- Apart from the powers delegated to it by the Government, the Board shall have the following powers :-(i)To frame rules for conducting its meetings.(ii)To frame rules and regulations for recognition and affiliation of Cultural institutions.(iii)To accord and withdraw recognition and affiliation to institutions.(iv)To recommend and disburse grants to institutions.(v)To frame rules for the exercise of the powers and functions of the General Council and Executive Board.(vi)Any other matter that may be given to it by the Government.(Government, Resolution no. 421, dated the 17th February, 1981.)
