Section 39 in Dr. Vishwanath Karad MIT World Peace University Act, 2016
39. Declaration of results.
(1)The University shall strive to declare the results of every examination conducted by it within thirty days from the last date of the examination for a particular course and shall in any case declare the results latest within forty-five days from such date:Provided that, if for any reason whatsoever, the University is unable to finally declare the results of any examination within the period of forty-five days, it shall submit a report incorporating the detailed reasons for such delay to the Government. The Government may, thereon, issue such directions, as it may deem fit, for better compliance in future.(2)No examination or the results of an examination shall be deemed to be invalid only for the reasons that the University has not followed the Schedule of Examinations as stipulated in section 38 or that the University has failed to declare the results within the period specified in sub-section (1).
