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Cost and Works Accountants Act, 1959 41. Examination results (1) A candidates shall be declared to have passed in an Examination if he has passed in all the Stages or Groups (under the old syllabus) comprised in that examination from which he has not been exempted. A candidate shall be declared to have passed in a Stage or Group (under the old syllabus) of an examination if he gets at one sitting the minimum per cent of the total marks in each paper from which he has not obtained exemption as specified in column II below and an aggregate of 50 per cent of the total marks of all such papers in that Stage or Group (under the old syllabus): Column I Column II Group I or Group II of the Intermediate Examination under the old syllabus held under regulation 31 or Group I or Group II of the Final Examination under the old syllabus held under regulation 34. 35 percent Stage I or Stage II of the Intermediate Examination under revised syllabus held under regulation 31 or Stage III or Stage IV of the Final examination under the revised syllabus held under regulation 34. 40 percent (2) A candidate who is not declared successful in a Stage or Group under the old syllabus of any examination but- (i) obtains 60 per cent or more of the total marks in any paper or papers shall be exempted in subsequent examinations from that or those papers in which he secured 60 per cent or more marks; or (ii) obtains 60 per cent or more of the total marks in any paper and a minimum of 40 per cent of the total marks (under the revised syllabus) or 35 per cent of the total marks (under the old syllabus) in each of the remaining papers of that Stage or Group (under the old syllabus), shall be allowed the benefit of carry forward of the actual marks so obtained by him in the papers in which he had obtained 60 per cent, or more marks for the purpose of computing his result in the subsequent examinations: PROVIDED that if the benefit of exemption or carry forward mentioned in clauses (i) and (ii) above is voluntarily withdrawn by a candidate, he shall not be entitled to such benefit in his future attempts. (3) A list of successful candidates in an examination shall be published in the Journal of the Institute in such manner as the Council may direct. The names of candidates obtaining distinction in the examination shall be indicated in the list. Each candidate shall be individually informed of his results and also of the marks obtained by him in the paper or papers of the examination in which he appeared: PROVIDED that in any case where it is found that the result of an examination has been affected by error or fraud or using unfair means during the examination, the Examination Committee shall have the power to amend the result suitably. (4) A candidate who passes the examination obtaining 70 per cent of the total marks of all the papers of the examination at one sitting shall be deemed to have passed the examination with distinction. (5) Information as to whether a candidate's answers in any particular paper of any examination have been examined and valued will be supplied to the candidate on his application within a period of thirty days from the declaration of the result accompanied by a fee of rupees fifty only per paper or such fees as may be fixed by the Council from time to time. The fee is only for verifying whether a candidate answers in any particular paper have been examined and valued and not for the revaluation of answers. The marks obtained by the candidates in individual question or in sections of a paper cannot, in any circumstances, be supplied. If, as a result of such verification, it is found that there has been either an omission to examine or value any answer or there has been mistake in the totaling of the marks, the fee for verification shall be refunded in full to the applicant. (6) After a period of six months from the date of declaration of the result of an examination if a candidate requires a duplicate copy of his marks sheet in respect of that examination, he shall be supplied with a duplicate copy of marks sheet on receipt of an application from him in that behalf on payment of a fee of rupees twenty-five only or such fee as may be fixed by the council from time to time.    |
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