13A. [ Officer on Special Duty for examinations and his powers. [Section 13A was inserted by Maharashtra 18 of 1983, section 2.]
(1)The Chancellor may, from time to time, create the post of an Officer on Special Duty and appoint an Officer not below the rank of Deputy Secretary to Government, to be the Officer on Special Duty, for such period, and on such terms and conditions, as he may determine.(2)During the period for which the Officer on Special Duty is appointed, he shall ensure, under the control and direction of the Vice-Chancellor, the proper organisation and conduct of examinations and other tests and the declaration of their results.(3)The Officer on Special Duty shall be the Member-Secretary of all Committees constituted for any matters connected with the examinations.(4)Notwithstanding anything contained in this Act, for the purposes of performance of his duties and discharge of his functions, the Officer on Special Duty shall be competent to exercise all the powers of the Registrar, and also the powers of the Executive Council to take disciplinary action against all persons concerned or connected with any examinations, and to exercise such other powers as are required for the purposes aforesaid or are delegated to him by the Vice-Chancellor.] [Sub-section (5) and Explanation were inserted by Maharashtra 7 of 1988, section 2.]
