Punjab School Education Board (Middle Standard Examination) Regulations, 1979

The Punjab School Education Board (Middle Standard Examination) Regulations, 1979

Published vide Punjab Government Notification No. 6725-PSEB-PB-EP-79/3823 dated 25.10.1997

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1. Short title.- These regulations may be called the Punjab School Education Board (Middle Standard Examination) Regulations, 1979.
2. Commencement.- These regulations shall govern the examination held in 1979 and to be held thereafter.
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 Middle Standard Examination held by the Board under these regulations.

(c) 'Private candidate' means a candidate allowed to appeared in the examination as a private candidate under regulation (7).

(d) 'School Candidate' means candidate admitted to the examination as a pupil of a recognised institution.

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

(f) All other terms and expressions used in these regulations shall have the meaning respectively assigned to them in the Punjab School Education Board Act, 1969.

4. Time and places of the Examination.- The examination shall ordinarily be held in the month of February every year or at such other time and places as may be fixed in the Chairman.
5. Eligibility for appearing in the examination.- The examination shall be compulsory for the pupils of recognized institutions and is also open to private candidates who fulfill the conditions laid down in these regulations.
6. Conditions for eligibility of school candidates.- (i)(a) No school candidate shall be eligible to appear in the examination unless he has completed 75 per cent (in case of boys) and 66 per cent (in case of girls) of the total attendances that a student could have earned had he attended the school for all the working days of the school.

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

(c) In the case of candidates who rejoin the 8th class after having failed in the examination, the attendance shall be counted from the 15th day after the declaration of the result.

(d) Deficiency of not more than 10 attendances may be condoned by the Head of the institution concerned. Deficiency exceeding 10 but not exceeding 25 may be condoned by the Chairman on the recommendation of the Head of the institution concerned, on sufficient grounds.

(e) If a candidate's attendances upto the date of submission of the application for admission fall short of required percentage the Head of the institution shall send his application for admission provisionally.

(f) If any candidate falls short of the required percentage of attendances before the 14th day preceding the first day of the commencement of the examination, the Head of the institution should report to the Board with a view to disallowing his admission. The admission fee received will be refunded only if the letter of withdrawal from the Head of the Institution is received in the office of the Board atleast 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 on the days he is so deputed.

(ii) A candidate whose name is struck off the rolls of a recognised 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 14 days before the commencement of the examination he will again become eligible provided he fulfills the other conditions required for the purpose.

7. Conditions for eligibility of private candidates.- No person shall appear in the examination as a private candidate, if his name was on the rolls of a recognised institution at any time after the 31st of July, preceding the commencement of the examination.
8. In-eligibility of expelled or rusticated persons.- No person who has been expelled or rusticated from a recognised institution shall be eligible to appear in the examination as a private candidate during the period of expulsion or rustication as the case may be.

Note. - (i) The Head of Institution shall notify to the Secretary the names of students who are expelled or rusticated to enable the Board to ensure that no such student appears in the examination as private candidate or otherwise.

(ii) 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.

9. Admission application.- (1) Candidates shall submit their applications for admission to the examination on the form laid down by the Board to the Secretary 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 recognised high/higher 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) be a member of the Board; or

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

(iii) Private candidates residing outside Punjab -

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

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

(c) by a stipendiary magistrate first class.

(iv) Candidates residing in Union Territory, Chandigarh may also get their admission forms attested by the Headmaster/Headmistress/Principal of any local recognized high/higher secondary school.

(v) By the commanding officers of their units in case of military personnel.

(2) Male private candidate shall submit three copies of their latest passport size photographs attested by the same authority as attested the certificates on the application for admission.

10. Fees.- The admission fee to be paid by the pupils of recognized institutions and private candidates shall be Rs. 30 and Rs. 35, respectively. This amount includes the sum of Rs. 5 meant as fee for issue of detailed marks sheet.
11. Date of submission of applications and payment of fee.- The last date by which the application form for admission and the admission fee for Middle Standard Examination should be sent, shall be as follows :-

		Without late fee	With late fee of Rs. 5	With late fee of Rs. 100/-
1		2	3	4
(1) School Candidate	Annual Examinations	12th September of the Calendar year preceding the year of examination	3rd October of the Calender year preceding the year of examination
(2) Private Candidate	Annual Examinations	31st August of the Calendar year preceding the year of examination	3rd October the Calendar year preceding the year of examination	2nd November of the Calendar year preceding the year of examination.

 

Note. - (1) For failed candidates/result later categories, the Chairman shall fix the Schedule for the receipt of admission forms and admission fees.

(2) The above dates may be changed by the Chairman in exceptional circumstances. He may also allow days of grace for the remittance of admission fee and the application for admission as he may deem fit.

(3) The Chairman, in very exceptional circumstances, may condone the delay in the submission of application for admission and admission fee thereon in cases of individual candidates/institution.

12. Rejection of incomplete applications.- The Board 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 photographs (where necessary);

(iv) correct combination of subjects; or

(v) full or partial payment from the candidate.

13. Allotment and change of examination centre.- Except with the special permission of the Secretary or an officer authorised by him in this behalf, candidates shall be required to appear at the centre nearest to the place where they have been studying. Applications for the change of centre will not be entertained unless they are supported by good reasons and reach the Secretary not later than 30 days prior to the commencement of the examination. Fee for the change of centre will be Rs. 50 per candidate. But where the request for change of centre is under extraordinary circumstances, such as transfer of a Government servant, request for change of centre will be entertained up to 15 days prior to commencement of the examination. In very rare emergent cases the period of 15 days may be relaxed by the Secretary.
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 and Hindi.

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

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

i) Candidates from Government Schools	.....Punjabi
(ii) Candidates from other recognised institutions	......Punjabi or Hindi
(iii) Private candidates appearing for the first time after the enforcement of these regulations,	......Punjabi
(iv) Other private candidates	........Medium adopted by them for the first time or Punjabi

Note. - Candidates of Schools for which the Government has made any special provisions may take the medium of examination accordingly.

(4) The Board may, for reasons to be recorded in writing, in individual cases or generally for a category of candidates permit the use of a language other than Punjabi as a medium of Examination for a specified period and the question paper will be made available in the language so permitted.

Note. - To avail themselves of the special facilities provided in the sub-regulation (4), the candidates shall have to seek permission of the competent authority, specified in these regulations by applying one month before the date fixed for submission of the application forms for admission without late fee.

15. Subjects of the examination.- (i) Every candidate shall take up the following subjects :-

Compulsory Subjects

Candidates without vocation	Candidates with vocation
1. English	1. English
2. First Language	2. First Language
3. Second Language	3. Second Language

Note. - Language at Nos. 2 and 3 are to be offered according to the Government orders in this regard, issued from time to time.

4. Mathematics	4. Mathematics
5. Science	5. Science
6. Social Studies	6. Social Studies
7. Health and Physical Education	7. Health and Physical Education

8. Vocation

(i) Assembling, tuning and repair of transistor (second unit only for boys but first and second unit for girls).

(ii) Single Cylinder Diesel Engine (working and maintenance) for boys only.

(iii) Machine Embroidery (for girls only).

Elective (any one of the following)	Elective (any one of the following)
(i) Drawing	(i) Drawing
(ii) Sanskrit	(ii) Sanskrit
(iii) Persian	(iii) Persian
(iv) Urdu	(iv) Urdu
(v) Agriculture	(v) Agriculture
(vi) Tailoring	(vi) Tailoring
(vii) Needle Work (for girls)	(vii) Needle Work (for girls)
(viii) Music (instrumental or vocal)	(viii) Music (instrumental or vocal)
(ix) Domestic Science (for girls)	(ix) Domestic Science (for girls)
(x) Practical Arts Scheme	(x) Dancing

(2) No private candidate shall be permitted to offer the subject of vocation.

16. 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.
17. Pass formula.- The pass formula shall be as prescribed by the Board from time to time.
18. Division.- The successful candidates shall be classified into three divisions. Those who get 60% or more as the total number of marks shall be placed in the first division, those who get 45% marks or more but less than 60% shall be placed in the second division and others in the third division. For the purpose of determining the division, marks obtained by a candidate in a subject in which he has failed shall be ignored.
19. The Secretary shall publish the result of examination as soon as possible but normally not later than eight weeks from the last day of the examination. In case of exceptional circumstances prior permission of the Government will be necessary for extending the period fixed for the declaration of 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. The unsuccessful candidates will be supplied with the detail marks sheet only.
20. Unfair means cases.- The regulations governing the use of unfair means and misconduct applicable to other examination of the Board shall apply to such cases of the Middle Standard Examination also.
21. If there is any thing which is not covered by the above regulations, the Board may take the decision in good faith and implement it in anticipation of the approval of the Government.
22. Interpretation of the rules.- If any question arises as to the interpretation of the regulation the Government shall decide the same.