Section 27 in Jharkhand Academic Council Act, 2002
27. Power of Council to make regulations.
- The Council may, after previous publication and subject to confirmation by the State Government, make regulations consistent with this Act and the rules made thereunder to provide for all or any of the following matters, namely:-(a)the procedure to be followed in regulating the conduct of business at meetings of Council and committees constituted by it under the Act;(b)the conditions under which students shall be admitted to the examination of the Council;(c)the fees to be charged for admission to the examination of the Council;(d)the conditions and mode of appointment and duties of examiners and the conduct of examinations;(e)the powers to be exercised by the Secretary under sub-section 5 of Section 15;(f)the service code and conduct rules for the employees of the Council; and(g)all the matters which by this Act or the rules made thereunder are to be or may be provided by regulations.
