Section 17 in Tripura Board of Secondary Education Act, 1973
17. Powers of the Board and its committees to make bye laws.
- The Board and its committees may make bye-laws, consistent with this Act and regulations, for the following purpose, namely :--(a)laying down the procedure to be observed at their meetings and the number of members required to form a quorum ;(b)providing for all matters solely concerning the Board and its committees and not provided for by this Act and its regulations.(c)providing for all other matters solely concerning the Board and its committees and not provided for by this Act, and its regulations.CHAPTER - IX Finance and Audit
