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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(1) in The Maharashtra Universities Act, 1994

(1)The Board of Examinations shall be the authority for conducting the examinations and making policy decisions in regard to organising and holding examinations, improving the system of examinations, appointing the paper-setters, examiners, moderators and also prepare the schedule of dates of holding examinations and declaration of the results. The Board of Examinations shall also oversee and regulate the conduct of examinations in the autonomous colleges, institutions and university departments. [The Board shall submit the detailed programme of examinations to the Academic Council for preparation of Academic Calendar], [These words were added by Maharashtra 55 of 2000, section 24(a).]