Section 53(2) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(2)In particular and without prejudice to the generality of the foregoing power such regulations may provide for all or any of the following matters, namely:(a)the constitution, powers and functions of committees appointed under Section 18 and the term of office of members thereof;(b)the subjects for the annual examinations of all standards in registered schools;(c)the admission of candidates to the annual examinations and conditions governing such admissions;(d)the marks required for passing in any subject and at the annual examination as a whole, and for exemption, credit and distinction in any subject;(e)the fees for admission to the examinations conducted by the Board and other fees and charges payable in respect of other matters connected with these examinations;(f)the arrangements for the conduct of [Secondary School Certificate Examination, Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.] and other examinations and publication of results;(g)the appointment of examiners, their powers and duties in relation to the examinations and their remuneration;(h)the qualifications and disqualifications of examiners;(i)the award of certificates;(j)the control, administration, safe custody and management in all respects of the finances of the Board;(k)the date before which and the manner in which the Board shall prepare its budget estimates;(l)any other matter which is to be or may be prescribed under this Act.
