Section 17 in The Bihar School Examination Board Act, 1952
17. Power of Board to make regulations.
- The Board may, after previous publication and subject to confirmation by the State Government, make regulations consistent with this Act and the rules made thereunder to provide for all or any of the following matters, namely :-(a)the procedure to be followed in regulating the conduct of business at meeting of the Board and Committees constituted by it under the Act;(b)the conditions under which students shall be admitted to the examination of the Board;(c)the fees to be charged for admission to the examination of the Board.(d)the condition and mode of appointment and duties of examiners and the conduct of examinations;(e)the powers to be exercised by the Secretary under sub-section (4) of Section 10; and(f)all other matters which by this Act or the rules made thereunder are to be or may be provided by regulations.
