Section 33 in Eternal University (Establishment and Regulation) Act, 2008
33. Examinations.
- At the beginning of each academic session and in any case not later than 30th of August of every calendar year, the University shall prepare and publish a semester-wise or annual, as the case may be, Schedule of Examinations for each and every course conducted by it and shall strictly adhere to such Schedule.Explanation. - Schedule of Examination means a table giving details about the time, day and date of the commencement of each paper which is a part of a Scheme of Examinations and shall also include the details about the practical examinations:Provided that if, for any reason whatsoever, University is unable to follow this Schedule, it shall, as soon as practicable, submit a report to the [Regulatory Commission] [The word 'Government' Substituted by Act No. 23 of 2012, Section 9 (w.e.f. 3-5-2012).] giving the detailed reasons for making a departure from the published Schedule of Examination. The [Regulatory Commission] [The word 'Government' Substituted by Act No. 23 of 2012, Section 9 (w.e.f. 3-5-2012).] may, thereon, issue such directions as it may deem fit for better compliance in future.
