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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(2) in Patna University Act, 1976

(2)The Examination Board shall render advice to the Vice-Chancellor on conduct of examinations and appointment of examiners, setting and moderating question papers, preparation, moderation and publication of examination results, submission of report of such examination result to the Academic Council and generally regulating the methods of improvement in the procedure of correct evaluation of achievement of students and the Vice-Chancellor shall be competent to take final decision :Provided that the Vice-Chancellor shall appoint the question setters and examiners from the panel of names submitted by the Examination Board.