Section 32(6) in The Maharashtra Universities Act, 1994
(6)(a)In order to investigate and take disciplinary action for malpractices and lapses on the part of candidates, paper-setters, examiners, moderators, referees, teachers, or any other persons connected with the conduct of examinations [including the pre-examination stage and the post-examination stage or at any stage whatsoever] [These words were inserted, by Maharashtra 55 of 2000, section 25(2)(i).] the Board of Examinations shall constitute a committee of not more than five persons of whom one shall be Chairman;(b)Such a committee shall submit its report and recommendations to the Board of Examinations which shall take disciplinary action in the matter as it deems fit [against the person or persons involved in the malpractices, directly or indirectly] [These words were added by Maharashtra 55 of 2000, section 25(2)(ii)];
