Section 26(1) in The U.P. Board of Madarsa Education Act, 2004
(1)The Board and its Committees may make bye-laws consistent with this Act, the rules and the regulations,-(a)laying down the procedure to be observed at their meetings and the number of members required to form a quorum;(b)providing for all matters which are to be, or may be, provided for by bye-laws;(c)providing for all matters solely concerning the Board and its Committees and not provided for by this Act, the rules and the regulations.
