Section 46 in The Maharashtra State Board of Technical Education Act, 1997
46. Power of Board to make regulations.
(1)The Board may make regulations [with the approval of the Governing Council] [These words were inserted by Maharashtra 1 of 2003, Section 16 (w.e.f. 27-11-2002).] for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of following matters, namely:-(a)the constitution, powers and duties of the Committees appointed under Section 18;(b)the subjects and curricula for the examinations;(c)the general conditions governing admission of regular and external candidates for the examinations and particular conditions regarding eligibility, attendance, term and character, on the fulfillment of which a candidate shall have a right to be admitted to and to appear at any such examination;(d)the marks required for passing in any subject and the examination as a whole and for exemption, credit and distinction in any subject;(e)the fees for admission to the examinations and other fees and charges payable in respect of other matters connected with these examinations;(f)the arrangements for the conduct of examinations and publication of results;(g)the appointment of examiners, their powers and duties in relation to the examination and their remuneration and mode of payment;(h)the qualifications and disqualifications of examiners;(i)the award of certificates;(j)the appointment of officers and servants of the Board in its own office and the conditions of their service;(k)the constitution of provident fund for the benefit of the said officers and servants of the Board;(l)the control, administration, safe custody and management in all respect of the finances of the Board;(m)the date before which and the manner in which the Board shall prepare in budget estimates;(n)the compensatory allowance which may be drawn by members of the Board and the Committee appointed by them;(o)appointment of officers and staff from Government and aided and unaided Institute or Polytechnics for smooth conduct of examination;(p)any other matter which is to be or may be prescribed under this Act.(3)No regulations made under this section shall have effect until the same has been sanctioned by the Government.
