Section 4(4) in The M.P. Ayurvedic Ashaskiya Maha Vidyalayon Ke Chhatron Ke Pariksha Sambandhi Vishesh Upbandh Adhiniyam, 1979
(4)The Board may, with the previous sanction of the State Government, make regulations for any of the following matters, namely :-(i)the conditions under which the persons to whom Section 3 applies shall be admitted to the examination of the Board;(ii)the conditions of appointment of examiners;(iii)the examination fees;(iv)generally for all other matters in respect of examinations which may be necessary to give effect to this Act.
