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State of Himachal Pradesh - Section

Section 19 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018

19. Controller of Examinations.

(1)In addition to the Registrar, the Board of Management may appoint a person, qualified to be appointed as Registrar, to hold the office of the Controller of Examinations, either temporarily or permanently.
(2)The terms and conditions for the appointment and the salary to be paid to the Controller of Examinations shall be as determined by the Board of Management at the time of appointment.
(3)The Controller of Examinations shall perform the duties of the Registrar in regard to the arrangements for the conduct of examinations and Board of Management may also assign to him such other duties and functions as it may think proper.
(4)The Controller of Examinations shall exercise his powers and discharge his duties under the immediate direction of the Vice-Chancellor.
(5)Subject to directions of the Board of Management, the Controller of Examinations shall make all arrangements for the conduct of examinations of the Cluster University.
(6)Subject to the directions of the Board of Management, the Controller of Examinations shall arrange all items of the examination work such as dispatch and transit of answer-books and question papers, evaluation of answer scripts, tabulation of results, complaints against question papers set for the examinations, use of unfair means, publication, and re-checking or re-evaluation of results and other related matters.