Section 19(2) in The Haryana Board of School Education Act, 1969
(2)In particular, and without prejudice to the generality of the foregoing power, the Board may make regulations providing for all or any following matters, namely :(a)[omitted by Haryana Act 28 of 1970(b)the manner in which persons shall be co-opted as member under sub-section (6)] of section 3;(c)the procedure in accordance with which the meetings of the Board shall be convened under sub-section (1) of section 11;(d)the other officers referred to in clause (d) of sub-section (1) of section 12 which the Board may have and the terms and conditions of service of such officers(e)the courses of instruction, text-books and other books of study for purposes of imparting school education and the holding and conduct of examinations including the appointment of examiners and their duties and powers ;(f)the conditions on which candidates shall be admitted to the examinations and the fees to be paid by them;(g)the penalties for misconduct to which examinees, examiners and other persons engaged in the conduct of examinations shall be subjected;(h)the measures to promote intellectual, physical, moral and social welfare of students in recognised institutions and the conditions of their residence and discipline :(i)the committee which may be set up by the Board under sub-section (I) of section 14 and the maximum number of members thereof, the quorum of such committees and the manner in which they shall transact their business;(j)the control, administration, custody and management of the Board Fund;(k)the powers, duties and functions to be exercised or performed by the officers of the Board; and(l)any other matter which is to be or may be prescribed.
