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[Cites 0, Cited by 2] [Section 32(6)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(6)(a) in The Maharashtra Universities Act, 1994

(a)In order to investigate and take disciplinary action for malpractices and lapses on the part of candidates, paper-setters, examiners, moderators, referees, teachers, or any other persons connected with the conduct of examinations [including the pre-examination stage and the post-examination stage or at any stage whatsoever] [These words were inserted, by Maharashtra 55 of 2000, section 25(2)(i).] the Board of Examinations shall constitute a committee of not more than five persons of whom one shall be Chairman;