Section 29(1) in Himachal Pradesh Board of School Education Act, 1968
(1)The Board and Committees appointed by it may make Bye-laws consistent with this Act and the regulations-(a)laying down the procedure to be observed at meetings and the number of members required to form quorum; and(b)providing for all other matters solely concerning the Board and Committees appointed by it and not provided for by this Act and the Regulations.
