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

(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.