Section 52(1) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(1)Subject to the provisions of the statute, all examiners and moderators of examinations shall be appointed by the Vice-chancellor, in consultation with a committee consisting of the following members :-(a)Dean of the Faculty concerned who shall be the Chairman of the Committee;(b)Chairman of the Board of the Studies concerned;(c)a member of the concerned Board of Studies to be nominated by Vice-chancellor.
