Section 41 in Kerala University of Fisheries and Ocean Studies Act, 2010
41. The Controller of the Examinations.
(1)The Controller of Examinations shall be appointed by the Vice Chancellor on the recommendation of a Selection Committee constituted for the purpose in such a manner as may be prescribed by the Statutes. The Controller of Examinations shall be a full-time salaried officer of the University and shall work directly under the control of the Vice Chancellor.(2)The term of appointment of the Controller of Examinations shall be for a period of five years and shall be eligible for re-appointment.(3)The qualifications and experience for appointment as Controller of Examinations shall be such, as may be prescribed by Statutes.(4)The Controller of Examinations shall be the Principal Officer in-charge of the conduct of examinations and tests of the University and declaration of their results and shall discharge his functions under the superintendence, direction and guidance of the Board of Examinations.(5)The Controller of Examinations shall be the Member-Secretary of the Board of Examinations and of the Committees appointed by the Board, except the committees constituted for appointment of paper-setters and examiners.(6)Without prejudice to the generality of the provisions of sub-section (4), the Controller of Examinations shall be responsible for making all arrangements necessary for holding examinations and tests and declaration of results.(7)The Controller shall exercise such other powers and perform such other duties as may be prescribed by the Statutes or assigned to the Controller, by the Board of Examinations from time to time.
