Section 27 in Kerala University of Health Sciences Act, 2010
27. Powers and functions of the Board of Examinations.
(1)The Board of Examinations shall ensure proper organisation of examinations and tests of the University, including moderation, tabulation and the declaration of results.(2)The Board shall meet not less than twice in each academic term.(3)In particular and without prejudice to the generality of duties as mentioned in sub-section (1), the Board shall exercise the following powers and perform the following duties, namely:-(i)to approve panels of examiners and question paper setters from the list of persons proposed by the respective Boards of Studies ;(ii)to explore, suggest and introduce examination reforms;(iii)to exercise such other powers in relation to examinations as may be assigned to it by or under this Act.(4)In case of any emergency requiring immediate action to be taken, the Chairperson of.the Board or any other officer or person authorised by the Chairperson in that behalf, shall-take such action as considered fit and necessary, and at the next meeting of the Board, the action taken shall be reported by such person, for ratification or approval.(5)(a)The Board of Examinations shall constitute committees for every subject or group of subjects consisting of,-(i)the Pro-Vice-chancellor-Chairperson;(ii)the Dean of the concerned Faculty;(iii)the Chairperson of the concerned Board of Studies;(iv)one member of each subject from among the members of the concerned Boards of Studies to be decided by the Board of Examinations;Provided that, where a Faculty is to be appointed for evaluation of thesis and dissertation and for conduct of viva voce examinations wherever prescribed for awarding post graduate, doctorate and higher degrees, two persons decided by the Academic Council shall also be members of the concerned Committee;(b)The Controller of Examinations shall be the ex-officio Secretary of such committees; (c)The rules and procedures for the performance of the duties of the Board of Examinations, including procedure for disciplinary action on malpractices connected with the examinations, shall be prescribed in the Statutes;(6)The Board shall prepare the financial estimates for the work related to examinations for incorporation in the budget of the University and shall submit the same to the Finance Officer.(7)The Board shall arrange for strict vigilance during the conduct of the examinations so as to avoid use of unfair means by the students, teachers, invigilators, supervisors etc.
