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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(6)(a) in The Maharashtra University of Health Sciences Act, 1998

(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, the Board of Examinations shall constitute a committee of not more than five persons of whom one shall be Chairperson;