(1)The Council may, with the previous sanction of the State Government, make by-laws, not inconsistent with the provisions of this Act or the rules made thereunder, for the following matters, namely :-(a)the examinations to be held by it;(b)the qualifications for admission to and the courses of studies for the examinations;(c)the standard of passing;(d)the certificate, diploma or other like awards to be conferred upon those who pass the examinations, and manner of conferring such awards;(e)the conditions of appointment of examiners, paper-setters, moderators and other persons appointed and remuneration to be paid to them for the conduct of examinations and the fees to be charged in connection with the examinations;(f)the conditions for affiliation of institutions;(g)the conditions for recognition of institutions;(h)the number of students to be admitted to recognised institutions;(i)the language in which instructions shall be given in recognised institutions;(j)such other matters as may be necessary for the exercise of the powers and performance of duties and functions by the Council under this Act.
