Section 17 in Vijaybhoomi University, Raigad Act, 2018
17. Controller of Examinations.
(1)The Controller of Examinations shall be appointed by the President in such manner and on such terms and conditions of service as may be specified by the statutes.(2)The Controller of Examinations shall be the Principal officer-incharge of the conduct of examinations and tests of the University and declarations of their results. He shall discharge his functions under the superintendence, directions and guidance of the Vice-Chancellor.(3)The Controller of Examinations shall be a full-time salaried officer of the University and shall work directly under the direction and control of the Vice-Chancellor of the University. His appointment shall be for a term of three years and he shall be eligible for re-appointment for a term not exceeding three years. The qualifications and experience for the purpose of selection of the Controller shall be such as may be prescribed by the statutes.(4)The Controller of Examination shall be responsible for,-(a)preparing and announcing in advance, the calendar of examinations ;(b)arrangement for printing of question papers ;(c)arrangement for the timely publication of result of examinations and other tests ;(d)taking disciplinary action where necessary against the candidates, paper-setters, examiners, moderators, or any other persons connected with examinations and found guilty of malpractices in relations to the examinations ;(e)reviewing, from time to time, the results of University examinations and forward reports thereon to the Academic Council ;(f)the Controller of Examinations shall exercise such other powers and perform such other duties as may be prescribed or assigned to him.
