(1)Subject to the provisions of this Act and of the Statutes, all arrangements for the conduct of examinations shall be made by the Academic Council in such manner as may be prescribed by this Act and the Ordinances.(2)If, during the course of an examination,any examiner is for any cause incapable of acting as such, the Vice-Chancellor shall appoint an examiner to fill the vacancy and shall report the appointment to the Faculty concerned and Academic Council.(3)At least one examiner who is not a teacher or other person in the service of the University or a college, shall be appointed for each subject including in a Department of teaching and forming part of the courses which is required for a University Degree.(4)The Academic Council shall appoint Examination Committee consisting of members of its own body or of other persons or of both, as it thinks fit, to moderate examinations and to report such result to the Executive Council through the Academic Council for publication.
