Section 18(1) in The Maharashtra Universities Act, 1994
(1)(a)The Controller of Examinations shall be appointed by the Vice-Chancellor on the recommendations of a selection committee constituted for the purpose:[Provided that, if the post has remained vacant for a period of six months from the date the post has fallen vacant, the State Government shall appoint, on deputation, a suitable person having prescribed qualifications, to perform the duties of the Controller of Examinations for a period of not more than one year at a time and for not more than three years in the aggregate or till the new Controller of Examinations is duly appointed by the Vice-Chancellor, whichever is earlier;] [This proviso was added by Maharashtra 55 of 2000, section 15(a).](b)the Controller of Examination shall be the principal officer-in-charge of the conduct of examinations and tests of the university and declaration of their results. He shall discharge his functions under the superintendence, direction and guidance of the Board of Examinations. He shall be a full-time salaried officer of the university and shall work directly under [the directions and control] [These words were substituted for the words 'under the control' by Maharashtra 55 of 2000, section 15(b).] of the Vice-Chancellor;(c)his appointment shall be for a term of five years, and he shall be eligible for reappointment [for only one more term of five years.] [These words were inserted by Maharashtra 55 clause 2000, section 15(c).] The qualifications and experience for the purpose of selection of the Controller shall be such as may be prescribed.
