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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(5)(a) in The Maharashtra Universities Act, 1994

(a)In order to appoint paper-setters, examiners and moderators, the Board of Examinations shall constitute committees for every subject consisting of-
(i)the Pro-Vice-Chancellor, if any, Chairman;
(ii)the Dean of the concerned faculty;
(iii)the Chairman of the concerned Board of Studies;
(iv)two members of the Board of Studies nominated by it from amongst its members [of whom at least one shall be a post-graduate teacher]; [These words were added by Maharashtra 55 of 2000, section 25(1)(a)(i).]