Section 24 in Dr. Vishwanath Karad MIT World Peace University Act, 2016
24. Board of Examination.
(1)The Board of Examinations shall be the principal authority of the University for conducting the examinations and making policy decisions in regard to organizing and holding examinations, improving the system of examinations, appointing the paper-setters, examiners, moderators and also prepare the Schedule of Examinations and declaration of results. The Board of Examinations should also oversee and regulate the conduct of examinations in study centers, or any center related to the University.Explanation. - For the purposes of this section and of section 38, the expression "Schedule of Examinations" 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.(2)The Board of Examinations shall consist of following members, namely:-(i)the Vice-Chancellor - Chairperson;(ii)Professor of each subject - Member;(iii)one evaluation expert, co-opted by the Board of Examinations - Member;(iv)the Controller of Examinations - Member-Secretary.(3)The powers and functions of the Board of Examinations shall be such, as may be laid down by the statutes.
