. Short title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal-Conduct of the Examinations Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

(d) All the existing related Rules, Regulations and Orders pertaining to this subject shall become ineffective from the date of enforcement of these Regulations. However, work done and orders passed in the past shall be treated as valid.

2. Definitions.

(1) In these Regulations unless the context otherwise requires -

(a) "Adhiniyam" means the Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" means Madhya Pradesh professional Examination Board;

(d) "Controller" means the Controller of the Board as mentioned in Section 17 of the Adhiniyam;

(e) "Curriculum Committee" means a Committee constituted under clause (a) of sub-Section (1) of Section 20 of the Adhiniyam;

(f) "Director" means the Director of the Board;

(g) "Examination" means examinations, offline or online, conducted under Section 10 of the Adhiniyam;

(h) "Examination Centre" means the building and premises of institutions/organizations used for conducting examinations;

(i) "Examination Committee" means a Committee constituted under clause (b) of sub-section 1(b) of Section 20 of the Adhiniyam;

(j) "Implementing Agency" means the Agency selected by the board to conduct online exam on behalf of the board;

(k) "Key Committee" means a Committee constituted under Chapter 3 of Madhya Pradesh Vyavsayik Pariksha Mandal-Publication of the Results of the Examinations conducted by the Board;

(l) "Online Examination" means a test by using the computer and other digital equipments to provide question paper and record the response of candidate;

(m) "Other State Government" means the State Government of other than Madhya Pradesh;

(n) "Purchase Committee" means a Committee constituted by the Director for procurement;

(o) "Scrutiny" means short listing of application forms on the basis of criteria's as mentioned in the published Rules;

(p) "Question Authoring Agency" means the Agency selected by the board to prepare question bank or preparing question papers;

(q) "State Government" means the Government of Madhya Pradesh;

(2) Words and expressions used but not defined in these Regulations shall have the same meaning as assigned to them in the Adhiniyam.

3. Indent reception and rule book preparation.

the client department shall send the indent in due time to accommodate their indent in the exam calendar. The department shall also send their recruitment/admission rules with relevant documents. Professional Examination Board shall record such indents and identify the dates for exam.

4. Advertisements and submission of Application Forms.

(a) After receipt of the certified Admission/Recruitment Rules from the concerned department, the process of conduct of examination shall begin with the publication of the advertisement for inviting applications. Thereafter no modifications/corrections/changes/relaxations in the Rules shall be permitted, without approval of the Chairperson.

(b) Application form will be designed in compliance to client department's indent and criteria.

(c) Proper deploying of application form on application portal (external agency) and collecting applications (preferably online mode) shall be ensured by concerned officer.

(d) Application forms based on the published Rules shall be invited from the candidates through online or offline mode.

(e) Applications of candidates to correct the information provided in the application form shall be permitted only within prescribed duration.

(f) The application forms shall be scrutinized. The rectification of incomplete and improper application forms shall be allowed as per published Rules.

(g) Test admit cards shall be issued to applicants for appearing in the examination.

(h) Candidates reporting after the due reporting time of the examination shall not be allowed to appear in examination.

(i) The Chairperson shall be empowered to change the date of examination in the interest of the public, if deemed necessary.

5. Question authoring, question paper preparing and deployment of question papers.

Under the direct supervision of Controller following activities related to the examinations shall be executed-

(a) To facilitate and assist Chairperson in selection of Paper Setters, Question Authoring Agency, Moderators, Experts for confidential activities.

(b) To prepare or get prepared by external agencies test bank and question papers and get them moderated for various examinations by Experts. No person shall be appointed to act as a Paper Setter, Moderator and Expert etc. whose near relative is appearing or has appeared in a particular examination. Near relation shall mean and include spouse, sons, daughters, first degree relatives and their spouse. This rule shall also be applicable to the officers and staffs of the Board. Personnel involved in conduct of examination shall declare about such cases, if appearing in examination. Controller shall take due care for such cases.

(d) To organize meeting of the key Committee to examine the objections raised by candidates and prepare final answers.

(e) To maintain a database of Question Authoring Agency or Paper Setters, Subject Experts.

(f) The Chairperson can reduce number of manuscript/sets required to be prepared in special circumstances on the recommendation of the Controller, if deemed necessary.

(g) The selection of the printers/Question Authoring Agency for the preparation of question papers shall be through transparent competitive process. However, this procedure shall be such as to maintain confidentiality regarding identification of agencies and to ensure appropriate degree of transparency and competitiveness in inviting the rates for confidential material.

(h) A notice shall be published in national newspapers for inviting profiles of printers/Question Authoring Agency engaged in confidential printing/Question Bank development for examination papers without disclosing the name of the Board. The profiles of printers/Question Authoring Agency received shall be scrutinized by the Controller and short listed on the basis of the pre-qualifying tender conditions approved by the Chairperson. For ascertaining the suitability/capability of the printer/Question Authoring Agency in respect of confidentiality, capacity and standard of work, the inspection of the premises of the printer/Question Authoring Agency shall be done by the Controller.

The tender document shall be prepared by the Controller and its approval shall be taken from the Chairperson. The rates for confidential printing/QB Authority shall be invited by sending approved tender document to short listed printers. The Controller shall prepare comparative statement of the rates of printing/Question Authoring Agency. The Controller shall check and verify the rates of printing and conceal the identity of printers and the rates shall be placed before the Purchase Committee for recommendations to the Chairperson for approval. The Chairperson shall be competent to approve rates other than lowest rates on the recommendation of the Controller after recording reason, if deemed necessary in interest of the Board. The panel of confidential printers/Question Authoring Agency with appropriate numbers of printers/Question Authoring Agency shall be prepared, which shall be valid for two years. However, the Chairperson can call revised rates before two years, if deemed necessary.

(i) To receive confidential material along with details from the printer and handover the same to the Strong Room for conduct of examination (as and when required as per mode of exam)

(j) The confidential material or data, in online exam, shall be received by strong room in-charge. Confidential material includes documents related to Unfair Means and impersonation cases.

(k) To make payment of Paper Setters, Moderators/Question Authoring Agency, Experts and confidential printer after verification of the bills, the approval of Chairperson shall be required. The Controller shall have powers related to confidential works i.e. paper setting, moderation, Question Bank Development, printing of question booklets or deployment of question papers, model answer preparation etc. To ensure confidentiality, the Controller shall be competent to perform the official duties related to confidential work in such a way as to conceal his own identity, the identity of Paper Setters, Moderators, Experts, confidential printers. The Controller shall be competent to make deviations from normal official procedures related to inward, dispatch, means of communication, movement of part files, payments of bills etc., if deemed necessary. Such changes shall be documented properly with speaking orders,

(l) The Controller shall maintain a separate account for confidential financial transactions which shall be audited by the officer of local fund and audit department not below the rank of Assistant Director. The documents of Confidential Section shall be made available to the auditing officer except concealing the relevant confidential information. The Confidential Section shall provide examination wise expenditure details of confidential works to the Finance Section.

(m) The question paper shall be prepared and deployed as per following-

1. Offline Exam- Question papers shall be prepared by Question Authoring Agencies or designated subject experts. Four manuscripts for each question paper shall be prepared and moderated. The manuscript shall be subdivided into appropriate number of sections/parts on the basis of topics/subjects contained in the syllabus. The Chairperson shall select one or more manuscripts out of available manuscripts for printing. The chairperson shall decide to prepare more than one question papers, if deemed necessary, out of which one shall be selected before packing/dispatch to examination cities.

2. Online Exam- Question Authoring may be done by external outsourced agencies which shall create question papers or question bank and deploy on Question Authoring Tool (QAT).

Question Bank of n+1 (if shifts are less than 10 or less) or n+2 (if shifts are more than 10) sets of questions where "n" is number of shifts shall be uploaded on server in SDC by Question Authoring Agency as per the work order.

Out of total sets, n sets of question papers shall be prepared by mixing of sub-section of all sets. The selection of sub-section for each paper from all sets shall be through randomization or lottery draw system by Central Observer. Uploading of question paper shall be done by Implementation Agency authorized persons under the supervision of Controller and Central Observer.

6. Planning and Conducting the Examination.

The board may choose to conduct exam either through conventional paper-pencil mode or online mode i.e. computer based test. Procedures of conducting the exam is following-

A. Offline Mode-

Deployment of question paper shall be done through transportation where the question papers will be kept in police custody for due period. The coordinator for that district shall be responsible for smooth functioning of the exam on the day,

Duties of coordinators are described in separate regulation. Exam centre arrangements are responsibility of centre superintendent. Different observers will be deployed by Co-ordinator who will submit their reports to Professional Examination Board post exam. After completion of the exam on centres, the response sheets/OMR sheets and other relevant documents shall be kept in security as per guidelines of Professional Examination Board and transported to Professional Examination board for evaluation purpose.

B. Online Mode-

In order to conduct online examinations in fair and transparent manner, Professional Examination Board preferably shall assign the execution task to an implementation agency (IA). The agency shall be responsible to develop and implement a highly secured and robust Computer Based Examination software system.

The implementation agency shall be entirely responsible for the architecture of the system implemented to satisfy all features, functions and performance including sizing of the required hardware, setting up of servers at State Data Centre and provisioning of required hardware, system software, servers, database, application and disaster recovery server etc. shall also be the responsibility of implementation agency.

The Online Mode shall have following major processes-

1. Process of Examination Planning - Indent reception, rule book creation and activity chart preparation, advertisement for the exam, application form collection and exam centres identification etc.

2. Scrutiny of examination forms and generation of Test Admit Card using software/computer programme with minimal human intervention.

3. Examination Center Preparation as per administrative and technical guidelines.

4. Deployment and assigning duties as per guidelines.

5. Candidates Registration at Examination Centre through biometric or AADHAAR linked service.

6. Attendance and other formalities will be carried out inside the exam hall.

7. Response registering by candidates using the Computer Based Examination Software.

8. Securely migration of response data to main server at State Data Centre or other designated location.

9. Post Examination Activities- Submission of candidates' marks to PEB for result preparation (normalised or actual marks as per requirement) by the IA, adjustment of marks as per decision of Final Key Committee over the objections on question papers, submission of final marks to PEB by the IA.

10. Generating the result as per guidelines and publication of result.

11. Collection of relevant repurls from observers etc.

12. Issuing certificate of completion to the IA.

13. Separate Cyber security audit will be conducted (if deemed necessary), other than regular Cyber Security Audit.

7. Receiving the confidential material and data.

(a) Offline Mode-

The Board shall have a Strong Room in its office premises. There shall be a officer-in-charge of the Strong Room, who shall be responsible for the safety and confidentiality of the Strong Room. Various confidential activities of the examination such as receipt, storage, packing and checking, dispatch, receipt after examination of confidential material and data shall be conducted in the Strong Room. Entry to Strong Room shall be restricted and can be made only after permission of the competent officer nominated by the Controller. A record of opening and closing of the Strong Room, purpose, time of entry and exit of officers/staff shall be duly recorded and maintained,

(b) Online Mode-

Strong room section will perform the functions equivalent to offline mode. These functions include data protection and information security, protection mechanism for data, storage devices and network, documents related to impersonation or unfair means, any other material that is deemed to be appropriate for strong room security.

8. Result Processing and publication.

This will be done as per Madhya Pradesh Vyavsayik Pariksha Mandal-Publication of the Results of the Examinations conducted by the Board Regulations, 2020

9. Disposal of examination related material.

Disposal of examination related material/digital data shall be done as per the relevant orders issued from time to time by competent authority: The officer-in-charge of the Section shall put up the proposal to the Controller, who, in turn, shall recommend the disposal to the Director for approval. The documents & data related to pending court cases, enquiry, investigation and cases of use of unfair means shall not be disposed till final decision is taken. Each Section of the Board shall hand over disposable material to the Store Section for disposal after approval of the Director. Officer-in-charge of the Store Section shall be responsible for proper disposal of material with confidentiality.

10.

Third Party Audit will be conducted on regular basis to assess and scrutinize end to end examination process. Cyber Security Expert will be hired through outsourcing from reputed agencies i.e. MAP-IT to regularly monitor and upgrade the online exam systems as per industry standards

11.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION - 2

1. Short title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal-Fees for Admission to the Examination of the Board Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context otherwise requires;

(a) "Adhiniyam" means the Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (_No. 24 of 2007);

(b) "Board" means Madhya Pradesh professional Examination Board established under Chapter 3 of the Adhiniyam;

(d) "Controller" means the Controller of the Board as mentioned in Section 17 of the Adhiniyam;

(e) "Director" means the Director of the Board as mentioned in Section 17 of the Adhiniyam;

(f) "Examination Committee" means examinations conducted under Section 10 of the Adhiniyam;

(g) "State Government" means the Government of Madhya Pradesh;

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Fee Fixation Committee.

Subject to the overall supervision of control of the Chairperson, there shall be a Fee Fixation Committee to consider and decide the fee of various examination conducted by the Board. This Committee shall consider the revision of fee every two years. However, the Chairperson shall, if deemed necessary, instruct the Committee to consider the revision of fee before two years. The Fee Fixation Committee shall comprise the following:

(a)	Director	Chairperson of the Committee;
(b)	Joint Controller (Examination)	Member;
(c)	Finance Controller	Member;
(d)	Chartered Accountant/Cost Accountant to be nominated by the Chairperson of the Board	Member;
(e)	Member of the Board nominated by the Chairperson of the Board	Member;
(f)	Representative of the Principal Secretary/Secretary, Department of Technical Education and Training, Government of Madhya Pradesh	Member;
(g)	Representative of Finance department	Member;
(h)	Examination Controller	Member Secretary;

The Chairperson shall forward the recommendations of the Fee Fixation Committee to the Board for approval. The Board shall approve the recommendations of the Fee Fixation Committee.

5. Parameters for Fee Fixation.

The examination Fee Fixation Committee shall take into consideration of various parameters including the following parameters for making recommendations to the Chairperson on the fixation of fee for various examination:

(a) Cost of advertisement and mode of submission of Application Form;

(b) Cost of question paper preparing and deployments/printing.

(c) Cost of exam related material, website and data handling and Cost of expenditure incurred in exam centre preparation.

(d) Cost of inspection and fixation of examination venues.

(e) Cost of Implementation Agency.

(f) Expenditure on setting and printing or online deployment of Question Booklets.

(g) Expenditure for conducting of examination like remuneration to Observers, Supervisors, Flying Squad, Co-ordinators, Centre Superintendents, Assistant Co-ordinators, Assistant Centre Superintendents, Examiners, Invigilators, Laboratory Assistants, Volunteers, Contingency expenses, law and order arrangements etc;

(h) Expenditure on dispatch of question booklets to examination cities through Observers/Post/Courier and bringing it back along with marked OMR Answer Sheets and other relevant material;

(i) Expenditure on scanning of OMR Answer Sheets, checking and corrections of error report, remuneration to the Supervisors and Class III/IV Volunteers, printing of score cards and its dispatch, uploading result data on website, printing of relevant reports;

(j) Expenditure on stationery and consumables;

(k) Expenditure on software development and processing of data/result;

(l) Subsidy or grant provided by the appointing agency/department;

(m) Expenditure for conducting group discussion, Interview and practical examination (as and when required);

(n) Expected number of applicants in the examination;

(o) Expenditure on establishment, salary, allowances and maintenance including any contingency expenditure;

(p) The comparative study of fees being charged for similar examination in other states;

(q) Liabilities of the Board with respect to various taxes etc. as applicable;

(r) Future liabilities of Board with respect to pension, gratuity etc. of the employees;

(s) Managing assets and up-gradation;

(t) Any other items which has a direct/indirect bearing on the cost of conduct of examination.

Fee charged for examination shall not be refunded in any circumstances after submission of application form except in case of cancellation of examination by the Board.

Relaxation in fee for Scheduled Castes, Scheduled Tribes and Other Backward Classes and Physically Handicapped candidates in examination conducted by the Board shall be based on the order passed by the State Government in this respect. The fee for such candidates shall be recommended by the Fee Fixation Committee to the Chairperson.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION - 3

1. Short title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal-Publication of the Results of the Examinations conducted by the Board Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context otherwise requires;

(a) "Adhiniyam" means Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" means the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(c) "Central Observer" means observer appointed by Chairperson to monitor various examination related activities conducted at the Board;

(d) "Chairperson" means the Chairperson of the Board appointed under Section 6 of the Adhiniyam;

(e) "Controller" means the Controller of the Board as mentioned in Section 17 of the Adhiniyam;

(f) "Director" means the Director of the Board as mentioned in Section 17 of the Adhiniyam;

(g) "Examination" means examinations conducted under Section 10 of the Adhiniyam;

(h) "Key Committee" means a Committee formed for the preparation of a key for valuation of answers;

(i) "Other State Government" means Government other than the Government of Madhya Pradesh;

(j) "Results Committee" means a Committee formed for supervision and verification of the result prepared by the Board;

(k) "State Government" means the Government of Madhya Pradesh;

(l) "Supervisor" means person appointed by the Director to supervise various activities of examination such as scanning, valuation of answer sheets, result related data entry, data correction and result processing.

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Question Paper Answer Key Committee.

(a) Model Answer Key will be provided by the Paper setter/Question Authoring Agency, at the time of deployment of question papers. The Model Answer Key will be made public on board's website after the exam.

(b) After conclusion of examination, the Key Committee will conduct due scrutiny of answers provided by the Paper Setters and discrepancies or objections raised by candidates in due time period, reported in the question paper. Post scrutiny the committee shall prepare Final Answer Key of the question paper to evaluate the responses of candidates.

(i) Joint Controller/Deputy Controller Member Secretary designated by Chairperson:

(ii) Four subject experts nominated by Members Controller

(d) A data base of various subject experts will be developed by Exam Controller through transparent process.

(e) The following procedure shall be adopted for finalizing the key:-

(i) The Controller shall nominate subject experts of appropriate qualification and experience in respect of standard of the examination in the Key Committee from database.

After the conduct of examination, objections will be called from aggrieved candidates regarding model answers of question papers. Such objections received in due time period shall be compiled and submitted to the Key Committee to decide. The Controller shall provide the question papers to the subject experts of the Key Committee for preparing key of the questions and a meeting of the Key Committee shall be organized for the preparation of the final key of question booklet for valuation.

(ii) The Committee will examine the correctness of the key provided by the paper setter. The Committee shall consider various discrepancies reported or noticed in the question booklets related to setting and printing of questions. If in opinion of the experts, any of the answers provided by the paper setters is incorrect, the Committee, after detailed examination with supporting proofs and relevant authentic literature shall be empowered to change the answer provided by the paper setters or cancel the questions on account of noted discrepancies, if deemed necessary.

(iii) Once the Committee decided to cancel a certain number of questions, the valuation shall be done on the basis of remaining correct questions and proportionate marks of questions cancelled will be awarded to the candidates irrespective of whether he/she has answered the cancelled questions or not.

(iv) If more than one third of the total number of questions is cancelled, the Committee shall recommend the cancellation of the question paper and conduct reexamination to the Controller. The Controller shall put up such report with recommendations on the basis of various considerations such as fair and equal valuation of applicants, availability of time, practicability, and number of applicants/examination centres etc. in public interests to the Chairperson. The Chairperson shall decide on reexamination. The decision of the Chairperson shall be final In this regard.

(v) Decision of the Key Committee regarding the answers shall be final.

(f) Questions shall be cancelled on account of the following reasons:

1. Construct of question is wrong and hence does not convey desired meaning or creates ambiguity.

2. None of the options is correct answer.

3. Hindi and English versions are not in conformity (Hindi version shall be considered standard for all question papers except science and technical subject question papers where English version will be considered standard)

4. Questions from out of prescribed syllabus.

5. Any other appropriate reasons decided by the Committee.

4. Result Processing.

Result will be processed as per mode of examination i.e. Offline or Online.

Result Processing Committee-

In case exam is conducted in more than one shift, statistical method of Normalisation will be implemented to nullify question paper specific impact on result processing. Method of Normalisation will be decided by external expert committee and details of procedure of Normalisation will be given in the Rule Book.

Result processing will be done under the supervision of Central Observer. All related activities i.e. Answer sheet box opening, CD opening, data uploading and result creation etc. will be done under the presence and supervision of Central Observer.

(A) Offline Mode-

(1) Director shall approve the names of Supervisors examination wise to be engaged in Computer Room/Strong Room for scanning of OMR Answer Sheet and other related activities from the database or on the basis of recommendation of the Controller.

(2) Supervisors shall take the possession of sealed boxes of the confidential material i.e. answer sheets, cover pages of question booklets, Performa's, record of answer sheets and attendance etc. of concerned examination from the Strong Room and these shall remain in their safe custody till the declaration of the result.

(3) Each Answer Sheet shall be scanned twice, once at optimum threshold/discrimination to read all the well marked bubbles and next at lesser threshold/discrimination to read faintly marked answers, and only the mismatched cases shall be scrutinized manually by the Supervisors and report/statement generated for the purpose shall be attested by them. The cases of mismatch shall be placed before the Central Observer/Controller for final decision, if deemed necessary.

(4) Even in the case of matched scanned answer sheets some randomly selected answers sheet shall also be scrutinized manually by the Supervisors. The total number of randomly selected answer sheets shall be decided by the Central Observer in consultation with the Controller. The Supervisor shall verify and attest the report/statement generated for the purpose of sample cross checking of the correctness of the scanning process.

(5) The Central Observers and Supervisors shall ascertain the rectification of all the mismatched cases and other errors in the data.

(6) The Confidential Section shall provide the attested photocopy of the key of the questions to the Supervisors of the concerned examination.

(7) The valuation shall be done on the basis of the questions found correct by the Key Committee and proportionate marks shall be awarded to all the candidates for cancelled questions. Final marks shall be rounded off to integer.

(8) As soon as the key is provided by the Controller, the result shall be prepared by the System Analyst/Senior System Analyst/Principal System Analyst and shall be checked by the Officer-in-Charge of the Computer Section and, thereafter shall be scrutinized by the Result Committee. The result shall be declared on the same day or latest by the next day irrespective of being holiday.

(9) After declaration of the result, confidential material of concerned examination shall be handed over by the Computer Section to the Strong Room Section.

(10) There shall be no provision for the applicants for revaluation of the answer sheets. However, in case of grievances or complaints of the candidates, the Controller or any other officer of the Board deputed by the Controller shall verify the valuation from answer sheets of the applicants, if deemed necessary by Chairperson.

(B) Online Mode

After conducting the examination successfully and submitting the candidate's responses, the following activities are performed in result processing:

(1) The sealed CD of candidates responses with the hash code and password in sealed envelopes are received by controller.

(2) The model answer key is also received by the controller to be uploaded on the web site.

(3) The controller then passes these items to Computer section for uploading the model answer key.

(4) After uploading the model answer key, the candidates are given one week time to submit their representations against the Questions and answers.

(5) After collecting ail the representations (within due period), controller forms a key committee to enquire and submit the report of all cases of answer changed and cancelled questions.

(6) Based on the recommendations of the key committee, the answers are modified.

(7) The modified answer key is given to the 1A official by controller for incorporating committee's decisions and updates the candidates' marks accordingly.

(8) If there is no modification/correction in model answer key, the same shall be informed by the controller to the computer section for preparation of the result.

(9) In response to this, the agency will make all necessary corrections and resubmit the revised marks to the controller again in hash coded sealed CD with password protected files.

(10) Normalisation of marks is done as per the requirement.

(11) The IA will submit the final answer key based on modified answers.

(12) The sealed and hash coded CD will be passed to computer section after required verification for final result processing. The same CD will be sent back to the controller for record.

(13) Controller will form a committee to verify the revised marks of the candidates submitted by IA.

(14) The committee with the help of computer centre staff will copy the data in to a Computer and start verifying the modifications done.

(15) The committee will submit the report to computer section in-charge.

(16) The computer section will start the process of result processing on the basis of verification committee report.

(17) The result is prepared as per guidelines of rule book and seat table provided by the client department and relevant govt. orders.

(18) A committee formed by the controller will again cross check and verify the final marks of the candidates to the marks submitted by IA earlier.

(19) The result will be given to the result committee for verification.

(20) Based on rule book and the department's requirements, the results are prepared and submitted to the controller after verification of the result committee.

(21) The controller will verify and present the final result to the Chairman for approval after his/her satisfaction.

(22) After the chairman's approval, the final result will be uploaded on the web site for the candidates.

(23) The final answer key will be uploaded on the web site along with the result.

(24) The candidates can download their result sheet from the web site after entering their roll numbers and the DOB.

(25) The copy of the results (both hardcopy and softcopy) is sent to the concerned department for further processing through examination section.

5. Result Scrutiny Committee.

The Result Committee shall comprise of the following:

(a)	Controller	Chairperson of the Committee
(b)	Nominated officers of the concerned departments for which examination is being conducted (Quorum of the committee should have representation from at least 10% departments)	Members
(c)	Officer-in-Charge of the Exam-1	Member
(d)	Officer-in-charge of Legal Section	Member
(e)	Officer-in-Charge of the Exam-2 (Exam Result section)	Member Secretary

Gap between scrutiny, finalization and approval of result should not be more than 1 working day normally. In exceptional cases Chairperson may exempt for the same.

The Result Committee shall scrutinize the result prepared by the Exam Result (Exam-3) Section. After satisfying itself that the result is in-conformity with the relevant provisions of the Rules framed for examination, the Result Committee shall make recommendation for declaration of result to the Chairperson of board. After approval of the Chairperson, the Controller shall publish result.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION - 4

1. Short-title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal-Issuing Mark-sheets, Certificates etc. to the Candidates who appeared in the Examinations conducted by the Board Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context requires;

(a) "Adhiniyam" means Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007)

(b) "Board" means the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(c) "Call Letter" means letter providing intimation to the applicant to appear in the interview/group discussion on scheduled date, time and venue;

(d) "Certificate" means a document issued to the applicant showing statement of marks and eligibility in a particular examination;

(e) "Chairperson" means the Chairperson of the Board appointed under Section 6 of the Adhiniyam;

(f) "Controller" means the Controller of the Board as mentioned in Section 17 of the Adhiniyam;

(g) "Director" means the Director of the Board as mentioned in Section 17 of the Adhiniyam;

(h) "Examination" means examinations conducted under Section 10 of the Adhiniyam;

(i) "On-line" means activities through authorized website/web portal or any such processes or service;

(j) 'Test Admit Card (T.A.C.)" means card providing intimation to the applicant to appear in the examination on scheduled date, time and venue;

(k) "Mark Sheet" means statements of marks obtained by applicant in the examination;

(l) "Other State Government" means Government other than the Government of Madhya Pradesh;

(m) "State Government" means the Government of Madhya Pradesh;

(2) Words and expressions used but not defined in these Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Issue of Test Admit Cards, Call Letters, Mark Sheets and Certificates.

Creation process of such relevant documents will be digitized. It can be either software based or programme based to minimize manual intervention and hence minimizing risk of tampering.

(i) The test admit cards of the applicants shall be made available online. It will contain roll number, name of examination centre, examination date and time, vital information required to appear in the examination of the applicants as provided by them in their applications forms etc. The test admit cards shall not be sent by post. However, Chairperson is authorized to take decision to send test admit cards to applicants at their postal addresses in certain examinations, if deemed necessary. The test admit cards shall be available on-line upto scheduled date of conducting the examination. Roll numbers allotted to the candidates shall be generated randomly.

(ii) Call letters shall be issued to applicants by post at their postal addresses and made available on-line also up to scheduled date of interview/group discussions.

(iii) The mark sheets of the applicants shall be made available on-line. It will contain information of the applicants as provided by them in their application forms, marks obtained, merit/waiting position etc. The mark sheets shall not be sent by post. However, Chairperson is authorized to take decision to send the mark sheets to the applicants at their postal addresses in certain examination, if deemed necessary. Mark sheets shall be available on-line upto a period of six months from the date of declaration of the results of the examination.

(iv) Certificates in respect of the eligibility examinations, Samvida Shikshak Eligibility Test etc. can be issued and sent to the applicants at their postal addresses, if deemed necessary by the Chairperson. The certificates referred to above shall be made available on-line upto a period of one year from the date of declaration of results of the examination.

(v) Chairperson shall be empowered to allot/change examination centre, examination city etc. other than preference given by the candidate (if deemed necessary).

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION - 5

1. Short-title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal-Imposition of Penalties on Candidate using Unfair Means or Interfering in the Examinations conducted by the Board Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context otherwise requires;

(a) "Adhiniyam" means Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" means the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(d) "Competent Authority" means an officer of the Board or any other officer designated by the Board to conduct examination;

(e) "Controller" means the Controller of the Board as mentioned under Section 17 of the Adhiniyam;

(f) "Director" means the Director of the Board as mentioned under Section 17 of the Adhiniyam;

(g) "Examination" means examinations conducted under Section 10 of the Adhiniyam;

(h) "Examination Centre" means premises of institutions/organizations used for conducting of various examinations;

(i) "Prohibited Article" means calculator, mobile phone, any other electronic device, book, piece of paper, any kind of arm or any other article that may provide under advantage and prohibited by the Board;

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Unfair Means (UFM).-

Any of the following adopted by the candidates in the examination hall/room during the examination shall comprise unfair means;

(a) Canvassing in any form;

(b) Attempt to impersonate or engaging any other person to impersonate;

(d) Shouting/talking/whispering/communicating through gesture;

(e) Copying from the usage of Electronic/Digital gazettes of other candidate in the examination hall/room or by any other means;

(f) Exchanging answer sheet or question booklet with other candidates;

(g) Refusing to hand over or destroying to prohibited article;

(h) Refusing to sign on relevant documents;

(i) Defiance, disobedience, misbehaving and non compliance of instructions given by the competent authority;

(j) Refusing to return the answer sheet/or not returning documents as per instructions of the competent authority;

(k) Harassing, threatening or causing physical injury to the staff engaged in conducting the examination.

4. Any of the following shall comprise interference in conducting the examination by the candidate or by any other person or group of persons.

(a) Shouting in the premises of examination centre.

(b) Disputing the smooth conduct of examination process within and around the premises of the examination centre.

5. Unfair Means Committee.

Cases of the unfair means and interference reported by competent authority to the Controller shall be referred to the Unfair Means Committee. The Committee shall examine and decide the action on case to case basis and submit its recommendation to the Chairperson for the decision. The decision of the Chairperson shall be final. The Unfair Means Committee shall consist of:

(a)	Director	Chairperson of the Committee
(b)	Controller	Member
(c)	Nominated member of the Board appointed by the Chairperson of the Board	Member
(d)	Joint Controller	Member Secretary

6. Penalties to be imposed.

Following penalties shall be imposed by the Committee for use of unfair means:

(1) Cancellation of his/her entire examination;

(2) Debarring the candidate for future exams conducted by the board for a stipulated time period;

(3) Lodging of First Information Report (FIR) in case of use of unfair means which invites action under Indian Panel Code (IPC)/Madhya Pradesh Recognised Examination Act, 1937;

(4) Any other action under the relevant laws of the land and in accordance to relevant orders of the board.

All related record of UFM will be maintained in the strong room by strong room in charge.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION - 6

1. Short title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal- Appointment to Experts, Officers and Employees for various Activities, and Determination of their Duties and Powers and Termination of their appointments Board Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context otherwise requires;

(a) "Adhiniyam" means Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Aided College" means college receiving grant from the India/State Government or any other agency of India/State Government;

(d) "Chairperson" means the Chairperson of the Board appointed under Section 6 of the Adhiniyam;

(e) "Unfair Means" means as mentioned in Madhya Pradesh Vyavsayik Pariksha Mandal Imposing of Penalties on Candidates using Unfair Means or Interfering in the Examination Regulations, 2020;

(f) "Controller" means the Controller of the Board as mentioned under Section 17 of the Adhiniyam;

(g) "Director" means the Director of the Board as mentioned under Section 17 of the Adhiniyam;

(h) "Examination Centre" means premises of institutions/organizations used for conducting of various examinations;

(i) "Honorarium" means a fee paid to a professional person in return for services carried out on a voluntary basis;

(j) "Examination" means examinations conducted under Section 10 of the Adhiniyam;

(k) "Other State Government" means Government other than the Government of Madhya Pradesh;

(l) "State Government" means the Government of Madhya Pradesh;

(m) "Competent Authority" means an officer of the Board or any other officer designated by the Board to conduct examination;

(n) "Volunteer" means casual worker engaged for a very brief period for a specific work;

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Appointment of various personnel for conduct of examination.

To conduct the activities of examinations, the Competent Authority shall engage following personnel purely on temporary basis for a specific period and honorarium shall be paid to them as per norms of the Board :

(a) Central Observer:

The Central Observer shall be appointed by the Chairperson for monitoring conduct of various examinations in the office of the Board. Retired Officers/Members of All India Services or their equivalent shall be appointed as Central Observer. The data base to appointing Central Observer will be created by Establishment section of the board as per applications from eligible candidates.

(b) Supervisor:

The Supervisor shall be appointed by the Director to supervise various activities of examination such as scanning, valuation of answer sheets, result related data entry, data correction and result processing. Retired officers of the State Government, Central Government, Universities, Aided Collegiate and Institutions, Public Sector Undertakings or their equivalent shall be appointed as Supervisors. Supervisors shall be engaged for such a period as required in keeping with the nature of the work. The data base for appointing Supervisors will be created by Establishment section of the board as per eligibility criteria

There shall be a Flying Squad consisting of minimum three members for each examination city. The Flying Squad shall be constituted by the District Collector of the examination city. The member of Flying Squad shall be representative of the Board in examination city. Service officers of the State Government, Central Government, Universities, Aided Collegiate level Institutions, Public Sector Undertakings or their equivalent shall be appointed as members of Flying Squad.

(d) General Observer:

The General Observer shall be appointed by the Coordinator of examination city. The Observer shall be the representative of the Board in examination city/centre and all activities concerning the examination shall be conducted under their observation. A serving officer of the State Government, Central Government, Universities, Aided Collegiate level Institutions, Public Sector Undertakings or its equivalent shall be appointed as General Observer.

(e) Administrative Observer:

The Observer of District Administration shall be appointed by the District Collector of Examination City. Such Observer shall be representative of the District Collector in examination city and all activities concerning the examination must be conducted under his observation. Service officer of State Government or their equivalent can be appointed as Observers of District Administration.

(f) Technical Observer:

The Technical Observer shall be appointed by the District Collector to conduct dry run of LAN or computers to be used in examination. The Technical Observer will be from NIC or District e-Governance Society or equivalent technical agencies.

(g) Co-ordinator:

Co-ordinator shall be appointed by the Director after approval from Chairperson for conduct of examinations in the examination city. The District Collector will be appointed as Coordinator. A person other than the District Collector can be appointed as Co-ordinator in exceptional case.

(h) Assistant Co-ordinator:

Assistant Co-ordinator shall be appointed by the Coordinator to assist Co-ordinator for conduct of examinations in a examinations city. Preferably Assistant Coordinator will be a senior administrative officer.

(i) Centre Superintendent:

The Centre Superintendent shall be appointed by the Coordinator (for offline mode) or by the Implementing Agency (for online mode) for examination centre to conduct the examination. Head of the Institution in which the examination is being conducted shall preferably be appointed as Centre Superintendent.

(j) Invigilator:

Invigilators for various examination rooms or other purposes shall be appointed by the Centre Superintendent to conduct examination at examination centres. Appropriate officers of the institutions which have been made examination centres or eligible officers of academic institutions can be appointed as invigilators.

Provided that Clerical staff, laboratory staff and Class III/IV employees of the institutions shall not be appointed as Invigilators, under any circumstances.

(k) Volunteer:

Appropriate number of volunteers shall be engaged by the Director for scrutiny, short listing and validation of application forms, scanning, data entry, check list checking and other activities related to examinations. The volunteers shall process requisite qualifications and skills as decided by the Board.

4. Duties of various personnel for conduct of examinations.

(a) Central Observers:

The Central Observers shall be supervising and monitoring various confidential activities including TAC generation, question Paper uploading, timelines for online activities Various Observers appointed by the Co-ordinator shall be responsible for confidentiality of processes, confidential material and examination from the time of receipt of confidential material/data in examinations centre till dispatch of material to Co-ordinator after completion of examination at examination centres.

(b) Supervisor:

The Supervisor shall be responsible for maintaining precision, accuracy and confidentiality of various activities related with result processing or any other relevant activities for which they have been appointed.

The Flying Squad shall be responsible for monitoring of smooth conduct of examination in the examination city. In case of any irregularities or otherwise, the Flying Squad shall submit its report to District Collector and Superintendent of Police of examination city after completion of examination.

(d) Co-ordinator:

The Co-ordinator shall be responsible for smooth conducting of examination in the examination city as per instructions of the Board to the Co-ordinator. Apart from organizing various activities for conduct of examination in the examination city the following shall be the duties of the Coordinator:

(i) To ensure confidentiality and security of examination processes.

(ii) To coordinate various activities related to the examination being held at various centres as per the scheduled time table in examination city.

(iii) To appoint different Observers for conduct of examination at various centres of examination city except coordinating centre as per instructions of the Board to the Co-ordinator. The Observers for the coordinating centre shall be appointed by the District Coordinator.

(iv) To keep confidential material of examination received from the Board either in the Treasury or the Police Station or in the strong room of coordinating centre under police security.

(v) To engage personnel for the smooth conduct of the examination in the examination city as per instructions of the Board to the Co-ordinator.

(vi) To recommend names of the examination centres of examination city as per instructions of the Board to the Coordinator after taking consent in writing from the Head of the Institutions.

(vii) To ensure that recommended examination centres are appropriate and suitable In all respects for holding the examination as per norms of the Board.

(viii) To conduct briefing sessions(s) of officers appointed for examination in examination city to apprise them with the norms and instructions of the Board.

(ix) To ensure implementation of instructions received from Competent Authority for conduct of examination.

(x) To co-ordinate with District Administration for maintaining general law and order for smooth conduct of examination in examination city.

(xi) To dispatch confidential material to the Board with details in specified Proforma of the Board.

(e) Assistant Co-ordinator:

The Assistant Co-ordinator shall be responsible for smooth conduct of examination in the examination city as per instructions of the Board to the Co-ordinator. Apart from organizing various activities for conduct of examination in the examination city Assistant Co-ordinator will perform duties as per assigned by the Co-ordinator.

(f) Centre Superintendent:

The Centre Superintendent shall be responsible for smooth conduct of examination at examination centres as per instructions of the Board to the Centre Superintendent. It will also include taking action against cases such as impersonation, using or attempting unfair means etc. reported by Invigilator or any officer involved in the examination and to keep record of used/unused answer sheets and question papers.

(g) Invigilator:

Invigilator shall be responsible for smooth conduct of examination, maintaining precision, accuracy and confidentiality in the examination room as per instructions of the Board to the Invigilator. Invigilator shall ensure that an examinee is the same person who had filled the application form for appearing in the examination by way of checking and verification of photograph, signature etc. available in test admit card and record of answer sheet/online response and attendance. Invigilator shall report to Centre Superintendent, if any unfair means is found.

(h) Volunteer:

Volunteers shall assist in various activities assigned to officers and employees appointed by the Board as per their instructions.

Person, whose near relative is appearing in particular examination, shall not be appointed to act as a Central Observer, Observer, Supervisor, Member of Flying Speed, Co-ordinator, Assistant Co-ordinator, Centre Superintendent Invigilator, Volunteer etc. Near relation means wife/husband, sons, daughters and other first degree relatives and spouse. This rule shall also be applicable to the officers and staff of the Board. Personnel involved in conduct of examination shall declare that none of their near relative is appearing in the examination.

6. Termination of Duty.

On completion of the assigned work to personnel engaged on honorarium basis in various activities of examination, their appointment shall automatically stand terminated. However, if at any point of time the Chairperson/Competent Authority is satisfied that the personnel engaged in various activities of examination are lacking in conscientiousness and diligence in the discharge of assigned responsibilities, their appointment shall be terminated with immediate effect and he or she shall be subjected to disciplinary action by the State Government/Competent Authority for their acts of omission and commission, and/or in addition to any other action which may be invited upon them under the Law of the Land. The decision of the Chairperson/Competent Authority in respect of unsatisfactory performance or dereliction of duties in any manner by all such personnel so engaged shall be final and conclusive in respect of Board.

7. Process of appointing exam centre duties.

Centre Superintendent will be authorized and responsible for assigning the duties for various processes in conducting the examination. Record of such duties will be maintained by Centre Superintendent/Implementing Agency and will be submitted for perusal of the board within prescribed time limit.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION - 7

1. Short-title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal- Determination of the Honorarium or Remuneration of Experts, Officers and Employees for various Activities Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context otherwise requires;

(a) "Adhiniyam" means Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" means the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(d) "Chairperson" means the Chairperson of the Board appointed under Section 6 of the Adhiniyam;

(e) "Director" means the Director of the Board as mentioned under Section 17 of the Adhiniyam;

(f) "Examination" means examinations conducted under Section 10 of the Adhiniyam;

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Committee to determine honorarium to the personnel engaged for conduct of examination.

There shall be a Committee consisting of the following members to determine the honorarium to the personnel engaged for conducting examination:

(a)	Director	Chairperson of the Committee
(b)	Controller	Member
(c)	Joint Controller (Examination-1)	Member
(d)	Finance Controller	Member Secretary

4. Functions of the Committee.

The Committee shall perform the following functions:

(a) The Committee shall review the rates of honorarium after every two years in general. However, the Chairperson shall be empowered to revise the rates of honorarium before two years, if deemed necessary.

(b) It shall assess the nature and quantum of work to be performed by various personnel including personnel engaged at Exam Centre level, and recommend their honorarium for approval to the Chairperson.

Relevant orders will, be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION - 8

1. Short-title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal- Determination of the Standards for examinations and other related Activities Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context otherwise requires;

(a) "Adhiniyam" means Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" means the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(d) "Competent Authority" means an officer of the Board or any other officer designated by the Board to conduct examination as defined in the Regulation entitled Madhya Pradesh Vyavsayik Pariksha Mandal - Appointment of Experts, Officers and Employees for various Activities, and Determination of their Duties and Powers and Termination of their appointments Regulations, 2020;

(e) "Chairperson" means the Chairperson of the Board appointed under Section 6 of the Adhiniyam;

(f) "Director" means the Director of the Board as mentioned under Section 17 of the Adhiniyam;

(g) "Examination" means examinations conducted under Section 10 of the Adhiniyam;

(h) "Other State Government" means Government other than the Government of Madhya Pradesh;

(i) "State Government" means the Government of Madhya Pradesh;

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Standard for conduct of examination.

The following Criteria and authorities shall be empowered to finalize examination cities, examination centres and number of personnels for conduct of examination on the basis of following standards:

(i) Standard for selection of examination city: Chairperson shall approve the cities in which examination to be conducted on the basis of number of applicants appearing in the examination and availability of appropriate examination centres in required number. The examination shall be organized within the state of Madhya Pradesh. Implementing agency shall submit prospective list of centres where exam can be conducted. Controller shall scrutinize and audit the proposed centres and get the final approval from Chairperson.

(a) Divisional/District Head Quarters shall be preferred.

(b) Cities where around 500 number of applicants are expected to appear in the examination conducted by the Board.

(d) Cities which are appropriate from demographic, geographical and other appropriate considerations.

(e) However the Chairperson shall be competent to decide a city of examination or cancel a city of conduct of examination in the context of recorded reason in public interest.

(ii) Standard for selection of examination centre: The Controller shall decide centres in which examination to be conducted on the basis of list of examination centres provided and recommended by the Implementing Agency (in case of Online exam) or Co-ordinator of the examination city (in case of Offline exam).

Following will be criteria for selection of Exam centres

(a) Examination centres with the minimum capacity of around 300 examinees per day shall normally be selected.

(b) Government institutions particularly Government Colleges/Schools/Institutes shall normally be selected as examination centres from the list provided by the office of the Board. In case of non availability of Government institutions the Controller shall be empowered to select other institutions as places for examination centres, for reasons to be recorded.

(d) The examination centres shall have proper infrastructure facilities along with boundary wall for security.

(e) The examination centres preferably shall have suitable facilities of public transport.

(f) Any other criteria decided by the board in future

(iii) Standard for appointment of personnel: Competent Authority shall decide the number of personnel for the examination to be conducted on the basis of number of applicants appearing in the examination.

(a) One or more Central Observers shall be appointed by the Chairperson for each examination at state level.

(b) Sufficient number of Supervisors shall be appointed by the Director for each examination.

(c) One Flying Squad consisting of minimum three members shall be appointed by the District Collector for each examination city.

(d) One Administrative Observer shall be appointed by the Coordinator for each examination city.

(e) Technical Observer will be appointed by the Co-ordinator to conduct dry run of computer and other hardware and also to check the status of LAN.

(f) One Co-ordinator shall be appointed by the Director for each examination city. However, more than one Co-ordinator shall be appointed on account of larger number of candidates, demographic, geographical and other appropriate considerations, if deemed necessary.

(g) One Assistant Co-ordinator shall be appointed by the Co-ordinator for each 1000 candidates appearing in the examination city.

(h) One Centre Superintendent shall be appointed by the Coordinator or Implementing Agency for each examination centre.

(i) One Invigilator shall be appointed by the Centre Superintendent for each 30 candidates appearing in the written examination, it shall be relaxed in special circumstances by the Board.

(j) Volunteers in the required number shall be appointed by the Director for examination work in the premises of the Board.

(k) The Chairperson shall increase/decrease the number of officers required for conducting the examination for recorded reasons, if deemed necessary.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION-9

1. Short-title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal-Organise counseling for admission process after the examinations Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context otherwise requires;

(a) "Adhiniyam" means Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" means the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(d) "Controller" means the Controller of the Board as mentioned under Section 17 of the Adhiniyam;

(e) "Counseling" means process of allotment of seat/discipline in various institutions after necessary verification of documents, eligibility etc.;

(f) "Director" means the Director of the Board as mentioned under Section 17 of the Adhiniyam;

(g) "Examination" means examinations conducted under Section 10 of the Adhiniyam;

(h) "Other State Government" means Government other than the Government of Madhya Pradesh;

(i) "State Government" means the Government of Madhya Pradesh;

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Counseling Committee.

The Board shall conduct the conselling for admission to various professional course/institution preferably through online mode, if the Board is declared competent authority for it by the State Government. Subject to the overall supervision and control of the Chairperson, there shall be a Counseling Committee to organize Counseling on the basis of result declared by the Board for each examination. It shall consist of:

(a)	Controller	Chairperson of the Committee
(b)	Officers of the concerned department/officers of the Board nominated by the Chairperson of the Board in appropriate number as deemed necessary.	Members
(c)	Nominated Officer of concerned department for which the Counseling is being carried out	Member Secretary

4. Functions of Counseling Committee.

Apart from general planning and organizing the Counseling process, the Counseling Committee shall perform the following functions :

(a) To decide the Counseling process;

(b) To advertise the Counseling process amongst applicants;

(d) To coordinate with the concerned departments for which the Counseling is being conducted;

(e) To select suitable officers/staff and assign duties for conducting the Counseling;

(f) To assess requirement of hardware, software, networking and other infra structure and recommend them to the Chairperson for its procurement for conducting the Counseling;

(g) To ensure that the Counseling is conducted as per rules and norms provided by the concerned department and to maintain the transparency of the process;

(h) To ascertain the honorarium to be paid to officers and staff engaged in the Counseling process and recommend it to the Chairperson for approval;

(i) To take decision on various issues raised during Counseling process;

(j) To handover final list and other relevant documents to the concerned department after completion of Counseling;

(k) To ascertain the Counseling fee to be paid by the applicants for Counseling process and recommend it to the Chairperson for approval.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION - 10

1. Short-title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal-Organising Skill Tests and Award certificates in Particular Professions on the instruction of the State Government regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context requires;

(a) "Adhiniyam" means Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" means the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(d) "Controller" means the Controller of the Board as mentioned under Section 17 of the Adhiniyam;

(e) "Director" means the Director of the Board as mentioned under Section 17 of the Adhiniyam;

(f) "Skill Test" means test for evaluation of vocational skills of applicants, which are essential qualifications for examinations conducted under Section 10 of the Adhiniyam;

(g) "State Government" means the Government of Madhya Pradesh;

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Skill Tests Committee.

On receipt of request from the State Government to organize professional skill test, the Chairperson shall constitute a Committee consisting of the following officials:

(a)	Controller	Chairperson of the Committee
(b)	Officer-in-charge of the Computer Section	Member
(c)	Representative of the Concerned Department	Member
(d)	Subject experts in any numbers appointed by the Chairperson of the Board in which skill test is being conducted	Members
(e)	Joint Controller (Examination)	Member Secretary

4. Functions of the Skill Test Committee.

Under the supervision and control of the Chairperson, the Skill Tests Committee shall perform the following functions :

(i) To assess the various requirements for organizing the skill tests;

(ii) To design the methodology to conduct the skill test;

(iii) To assess the logistic support needed to organize the skill test;

(iv) To work out a plan of operation for conduct of the skill test;

(v) To design the certificates that are to be given to the applicants;

(vi) To update periodically the test standards evaluate abilities and skills required for a particular professions;

(vii) Shall organize the skill test at centre/centres approved by the Chairperson, make arrangement to evaluate the performance of the candidate and award certificates designed by the Committee for the purpose;

(viii) To assess the fee for skill test to be paid by the applicant for skill test and recommend for approval to the Chairperson;

(ix) To ascertain the honorarium to be paid to officers and staff engaged in the skill test and recommend for approval to the Chairperson.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION - 11

1. Short-title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal- Preparation of Database of examinations and related activities Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context requires;

(a) "Adhiniyam" means Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" mean the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(d) "Controller" means the Controller of the Board as mentioned under Section 17 of the Adhiniyam;

(e) "Database" means storage of data in the digital form/format;

(f) "Director" means the Director of the Board as mentioned under Section 17 of the Adhiniyam;

(g) "Examination" means examinations conducted under Section 10 of the Adhiniyam;

(h) "State Government" means the Government of Madhya Pradesh;

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Database in respect of examinations conducted by the Board.

The Board shall maintain the following databases for statistical analysis, preparation of reports, selection of examination centres and selection of personnel related to the examination to maintain transparency and smooth conduct of examination:

(i) Advertisement details, application forms, test admit cards, answer sheets and results;

(ii) Central observers;

(iii) All categories of Observers;

(iv) Supervisors;

(v) Question Authoring Agencies/Paper Setters and Moderators;

(vi) Subject Experts;

(vii) Examination Centres;

(viii) Volunteers;

(ix) Any other matter directly/indirectly related with examination,

(x) Implementation Agency for online conducting of Exam

(xi) Personnel appointed by Implementing Agency i.e. Centre Superintendent and city coordinator

The databases shall be maintained so as to prepare the following reports:

(a) List of examinations with important dates such as date of advertisements, date of commencement for filling of application forms, last date of submission of application forms, date of examinations, date of declaration of results etc.;

(b) List of examinations with cities in which examination are to be conducted, examination centers, number of candidates registered and appeared at examination centres, fee collected etc.;

(d) Analysis of category/class wise distribution of number of candidates registered and appeared in the examinations;

(e) Analysis of examination cities/centre wise distribution of number of candidates placed in merit/waiting list of examinations;

(f) Other reports/relevant data required by the State Government/Chairperson/Director/Controller.

4. Preparation and security of database in the Board.

Head of the concerned Section of the Board shall be responsible for providing information and format relating to the preparation of databases and shall work as Nodal Officer for such database. Principal System Analyst and/or Senior System Analyst or some other officer appointed by the Chairperson shall be responsible for preparation and security of databases.

Advertisement details, application forms, test admit cards, answer sheets and results database shall be maintained and kept in the safe custody for a period of minimum 10 years from the date of declaration of the result of the examinations.

Central Observers, Observers, Supervisors, Paper Setters and Moderators, Experts, Examination Centres, Volunteers database shall be revised after every year. The Head of the concerned Section of the Board shall verify the databases and recommend it to the Chairperson for approval. The Chairperson shall be empowered to delete or add any name in the database with reasons to be recorded in writing.

The databases prepared by the Board shall be the property of the Board. Appropriate level of secrecy shall be maintained for databases.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION-12

1. Short title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal-Development of Modern Infrastructure for giving online Career Counseling to the Students of Different Levels Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these -Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context otherwise requires -

(a) "Adhiniyam" means the Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" means the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(c) "Career Counseling" means statistical information provided by the Board which will be helpful to the candidates in identifying/selection of career;

(d) "Chairperson" means the Chairperson of the Board appointed under Section 6 of the Adhiniyam;

(e) "Controller" means the Controller of the Board as mentioned under Section 17 of the Adhiniyam;

(f) "Director" means the Director of the Board as mentioned under Section 17 of the Adhiniyam;

(g) "Examination" means examinations conducted under Section 10 of the Adhiniyam;

(h) "Other State Government" means Government other than the Government of Madhya Pradesh;

(i) "State Government" means the Government of Madhya Pradesh;

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Career Counseling Committee.

Under the supervision and control of the Chairperson, there shall be a Career Counseling Committee which will comprise of the following:-

(a)	Director	Chairperson of the Committee
(b)	Controller	Member
(c)	Representative of MPPSC	Member
(d)	Career/Psychometric experts in any number appointed by the Chairperson of the Board	Members
(e)	Joint Controller (Examinations)	Member Secretary

4. Functions of the Career Counseling Committee.

Under the supervision and control of the Chairperson, the Career Counseling Committee shall perform the following functions:-

(i) To develop the methodology for career Counseling;

(ii) To assess the statistical information required for career Counseling;

(iii) To asses the logistic support needed for career Counseling from various departments;

(iv) To work out the financial requirement needed for career Counseling;

(v) To control and supervise the career Counseling process;

(vi) To co-ordinate with the concerned department for which the career Counseling is being carried out;

(vii) To select suitable officers/staff and assign duties to them for success of career Counseling.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION -13

1. Short title and commencement.

(a) These Regulations may be called the Madhya Pradesh Vyavsayik Pariksha Mandal-Instituting and Awarding Scholarships, Medals and Prizes Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context otherwise requires-

(a) "Adhiniyam" means the Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" means the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(d) "Controller" means the Controller of the Board as mentioned under Section 17 of the Adhiniyam;

(e) "Director" means the Director of the Board as mentioned under Section 17 of the Adhiniyam;

(f) "Examination" means written entrance examination conducted for various professional courses by the Board on the request of the State Government;

(g) "Examination Committee" means a Committee constituted under sub-section 1(b) of Section 20 of the Adhiniyam;

(h) "Executive Committee" means the Committee constituted under Section 19 of the Adhiniyam;

(i) "Finance Committee" means the Committee constituted under sub-section 1(c) of Section 20 of the Adhiniyam;

(j) "State Government" means the Government of Madhya Pradesh;

(k) "Unfair Means Committee" means the committee constituted under Section 5 of Madhya Pradesh Vyavsayik Pariksha Mandal Imposing of Penalties on Candidates using Unfair Means or Interfering in the Examination Regulations, 2020;

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Functions of the Examination Committee.

The Committee with respect to these regulations shall :-

(a) Reconsider and decide names of examinations for prizes;

(b) Decide candidates for award of prizes on the basis of merit;

(d) Decide the procedure to award the prizes;

(e) Decide procedure and criteria for instituting and awarding of scholarships and medals and shall submit its recommendations to the Chairperson.

4. Functions of the Finance Committee.

The Committee with respect to these regulations shall :-

(a) Estimate expenditure for awarding prizes;

(b) Estimate expenditure for instituting and awarding of scholarships and medals;

(d) Estimate corpus fund for institution and award of prizes, scholarships, medals and organize prize distribution ceremony and shall submit its recommendations to the Chairperson.

The Chairperson shall be authorized to accept/reject the recommendations of the Examination and Finance Committee. The Chairperson shall also forward recommendations of the Examination and Finance Committee to the Executive Committee for approval, if deemed necessary.

Award of prizes to meritorious' candidates shall be instituted and given on the basis of consolidated merit list including all subject groups of all categories of an examination. The candidate shall be entitled to receive only one prize in a calendar year, whichever is higher.

Prize distribution ceremony shall be organized to confer prizes every year. The recipients shall be invited to receive prizes and they shall be paid actual traveling expenses to and fro by rail/bus etc. However, Chairperson shall be empowered to change the date of prize distribution ceremony in special circumstances, if deemed necessary.

In case of any dispute arising regarding award of prizes, the decision of the Chairperson shall be final.

The Chairperson shall be empowered to withdraw the prizes awarded to the candidates on the recommendation of Unfair Means Committee, if serious charge such as misconduct, use of unfair means etc. is reported against him/her and found true after investigation/enquiry.

10.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION -14

1. Short title and commencement.

(a) These Regulations may be called Madhya Pradesh Vyavsayik Pariksha Mandal-Development and Publication of Test Bank for different Entrance Examinations Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context otherwise requires;

(a) "Adhiniyam" means the Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" means the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(d) "Chairperson" means the Chairperson of the Board appointed under Section 6 of the Adhiniyam;

(e) "Database" means storage of data in the digital tabular form/format;

(f) "Examination" means written entrance examination conducted for various professional courses by the Board on the request of the State Government;

(g) "State Government" means the Government of Madhya Pradesh;

(h) "Test Bank" means database of questions and answers for examination;

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Test Bank Committee.

The Chairperson shall constitute a Committee for the preparation of test bank, subject/topic wise to be used for different examinations consisting of the following officials:-

(a)	Controller	Chairperson of the committee
(b)	Joint Controller, Examination	Member
(c)	Principal System Analyst or Senior System Analyst	Member
(d)	Subject experts in any numbers appointed by the Chairperson of the Board	Members
(e)	Joint Controller as nominated by the Controller	Member Secretary

4. Functions of the Test Bank Committee.

Under the supervision and control of the committee's Chairperson, the Committee shall perform the following functions :-

(a) To decide the number of questions required for operation of test bank on the basis of number of questions in a question paper and number of applicants and shifts required for conducting an examination;

(b) To lay down the policies, frame work and methodology for the preparation of test bank;

(d) To consider and prepare the methodology for security of the test bank;

(e) To work out the procedure of operation and use of test bank for conventional and on-line examinations;

(f) To review the test bank regularly.

5. Preparation and security of the test bank in the Board.

The Controller shall have full control and supervision over the test bank preparation process and selection/appointment of suitable officers/staff and assignment of duties for the preparation of test bank.

The Controller shall be responsible for security of test bank and shall be able to select the questions for conduct of selection of questions from test bank for conventional and on-line examinations in accordance with the procedure approved by the Chairperson. The Chairperson shall be empowered to appoint officer other than the Controller to control and supervise activities for preparation, storage, security and use of test bank, if deemed necessary.

The test bank prepared by the Board shall be the property of the Board and will not be used In any other manner except for conduct of examinations of the Board.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION -15

1. Short title and commencement.

(a) These Regulations may be called Madhya Pradesh Vyavsayik Pariksha Mandal- Control, Administration, Safe Custody and Management of the finances of the Board Regulations, 2020.

(b) They shall come into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

(1) In these Regulations unless the context otherwise requires;

(a) "Adhiniyam" means the Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007);

(b) "Board" means the Madhya Pradesh Professional Examination Board established under Section 3 of the Adhiniyam;

(d) "Corpus Fund" means the capital of the board; the funds generated and kept for the sustenance of the Board.

(e) "Examination" means written entrance examination conducted for various professional courses by the Board on the request of the State Government;

(f) "Finance Committee" means the committee constituted under clause (c) of sub-section (1) of section 20 of the Adhiniyam;

(g) "State Government" means the Government of Madhya Pradesh.

(2) Words and expressions used but not defined in this Regulations shall have the meaning as assigned to them in the Adhiniyam.

3. Finance Committee structure.

The Chairperson shall constitute a Committee consisting of the following officials:

(a)	Director	Chairperson of the Committee
(b)	Exam Controller	Member
(c)	Additional Director	Member
(d)	Officers in-charge of Store and Care Taker Cell	Members
(e)	Finance Controller	Member Secretary

4. Functions of Finance Committee.

The Committee with respect to these regulations shall :-

(a) Review and examine all the finance related proposals/documents that are to be submitted before the Board for approval. The committee can instruct the finance section to review or modify the proposal.

(b) Plan for Investments and expenditure in accordance to the mandate of the Board.

(d) Verify the proposed expenditure items are within the purview of the mandate of Board.

5. Finance Section.

The finance section shall consist appropriate number of officers and staff under the supervision of the Director. The Finance Controller shall act as Head of the section and shall ensure the smooth functioning of the section.

6. Functions of the finance section.

Following functions related to the activities of the Board shall be executed by the section-

(a) To prepare and submit the budget including details of anticipated receipts and expenditures to the Finance Committee in such a manner as to enable the Board to submit the same to the state government by 31st January for the ensuing financial year.

(b) The budget will be prepared based upon historic data (previous years) and tentative new plans for the Board after due deliberations. Various budget heads may be edited/deleted/added as per the requirement.

(c) To prepare and submit the supplementary budget to the Finance Committee for the financial year in such a manner as to enable the Board to submit the same to the state government by 31st October in the running financial year, If deemed necessary.

(d) To prepare and submit various periodic financial statements to the Board.

(e) To identify the gaps in financial management of the Board and take corrective actions in accordance to the rules/orders of state government and the Board.

(f) To manage the financial investments/assets/liabilities of the Board including departmental provident funds for employees.

(g) To collect income, disburse the payments and maintain the accounts of the Board.

(h) To facilitate different Audits including Local Funds Audit, External Audit by Chartered Accountant, Third Party Audit etc.

(i) To coordinate with other sections of the Board to draft replies for audit objections/paras.

(j) To prepare and submit proposal for utilization and enhancement of corpus fund.

(k) To consider any other matter not mentioned above but directly or indirectly related to the finances of Board.

The board can make income or expenditure for the items that are within the purview of the mandate of board.

Relevant orders will be issued coherent with these regulations and standard Operational Procedures will be created to comply with these regulations.

REGULATION -16

1. Short title and commencement.

(a) These Regulations may be called Madhya Pradesh Vyavsayik Pariksha Mandal- Appointment of officers. Clerks and other servants of the Board and the conditions of their service Regulations, 2020.

(b) They shall come Into force with effect from the date of publication in the Madhya Pradesh Gazette or any date prescribed by the State Government.

(c) The Board reserves the right to correct/change/modify/relax these Regulations subject to sub-section (3) and (4) of Section 24 of Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007.

2. Definitions.

In these Regulations unless the context otherwise requires;

(a) "Adhiniyam" means the Madhya Pradesh Vyavsayik Pariksha Mandal Adhiniyam, 2007 (No. 24 of 2007)

(b) "Board" means Madhya Pradesh professional Examination Board established under Chapter 3 of the Adhiniyam;

(d) "Chairperson" means the Chairperson of the Board appointed under section 6 of the Adhiniyam;

(e) "Director" means the Director of the Board as mentioned in Section 17 of the Adhiniyam;

(f) "Employees" means the employees of the Board;

(g) "State Government" means the Government of Madhya Pradesh;

3. Appointment, tenure and service conditions of Chairperson.

The Chairperson shall be appointed by the state government as per subsection (1) of section 6 of the Act.

The tenure for the Chairperson shall be three years or till the superannuation of the officer, whichever is earlier.

The service conditions of the Chairperson shall be the same as for the post of Chief Secretary for the state government.

4. Appointment, tenure and service conditions of Director, other officers and servants of the Board.

Elaborate Recruitment Rules for filling the vacancies will be created and submitted to the state government for approval. Such proposal shall be deemed approved if the state government does not revert or approve the same.

The Recruitment Rules will be reviewed at least once in every three years to make appropriate amendments to facilitate emerging requirements.

Relevant guidelines and orders of General Administrative Department for deputation, recruitment, contractual and outsourcing posts will be followed by the Board.

MADHYA PRADESH VYAVSAYIK PARIKSHA MANDAL-CONDUCT OF THE EXAMINATIONS REGULATIONS, 2020