Section 31 in The Bombay Secondary School Certificate Examination Act, 1948
31. Powers of Board to make bye-laws.
- The Board may make bye-laws consistent with this Act and the regulations to provide for all or any of the following matters namely:-(a)the procedure to be followed at the meetings of the Board and the committees appointed by the Board and the number of members required to form a quorum at such meetings.(b)the travelling and other allowances which may be drawn by members of the Board and the committees appointed by the Board;(c)any other matter solely concerning the Board and such other committees not provided for by this Act and the regulations.
