Section 46 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
46. Power of Government to make Rules.
(1)The Government may by notification in the Official Gazette, make rules for carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely: -(i)manner of preparation of Budget estimates of the annual income and expenditure of the Board;(ii)the subjects and the curricula for the final examinations;(iii)the admission of candidates to the final examination and conditions governing such admissions;(iv)the marks required for passing in any subject and the examination conducted by it as a whole and for exemption, credit and distinction in any subject;(v)the fees for admission to the final examinations and other fees and charges payable in respect of other matters connected with those examinations;(vi)the arrangements for the conduct of final examination and publications of results;(vii)the appointment of paper-setters, translators, examiners, moderators, super-visors and other necessary personnel, their powers and duties in relation to the final examinations, their remuneration, and their qualifications;(viii)the award of certificates;(ix)the appointment of officers and servants of the Board in its office and the conditions of their service;(x)the constitution of the provident fund for the benefit of the officers and servants of the Board;(xi)the control, administration and safe custody and management in all respect of the finances of the Board;(xii)the date before which and the manner in which the Board shall prepare its budget estimates;(xiii)any other matter which is to be or may be prescribed under this Act.(3)Every rule made under this section shall be laid as soon as may be after it is made, before the Legislative Assembly of the Union territory while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Assembly makes any modification in the rule or the Assembly states that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
