(1)There shall be an Examination Committee in the University, the constitution of which shall be such as may be provided for in the Regulations.(2)The Committee shall supervise generally all the examinations of the University, including moderation and tabulation and perform the following other functions, namely:(a)to appoint examiners and moderators and, if necessary to remove them;(b)to review from time to time the results of the University examinations and submission of reports, thereon to the Academic Council;(c)to make recommendations to the Academic Council for the improvement of the examination system;(d)to scrutinise the list of examiners proposed by the Board of Studies, finalize the same and declare the result of the University.(3)The examination committee may appoint such number of subcommittee as it thinks fit, and in particular, may delegate to any one or more persons or sub-committee, the power to deal with and decide cases relating to the use of unfair means by the examination.(4)Notwithstanding anything contained in this act it shall be lawful for the Examination Committee or as the case may be, for a subcommittee or any person to whom the Examination Committee has delegated its power in this behalf under sub-section (3), to debar an examine from future examinations of the University, if in its or his opinion, such examinee is guilty of using unfair means at any such examination.(5)Subject to the provisions of this Act and the Regulations, the Examination Committee may issue such directions as it considers necessary for the arrangement for conduct of the examinations.
