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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in The Maharashtra University of Health Sciences Act, 1998

(1)
(a)Controller of Examinations shall be appointed by the Vice-Chancellor on the recommendations of a selection committee constituted for the purpose;
(b)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 discharges the functions under the superintendence, direction and guidance of the Board of Examinations. The Controller shall be a full-time salaried officer of the University and shall work directly under the control of the Vice-Chancellor;
(c)The appointment of the Controller shall be for a term of five years, and the Controller shall be eligible for re-appointment. The qualifications and experience for the purpose of selection of the Controller shall be such as may be prescribed by Statutes.