Section 24 in The Punjab School Education Board Act, 1969
24. Powers of Board to make regulations.
- [(1) Subject to the provisions of this Act, the Board may make regulations for carrying out the provisions of this Act and a copy of the regulations so made shall be submitted to the State Government;] [Substituted by Punjab Act 10 of 1987.](2)In particular, and without prejudice to the generality of the foregoing power, the Board may make regulations providing for all or any of the following matters, namely:-(a)the procedure in accordance with which the meetings of the Board shall be convened under sub-section (1) of section 12;(b)the other officers referred to in sub-section (3) of section 15 which the Board may have and the terms and conditions of service of such officers and the Secretary of the Board;(c)the courses of instruction, text books and other books of study for purposes of imparting school education and the holding and conduct of examinations including the appointment of examiners and their duties and powers;(d)the conditions on which candidates shall be admitted to the examinations and the fees to be paid by them;(e)the penalties for misconduct to which examinees, examiners and other persons engaged in the conduct of examinations shall be subjected;(f)the measures for the intellectual, physical, moral and ethical promotion and for social welfare of students in affiliated institutions and the conditions of their residence and discipline;(g)[ the committees or councils which may be set up by the Board under sub-section (5) of section 18 and the maximum number of members, the quorum of all committees and councils set up under the aforesaid sub-section and the manner in which they shall transact their business;] [Substituted by Punjab Act 10 of 1987.](h)the control, administration, custody and management of the Board Fund;(i)the powers, duties and functions to be exercised or performed by the officers of the Board; and(j)any other matter which is to be or may be prescribed.
