Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(5)(a) in The Maharashtra University of Health Sciences Act, 1998

(a)In order to appoint paper-setters, examiners and moderators, the Board of Examinations shall constitute committees for every subject consisting of,-
(i)the Pro-Vice-Chancellor, Chairperson;
(ii)the Dean of the concerned faculty;
(iii)the Chairperson of the concerned Board of Studies;
(iv)two members of the Board of Studies nominated by it from amongst its members: