Patents Rules, 2003
110. Particulars of the qualifying
examination for patent agents.—
1.
The
qualifying examination referred to in clause (c) (ii) of sub-section (1) of
section 126 shall consist of a written test and a viva voce examination.
2.
The
qualifying examination shall consist of the following papers and marks, namely:
Paper I —Patents Act and Rules 100
Paper II—Drafting and interpretation of patent specifications
and other documents 100 Viva Voce 50
1.
2.
3.
A
candidate shall be required to secure a minimum of fifty marks in paper I and
paper II and shall be declared to have passed the examination only, if he
obtains an aggregate of sixty percent of the total marks.
|