Section 16 in The Rajasthan University of Health Sciences Act, 2005
16. The Controller of Examinations.
(1)The Controller of Examinations shall be a whole time officer of the University.(2)The Controller of Examinations shall be appointed by the Vice-chancellor in accordance with the provision of the Ordinances made in this behalf with approval of the Board.(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 the transaction of its business. He shall also perform such other duties as may be prescribed by the Regulations or as may be required from time to time, by the Board or the Vice-chancellor but he shall not, by virtue of this sub-section, be entitled to vote.(4)Subject to the superintendence of the Vice-chancellor, the Controller of Examinations shall have administrative control of Examinations and shall also have administrative control over the employees working under him and have, in this regard, all the powers of the Registrar.(5)Subject to the superintendence of the Examinations Committee, the Controller of Examinations shall conduct the examinations and make all other arrangements therefore and be responsible for the due execution of all processes connected therewith.(6)The Controller of Examinations shall neither be offered nor accept any remuneration for any work in the University except in accordance with an order of the State Government.(7)Where the Controller of Examinations is, for any reason, unable to act or the office of the Controller of Examinations is vacant, all the duties of the office shall be performed by such person as may be appointed by the Vice-chancellor, until the Controller of Examinations resumes his duties or, as the case may be, the vacancy is filled.
