Section 15 in The Bombay Secondary School Certificate Examination Act, 1948
15. Powers and duties of Board.
- Subject to the provisions of this Act, the powers and duties of the Board shall be as follows, namely:-(a)to make regulations for all or any of the matters specified in section 26;(b)to make regulations for the purpose of prescribing and recommending any book as a text-book:Provided that a book in which the Chairman or a member of the Board has, directly or indirectly, by himself or his partners, any share of interest shall not be prescribed or recommended as a text-book;(c)to make regulations for imposing penalties for acts of misconduct committed by students appearing for the examination;(d)to appoint examiners and supervisors and to fix their [duties, functions and remuneration] [Substituted for 'remuneration' by Gujarat 6 of 1969, dated 11th April, 1969.] remuneration and to arrange for the conduct of, and for publishing the results of the examination;(e)to fix, demand and receive such fees and other charges as may be prescribed;(f)to award certificates to students passing the examination;(fa)[ to receive bequests, donations, endowments, trusts and other transfers of any property or interest therein or right thereto; [These clauses were inserted by Bombay 7 of 1951, section 2](fb)to hold property, interest or right referred to in clause (fa), and to manage or deal with the same;(fc)to award stipends, scholarships, medals, prizes and other rewards;](g)to exercise such other powers and perform such other duties, as may be conferred or imposed on it by or under this Act; and(h)to do all such acts and things as may be necessary to carry out the purposes of this Act.
