(1)A Committee shall be constituted every year for each Faculty for th purpose of preparing lists of persons for appointment as University Examiners, and the Committee shall consist of"(i)the Vice-Chancellor Chairman(ii)the Dean of the Faculty concerned(iii)two members nominated by the Executive Council;(iv)two members nominated by the Academic Council,(v)the Chairman of the Board of Studies in the particular subject.(2)The Committee shall prepare the lists from amongst persons included in panels to be prepared by the Board of Studies, and shall submit them for approval to the Executive Council, which shall then appoint the examinersProvided that, no change in the lists shall be suggested or made by the Executive Council except by passing a resolution stating the specific ground on which each change suggested or made is based.(3)If, for any reason, any examiner is unable to accept the examiner ship and u fresh appointment cannot he made in time by the Executive Council, the Vice-Chance shall appoint another examiner and report such appointment to the Executive Council.(4)No member of the Executive Council or of the Committee shall be appointed as examiner except by a resolution of the Executive council passed by two-thirds of the members present.
