(1)The Board may, with the previous sanction of the State Government, make regulations, not inconsistent with his Act or the rules made thereunder, for any of the following matters, namely:(a)the time and place at which the Board shall hold its meetings under Section 13 and the manner in which such meetings shall be convened;(b)the salary and allowances of officers and employees of the Board other than those of the Secretary;(c)the procedure to be followed by the Registrar in making an inquiry under the provisions of Sections 21 and 28;(d)the qualifications required and the fee to be paid for admission into the test examination held under Section 30 and the subjects in which examination shall be held and the requisite standard or proficiency to attain success at such examination;(e)the courses of study for training and qualifying examination held under Section 31, the language in which the examination shall be conducted and instruction shall be given;(f)the admission of students to the bodies or institution recognised under Section 33;(g)the conditions under which students shall be admitted to the courses for the degree, diploma, licence or certificate and to the qualifying and prior examination;(h)the conditions on which institutions may be recognised by the Board under Section 33;(i)the conditions of residence of students in institutions recognised by the Board and the levying of fees for such residence;(j)the number, qualifications and emoluments of teachers engaged in institutions recognised by the Board ; and(k)the conditions of appointment of examiners and the conduct of examinations.(2)The State Government, on receiving regulation for sanction, may sanction or refuse to sanction the same or sanction them subject to such modifications as they may think fit or return them to the Board for further consideration.(3)All regulations shall be published in the Gazette.(4)The State Government may, by notification, cancel any regulation.
