Section 36 in The Karnataka State Universities Act, 2000
36. Board of Appointment of Examiners.
(1)There shall be a Board of appointment of Examiners constituted for each Faculty for the purpose of preparing a list of Examiners for each year.(2)Each Such Board of Appointment of Examiners shall consist of the following members, namely:-(i)the Vice-Chancellor who shall be the chairman;(ii)the Registrar (Evaluation);(iii)the Dean of the Faculty concerned;(iv)the Chairman of the Board of Studies in the Particular subject;(v)two teachers teaching under-graduate subjects within the concerned Department of Studies in the Faculty nominated by the Vice-Chancellor.(vi)two Teachers teaching Post graduate Subjects within the concerned Department of Studies in the Faculty nominated by the Vice-Chancellor.[Provided that in the case of the Maharani Cluster University, Bengaluru and the Mandya University, Mandya, in addition to clauses (i), (ii) and (iv) except clauses (iii), (v) and (vi), specified above also consists of two teachers teaching the subjects within concerned departments of studies in the school nominated by the Vice-chancellor.] [Inserted by Karnataka Act No. 15 of 2019, dated 2.3.2019.](3)The Board of appointment of Examiners shall prepare the list of examiners from amongst the persons included in the panels to be prepared by the Board of Studies and submit it for approval to the Syndicate.(4)The Syndicate shall not make any change in the list except after passing a resolution specifically indicating the grounds on which such a change suggested or made.(5)If for any reason any examiner appointed by the Syndicate is unable to accept the examinership and a fresh appointment cannot be made in time by the Syndicate, the Vice-Chancellor shall appoint another examiner and report such appointment to the Syndicate.(6)A Member of the Board shall not be appointed as Examiner except by the resolution passed by the Syndicate with a two- thirds majority of the members present.
