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State of Maharashtra - Section

Section 71 in The Maharashtra Universities Act, 1994

71. Examinations.

- At the beginning of each academic term and in any case not later than 30th of October of every calendar year, the university shall prepare and publish a schedule of examinations for each and every course conducted by itself or by any affiliated college or institution within its jurisdiction and shall strictly adhere to the schedule.Explanation.- "Schedule of Examination" means a table giving details about the time, day and date of the commencement of each paper which is part of a scheme of examinations and shall also include the details about the practical examinations:Provided however that, in case the university is unable to follow this schedule due to reasons and circumstances beyond its control it shall, as soon as practicable, submit a report to the Chancellor and to the State Government incorporating the detailed reasons for making a departure from the published schedule.