(1)Certificate shall be granted to candidates after such examinations and in such form as the Board may specify:Provided that the Board may, subject to the conditions specified in bye-laws, exempt any person from appearing at the examination or part thereof for the grant of a certificate referred to in regulation 11.(2)The examination shall be held at such times and at such centres as may be fixed by the Board, and shall be conducted by examiners appointed by the Board.(3)The examiners referred to in sub-regulation (2) shall be subject to the orders of the Board in respect of all matters relating to the conduct of the examinations, and shall receive such remuneration as the Board, with the sanction of the Central Government, may fix.(4)The Board may make bye-laws as to the procedure for, and the conduct of the examinations and as to the granting of certificate of competency and of fitness as required under these regulations, and shall so far as may be practicable, provide that the standard of knowledge required for the grant of certificates of any particular class and the standard of medical fitness shall be uniform throughout the territories to which these regulations extend:Provided that the Board may take decision on any matter, not specified under the bye-laws, which may be brought to it for disposal.
