Section 23 in The West Bengal Joint Entrance Examinations Board Act, 2014
23. Powers to make regulations.
(1)The Board with the prior approval of the State Government in writing may make regulations not inconsistent with the provisions of this Act.(2)Without prejudice to the generality of sub-section (1), the Board shall in particular have right to make regulations regarding,-(a)the powers and functions of the Chairman and the Vice-Chairman,(b)the powers and functions of the Registrar, the Controller of Examination, the Law Officer and the Accounts Officer,(c)procedure for holding entrance examination for both undergraduate and post-graduate level,(d)the procedures for conducting the business of the Board.(e)powers and functions of different sub-committees of the Board.
