Section 14(3) in Uttarakhand Technical University Act, 2005
(3)The Controller of examinations shall be responsible for the due custody of the records pertaining to his work. He shall be ex-officio Secretary of the Examinations Committee of the University and shall be bound to place before such committee all such information as may be necessary for transition of its business. He shall also perform such other duties as may be prescribed by the Regulations or required, from time to time, by the executive council or the Vice-Chancellor but he shall not, by virtue of this sub-section, be entitled to vote. He may require, from any college, the production of such return or the furnishing of such information as may be necessary for the discharge of his duties.
