(1)All arrangements for the conduct of examinations shall be made, and all examiners shall be appointed by [the Executive Council on the recommendation of the Academic Council] [ Substituted by Act 62 of 1951, s.24, for " the Academic Council in such manner as may be prescribed by the Ordinances."].[* * * *] [ Sub-section (2) omitted by Act 62 of 1951, s.24](3)The Academic Council shall appoint examination committees, consisting of members of its own body or of other persons or of both, as it thinks fit, to moderate examination questions, [and to prepare and publish] [ Subs.by Act 62 of 1951, Section 24, for " to prepare"] the results of the examinations [* * * *] [ The words " and to report such results to the Executive Council for publication" omitted by Act 62 of 1951, s.24].Annual Report And Accounts
