Section 25 in The Nalanda Open University Act, 1995
25. The Examination Board.
(1)Subject to the provisions of the Regulations, advice shall be given in respect of conduct of examinations by the Examination Board consisting of the Vice-Chancellor as Chairman and Deans of Faculties as members.(2)The Examination Board shall render advice to the Vice-Chancellor on conduct of examinations and appointments of examiners, setting and moderating question papers, preparation, moderation and publication of examination results, submission of such examination results to the Academic Council, and generally regulating the methods of improvement in the procedure of correct evaluation of achievement of students and the Vice-Chancellor shall be competent to take final decision:Provided that the Vice-Chancellor shall appoint the question setters and examiners from the panel of names submitted by the Examination Board.
