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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(5) in Kerala University of Health Sciences Act, 2010

(5)
(a)The Board of Examinations shall constitute committees for every subject or group of subjects consisting of,-
(i)the Pro-Vice-chancellor-Chairperson;
(ii)the Dean of the concerned Faculty;
(iii)the Chairperson of the concerned Board of Studies;
(iv)one member of each subject from among the members of the concerned Boards of Studies to be decided by the Board of Examinations;
Provided that, where a Faculty is to be appointed for evaluation of thesis and dissertation and for conduct of viva voce examinations wherever prescribed for awarding post graduate, doctorate and higher degrees, two persons decided by the Academic Council shall also be members of the concerned Committee;
(b)The Controller of Examinations shall be the ex-officio Secretary of such committees; •
(c)The rules and procedures for the performance of the duties of the Board of Examinations, including procedure for disciplinary action on malpractices connected with the examinations, shall be prescribed in the Statutes;