Section 15 in Kerala University of Health Sciences Act, 2010
15. Appointment, Powers and functions of the Controller of Examinations.
(1)Controller of Examinations shall be appointed by the Vice-Chancellor, on the recommendation of a selection committee constituted for the purpose as may be prescribed by the Statutes The Controller shall be a fulltime salaried officer of the University and shall-work directly under the control' of the Vice-Chancellor.(2)The appointment of the Controller of Examinations shall be for a term of five years or till he attains the age of sixty years, whichever is earlier, provided that a person shall not be appointed as Controller for more than two terms. The qualifications and experience for the purpose of selection of the Controller shall be such as may be prescribed by Statutes.(3). The Controller of Examinations shall be the principal officer-in-charge of the conduct of examinations and tests of the University and declaration of their results and shall discharge the functions under the superintendence, direction and guidance of the Board of Examinations.(4)The Controller shall be the Member-Secretary of the Board of Examinations and of the committees appointed by the Board, except the committees constituted for appointment of paper-setters and examiners.(5)Without prejudice to the generality of the provisions of sub-section (2), the Controller shall be responsible for making all arrangements necessary for holding examinations and tests and declaration of results.(6)The Controller shall exercise such other powers and perform such other duties as may be prescribed by Statutes or assigned to the Controller, from time to time, b^ the Board of Examinations.
