Section 29 in Himachal Pradesh Board of School Education Act, 1968
29. Power of the Board etc. to make Bye-laws.
(1)The Board and Committees appointed by it may make Bye-laws consistent with this Act and the regulations-(a)laying down the procedure to be observed at meetings and the number of members required to form quorum; and(b)providing for all other matters solely concerning the Board and Committees appointed by it and not provided for by this Act and the Regulations.(2)The Board and the Committees appointed by it shall make Bye-laws providing for the giving of notice to their members, of dates of meetings, and of the business to be considered at meetings and for the keeping of a record of the proceedings of meetings.(3)The Board may direct the amendment or revision of any Bye-law made under this section by a Committee appointed by it, and such Committee shall give effect to the direction.
