Section 48(1) in Maharashtra Public Universities Act, 2016
(1)The Board of Examinations and Evaluation shall have the following powers and duties, namely:-(a)to devise policy, mechanism and operational strategies to do the tasks relating to assessment of performance of students efficiently and in a time bound manner;(b)to ensure proper organization of examinations and tests of the university, including moderation, tabulation, evaluation and timely declaration of results:Provided that, the Board of Examination and Evaluation shall, for the purposes of this clause, give effect to the recommendations of the Board of Students' Development and the Board of Sports and Physical Education, regarding alternative arrangements.(c)to prepare the financial estimates relating to examinations and evaluation for incorporation in the annual financial estimates (budget) of the university and shall submit the same to the Finance and Accounts Committee;(d)to arrange for strict vigilance during the conduct of examinations so as to avoid use of unfair means by the students, teachers, invigilators, supervisors, etc.;(e)to establish procedures and devise operative mechanism for credit assessment in the modular structure by the teachers and use computer technology for the entire process of assessment and evaluation including creating and effectively using a repository of question banks;(f)to ensure that the assessment of answer books for award of degrees, diplomas or certificates shall be done centrally through central assessment system by following system of masking and de-masking of answer books or any other alternative system for ensuring the objective of secrecy;(g)to undertake examination and evaluation reforms in order to make examination and evaluation system more efficient;(h)to appoint paper-setters, examiners and moderators from amongst the persons included in the panels prepared by the respective Boards of Studies and, where necessary, having regard to the recommendations made by the committee under clause (b) of sub-section (5), remove them or debar them;(i)to approve detailed programme of examinations and evaluation as prepared by the Director, Board of Examinations and Evaluation;(j)to consider the reports of review of results of university examinations forwarded by the Director, Board of Examinations and Evaluation;(k)to hear and decide the complaints relating to conduct of examinations and evaluation;(l)to exercise such other powers in relation to examinations and evaluation as may be assigned to it by or under this Act.
