Section 52 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
52. Appointment of Examiners and Moderators.
(1)Subject to the provisions of the statute, all examiners and moderators of examinations shall be appointed by the Vice-chancellor, in consultation with a committee consisting of the following members :-(a)Dean of the Faculty concerned who shall be the Chairman of the Committee;(b)Chairman of the Board of the Studies concerned;(c)a member of the concerned Board of Studies to be nominated by Vice-chancellor.(2)If, during the course of an examination, an examiner becomes incapable of acting as such for that course, Vice-chancellor shall appoint another examiner for such course.
