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State of Bihar - Section

Section 29 in Patna University Act, 1976

29. The Examination Board.

- [(1) Subject to the provisions of the Regulation, advice shall be given in respect of conduct of examinations by the Examination Board.The Examination Board shall consist of the Vice-Chancellor as Chairman and Deans of the Faculties of Arts, Science and Commerce as members ;Provided that if the examination concerns any other faculty, then the Dean of that Faculty shall be co-opted as a member for that meeting.] [Substituted by Act 67 of 1982.]
(2)The Examination Board shall render advice to the Vice-Chancellor on conduct of examinations and appointment of examiners, setting and moderating question papers, preparation, moderation and publication of examination results, submission of report of such examination result to the Academic Council and generally regulating the methods of improvement in the procedure of correct evaluation of achievement of students and the Vice-Chancellor shall be competent to take final decision :Provided that the Vice-Chancellor shall appoint the question setters and examiners from the panel of names submitted by the Examination Board.