Section 24(2) in The Assam Higher Secondary Education Act, 1984
(2)In particular and without prejudice to the generality of the foregoing powers, the Council may make regulations providing for all or any of the following matters namely :(a)the constitution, powers and duties of Committee appointed under Section 22 ;(b)courses of study to be laid down for different examinations ;(c)marks required for passing in any subject and the examination as a whole, and for credit and distinction in any subject;(d)qualifications, appointment and remuneration of examiners, paper-setters and others;(e)conducting examinations and publishing the results ;(f)conditions of recognition of Higher Secondary Schools and Junior Colleges;(g)conditions under which candidates shall be admitted to the examinations of the Council;(h)disciplinary measures for malpractices in examinations ;(i)fixing of fees and charges in respect of examinations ;(j)provident fund, etc. for the benefit of the employees of the Council :(k)rate of travelling and daily allowances to the non-official members of the Council or Committees ;(l)delegation of powers or assignment of functions to Committees formed under this Act;(m)all matters which, by this Act are to be or may be provided for by regulation :Provided that all regulations, alterations and revocation thereof shall be subject to approval by the Government and published in the official Gazette.
