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State of Maharashtra - Section

Section 24 in The Ajeenkya DY Patil University Act, 2014

24. Board of Examinations.

(1)The Board of Examinations shall be the principal authority of the University for conducting the examinations and making policy decisions in regard to organizing and holding examinations, improving the system of examinations, appointing the paper-setters, examiners, moderators and also prepare the Schedule of Examinations and declaration of results. The Board of Examinations should also oversee and regulate the conduct of examinations in study centers, or any center related to the University.Explanation. - For the purposes of this section and of section 38, the expression "Schedule of Examinations" means a table giving details about the time, day and date of the commencement of each paper which is a part of a Scheme of Examinations and shall also include the details about the practical examinations.
(2)The Board of Examinations shall consist of following members, namely :-
(i) the Vice-Chancellor Chairperson;
(ii) Professor of each subject Member;
(iii) one evaluation expert, co-opted by the Board ofExaminations- Member;
(iv) the Controller of Examinations- Member-Secretary.
(3)The powers and functions of the Board of Examinations shall be such, as may be laid down by the statutes.