Section 18A in The Haryana Private Universities, 2006
18A. [ Appointment and functions of the Controller of Examinations. [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.]
(1)The Controller of Examination shall be whole time salaried officer of the university and shall be appointed by the Chancellor in accordance with the Statutes.(2)It shall be the duty of the Controller of Examinations,-(i)to conduct examinations in a disciplined and efficient manner;(ii)to arrange for the setting of papers with strict regard to secrecy;(iii)to arrange for the evaluation of answer-sheets in accordance with the planned time schedule for results;(iv)to constantly review the system of examinations in order to enhance the level of impartiality and objectivity with a view to make it better instrument for assessing the attainments of students;(v)to deal with any other matter connected with examinations which may, from time to time, be assigned to him by the Vice-Chancellor.]
