Section 36(2) in The Rajasthan Secondary Education Act, 1957
(2)In particular and without prejudice to the generality of the foregoing power, the Board may make regulations providing for all or any of the following matters, namely:-(a)the procedure of the Board and its Committees;(b)the conferment of diplomas and certificates;(c)the courses of study to be laid down for all certificates and diplomas;(d)the conditions under which candidates shall be admitted to the examinations of the Board and shall be eligible for diplomas and certificates;(e)the fees for admission to the examination of the Board;(f)the conduct of examinations;(g)the appointment of the examiners and their duties and powers in relation to the Board's examinations;(h)the admission of institutions to the privileges of recognition and the withdrawal of recognition;(i)the appointment of officers, clerks, and other servants of the Board;(j)the constitution of a Provident Fund for the benefit of officers, clerks and other servants employed by the Board;(k)the control, administration, safe custody and management in all respects of the finance of the Board;(l)the election or nomination of members to the Board;(m)the election and nomination of members to the Committee;(n)the institution of scholarships and prizes;(o)the constitution, powers and conditions and duties of the Committees set up by the Board;(p)the emoluments and allowances of members of the Board and all its Committees; and(q)all matters which by this Act are to be or may be prescribed or provided for by regulations.
