Section 34 in The Jammu and Kashmir State Board of Technical Education Act, 2002
34. Powers to make regulations.
(1)The Board may make regulations consistent with this Act and the rules made thereunder.(2)Without prejudice to the generality of the foregoing powers, such regulations may provide for-(a)the admission of students to recognised polytechnics;(b)the courses of study and training to be provided by recognised polytechnics;(c)the award of diplomas, certificate and other academic distinctions and the requirements which students should fulfil for obtaining the same;(d)the fees to be charged for admission to the examinations leading to diplomas and certificates of the Board;(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 the examining bodies, examiners and moderator;(g)the conditions and criteria for grant of assistants, if any, to the affiliated/recognised institution to promote technical education;(h)the remuneration to be paid to paper setters, examiners, moderators, supervisors, invigilators and tabulators etc., who assist in the conduct of the examination;(i)the manner of recognition of the courses of study and the type of training and examinations to be conducted by recognised polytechnic for the purposes of eligibility for the diplomas, certificates and other academic distinctions;(j)the collaboration with universities with a view to effecting coordination and avoiding conflicts; and(k)any other matter which may be connected with or incidental any of the matters aforesaid.(3)No regulation shall take effect until it has been confirmed by the Government and published in the Government Gazette, and the Government in confirming the regulation may make any change therein which appears to be necessary.(4)The Government may, by notification in the Government Gazette, cancel or modify any regulation, which it has confirmed and thereupon such regulation shall cease to have effect or be effective with such modifications, as the case may be.
