Section 24 in Spicer Adventist University Act, 2014
24. Board of Examination.
(1)The Board of Examination shall be the authority for conducting the examination and making policy decisions in regard to organizing and holding examinations, improving the system of examinations, appointing the paper-setters, examiners moderators and also prepare the schedule of dates of holding examinations and declaration of results. The Board of Examination should also oversee and regulate the conduct of examinations in study centers, or any center related to the University.(2)The Board of Examination shall consist of following members namely :-(a)The Vice Chancellor-Chairman;(b)The Controller of Examination-Member-Secretary;(c)Professor of each subject-Member;(d)One evaluation expert, co-opted by the Board of Examination-Member.(3)The powers, functions and terms of the Board of Examinations shall be such as may be laid down by the statutes.
