(1)The Council may, with the previous sanction of the State Government, make by-laws, not inconsistent with the provisions of this Act or the rules made thereunder, for the following matters, namely :-(a)the examinations to be held by it;(b)the qualifications for admission to and the courses of studies for the examinations;(c)the standard of passing;(d)the certificate, diploma or other like awards to be conferred upon those who pass the examinations, and manner of conferring such awards;(e)the conditions of appointment of examiners, paper-setters, moderators and other persons appointed and remuneration to be paid to them for the conduct of examinations and the fees to be charged in connection with the examinations;(f)the conditions for affiliation of institutions;(g)the conditions for recognition of institutions;(h)the number of students to be admitted to recognised institutions;(i)the language in which instructions shall be given in recognised institutions;(j)such other matters as may be necessary for the exercise of the powers and performance of duties and functions by the Council under this Act.(2)The State Government on receiving the draft by-laws may sanction or refuse to sanction the same, or sanction subject to such modifications as it may think fit, or return them to the Council for further consideration.(3)All by-laws, when sanctioned, shall be published in the Official Gazette by the State Government.(4)The State Government may, by notification in the Official Gazette, cancel any by-law.
