Section 16(2) in Tripura Board of Secondary Education Act, 1973
(2)In particular and without prejudice to the generally of the foregoing powers the Board may make regulations for all or any of the members, namely :--(a)laying down the procedure to be observed for the conduct of its meet-ings other than those specified in section 15 ;(b)the conduct of examination including the appointment of paper setters, examiners, moderators and tabulators and their duties, powers and remuneration ;(c)the conditions under which candidates shall be admitted to the examinations of the Board ;(d)the conditions under which the Board may recognise institutions for the purposes of its examinations ;(e)the courses of study to be followed in the high or higher secondary classes and the courses of study for other examinations that may be conducted by the Board ;(f)the conditions for the award of the certificates and diplomas of the Board;(g)the institution of scholarships and prizes ;(h)the election and co-option of member of the Board and its committees;(i)the constitution, powers and duties of committees set up by the Board;(j)the creation of posts and appointment of employees of the Board and the conditions of their services ;(k)the provision of provident fund and other retirement benefits for the employees of the Board ; and(l)all matters which, by this Act, are to be or may be provided for by regulations :Provided that the regulations of the Board, or any amendments thereto, shall not take effect until they have received the sanction of the State Government.
