Section 24 in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007
24. Power of the Board to make regulations.
(1)The Board may make regulations not inconsistent with the provisions of this Act or the rules made thereunder for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the Board may make regulations providing for all or any of the following matters, namely :-(a)the conduct of the examinations;(b)the lees for admission to the examinations of the Board;(c)publication of the results of the examinations conducted by the Board;(d)issuing mark-sheets, certificates etc. to the candidates who appeared in the examinations conducted by the Board;(e)imposition of penalties on candidates using unfair means or interfering in the examination conducted by the Board;(f)appointment of experts, officers and employees for various activities, and determination of their duties and powers and termination of their appointments;(g)determination of the honorarium or remuneration of the persons mentioned in clause (1) above;(h)determination of the standards and expenditure in respect of the examinations, and other related activities;(i)preparation of database in respect of examinations conducted by the Board;(j)instituting and awarding scholarships, medals and prizes;(k)appointment of officers, clerks and other servants of the Board and the conditions of their service;(l)control, administration, safe custody and management in all respect of the finances of the Board;(m)development and publication of Test Bank for different entrance examinations;(n)to organize counselling for admission process after the entrance examinations;(o)development of modern infrastructure for giving online career counselling to the students of differents levels;(p)organizing skill tests and award certificates in particular professions, on the instructions of the State Government;(q)all matters which by this Act are to be or may be provided for by regulations.(3)The regulations made under this section shall be subject to the conditions of previous publication in the manner set forth in Section 24 of the Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958), and shall not take effect until they have been approved by the State Government and published in the Gazette.(4)When the first draft of the regulations is submitted by the Board to the State Government for approval under sub-section (3), the State Government shall, within a period of three months from the date of submission of such draft communicate to the Board either its approval or refusal to the draft, or may suggest such modifications therein, as may be deemed necessary in the draft, and if the State Government fails to take any action within the aforesaid period, the final draft submitted by the Board shall be deemed to have been approved by the State Government and shall he published in the Gazette accordingly.
