Section 6 in U.P. Pravidhik Shiksha (Committees and Sub-Committees, Affiliation of Institutions) Regulation, 2000
6. Powers of the Examination Committee.
- Without prejudice to the provisions of sub-section (1) of Section 19 of the Act and subject to control of the Board the Examination Committees shall have the power.(a)to constitute sub-committee to conduct inquiry in respect of any matter connected with examination and to associate with it examiners or experts of any particular subject:(b)to call for reports form the Principal in respect of any act or omission contravening the regulations or decisions or instructions or directions of the Board;(c)to extend the dates prescribed in Schedule II of the Uttar Pradesh Pravidhik Shiksha (Admission, Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992;(d)to extend the dates prescribed in the Uttar Pradesh Pravidhik Shiksha (Admission, Conduct of Examination and Conferment of Certificates and Diplomas) Regulations, 1992 for admission to any affiliated institution if in its opinion there is necessity to do so for filling up vacancies;(e)to accept an application of a student to the examination of the Board beyond the last date with late fee prescribed in Schedule II of the Uttar Pradesh Pravidhik Shiksha (Admission, Conduct of Examinations and Conferment of Certificates and diplomas) Regulation, 1992; for the purpose if it is satisfied that it was beyond the control of the student to submit the application within the prescribed date:(f)to lay down mode of examination for any course of study other than those covered in Uttar Pradesh Pravidhik Shiksha (Admission, Conduct, of Examination and Conferment of Certificates and Diplomas) Regulations, 1992; as may be decided by the board from time to time and to fix examination rules for it;(g)to decide cases of unfair means covered under Regulations 29 of Uttar Pradesh Pravidhik Shiksha (Admission, Conduct of Examination and Conferment of Certificates and Diplomas) Regulations, 1992;(h)to refer the matter to the Head of the Administrative department for appropriate action if the Examination Committee considers it necessary that suitable administrative action should be taken against a person engaged in examination work.
