(1)The Council may, with the previous sanction of the State Government, make regulations not inconsistent with this Act or the rules made thereunder, for the following matters, namely:-(a)the number and designations, salaries, allowances and other conditions of service of its officers and servants other than the Registrar;(b)the examinations to be held by it;(c)the qualifications for admission to, and courses of studies for, the examinations;(d)the standard of passing;(e)the degree, diploma, certificate or any other like award to be conferred upon those who pass the examinations, and the manner of conferring such degree, diploma, certificate or award;(f)the language in which the examinations shall be conducted;(g)the conditions of appointment of examiners, paper-setters, moderators and other persons appointed and fees to be paid to them;(h)the conduct of examinations and the fees to be charged for the conduct of examinations;(i)the minimum requirements for recognition of institutions under this Act;(j)the conditions for the recognition of teachers in recognised institutions;(k)the number of students to be admitted to recognised institutions;(l)directions to be followed by a recognised institution as to teaching and training;(m)the language in which instruction and training shall be imparted in recognised institutions;(n)the recommendation of text-books to be used by recognised institutions;(o)the number of terms in each year and their periods to be observed by recognised institutions;(p)the duration of the course, number of hours, lecturers and period of terms to be devoted to practical and clinical studies in different subjects of the qualifying examinations by recognised institutio9ns;(q)the qualifications for examinership;(r)the instructions to examiners in respect of examinations;(s)the forms of the degree, diploma, or certificate to be awarded to successful students;(t)the replica of the seal of the Council;(u)the details of inspection to be carried out by inspectors in recognised institutions;(v)awarding of stipends and scholarships, medals, prizes or other awards; and(w)such other matters as may be necessary for the exercise of the power and performance of duties and functions by the Council under this Act.(2)The State Government on receiving the draft regulations may sanction or refuse to sanction the same or sanction them subject to such modifications as it may think fit or return them to the Council for further consideration.(3)All regulations, when sanctioned, shall be published in the Official Gazette.(4)The State Government may, by notification in the Official Gazette, cancel any regulation.
