Section 35 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
35. Power to make regulations.
(1)The Institute may, with the approval of the General Council, make regulations consistent with this Act to carry' out the purposes of this Act and without prejudice to the generality of the foregoing power such regulations may provide for all or any of the following matters, namely :-(a)procedure of selection of the Chairman of the Institute to be appointed under sub-section (1) of Section 22;(b)terms and service conditions of the Chairman under sub-section (3) of Section 22 and Director under sub-section (1) of Section 23;(c)preparation of accounts under sub-section (1) of Section 27;(d)the manner in which the audited account and audit report shall be sent under sub-section (3) of Section 27;(e)preparation of budget and supplementary budget under Section 29;(f)the conditions of award of fellowships, scholarships, studentship, medals, prizes etc.;(g)the powers and functions of the Chairman and the Director under sub-section (3) of Section 22 and sub-section (3) of Section 23 respectively;(h)the constitution, powers and duties of authorities or committees constituted under the Act;(i)the imposition of penalty on candidates using unfair means or interfering in the examinations conducted by the Institute;(j)the award of certificates;(k)the conditions of recognition of schools for purpose of admission to the privileges of the institute, the qualifications and conditions of service of teachers and framing of a school code to ensure a minimum standard of education;(I)the courses of studies to be laid down for all certificates;(m)the conditions under which candidates shall be admitted to the examinations of the Institute and shall be eligible for certificates;(n)the fees for admission to the examinations of the Institute;(o)the conduct of examinations;(p)the appointment of examiners and their duties and powers in relation to the examinations of the Institute;(q)the admission of institutions to the privileges of the Institute and the withdrawal thereof;(r)the appointment of officers and other employees of the Institute and the conditions of their service;(s)the constitution of Provident Fund for the benefit of the officers, and employees of the Institute;(t)the control, administration, safe custody and management in all respects of the finances of the Institute; and(u)all matters which by this Act are to be or may be provided for by regulations.(2)The General Council on receiving regulations from Executive Council for approval may approve them subject to such modifications as it may think fit or return them to the Executive Council for reconsideration.(3)All regulations made shall be published in the official Gazette.(4)The State Government may, by notification, cancel or modify any regulation :Provided that the Institute shall be given an opportunity of being heard before such cancellation or modification.
