Section 12(13) in Kerala University of Health Sciences Act, 2010
(13)Notwithstanding anything contained in this Act or in the Statutes or Regulations made or deemed to have been made thereunder, the Vice-Chancellor may if he is satisfied that the number of examiners in the panel of examiners approved by the Governing Council for the conduct of an examination is not sufficient for the conduct of the examination and that approval of another panel of examiners by the Governing Council will entail delay in the conduct of such examination, nominate such additional number of examiners as may be. necessary for the conduct of such examination. Any person nominated by the Vice-Chancellor under this sub-section shall be deemed to be an examiner included in the panel approved by the Governing Council.
