Rules of Business of the Unfair Means Committee of the State Board of Technical Education, Punjab

Rules of Business of the Unfair Means Committee of the State Board of Technical Education, Punjab

Published vide Punjab Government Notification No. 15/3/86-1 TEII/255 dated 3rd January/12th February, 1986

Pu771

Technical Education Department

No. 15/3/86-1 TEII/255. - Rules of Business of the Unfair Means Committee of the State Board of Technical Education, Punjab :-

1. Constitution and Membership.- The Committee shall consist of five members including the Chairman and the Member-Secretary and shall be constituted by the Chairman, State Board of Technical Education. The Registrar (Exam.) shall be ex-officioMember-Secretary of the Committee.

In the absence of the Chairman, the Committee will elect one of its members as the Chairman to conduct the meeting.

2. Cessation of Membership.- A member of the Committee shall cease to be member, if he dies, resigns, becomes unsound of mind, is declared insolvent or is convicted of a criminal offence involving moral turpitude.

A resignation of membership shall be tendered to the Director, Technical Education and shall not take effect, until it has been accepted on behalf of the Board by the Chairman.

3. Filling of Vacancies.- Any vacancy in the membership of the Board caused by reasons mentioned above shall be filled by the Chairman of the State Board of Technical Education.
4. Secretary of the Committee and Functions.- The Secretary of the Committee will issue notices to the candidates reported to be involved in the use of unfair means directing them to appear before the Committee on a date and time to be approved by the Chairman. The proceedings will be recorded by the Committee on the spot and will be signed by each member including the Chairman.

The decision of the Committee shall be conveyed to the concerned candidates by Secretary.

The Secretary shall give a notice of not less than ten days for a meeting of the Committee to each member but a short notice may be given for holding an emergent meeting.

5. Tenure.- The Committee shall continue functioning till a new Committee is reconstituted.
6. Quorum.- The quorum shall consist of at least 3 members.
7. Meeting.- The Committee shall meet as and when required with the approval of the Chairman.
8. Functions.- The Committee shall deal with and decide the cases of misconduct and use of unfair means in the Examination Hall as per provisions of the Examination Rules.
9. Place of Meeting.- The meeting of the Committee shall be held at Chandigarh or any other place to be fixed by the Chairman.

The non-official members shall be paid TA/DA as admissible to a Ist Grade Government employees drawing pay exceeding Rs. 1300 at the rates detailed under para 3 of Finance Department (Finance Regulation circular letter No. 31/36/78(7)FR/204, dated the 8th January, 1980. The other conditions laid down in the Punjab Government TA Rules for Government Employees will also apply to journeys performed by such non-official members, except where otherwise provided.

The Official members of the Board will draw TA/DA from their respective departments.