Section 26 in The Bombay Secondary School Certificate Examination Act, 1948
26. Power of Board to make regulations.
(1)The Board may, from time to time, make regulations for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)subjects and curricula for the examination;(b)marks required for passing in any subject and the examination as a whole and for exemption, credit and distinction in any subject;(c)admission of candidates to the examination and conditions governing such admission;(d)appointment of examiners and their [duties, functions and remuneration] [Substituted for 'remuneration' by Gujarat 6 of 1969, dated 11th April, 1969.];(e)qualifications and disqualifications of examiners;(f)arrangements for the conduct of, and for publishing the results of, the examination;(g)fixing of the fees and charges in respect of the examination;(h)awarding of certificates to the successful students;(i)the procedure to be followed, at the meetings of the Examiners Committee, the number of members required to form a quorum at such meetings and the travelling and other allowances to be drawn by the members of such committee;(j)the procedure to be observed before making an order under section 23;(k)providing for all matters which by this Act are to be or may be provided for by regulations.
