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THE PUNJAB SCHOOL EDUCATION BOARD (MATRICULATION EXAMINATION) REGULATIONS, 1988

THE PUNJAB SCHOOL EDUCATION BOARD (MATRICULATION EXAMINATION) REGULATIONS, 1988

THE PUNJAB SCHOOL EDUCATION BOARD (MATRICULATION EXAMINATION) REGULATIONS, 1988

PREAMBLE

Framed under Clauses (c) and (d) of Sub Section (2) of Section 24 of the 'Act' and approved vide Board's item No. 16 dated 5.2.88.

Regulation 1. Short Title.--

These regulations may be called the Punjab School Education Board (Matriculation Examination) Regulations, 1988.

Regulation 2. Commencement.--

These regulations shall govern the examination to be held in 1989 and thereafter.

Regulation 3. Definitions.--

In these regulations, unless there is anything repugnant in the subject or context :-

(a)      'Application for admission' means an application submitted by a candidate for Admission to the examination;

(b)      'Examination' means the Matriculation Examination held by the Board under these regulations;

(c)      'Internal Assessment' means the evaluation of a student on the basis of his performance in the terminal tests held by the institution as well as his class work;

(d)      ' Internal evaluation' means the evaluation of a student by the school itself in Socially Useful Productive Work and Health and Physical Education.

(e)      'Pass Formula' means the standard fixed by the Board for a candidate being declared successful in each subject of examination and in the examination as a whole;

(f)       'Private candidate' pieans a candidate allowed to appear in the examination as a private candidate under regulation 6;

(g)      'School candidate' means a candidate admitted to the examination as a student of an affiliated institution; and

(h)     All other terms and expressions used in these regulations but not defined shall have the meaning respectively assigned to them in the Punjab School Education Board Act, 1969.

Regulation 4. Time of Examination.--

(1)     The examination shall, be held twice a year.

(2)     The annual examination shall ordinarily be held every year in the month of March and the supplementary examination in the month of August or September on the dates to be fixed by the Chairman.

Regulation 5. Conditions for eligibility of school candidates.--

(1)     (a) No School candidate shall be eligible to appear in the examination ??????unless he has completed 75 percent of the total attendances in the X class.

(b) ???Attendances shall be counted from the date of opening of the academic session to the 14th day preceding the date of commencement of the examination.

(c) ???In the case of candidates who join the class after having failed in the examination, the attendances shall be counted from the 15th day after the declaration of the result.

(d) ??Deficiency of not more than the 10 attendances may be condoned by the head of the institution concerned and deficiency exceeding 10 attendances but not exceeding 25 attendances may be condoned by the Chairman on the recommendation of the head of the institution concerned, if in the opinion of the condoning authority there are sufficient grounds to do so.

(e) ???If a candidate's attendances up to the date of submission of the application for admission, fall short of the required percentage the head of the institution shall send his application for admission provisionally.

(f) ???If a candidate falls short of the required percentage of attendances counted up to the 14th day preceding the date of commencement of the examination and in the opinion of the head of the institution, there are no sufficient grounds for the condo nation of the deficiency or if the deficiency exceeds 25 attendances, the head of the institution shall report to the Board with a view to his admission being disallowed;

Provided that the admission fee will be refunded only if the letter of withdrawal from the head of the institution is received in the office of the Board at least one week before the commencement of the examination irrespective of the fact whether the application for admission and fee were submitted provisionally or not.

(g) ???For calculating the number of attendances, a candidate who is deputed by his institution for a contest or competition of any type outside the institution shall be treated to have been present during the period he is so deputed.

(2)     A candidate whose name is struck off the rolls of an affiliated institution after the submission of his application for admission shall cease to be eligible to appear in the examination. If, however, he is readmitted at least fourteen days before the commencement of the examination, he will again become eligible provided he fulfils the other conditions required for the purpose. RAHUL

(3)     [1]No School candidate shall be allowed to migrate from one school to the other school after 31st December. However, the Chairman may allow migration after 31 st December in exceptional cases such as transfer/death of the parent's)/guardian.

(4)     [2][No candidate from other school Board shall be allowed admission unless he fulfils the following conditions :-

(a)      After the expiry of admission schedule fixed by the Chairman, candidate will submit his application to the Chairman for permission with Rs. 100/- up to 31st December and Rs. 500/- after 31 st December up to 45 days before the start of examination. He will also produce the following documents with permission application :-

(i)       migration certificate from the said Board;

(ii)     certificate of having passed the lower examination;

(iii)    school leaving certificate duly countersigned by the District Education Officer or an authority of the concerned School Board. In case of mid-term migration, the total attendances shall be shown in the said certificate;

(iv)    eligibility or equivalency letter of the Punjab School Education Board.

(b)      A candidate who has been allowed by the Chairman shall have to get admission within 15 days, otherwise his permission shall be treated as cancel lied. His per- mission will be revalidated only under special circumstances and he shall have to pay the permission fee again.]

Regulation [3]5.

(A)      No Open School candidate shall be eligible to appear in the Matriculation examination unless he has completed 50% attendances in each subject, during the personal contact programmed. Certificate to that effect shall be endorsed on the admission form of the candidate by the Director, Open School or any other competent officer deputed by him.

Regulation [4][5A.

(B)       Admission Schedule - The schedule of admission dates shall be fixed by the Chairman every year. For late admission late fee will be charged as under :-

(i)

 At the first stage

 Rs. 50/-

(ii)

 At the second stage 

 Rs. 100/-

(iii)

 At the third stage

 Rs. 200/-]

Regulation 6. Condition for eligibility of Private candidates (for annual examination).--

The following persons are eligible to appear in the annual examination as private candidates:-

[5](i) ??A candidate who has passed the 8th class examination from the Board or its equivalent examination from any other education Board or from any institution recognized by any State Education Department/Education Board, at least two academic years previously.

A candidate who has passed the 8th class examination from any institution recognized by a State Education Department/Education Board shall submit a certificate to this effect duly counter-signed by an officer not below the rank of District Education Officer concerned.

(ii) ???candidates who have failed in the Matriculation Examination of the Board or in any other examination recognized by the Board as equivalent thereto.

Note.--Candidates who fail in the examination held by an authority other than the Board, shall produce a certificate of having failed in the examination, countersigned by the Secretary or an equivalent Officer of respective Board or the Indian Council of School Certificate Examination or Central Board of Secondary Education or other authority as the case may be.

(iii) ??candidates placed under reappear in the Matriculation Examination conducted by the Board.

(iv) ??candidates who want to appear in one or more additional subjects after having passed the Matriculation or any other equivalent examination.

Note.--No person shall appear in the examination as private candidate, if his name was on the rolls of a recognized institution at any time after thirtieth November immediately preceding the commencement of the examination.

[6][(v) Candidates belonging to the following categories who attained the age of 21 years on or before October 31, preceding the year of examination :-

(a)      Female candidates.

(b)      Employees of Center or State Government or a Semi-Government body, Board or Corporation, having at least three years regular service.]

[7][(vi) Blind, Deaf and Dumb candidates.]

Regulation 7. Eligibility for the Supplementary Examination.--

The supplementary examination shall be open only to the candidates belonging to the following categories, namely :-

[8](i) ??Candidates placed under re-appear in the examination,

(ii)?  [9][-]

[10](iii) Candidates offering additional subject or subjects after passing the Matriculation or its equivalent examination.

(iv)  [11][-]

Regulation 8. Ineligibility of expelled or rusticated persons.--

(1)     A person who has been expelled or rusticated from an affiliated institution shall not be eligible to appear in the examination as a private candidate during the period of expulsion or rustication as the case may be.

(2)     The head of the institution concerned shall notify to the Secretary the name of the student who has been expelled or rusticated to enable the Board to ensure that no such student appears in the examination as privatecandidate or otherwise.

(3)     A private candidate shall make a declaration to the effect that he is not debarred from appearing in the examination on account of rustication or expulsion by any institution recognized by the Board.

Regulation 9. Admission application.--

(1)     Candidates shall submit their applications to the Secretary for admission to the examination on the form laid down by the Board with the required certificates countersigned by the authorities as mentioned below :-

 

(i)       School candidates :-

By the Head of the institution concerned.

(ii)     Private candidates residing in Punjab :-

(a)      by the Headmistress, Headmaster, Principal of a recognized High or Senior Secondary School in Punjab or any Officer of the Punjab Education Department at the District, Circle or State level not below the rank of a Deputy District Education Officer; or

(b)      by the Principal of an affiliated college in Punjab; or

(c)      by a member of the Board; or

(d)      by an Officer of the Board not below the rank of an Assistant Secretary.

(iii)    Private candidates residing outside Punjab :-

(a)      by any authority mentioned in clause (ii); or

(b)      by any officer of the Education Department of the State concerned but not below the rank of a District Education officer; or

(c)      by a Magistrate First class.

(iv)    Candidates residing in the U.T. Chandigarh :-

(a)      by the Headmaster, Headmistress or Principal of any locally recognized High or Senior Secondary School; or

(b)      by any officer of the Education Department of the Union Territory Chandigarh but not below the rank of a District Education Officer.

(v)     Military Personnel :-

By the commanding officer of their regiment/company.

(2)     Private candidates shall submit three copies of their latest passport size photograph attested by the same authority which attested the certificates on the application for admission.

Regulation 10. Fees.--

[12][(1) For private candidates (full subjects or reappear subjects)   

Rs. 250/-

(b) For students of Government schools,  School (full subjects or re-appear subjects)

Rs. 200/- (including internal evaluation affiliated schools and Punjab Open fee)

For each additional subject.      

Rs. 100/- subject to a maximum Rs. 250/-

Note.--In addition to the admission fee as prescribed above, each candidate shall pay Rs. 207- as practical examination fee.

(2) ??An additional fee or Rs. 100/- shall 1 be paid by a Private candidate residing at a place outside the State of Punjab.]

(3) ??Refund of examination fee will be allowed in the following cases only :-

(i)       In the case of a candidate whose application is rejected owing to his ineligibility;

(ii)     In the event of the death of the candidate before the commencement of the examination;

Provided that the claimant shall produce a certificate from the authority which attested the admission form of the deceased candidate that he is the rightful claimant.

Regulation 11. Last date for submission of application for admission and payment of fee.--

(1)     The last day by which the application for admission and admission fee for the examination should reach the Secretary shall be as notified by the Chairman from time to time:

Provided that the Chairman may allow days of grace for the remittance of admission fee and the application for admission as he may deem fit. .

(2)     The Chairman shall fix a separate schedule for the receipt of applications for admission and admission fee from failed, re-appear or result later categories of candidates.

(3)     The Chairman may, in very exceptional circumstances, Condone the delay in the submission of application for admission fee thereon in cases of an individual candidate or of an institution.

Regulation 12. Rejection of incomplete application.--

The Chairman reserves the right to reject any application for admission which is found to be incomplete for want of :-

(i)       full particulars;

(ii)     proper attestation;

(iii)    attested copies. of photograph;

(iv)    correct combination of subjects; or

(v)     on account of any outstanding dues from the candidate.

Regulation [13]12.

(a)      If a candidate, whose result is withheld by the Board for want of any dues or due to non-compliance of any instructions, does not settle his fee account or settle the discrepancy in his admission form within three months from the date of declaration of the result, his candidature shall stand suspended:

Provided that such a candidate shall  be given an opportunity to settle the discrepancy or to remit the balance fee, if any, within a fixed time:

Provided further that a candidate, whose candidature is suspended, shall pay a fee of Rs. 100/- within an year from the date of declaration of result, and Rs. 200/- per year, subsequently as candidature reinstatement fee.

Regulation 13. Allotment and change of examination center.--

(1)     Except as hereafter provided each candidate shall appear at the centre of examination allotted to him.

(2)     Applications for the change of centre will not be entertained unless these are supported by good reasons and reach the Secretary not later than 30 days prior to the commencement of the examination. Where the request for the change of centre is under extra-ordinary circumstances such as transfer of a Government servant, request for change of centre may be entertained up to 10 days prior to the commencement of the examination. Provided that the Secretary may, in very rare emergent cases and for reasons to be recorded in writing relax the period of 10 days to any extent.

(3)     An application for change of center must be accompanied by the fee as detailed below :-

(i)   

 up to 30 days before the commencement of examination.   

 [14]Rs. 100/-

(ii)   

 up to 20 days before the commencement of examination.   

  Rs. 150.00

(iii)   

 up to 10 days before the commencement of examination.   

  Rs. 200.00

Regulation 14. Medium of examination.--

(1)     The medium of examination shall be as laid down in this regulation.

(2)     (a) In the language paper, the question paper shall be set in the language concerned and in its recognized script.

(b) ???In other subjects the question papers shall be set in Punjabi or Hindi or English.

(3)     (a) The candidates shall answer the language paper in the language concerned and in its recognized script.

(b) ???In other subjects the candidates shall write their answers as follows :-

[15](i) Candidates from Govt. Schools and Open School   

Punjabi 

(ii) Candidates from Govt. Model Schools and Adarsh Schools   

Punjabi or English

(iii) Candidates from other affiliated institutions   

Punjabi or Hindi or English

(iv) Private candidates appearing for the  first time after the enforcement of these regulations   

 Punjabi

(v) Other private candidates   

 Medium adopted by then for the first time or Punjabi

Regulation 15. Subjects of examination.--

(1)     [16]Every school and private candidate shall take up the following subjects :-

(a)      Punjabi

(b)      Hindi

(c)      English

(d)      Mathematics

(e)      Science

(f)       Social Studies

[17]Provided that a candidate who has passed Vidwani or Bhusan or Adib Alam or equivalent or higher examination in Punjabi or Hindi or Urdu from any University/Board shall be exempted, if he so desires, from passing that language in the examination. For awarding marks in the language concerned, the minimum pass marks shall be deemed to be the marks obtained by such a candidate.

(2)     Socially Useful Productive Work: Every School candidate shall also take up any one of the following subjects :-

Beautification of Surroundings, Horticulture, Animal Husbandary (Poultry, Dairy, Bee Keeping), Plumbing, Electrical Wirings, Maintenance and Repair of Electrical Gadgets, Motor Windings, Transistor or Radio (Assembling/Maintenance and Repair), Television (Maintenance and Repair), Welding (Electric and Gas), Leather Work, Diesel Engine (Maintenance and Repair), Steel Furniture, Scooter Motor-Cycle (Repair and Maintenance), Repair and Maintenance of Farm Machinery, Preparation of Paints and Varnishes, Electroplating, Candle Making, Paper Machine including Clay Modeling, Typewriting and Shorthand (English), Typewriting and Shorthand (Punjabi), Salesmanship, Book Keeping and Accountancy, State Keeping, Weaving Technology including Newer Making and the things made of Plastic Cane, Textile Dyeing Bleaching and Printing including Batik and Fiber Painting, Hosiery Technology, Carpet Weaving, Manufacturing of Sports Goods (Wood), Manufacturing of Sports Goods (Leather), Knitting and Embroidery (Hand and Machine), Garment Making (tailoring and dress designing), Cooking and Food Preservation, Home Nursing, Furniture Making (Wood), Printing, Composing and Book Binding, Photography, Commercial Art, Toys and Doll Making, Making Educational Aids, Puppetry, Mushroom Growing, Denting and Painting, Library Science, Painting, Mechanical Drawing, Home Science, Music (Vocal or Instrumental), Dancing, Needle Work, Scouts, Girl Guiding, Computerization, Carpenter, Sheet Metal, Black Smithy, Welding, Molding, Turner, Machinist, Fitter and Pattern Maker.

(3)     Every school candidate shall also take up the subject of Health and Physical Education.

(4)     Additional Language :-

A candidate may offer any one of the following as additional language :-

Sanskrit, Urdu. Persian, Arabic, Nepalese, Tibetan, French, German, Portuguese, Russian, Bengali, Marathi, Gujrati, Telgu, Tamil, Malayalam, Uriya, Assamese, Kannad.

[18]No candidate shall be allowed to offer additional language under this regulation, unless he indicates so in his admission form, and remits to the office the fee for additional subject prescribed under regulation 10 along with the usual admission fee.

Note -1. The Board shall not conduct any examination in the subject of Socially Useful Productive Work and Health and Physical Education. For these subjects there will be continuous internal evaluation only at the school level. The schools will maintain cumulative record of each student which will be open to inspection by the authorities of the Board and of the schools concerned. The Board may also appoint supervisors, if necessary, in Socially Useful Productive Work and Health and Physical Education. The result of internal evaluation shall be communicated by the schools to the Board in terms of grades on a 7 points scale as follows and will be reflected on the certificate :-

Letter grade   

 Description   

  Marks Ranges

 Excellent   

 75% and above

 Very Good   

 60% and above but below 75%

 Good   

 53% and above but below 60%

 Average   

 45% and above but below 53%

 Fair   

 33% and above but below 45%

 Marginal   

 15% and above but below 33%

 Poor   

 below 15%

Note 2. - Candidates whose parents are transferable or mobile on an all India basis whether in the private sector or public sector or as Government employees will have the option to offer a regional language of their choice out of the additional languages specified in sub-regulation (4) instead of Punjabi, however, if a student of a Hindi speaking State opts for Hindi as regional language instead of Punjabi, he shall also have to offer another language out of the said additional languages:

Provided that it shall not be open to any other candidate whose parents are normally resident of Punjab, to offer a regional language other than Punjabi. The study of Punjabi for them shall be compulsory.

Note 3. - Foreign nationals may offer one language out of the list of the additional languages mentioned in regulation 15(4) in lieu of Hindi, and 'Punjabi History and Culture' in place of Punjabi compulsory subject.

Note 4. - In the question paper in the subject of English an alternative question shall be set in lieu of the question on translation into English for the candidates who do not know Hindi. Punjabi or Urdu. In the case of Translation from English into Hindi, Punjabi or. Urdu such candidates may render the piece into simple English.

Note 5. - A permanently disabled candidate who cannot take a practical examination on account of physical disability may be exempted by the Chairman from appearing in the practical examination and Ihe marks obtained by him in the theory' papers shall be increased proportionately. Such a candidate shall have to produce a certificate of such disability from the Civil Surgeon of his district.

Note 6. - [19]A blind candidate may offer any one or two subject/s out of the following in place of Science or Mathematics or both :-

(i)       Any one of the additional languages;

(ii)     Music (Vocal);

(iii)    Music (Instrumental);

(iv)    Music (Tabla);

Provided that a candidate offering Music (Vocal or Instrumental) in lieu of Science or Mathematics shall not offer Music of the same kindas subject of Socially Useful Productive' Work.

[20]Note 6. - (A) A deaf and dumb candidate may offer Drawing and Cutting & Tailoring in place of Science and Mathematics.

Note 7. - Deaf candidates, who study any language by the technique of lip reading may, instead of three languages offer only one language and the subjects of Painting and Home Science:

Provided that a candidate offering Painting and. Home Science in lieu of languages shall not offer Painting and Home Science as subject of Socially Useful Productive Work;

Provided further that they shall produce :-

(i)       a certificate from the ENT class-I Doctor, duly countersigned by the Civil Surgeon, or

(ii)     a certificate from the Doctor of the ENT Department of a Medical College or Institution duly countersigned by the Head of the Department or

(iii)    a certificate from the Head of NET Department of a hospital attached to the Medical college or Institution.

 

(5)     Provision for open School students.--

An Open School student shall take up the following subjects :-

(i)       Punjabi, as compulsory subject.

(ii)     Any five subjects out of the following :-

1.        Hindi;

2.        English;

3.        Mathematics;

4.        Science;

5.        Health Education;

6.        Social Studies;

7.        Home Science;

8.        Agriculture;

9.        Drawing.

Regulation 16. Record of internal evaluation.--

(i)       The Secretary shall maintain the record of internal evaluation of every school candidate who shall pay to the Board an internal evaluation fee of Rs. 5/- through the Head of the Institution. This fee will be realised by the school only in the 10th class along with admission fee and the Head of the Institution concerned shall remit the same to the Board along with admission fee showing the amount separately.

A penalty of Rs. 100/- as a whole or Rs. 5/- per candidate whichever is less, shall be imposed on the Head of School if internal evaluation fee is not accompanied with admission fee of the concerned candidates. A candidate who is re-admitted to the class after failure to appear in or pass the examination, shall pay the internal evaluation fee of Rs. SI- again.

(j)       The result of internal evaluation in terms of grades specified in regulation 15 shall be sent by the Head of the Institution to the Board by 15th February immediately preceding the commencement of the examination.

(k)      The record of internal evaluation in Socially Useful Productive Work and Health and Physical Education shall be 1 ?pt intact by the school for inspection for three months after the date of declaration of ultra.

(l)       In the case of a provisionally affiliated school, the internal evaluation awards of its candidates for the year of examination, shall be entertained only provisionally pending the proof of extension of its affiliation for that year failing which the awards will be cancelled and its candidates will be treated as private candidates. However, the internal evaluation fee will not be refunded.

Regulation 17. Syllabus.--

The syllabus and courses of study for the examination shall be such as may be laid down by the Board from time to time.

Regulation 18. Pass formula.--

(1)     In order to be successful in the examination a candidate must pass in the following subjects, namely :-

(i) ???Punjabi and any four subjects out of the remaining five subjects examined externally.

[21](ii) The minimum number of marks required to pass in a subject shall be 33%; provided that in Science or in any other subject that has a practical paper, a candidate shall be required to obtain at least. 30% marks in theory and practical separately, and 33% marks in aggregate.

(iii) ??Marks obtained in additional language, if offered, shall count towards passing the examination if marks secured in it are higher than the marks secured in Hindi.

(iv) ?In the case of a regular candidate whatever grading in respect of Socially Useful Productive Work and Health and Physical Education is received from the school, the same will be reflected in the result and the certificate.

(2)     [22][Grace marks up to 1 % of the aggregate marks of the subject/s a candidate appears in. shall be given to him,

(i)       to pass the examination with 5 or 6 subjects as the case may be;

(ii)      to improve the division:

(iii)     to earn compartment/re-appear;

(iv)    to pass compartment/re-appear subject/s;

(v)      to pass additional subject/s.

Provided that grace marks for improvement of division shall be given to a candidate if he has not availed of the grace marks to pass the examination.]

(3)     Eligibility to Re-appear.

[23]A School or a private candidate failing in any two subjects shall be eligible to re-appear in the examination. He will be declared to have passed the re-appear examination on clearing one of the two subjects for which net more than two subsequent consecutive chances shall be allowed. Provided that if Punjabi is one of these two subjects he must pass in Punjabi in order to pass the examination. The candidate shall be declared to have failed in the examination if he fails to pass the examination in next two subsequent consecutive chances, after the declaration of his result and he shall have to take the whole examination afresh;

[24][-]

[25]Provided further that a candidate placed under re-appear in a subject having practical paper, shall appear in theory paper only of the subject concerned if he has passed jn practical examination and the marks obtained by him in the practical shall be carried forward, otherwise he shall appear in both theory as well as practical. However, a candidate who wishes to take the practical examination along with the theory paper shall indicate so in his application for admission.

[26][3(a) If a candidate, placed under re-appear, does not avail the re-appear chance and opts for full subjects, his previous result and the second chance of re-appear shall stand cancelled.]

(4)     Special Provision for Open School candidates.--

(i)       [27]A candidate from Open School shall be given six consecutive chances, beginning from the annual examination of the admission session, to pass the examination. Such a candidate shall be required to pass at least one subject in the first attempt.

(ii)      The candidate shall be given exemption in the subject/s cleared by him in each attempt.

(iii)     A candidate who does not clear the examination within the six consecutive chances he shall be declared fail and he shall have to take admission afresh.

(iv)    [28][A candidate from Open School shall be given grace marks up to two to pass one subject and a maximum of 7 grace marks to pass the examination.]

Regulation 19. Improvement of performance.--

(1)     A candidate who has passed the examination, in the third or second division may reappear in a subsequent examination to improve his division at three succeeding examinations, provided he has not passed the next higher public examination;

Provided further that the result of such a candidate shall be declared only if he has improved his division, otherwise it will be filed.

(2)     A candidate who has passed the examination in the first division may also reappear in a subsequent examination to improve his performance at three succeeding examinations, provided he has not passed the next higher public examination;

Provided further that the result of such a candidate shall be declared only if he has improved his performance by a minimum of 5% of the aggregate marks.

(3)     [29]A candidate who appears under sub-regulation (1) or (2), the marks obtained by him in the practical papers in the earlier examination, shall be carried forward and he shall not be allowed to take his practical examination afresh.

(To be affective from March 1990 exam).

[30]3(A) No candidate appearing under sub-regulation (1) or (2) shall be given more than two chances.

Regulation 20. Qualifying additional subjects.--

Any person who has passed the Matriculation or any equivalent examination of any University. School Education Board or Indian Council of School Certificate Examination or has passed General Certificate of Education (ordinary level) of a foreign country in some subjects may appear in the examination in one or more Subjects in which he has not already passed.

Regulation 21. Classification of Division.--

Successful candidates shall be classified into three divisions as follows :-

1st division   

 60% of the aggregate marks or more.

IInd division   

 45% of the aggregate marks or more but less than 60%.

IIIrd division below   

 45% of the aggregate marks;

Provided that for the purpose of determining the division marks obtained by a candidate in the subject in which he has failed shall be ignored.

A candidate who gets 80% or more of the aggregate marks shall be deemed to have passed the examination in the first division with distinction.

 

Regulation 22. Publication of result.--

The Secretary shall publish the result of the examination as soon as possible but not later than 10 weeks from the last day of the examination. In case of exceptional circumstances, to be recorded in writing, prior permission of the Chairman shall be necessary for extending the period fixed for the declaration of the result. Each successful candidate shall be granted a certificate showing the division in which he has been placed and detail of marks obtained by him. Provided that the unsuccessful candidates will be supplied with detailed marks sheet only.

Regulation 23. Supplemental powers of the Board.--

If there is anything which is not covered by the above regulations, the Board may decide the same as it may deem fit.

Regulation 24. Delegation of powers.--

The Chairman may delegate any or all of his powers under these regulations to any authority or officer of the Board as he may deem fit.

Regulation 25. Interpretation.--

If any question arises as to the interpretation of these regulations, the decision of the Board shall be final.

Regulation [31]26. Repeal and Savings.--

The Punjab School Education Board (Matriculation Examination) Regulations, 1979 are hereby repealed;

Provided that any action taken or any order issued under the regulations so repealed shall be deemed to have 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.



[1] ?See Board item No. 4(I) dated 30.6.1990.

[2] Inserted vide Board's item No. 5(11) dated 26.3.1998.

[3] Amended vide Board's item No. 5(4) dated 12.7.1994 w.e.f. Admission year 1993-94.

[4] Added vide Boards ilem No. 4(21) dated 26.3.1998.

[5] Amended Vide Board's item No. 5(3) dated 12.7.1994 we f Admission year 1995-96.

[6] Inserted by Board's Item No. 4(I) dated 25.3.1996.

[7] Inserted vide Board's Item No. 5( 1) dated 26.3.1998.

[8] Amended vide Board's item No. 5(1) dated 30.11.1993 w.e.f. September 1993 examination

[9] Omitted vide Board item No. 4(7) dated 23.10.1996 w.e.f. from examination year 1997

[10] Amended vide Board's item No. 5(1) dated 30.11.1993 w.e.f. Sept. 1993 exam.

[11] Omitted vide Board item No. 5(1) dated 26.3.1998

[12] Substituted vide Board's item No. 3(1) dated 28.5.1998.

[13] Inserted vide Board's item No. 5(1) dated 12.7.1994.

[14] Amended vide Board's item No. 4(10) dated 3.10.1991.

[15] Amended vide Board's item No. 5(4) dated 12.7.1994.

[16] Amended vide Board's item No. 5(4) dated 12.7.1994.

[17] Amended vide Board's item No. 4(4) dated 20.9.1989

[18] Amended vide Board's item No. 4(3) dated 30.6. 1990

[19] Vide Board's item No. 4(1) dated 20.9. 1989

[20] Vide Board's item No. 3(1) dated 29.6.1993 and vide notification No. PSEB-Meetings-95/498 dated 15.3.1995

[21] Amended vide Board's item No. 5(4) dated 12.7.1994.

[22] ?Substituted vide Board's item No. 4(2) dated 23.10.1996 wet' March 1997 examination.

[23] Inserted vide Board's Item No. 5(4) dated 12.7.1994.

[24] Proviso omitted vide Board Item No. 4(1) dated 25.3.1996.

[25] Amended vide Board's Item No. 4(3) dated 29.6.1993.

[26] Inserted by Board's Item No. 4(2) dated 23.10.1996 w.e.f. March. 1997 examination.

[27] Inserted vide Board's Item No. 5(4) dated 12.7.1994.

[28] Substituted vide Board's Item No. 4(2) dated 23.10.1996 w.e.f. examination of March 1997.

[29] Amended vide Board's item No. 4( I) dated 20.9.1989

[30] Amended vide Board's item No. 4( I) dated 20.9.1989

[31] Vide Board's resolution No. 4(3) dated 7 4.1988.