Section 19 in The Maharashtra University of Health Sciences Act, 1998
19. Controller of Examinations.
(1)(a)Controller of Examinations shall be appointed by the Vice-Chancellor on the recommendations of a selection committee constituted for the purpose;(b)The Controller of Examinations shall be the principal officer-in-charge of the conduct of examinations and tests of the University and declaration of their results and shall discharges the functions under the superintendence, direction and guidance of the Board of Examinations. The Controller shall be a full-time salaried officer of the University and shall work directly under the control of the Vice-Chancellor;(c)The appointment of the Controller shall be for a term of five years, and the Controller shall be eligible for re-appointment. The qualifications and experience for the purpose of selection of the Controller shall be such as may be prescribed by Statutes.(2)The Controller shall be the Member-Secretary of the Board of Examination and of the committee appointed by the board; except the committees constituted under clause (a) of sub-section (5) of section 31; for appointment of paper-setters, examiners and moderators. The Controller shall be responsible for prompt and proper implementation of their decisions.(3)Without prejudice to the generality of the provisions of clause (b) of subsection (1), the Controller shall be responsible for making all arrangements necessary for holding examinations and tests and declaration of results. It shall be the Controller's responsibility,-(a)to prepare and announce in advance the calendar of examinations;(b)to arrange for printing of question papers;(c)to arrange to get performance of the candidates at the examinations properly assessed, and process the results;(d)to arrange for the timely publication of results of examinations and other tests;(e)to postpone or cancel examinations, in part or in whole, in the event of malpractices or if the circumstances so warrant, and take disciplinary action or initiate any civil or criminal proceedings against any person or a group of persons or a college or an institution alleged to have committed malpractices;(f)to take disciplinary action where necessary against the candidates, paper-setters, examiners, moderators, or any other persons connected with examinations and found guilty of malpractices in relation to the examinations;(g)to review from time to time, the results of University examinations and forward reports thereon to the Academic Council.(4)The Controller shall exercise such other powers and perform such other duties as may be prescribed or assigned to the Controller, from time to time, by the Board of Examinations.
