Section 23 in The U.P. Pravidhik Shiksha Adhiniyam, 1962
23. Power to make regulations.
(1)The Board may, for carrying out the purposes of this Act, make regulations consistent with the provisions of this Act and the rules framed thereunder and submit the same for approval of the State Government. The State Government may approve, modify or vary the regulations. The regulations, as approved by the State Government, shall be published in the Gazette and shall take effect from the date of publication, but where a date has been specified, from that date.(2)Without prejudice to the generality of the foregoing powers, the regulations may provide for-(a)the appointment, constitution, powers and duties of the committees and sub-committees constituted under this Act;(b)the manner and conditions of conferment of certificates and diplomas;(c)the conditions for affiliation of institutions;(d)the courses of study to be prescribed for certificate and diploma examinations;(e)the conditions under which candidates shall be admitted to the examinations of the Board and shall be eligible for certificates and diplomas;(f)the fees for admission to the examinations of the Board and the manner of their realisation;(g)the conduct of examinations;(h)the appointment of examiners, moderators, collators, scrutinisers, tabulators, centre inspectors, superintendents of Centres and invigilators and their duties and powers in relation to the Board's examinations, and the rates of their remuneration;(i)standards for buildings including land appurtenant thereto, the equipment and apparatus necessary for institutions seeking affiliation;(j)[ the qualifications, conditions of service, scales of pay and strength of teaching and non-teaching staff of affiliated institutions;] [Substituted by U.P. Act No. 35 of 1971.](k)publication of results of examinations conducted by the Board;(l)the minimum educational and other qualifications for admission of students to an affiliated institution;(m)admission of students to affiliated institutions;(n)the inspection of affiliated institutions with a view to ensure due observance of the prescribed courses of study and that facilities for instructions are duly provided and availed of;(o)the conditions under which a candidate may be disallowed admission to the examination of the Board or courses of study in an affiliated institution;(p)withholding or cancelling results of an examination conducted by the Board, and cancelling an examination conducted by it in respect of any candidate;(q)the circumstances under which affiliation of an institution may be withdrawn or refused;(r)inspection of a Centre;(ra)[ the powers, duties and functions of Principal and the Committee of Management;] [Clauses (ra) to (ri) have been added by U.P. Act No. 35 of 1974.](rb)the principles under which approval to a Scheme of Administration may be accorded;(rc)the period of time during which a representation may be made to the Director under sub-section (2) of Section 22-C;(rd)the period of time on the expiry of which a draft Scheme of Administration shall be deemed to have been approved by the Director under the proviso to sub-section (2) of Section 22-C;(re)the period of time during which a representation may be made by an affiliated institution under the proviso to subsection (3) of Section 22-C;(rf)the constitution of the Selection Committee referred to in sub-section (2) and sub-section (3) of Section 22-E, the conduct of business at their meetings and the preparation of regional panels;(rg)[* * *](rh)the particulars to be forwarded to the Director under subsection (2) of Section 22-E;(ri)all matters relating to the appointment and conditions of service of principals and teachers of affiliated institutions; and](s)any other matter which under this Act or rules made thereunder is to be or may be prescribed by regulations.
