Section 15(2) in Uttar Pradesh Intermediate Education Act, 1921
(2)In particular and without prejudice to the generality of the foregoing power the Board may make Regulations providing for all or any of the following matters, namely, -(a)the constitution, powers and duties of Committees;(b)the conferment of diplomas and certificates;(c)the conditions of recognitions of institutions for the purpose of its examinations;(d)the course of study to be laid down for all certificates and diplomas;(e)the conditions under which candidates shall be admitted to the examinations of the Board and shall be eligible for diplomas and certificates;(f)the fees for admission to the examinations of the Board;(g)the conduct of examinations;(h)the appointment of examiners and their duties and powers in relation to the Board's examinations;(i)the election of members to the Board under [clause (c)] [Substituted by U.P. Act No. 12 of 1978 (w.e.f. 21.1.1978).] of sub-section (1) of Section 3;(j)the admission of institutions to the privileges of recognition and the withdrawal of recognition;(k)all matters which by this Act are to be or may be provided for by Regulations;(l)the conditions under which grants-in-aid shall be given to institutions recognized by the Board;(m)[ the formations of parent-teacher association.] [Inserted by U.P. Act No. 5 of 1977 (w.e.f. 21.4.1977).][16. Previous publication and sanction of Regulations made by Board. - (1) Regulations under Section 15 shall be made only with the previous sanction of the State Government and shall be published in the Gazette.
