 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
32. Examinations. (1) All arrangements for the conduct of examinations shall be made, and all examiners shall be appointed by 1 [the Executive Council on the recommendation of the Academic Council]. (3) The Academic Council shall appoint examination committees, consisting of members of its own body or of other persons or of both, as it thinks fit, to moderate examination question, 3 [and to prepare and publish] the results of the examinations 4 ***    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back