(1)The State Government may, after previous publication, make rules to carry out any or all of the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, the State Government may make rules for any of the following matters:(a)the time at which and the place and manner in which [the election] [Substituted vide Orissa Gazette Extraordinary No.1113/19-9-1994-Notification No. 12935-Legislative/ 19-9-1994-O.A. No. 16 of 1994.] shall be held under Section 3;(b)the conditions subject to which the Board may transfer any property under Sub-section (3) of Section 3;(c)the manner in which and the period within which vacancies shall be filled under Section 9;(d)the travelling allowances payable to the President, Secretary and members of the Board under Section 12 ; and conditions of service of the Secretary under the said section;(e)the conduct of, and the maintenance of correct minutes of meetings of the Board;(f)the punishment, dismissal, discharge and removal of officers and employees of the Board other than the Secretary under Section 18;(g)the exercise and performance of powers and duties by the Secretary and other officers and employees of the Board under Section 19;(h)the form of the register and the particulars to be entered therein under Section 20 ; and the nature of the certificate under Section 29;(i)the fees chargeable for the alteration of entries in the register under Section 20;(j)the manner in which appeals against the decision of the Registrar shall be filed before and heard by the Board under Section 22 or any other section;(k)the distribution of funds placed by the State Government at the disposal of the Board under Section 37;(l)the form of application and fees chargeable under this Act;(m)the furtherance of any of the objects of the Board as a teaching or examining body;(n)the furtherance of any other Objects of the Board ;.and(o)any other matter which is required to be or may be prescribed.
