Section 27 in The Meghalaya Board of School Education Act, 1973
27. [ Powers of the State Government to make rules. - (1) The State Government may make rules for carrying out the purposes of this Act.
(2)Notwithstanding anything contained under Section 27(1) the State Government may make rules for performance of Examination related duties by all persons appointed by the Board to perform such duties and functions.] [Substituted by Meghalaya Act 5 of 2006, Section 12.]
