Section 11 in The Tamil Nadu Regulation of Admission in Professional Courses Act, 2006
11. Power to make Regulations and to issue Instructions.
(1)The Appropriate Authority may, make Regulations and also can issue Instructions consistent with the object and reasons of this Act and the Rules made thereunder.(2)In particular, and without prejudice to the generality of the foregoing power, such Regulations may provide for all or any of the following matter namely:-(a)Regulating the constitution and working and terms and conditions of the Common Entrance test and for Admission into any Professional Degree Course.(b)Regulating the eligibility of admission, manner of admission incidental or ancillary matters thereof.(c)Any other matter which has to be, or may be, prescribed with the prior approval of the State Government.
