Section 5(2) in The U.P. Basic Education Act, 1972
(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)the summoning and holding of meetings of the Board or of [the Samiti] [Substituted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).] referred to in sub-section (1), the conduct of business at such meetings and the number of members necessary to form a quorum thereat;(b)the powers and duties of the Chairman and of the Secretary and other officers of the Board;(c)[* * *] [Omitted by U.P. Act No. 12 of 1978 (w.e.f. 27.4.1978).];(d)the procedure for carrying out the functions of the Board or of [the Samiti] [Substituted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).] as aforesaid under this Act;(e)the management of the schools and other institutions held by or under the control of the Board.
