Section 18(3) in The Maharashtra Universities Act, 1994
(3)Without prejudice to the generality of the provisions of sub-section (l)(b), the Controller shall be responsible for making all arrangements necessary for holding examinations and tests and declaration of results. It shall be his 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 and 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.
