Section 48(3) in Maharashtra Public Universities Act, 2016
(3)(a)In order to appoint paper-setters, examiners and moderators, the Board of Examinations and Evaluation shall constitute committees for every subject consisting of, -(i)the Dean of the concerned faculty - Chairperson;(ii)Associate Dean, if any ;(iii)the Chairperson of the Board of Studies concerned;(iv)two members of the Board of Studies, nominated by it from amongst its members of whom at least one shall be a post-graduate teacher;(v)the Director of Board of Examinations and Evaluation shall act as a Secretary of such committee.(b)The committee shall prepare lists of persons for various examinations and tests, included in the panels to be prepared by the Board of Studies and shall submit them to the Pro- Vice- Chancellor, who shall submit the same with his recommendations, if any, to the Board of Examinations and Evaluation, which shall then appoint paper-setters, examiners and moderators, andwhere necessary referees.(c)No member of the Board of Examinations and Evaluation or the committees constituted under this section shall be appointed as a paper-setter, examiner, moderator or referee:Provided that, the Pro-Vice-Chancellor shall have power to appoint a member of the Board of Examinations and Evaluation or the committees constituted under this section, as a paper-setter, examiner, moderator or referee where no teacher relating to such subject who is not a member of the Board of Examinations and Evaluation or the committees is available.
