Section 24 in Uttaranchal School Education Act, 2006
24. Power to make Regulations of the Board.
(1)The Board may make regulations to provide for all or any of the following matters, namely.(a)the constitution, powers and duties of committees;(b)the conferment of diplomas and certificates;(c)the conditions of recognition of institutions for the purposes .-of its examinations;(d)the courses of study to be laid down for all certificates and diplomas;(e)the conditions under which candidates shall be admitted to the examinations of the Board and shall be eligible for diplomas and certificates;(f)the fees for admission to the examinations;(g)the conduct of examinations;(h)the appointment of examiners and their duties and poWers in relation to the Board's examinations;(i)the admission of institution to the privileges of recognition and the withdrawal of recognition;(j)appointment of committees at village, nyaya panchyat, block, district and region level for inspection, supervision, management and recognition of institutions, and delegation of powers to them;(k)all matters which by this Act are to be or may be provided for by RegulationS;(l)the conditions under which grants-in-aid shall be given to institutions recognized by the Board;(m)the formation of parent-teachers association.(2)No regulation under sub-section (1) shall be made except prior, approval of the State Government.
