Section 16 in The Rajasthan Technical University Act, 2006
16. The Controller of Examination.
(1)The Controller of Examination shall be a whole time officer of the University.(2)The Controller of Examination shall be appointed by the Vice-Chancellor in accordance with the provision of Ordinances made in this behalf with approval of the Board.(3)The Controller of Examination shall be responsible for the due custody of the records pertaining to his work. He shall be ex-officio Secretary of the Examination Committee of the University and shall be bound to place before such committee all such information as may be necessary for the transaction of its business. He shall also perform such other duties as may be prescribed by the Regulations or as may be required from time to time, by the Board or the Vice-Chancellor but he shall not, by virtue of this sub-section, be entitled to vote.(4)Subject to the superintendence of the Vice-Chancellor, the Controller of Examination shall have administrative control of Examination and over the employees working under him and have, in this regard, all the powers of the Registrar.(5)Subject to the superintendence of the Examinations Committee, the Controller of Examination shall conduct the examinations and make all other arrangements therefor and be responsible for the due execution of all processes connected therewith.(6)The Controller of Examination shall not be offered nor shall he accept any remuneration for any work in the University except in accordance with an order of the State Government.(7)Where the Controller of Examination is, for any reason, unable to act or the office of the Controller of Examination 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 Examination resumes his duties or, as the case may be, the vacancy is filled.
