Section 12 in Telangana Intermediate Education Act, 1971
12. Power of Board to make regulation.
(1)The Board may, with the approval of the Government and by notification, make regulations, not inconsistent with the provisions of this Act or the rules made thereunder, to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the manner of co-opting persons as members of the Board and the convening and holding of meetings of the Board and its committees, the times and places at which such meetings shall be held and the conduct of business thereat;(b)the functions of the committees appointed under section 11;(c)any other functions to be performed by the Chairman;(d)the method of management of the property of the Board and its appointment of officers and other employees of the Board and their conditions of service;(e)the conditions for affiliating any college or other educational institution in the State or for granting recognition to any college or other educational institution under this Act;(f)the standards of staff, equipment, accommodation, training and other facilities in any junior college or other affiliated college;(g)the courses of study including practical training, if any, and the period thereof, and the medium of instruction, for Intermediate education and the eligibility for admission of students to the courses of study in different branches of Intermediate education;(h)the subjects for, and the conduct of, Intermediate examination, the appointment, qualifications, duties and powers of examiners in relation to the said examination and the remuneration payable to them, the fixation of fees and other charges for admission to the Intermediate examination, and the conditions for admission of candidates to the Intermediate examination;(i)the standards of proficiency required for the grant of certificates;(j)the allowances payable to the members of the Board or its committees for attending meetings of the Board or its committees;(k)any other matter which is to be or may be provided under this Act and in respect of which no rules have been made.
