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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2) in The Maharashtra University of Health Sciences Act, 1998

(2)The Controller shall be the Member-Secretary of the Board of Examination and of the committee appointed by the board; except the committees constituted under clause (a) of sub-section (5) of section 31; for appointment of paper-setters, examiners and moderators. The Controller shall be responsible for prompt and proper implementation of their decisions.