THE PUNJAB SCHOOL EDUCATION BOARD (CORRECTION IN DATE OF BIRTH OR FATHER'S NAME) REGULATIONS, 1988

Regulation - 1.Short Title.--

These regulations may be called the Punjab School Education Board (Correction in Date of Birth or Father's Name) Regulations, 1988.

Regulation - 2. Commencement.--

They shall come into force at once.

Regulation - 3.

(i)       The Board shall appoint every year a committee to consider applications for correction in date of birth or father's name [or mother's name][1] etc. The term of the office of the committee shall begin on the 1st of January every year :

Provided that if the request for such a correction is due to clerical mistake on the part of the school at the time of filling the admission form and the same is brought to the notice of the office not later than [2]six months after the despatch of certificate, it shall be processed by the examination branch concerned and the correction shall be allowed by the Chairman. The fee for such a correction shall be Rs. 50/-.

Provided further that any mistake on the part of the office shall be rectified with the approval of the Secretary, without payment of any fee, if reported to the office within six months after the despatch of the certificate. The mistake brought to the notice-of the office after the stipulated period shall be rectified on payment of fee of Rs. 50/-.

(ii)      [3]"The committee constituted under sub-regulation (i) shall consist of five or moremembers viz. the Vice- Chairman, the Secretary and three or more members of the Board to be appointed by the Board. The Vice-Chairman shall be the Chairman of the committee and in his absence the Chairman of the Board may appoint any member of the committee to act as its Chairman. One-third of the total members shall form the quorum".

Regulation - 4.

(i)       Fee for correction in date of birth or father's name or mother's name on the ground other than those specified in 3(i) shall be Rs. 300/-, which shall not be refundable for any reasons whatsoever.

(ii)      The application for correction in date of birth or father's name or mother's name shall ordinarily reach the Board's office within one year of the publication of the result of the Board's examinations. The Chairman or any Officer of the Board not below the rank of Secretary authorised by him may condone the delay upto 5 years on sufficient and good reasons to be recorded in writing by the Chairman by passing speaking orders, the delay beyond 5 years may be condoned by the Committee if it is convinced that the reasons for such a delay were genuine. Such an applicant shall pay an additional Fee (non-refundable) of Rs. 200/- if the delay is upto 2 years and further Rs. 100/- per year thereafter.][4]

(iii)     The applicant who has joined the service shall submit his application for the correction in date of birth or father's name, as the case may be, through his employer.

Regulation - 5.

The committee shall allow correction in date of birth or father's name [or mother's name][5] of the applicant if it is convinced that :-

(i)       there has been clerical mistake in transferring the entries of date of birth or father's name [6] [or mother's name] from one admission register to other admission register of the school;

(ii)      there has been a mistake owing to certain absurdity or other similar reasons:

(iii)     [7]Deleted.

Regulation - 6.

The committee before arriving at a final decision shall examine the following documents, the responsibility for production of which shall be of the applicant :-

(i)       the original admission and withdrawal register of the school where the applicant got admission for the first time in infant class. In case that register is not available the other next available admission and withdrawal register shall have to be produced;

(ii)      birth certificate from the Panchayat/Municipal Committee duly verified by the local/Additional Registerar of births and deaths;

(iii)     the admission and withdrawal register in which the wrong entry was made or transferred to;

(iv)    any other record considered necessary by the office.

[8]Provided that every applicant, applying for correction in date of birth, shall also submit along with his application an affidavit duly attested by the 1st class Magistrate to the effect that he is not serving in any Government or Semi- Government department.

(v)      In case he is employed in any of the above departments he shall get his application recommended by his employer.

 

Regulation - 7.

In case the correction is allowed by the committee the applicant shall be informed accordingly within a fortnight. A fresh duplicate certificate or detail marks certificate, as the case may be, with correct entries shall be issued to the candidate on receipt of demand from him. For such a duplicate certificate or detail marks card the applicant shall have to submit an application on the prescribed form along with the prescribed fee. Such cases shall be disposed of by the office on priority basis.

Regulation - 8.

If any application for correction in date of birth or father's name is rejected by the committee, trie applicant may make appeal to the Chairman within [9]6 months from the date of issue of intimation letter to him. The Chairman after considering the appeal may:-

(i)       reject the appeal; or

(ii)      remand the case to the Committee; or

(iii)     [10]Deleted.

Regulation - 9.

From the commencement of these regulations, the correction in date of birth regulations, of the Punjab University, adopted by the Board shall stand repealed :

Provided that any action taken or any order issued under the regulations so repealed shall be deemed to have been taken or issued under the corresponding provisions of these regulations :

Provided further that any case pending at the commencement of these regulations shall continue to be decided or disposed of under the regulations which were in force immediately before such repeal.