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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in The Maharashtra Universities Act, 1994

(2)The Controller shall be the Member-Secretary of the Board of Examinations and of the committees appointed by the Board except the committees constituted under section 32(5)(a) for appointment of paper-setters, examiners and moderators. He shall be responsible for prompt and proper implementation of their decisions.