Section 34 in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
34. Power to make regulations.
(1)The Council shall have the power to make regulations under the Act as shall be indicated in the rules made under the Act.(2)The first Regulations for the purposes of this Act shall be made under the Rules made under this Act. The first Regulation 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.
