Section 17 in Bihar School Examination Board Act, 1952
17. Power of Board to make regulations.
- The Board may, after previous publication and subject to confirmation by the [Administrative Department] [Substituted 'State Government' by Bihar Act No. 6 of 2011, dated 27.5.2011.], make regulations consistent with this Act and the rules made thereunder to provide for all or any of the following matters, namely :-(a)the procedure to be followed in regulating the conduct of business at meeting of the Board and Committees constituted by it under the Act;(b)the conditions under which students shall be admitted to the examination of the Board;(c)the fees to be charged for admission to the examination of the Board.(d)the condition and mode of appointment and duties of examiners and the conduct of examinations;(e)the powers to be exercised by the Secretary under sub-section (4) of Section 10; and(f)all other matters which by this Act or the rules made thereunder are to be or may be provided by regulations.
