Section 34 in Jammu and Kashmir State Board of School Education Act, 1975
34. First Regulation of the Board
The first regulations shall be made by the Government after previous publication and they shall be deemed to have been made by the Board and shall continue to be in force until altered by the Board:Provided that till such time as the Government publishes the first regulations, the regulations and procedures prescribed and adopted by the Board of the Secondary Education constituted under the Jammu and Kashmir Secondary Education Act, 1965, shall be acted upon for organising, regulating and supervising the Secondary School and Higher Secondary School Education in Jammu and Kashmir State, unless otherwise those are repugnant to the provisions of this Act.
