Section 25(3) in The U.P. Harcourt Butler Technical University Act, 2016
(3)Without prejudice to the generality, the Controller of Examinations shall be responsible for making all arrangements necessary for holding examinations and declaration of results. It shall be his responsibility to -(a)prepare and announce in advance the calendar of examinations;(b)arrange for printing of question papers;(c)arrange to get performance of the candidates at the examinations properly assessed, and process the results;(d)arrange for the timely publication of results of examinations and other tests;(e)postpone or cancel examinations, in part or in whole, in the event of malpractices or if the circumstances so warrant, and with the approval of Vice-Chancellor shall take disciplinary action or initiate any civil or criminal proceedings against any person or a group of persons or an institution alleged to have committed malpractices. FIR(s) shall be made by Registrar after seeking the approval of the Vice-Chancellor in extreme cases of malpractices during examinations by the students as reported by Controller of Examinations;(f)take disciplinary action wherever necessary against the candidates, paper-setters, examiners, moderators, or any other persons connected with examinations and found guilty of malpractices in relation to the examinations;(g)review from time to time, the results of university examinations and forward reports thereon to the Executive Council through Academic Council.
