Section 16(8) in Uttar Pradesh State Universities Act, 1973
(8)While the Controller of Examinations is for any reason is unable to Act or the office of Controller of Examinations is vacant, all the duties of the office shall be performed by such person as may be appointed by the Vice-Chancellor, until the Controller of Examinations resumes his duties or, as the case may be, the vacancy is filled.] [Inserted by Section 4 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).][16B. Duties of Registrar with respect to examinations in certain Universities. - In the Universities to which the provisions of Section 16-A do not apply, the duties of the Controller of Examinations shall be discharged by the Registrar and with respect to such Universities the Registrar shall be deemed to be the Controller of Examinations for the purposes of this Act.] [Inserted by Section 4 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).]
