Section 184 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
184.
The Executive Committee may from time-to-time, besides making bye-laws issue such general or special directions as may be consistent with these regulations as to-(a)the conduct of the business of the Fund, and(b)any matter relating to the Fund, or its management, or they investment of sums at the credit of the Fund, or the privileges of the depositors not therein expressly provided for.
