Section 32(3) in The Maharashtra Universities Act, 1994
(3)In particular and without prejudice to the generality of duties as mentioned in sub-section (1), the Board shall exercise the following powers and perform the following duties, namely:-(a)to appoint paper-setters, examiners and moderators from amongst the persons included in the panels prepared by the respective Boards of Studies and, where necessary, having regard to the recommendations made by the committee under clause (b) of sub-section (6) remove them or debar them;(b)to undertake, exercise and experiment in examination reforms;(c)to exercise such other powers in relation to examinations as may be assigned to it by or under the Act.
