Section 33 in Jammu and Kashmir State Board of School Education Act, 1975
33. Powers of the Board to make regulations
(1) The Board may make regulations for the purposes of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, the Board may make regulations providing for the following matters, namely:-(a)the procedure of conduct of business of the Board and its committees;(b)the constitution, powers and duties of the committees set up by the Board;(c)the conferment of the diplomas and certificates;(d)the conditions for admission of institutions to the privileges of recognition and withdrawal of recognition;(e)the courses of study to be laid down for all certificates including such courses of study as may be printed, edited and published by the Board;(f)the conditions under which the candidates shall be admitted to the examinations of the Board and shall be eligible for diplomas and certificates;(g)the fees for admission to the examinations of the Board;(h)the remuneration for paper setters, examiners, supervisory staff etc. engaged for the conduct of the examinations of the Board;(i)the appointment of examiners and their powers and duties;(j)the conduct of examinations;(k)the appointment of officers, ministerial staff and other staff of the Board and the conditions of their service;(l)the constitution of a Provident Fund for the benefit of officers, officials and other staff employed by the Board;(m)the control, administration, safe custody and management in all respects of the finances of the Board;(n)the institution of scholarship, medals and prizes;(o)the allowances of the members of the Board and all its committees;(p)the conditions of the pension of permanent employees of the Board;(q)the curricula and courses of study to be laid down and books prescribed for the elementary, secondary and higher secondary education;(r)procedure for effecting corrections in date of birth, name and parentage of a candidate having passed an examination of the Board in the records of the Board;(s)all matters which by this Act are to be or may be prescribed or provided for by regulations.
