Section 29 in Uttar Pradesh State Universities Act, 1973
29. Examinations Committee
. - (1) There shall be an Examinations Committee in the University, the constitution of which shall be as may be provided for in the Ordinances.(2)Except as provided in sub-section (2) of Section 42, the Committee shall supervise generally all examinations of the University, including moderation, and tabulation, and perform the following other functions, namely -(a)to appoint examiners and moderators and, if necessary, to remove them;(b)to review from time to time the results of University examinations and submission of reports thereon to the Academic Council;(c)to make recommendations to the Academic Council for the improvement of the examination system;(d)to scrutinise the list of examiners proposed by the Board of Studies, finalise the same and declare the result of the University.(3)The Examinations Committee may appoint such number of sub-committees as it thinks fit, and in particular may delegate to any one or more persons or sub-committees the power to deal with and decided cases relating to the use of unfair means by the examinees.(4)[ Notwithstanding anything contained in this Act, it shall be lawful for an Examinations Committee or, as the case may be, for a sub-committee or any person to whom the Examinations Committee has delegated its power in this behalf under subsection (3), to debar an examinee from future examinations of the University, if in its or his opinion, such examinee is guilty of using unfair means at any such examination.] [Inserted by Uttar Pradesh Act No. 5 of 1977.]
