Section 26 in Kerala University of Health Sciences Act, 2010
26. The Board of Examinations.
(1)The Board of Examinations shall be the authority for conducting the examinations and making policy decisions in regard to organising and holding examinations, improving the system of examinations, appointing the paper-setters and examiners and for preparation of the schedule of dales for holding examinations and declaration of the results, subject to the control and review of the Governing Council. The Board of Examinations shall also oversee and regulate the conduct of examinations in the constituent colleges, institutions and University Departments.(2)The Board of Examinations shall deal with all the matters in relation to examinations and shall hear and decide the complaints received pertaining to any matter arising out of conduct of examinations. The procedure to be followed by the Board for their deliberations shall be prescribed by the Statutes.(3)The Board of Examinations shall consist of the following members, namely: -.(i)the Vice-chancellor, Chairperson;(ii)the Pro-Vice-chancellor;(iii)the Dean of the Faculty concerned with the examination;(iv)one head of University Department, not below the rank of Associate Professor or in the absence of a Head of the University department, a Professor from Government Colleges, nominated by the Vice-chancellor;(v)one Principal other than Dean of Faculty nominated by the Vice-chancellor;(vi)one teacher other than Heads of Departments or Principals, nominated by the Vice-chancellor;(vii)one evaluation expert, co-opted by the Board;(viii)Controller of Examinations shall be the ex-officio Secretary.
