Section 38 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
38. Appointment of Examiners and Moderators.
(1)Subject to the provisions of Statute, all examiners shall be appointed by Kulpati, in consultation with the Committee consisting of the following members-(i)Dean of the faculty concerned who shall be Chairman of the Committee;(ii)Chairman of the Board of Studies concerned;(iii)a member of the Board of Studies concerned, to be nominated by Kulpati.(2)If during the course of an examination any examiner becomes for any course, incapable of acting as such, Kulpati shall appoint an examiner to fill the vacancy.
