Section 39(2) in The Punjab State Board of Technical Education and Industrial Training Act, 1992
(2)Without prejudice to the generality of the foregoing power, such regulations may provide for, -(a)the admission of students to affiliated institutions.(b)the course of study and training to be provided by the affiliated institutions;(c)the award of diplomas, certificates and others academic distinctions and the requirements which students should fulfil for obtaining the same;(d)the fees to be charged for admission to the examination;(e)the conditions for the award of fellowships, scholarships, studentship and academic distinctions;(f)the conduct of examination including the terms of office, manner of appointment and duties of examining bodies, examiners and moderators;(g)the remuneration to be paid to the paper setters, examiners, moderators, supervisor , invigilators and tabulators, who assist in the conduct of the examination;(h)the manner of affiliation of an institution;(i)the manner of recognition of the courses of study, the type of training and examinations to be conducted by an institution for the purposes of eligibility for the diplomas, certificates and other academic distinctions;(j)the collaboration with a recognised university with a view of effecting co-ordination and avoiding conflict;(k)the procedure to be followed at the meetings of the committee;(l)the number of members required to constitute a quorum at the meetings of the committees;(m)the manner in which decision shall be taken at the meetings of the committees;(n)the period of notice to be given to the members of a committee regarding the dates fixed for meetings and the agenda for the same;(o)the manner of keeping record of the proceedings of the meetings of the committee;(p)any other matter concerning the conduct of proceedings of the meetings of the committees and matters connected therewith;(q)any other matter which may be connected with or incidental to, any of the matters as aforesaid; and(r)any matter which is required to be laid down in the regulations in accordance with the provisions of this Act.
