(1)The examination of the University shall be held from such date, as the State Government may by notification in the official Gazette appoint:Provided that where the State Government is satisfied that it is not possible to hold examinations according to the said notification, it shall fix revised dates of the examination in consultation with Vice-Chancellor and the dates shall be notified in the official Gazette.(2)Results of examinations shall be published within sixty days of the termination of the concerned examination which may be extended fo further period of sixty days for reasons to be recorded in writing.(3)[ Person appointed for invigilation or any other related work in connection with the conduct of College or University examinations shall be deemed to be a public servant within the meaning of the Indian Penal Code, 1860.] [Substituted by Act 67 of 1982.]
