Section 31 in The West Bengal State Council Of Vocational Education And Training Act, 2005.
31. Power to make regulations.
(1)The President shall make the First Regulations for the purposes of this Act.(2)The First Regulations shall remain in force for a period of one year from the date of its commencement or until the Council under the provisions of this Act makes new regulations, whichever is earlier.(3)Every regulation made under this Act shall, as soon as may be after it is made, be laid before the State Legislature.
