Section 37 in The Maharashtra State Council of Examinations Act, 1998
37. Powers of State Council to make regulations.
(1)The State Council may make regulations with the previous sanction of the Government for the purposes of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulation, may provide for all or any of the following matters, namely:-(a)the constitution, powers and duties of the Committees; appointed under section 18;(b)the subjects and curricula for the examinations;(c)the general conditions governing the admission of candidates, for the examinations, and any particulars regarding fees, attendance and character, on the fulfillment of which a candidate shall have a right to be admitted to and to appear at any examination;(d)the marks required for passing in any subject and the examination as a whole, and for exemption, credit and distinction in any subject;(e)the fees for admission to the examination and other fees and charges payable in respect of other matters connected with these examinations;(f)the arrangement for conduct of examinations and publication of results;(g)the appointment of Examiners, Moderators, Chief Moderators, paper-setters, Translators, Centre Conductors and their powers and duties in relation to the examinations and their remuneration;(h)the qualifications and disqualifications of Examiners, Moderators, Chief Moderators, paper-setters, Translators, Centre Conductors, etc.;(i)the award of certificates;(j)the appointment of officers and employees of the State Council in its own office and in the office of the Regional Council and the conditions of their service;(k)the constitution of Provident Fund for the benefit of the said officers and employees of the Council;(l)the control, administration, safe custody and management in all respects of the finances of the Council;(m)the date before which and manner in which the State Council shall prepare its budget estimates;(n)the compensatory allowances which may be drawn by the members of the Council and the Committees appointed by them;(o)any other matter which is to be or may be prescribed under this Act .
