Section 33 in Abhilashi University (Establishment And Regulation) Act, 2014
33. Examinations.
- At the beginning of each academic session and in any case not later than 30th of August of every calendar year, the University shall prepare and publish a semester- wise or annual, as the case may be, Schedule of Examinations for each and every course conducted by it and shall strictly adhere to such Schedule :Provided that if, for any reason whatsoever, University is unable to follow this Schedule, it shall, as soon as practicable, submit a report to the Regulatory Commission giving the detailed reasons for making a departure from the published Schedule of Examination. The Regulatory Commission may, thereon, issue such directions as it may deem fit for better compliance in future.Explanation. - Schedule of Examination' means a table giving details about the time, day and date of the commencement of each paper which is a part of a Scheme of Examinations and shall also include the details about the practical examinations.
