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[Cites 0, Cited by 2] [Section 48(5)] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(5)(a) in Maharashtra Public Universities Act, 2016

(a)In order to investigate and take disciplinary action for failure to comply with the order of the university for rendering assistance or service in respect of examinations by or on behalf of the university or evaluation of students or formalpractices and lapses on the part of candidates, paper-setters, examiners, moderators, referees, teachers or any other persons connected with the conduct of examinations including the pre-examination stage and the post-examination stage or at any stage whatsoever, the Board of Examinations and Evaluation shall constitute a committee of not more than five persons of whom one shall be the Chairperson;