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State of Bihar - Section

Section 28 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960

28. The Examination Board.

(1)Subject to the provisions of the Regulations, all arrangements for the conduct of examinations shall be made by an Examination Board consisting of the Vice-Chancellor as Chairman and the Deans of Faculties as members :Provided that where in any Faculty the Principal of a College maintained by Government or the University is senior to the Dean of that Faculty, such Principal shall be the member instead of the Dean of that Faculty.
(2)The Examination Board shall be responsible for conducting the examinations and making all arrangements for the appointment of examiners, setting and moderating question papers, moderating and preparing results of examinations and reporting such results to the Academic Council and generally for formulating ways and means for the purpose of improving the machinery for the true assessment of the attainments of the students of the University.