Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA EDUCATIONAL INSTITUTIONS (REGISTRATION AND RECOGNITION OF COMMERCE INSTITUTE) RULES, 1999 CONTENTS 1. Title and commencement 2. Definitions 3. Procedure for Registering of Institutes 4. Registration of New Institutes 5. Registration of an Existing Recognised Institute 6. Form of Register of Institutes 7. Recognition of New Institutes 8. Conditions for Recognition 9. Recognition of Existing Institutes 10. Up-gradation of Institute 11. Withdrawal of Recognition 12. Appeal 13. Admission 14. Category of students 15. Parity of Standards 16. Rustication of Students 17. Fees for Transfer Certificate 18. Class Hours 19. Holidays and Vacations 20. Qualification of teaching staff 21. Instructor/Student Ratio 22. Change in Management 23. Shifting of Institute 24. Maintenance of Records 25. Correspondence 26. functions and the powers of the Board KARNATAKA EDUCATIONAL INSTITUTIONS (REGISTRATION AND RECOGNITION OF COMMERCE INSTITUTE) RULES, 1999 Whereas, the draft of the Karnataka Educational Institutions (Registration and Recognition of Commerce Institutes) Rules, 1999 was published in Notification No. ED 114 VIVIDA 98, dated 22-3- 1999 in the Karnataka Gazette, in Part IV, Section 2-C(i) of the Kamataka Gazette, Extraordinary, dated 30th March, 1999 inviting objection and suggestion from the persons likely to be affected thereby; And whereas, the said Gazette was made available to the Public on 30-3- 1999; And whereas, the objections and suggestions received in this regard have been duly considered by the State Government. Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 145 of the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995) the Government of Kamataka hereby makes the following rules namely:- 1. Title and commencement :- (1) These rules may be called the Karnataka Educational Institutions (Registration and Recognition of Commerce Institute) Rules, 1999. (2) They shall come into force from the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995); (b) "Form" means forms appended to these rules; (c) "Institute" means the Commerce Institute where education in Typewriting, Shorthand and other Commerce subjects is imparted; (d) "Registering Authority" means the Joint Director of Public Instruction of the respective Division; (e) "Section" means section of the Act. 3. Procedure for Registering of Institutes :- (1) Every application for registering an Institute under Section 31 shall be in Form I and shall be filed before the Registering Authority, only in the month of October every academic year. (2) Every such application shall be accompanied by a Registration Fee which shall be one thousand rupees in case of applicant belonging to the Scheduled Castes or the Scheduled Tribes and two thousand rupees in case of others, in the form of a Account Payee Demand Draft, drawn within one month before the date of application for registration, in favour of the Registering Authority. The demand draft shall be made payable at the Bank, located in the headquarters of the Registration Authority or in the surrounding locality. (3) The Registration fee once paid shall not be refunded where registration is granted. Where registration is refused, the amount of the registration fee paid shall be refunded without interest to the applicant, through a crossed cheque within three months from the date of refusal. (4) The applicant shall furnish information regarding. (a) the exact location of starting the Institute; (b) its full postal address; (c) accommodation proposed to be provided; (d) whether it has own building or rented building, along with necessary documents; (e) Staff proposed to be appointed; (f) funds at the disposal of the Management; and (g) such other information as may be specified by the Registering Authority. 4. Registration of New Institutes :- (1) The Registering Authority shall, before issue of a Certificate of registration, satisfy itself that. (a) there is an actual need for an Institute in the locality and there is no Institute within a distance of two kilometres from the proposed Institute in the case of rural areas, and one kilometre in the case of urban areas, by the shortest public road; (b) the proposed Institute is financially sound; (c) the premises are well-lighted and ventilated with sufficient accommodation for conducting Typewriting, Shorthand and other subjects; (d) the teaching staff appointed are duly qualified as specified under Rule 23; (e) the applicant has enclosed a photocopy of the Khata certificate in case of own building, or a consent letter from the owner in case of rented building. (2) The Registering Authority shall, 'within a period of three months from the date of receipt of the application, register the Institute and issue a Certificate of Registration in Form 2, if all the conditions specified for registration have been complied with. The certificate of Registration shall be sent to the applicant by Registered post. (3) The Institute shall start functioning within two months from the date of receipt of Certificate of Registration, and the date of starting the Institute shall be intimated to the Registering Authority, within two months from the date of receipt of Certificate of Registration. (4) The Registration Fee received under the sub-rule (2) shall be held in a fixed Deposit Account, opened in the name of the Registering Authority, in the nearest Nationalised Bank/Scheduled Bank. The Registering Authority shall maintain the accounts in a register in respect of registration and registration fees received in Form 3. (5) The refusal order shall indicate the grounds for such refusal and shall be in writing and communicated to the applicant. 5. Registration of an Existing Recognised Institute :- (1) For registration of a Institute referred to in Section 33 shall file a statement in Form 4 within six months from the date of commencement of these rules, or from the date of appointment of the Registering Authority whichever is later. (2) No fee shall be payable for registration of an Institute under sub-rule (1). (3) On being satisfied that the Institute is fit in all respects to be registered, the Registering Authority shall issue a certificate of Registration in Form 5, within a period of three months. 6. Form of Register of Institutes :- The Registering Authority shall maintain a Register of registered Institutes in Form 6. Every such Register shall be firmly bound and given running Folio Number. On exhaustion of all the Folios, the date of such exhaustion shall be recorded by the Registering Authority on the first inner page. 7. Recognition of New Institutes :- Every registered institute shall make an application in Form 7 to the Competent Authority along with a Fee of one hundred rupees by way of a Demand Draft, made payable to the Joint Director of Public Instruction of the respective Division, and seeking Recognition, within a period of two months from the date of starting the Institute. 8. Conditions for Recognition :- (1) Every Institute seeking Recognition shall. (a) Pay a Security Deposit of Oneythousand rupees through Demand Draft, made payable to the Joint Director of Public Instruction of the respective division, and enclose to the application; (b) Meet the conditions specified for teaching staff, accommodation, furniture, equipment, syllabi and reference books under these rules; (c) Make admissions in accordance with these rules; (d) Charge only such rate of fees as prescribed by the Department from time to time; (e) Does not undertake or allow job-typing within the premises of the Institute; (f) Maintain all records and registers specified under the Act and the rules; (g) provide reading and reference facilities; (h) ensure that the principal and staff possess the qualifications prescribed for appointment; (i) ensure that in the case of an institute in a town having a population of twenty-five thousand and above at least six type writers and in the case of an institute situated in places where population is less than twenty-five thousand, at least four typewriters are kept in good working condition at all times; (j) provide furniture of the following minimum dimensions; Tables 27 "wide x 30" height x 18" breadth/length Stools 12 "wide x 21" height x 12" breadth/length; (k) provide all the reference/text books, teaching aids, equipment like blackboard, wall clocks, stopwatch, storage cabinet and a set of essential typewriter tools; (l) provide in respect of Shorthand classes, either desks, or tables and stools or chairs, if tables are provided, each student should have an independent table with a stool or chair. The institute should have Shorthand Dictionary, General Dictionary, Shorthand darts and approved books; (m) provide in respect of theory subjects, desks, or tables and stools or chairs; (n) submit periodical statistical returns as on 31st December every year, in Form 9 to the Competent Authority; (o) undertake to abide by the orders and instructions issued by the Department from time to time; (p) keep open the institute for visits and inspections by the officers of the Department not below the rank of the Assistant Director of Public Instruction (Commerce Education), unless it is specifically notified as exempt; (q) not teach a subject or grade for which it is not recognised without the previous permission of the Department; and (r) present candidates only for Commerce Examination conducted by the Karnataka Secondary Education Examination Board. (2) The institute which does not fulfill the conditions specified in sub-rule (1) may be approved provisionally for a period of three months in accordance with clause (b) of sub-section (6) of Section 36. Such institute shall not admit fresh batch of students during the period of such provisional approval. (3) The Institute granted provisional approval shall be given an opportunity to rectify the defects as pointed out in the Inspection Report, and fulfill all the conditions of Recognition and submit a compliance report within a period of one month from the date of granting provisional approval. If the action taken by the Management of the Institution is satisfactory and fulfills all the conditions of Recognition, issue a certificate of Registration in Form 8. If the Competent Authority is not for satisfied with the report, he may refuse to grant such certification. (4) Every order of grant or refusal or recognition passed under Section 36 shall be communicated to the Registering Authority and to the applicant. 9. Recognition of Existing Institutes :- (1) An Institute referred to in clause (a) of sub-section (1) of Section 38 shall fulfill all the conditions of recognition, except that. (i) no such institute shall be required to pay the security deposit; (ii) no fee shall be collected if it is a Government institute provided it complies with the provisions of the Act and the rules within a period of six month, and makes an application to the Competent Authority in Form 7. (2) All the Institutes which are established and recognised in accordance with rules in force immediately before the commencement of this Act and in existence at such commencement shall be deemed to be Educational Institutions established and recognised under this Act and the rules made thereunder. (3) The Institute imparting Commerce Education, which is in existence at the commencement of this Act, but which has not been recognised in accordance with the rules in force immediately before such commencement shall discontinue to impart Commerce Education from such commencement unless within sixty days of such commencement, an application for recognition is made as per Form 8 in accordance with the provisions of the Act and the rules made thereunder, and every such application shall be disposed of within sixty days of its receipt by the Competent Authority. No such Institute shall run after the application for its recognition is rejected. 10. Up-gradation of Institute :- For the purpose of Section 32, an Institute may make an application to the Registering Authority in Form 7 for grant of permission or up-gradation accompanied by a fee of fifty rupees only, and such application shall be made only in the month of October. The Certificate of Registration issued to such Institute shall be amended accordingly. The Institute shall apply for grant of recognition, in Form 7 for the additional subject for which permission has been granted. The Department shall grant recognition for such additional subject only, if the Institute is already granted recognition for the other subjects. 11. Withdrawal of Recognition :- If an Institute which has been recognised or approved provisionally fails to fulfill one or more of the conditions of recognition and fails to comply with the orders of the Competent Authority, such non- compliance shall be recorded in writing and communicated to the Institute to remedy the defects and submit compliance report to the Competent Authority within one month from the date of receipt of such communication. If such Institute fails to submit compliance report within the specified period or if the action taken by the Institute in remedying the defects, in the opinion of the Competent Authority, is unsatisfactory, the Management shall be asked to show cause as to why recognition should not be withdrawn. If the explanation offered by the Institute is not acceptable, the Competent Authority may withdraw the recognition granted to the said Institute by an order, which shall be communicated to the Institute by Registered Post. 12. Appeal :- Any person may prefer an appeal under Section 130 within a period of thirty days from the date of order made under these rules. For the purpose of this rule the Commissioner for Public Instruction shall be the Appellate Authority. The provisions of the Karnataka Educational Institutions (appeal, revisions and review) Rules, 1998 shall apply mutatis mutandis. 13. Admission :- (1) Application for admission to the Institute shall be made in Form 10. A single application be issued for all the subjects together, in case a student seeks admission for all subjects at a time. Only one admission fee and one reading room fee shall be collected from such students. If the student takes up an additional subject during the term only admission fee shall be collected for the additional subject but not the reading room fee. A student desirous of joining the higher grade after passing the lower grade shall seek fresh admission. (2) No Institute shall admit a student who has studied in another recognised Institute without production of the Transfer Certificate. (3) No Institute shall refuse admission merely on the ground that he/she belongs to a particular community, religion, caste or creed. 14. Category of students :- Students of the Institute are categorised as follows. (a) School candidates. School candidates shall fulfill the following conditions namely. (i) Students who possess the minimum educational qualifications prescribed shall be admitted as school candidates. Only such students shall be eligible to take the examination conducted by the Karnataka Secondary Education Examination Board. Students who are on the rolls of Institutes as on 15th February are eligible to take up examinations in the month of November of the same year and such of the students who are on the rolls as on 15th September are eligible to take up examinations in the month of May of the following year, provided their names appear in the list of school candidates submitted to the Karnataka Secondary Education Examination Board and also they have put in a minimum attendance of one hundred and eighty days from the date of admission up to the date of examination; (ii) The minimum qualification for admission to the Junior Grade in Typewriting, Shorthand and other theory subjects shall be a pass in S.S.L.C. or equivalent examination; (iii) A student who has passed the Junior Grade Examination in English Shorthand or equivalent Examination and has put in a minimum of sixty working days of attendance from the date of admission up to the date of the examination, shall be eligible to appear for the intermediate examination in English Shorthand at the immediate next examination; (iv) A student who has passed the Junior Grade Examination in English Typewriting or Kannada Typewriting or Kannada Shorthand shall be eligible to appear for the Senior Grade Examination in the respective subject and language provided he/she has put in a minimum attendance of one hundred eighty days from the date of admission up to the date of examination; (v) A student who has passed the Intermediate Grade Examination in English Shorthand and has put in a minimum attendance of sixty working days up to the date of the examination shall be eligible to appear for the Senior Grade Examination in English Shorthand, at the immediate next examination; (vi) A student who has passed the Senior Grade Examination in English Typewriting or Kannada Typewriting or English Shorthand or Kannada Shorthand or equivalent examination and has put in a minimum of one hundred and eighty working days of attendance up to date of the examination shall be eligible to appear for the Proficiency Grade Examination in the respective subject and language; (vii) A student who has passed the Junior Grade Examination in Theory Subjects, and has put in a minimum of one hundred and eighty working days of attendance up to the date of examination shall be eligible to appear for the Senior Grade Examination in the respective subjects; (viii) The Examination in English Typewriting, Kannada Typewriting, and Kannada Shorthand in Junior, Senior and proficiency Grades; in English Shorthand in Junior, Intermediate, Senior and Proficiency Grades, and in Theory Subjects in Junior and Senior Grade shall be held twice every year, i.e., in May/June and November/December. (b) Practicing Students. A student who does not possess the minimum prescribed educational qualification may be admitted to the Institute as a Practicing Student. He shall not be eligible to appear for the Commerce Examination until he is qualified in accordance with rules and has put in minimum term days after acquiring the minimum qualification. (c) Repeaters. A candidate who has once appeared for the Commerce Examination and failed at the examination shall be treated as Repeater for the respective subject and grade. A candidate who has completed term days and absent for the examination may also be treated as a Repeater. (d) Private Candidates. The following classes of candidates shall be considered as Private Candidates. They need not put in the required term days for appearing for commerce examinations. Candidates mentioned under (i) and (ii) below shall apply and o b t a i n permission of the Karnataka Secondary Education Examination Board before the end of December for the next May/June Examination, and before the end of July for the November/December Examination. (i) Candidates who have obtained prior permission of the Karnataka Secondary Education Examination Board to appear by private study, on the conditions laid down by the Karnataka Secondary Education Examination Board from time to time; (ii) Teachers of Commerce Institute shall be eligible to appear for the Commerce Examinations as private candidates. (e) Candidates desiring improvement in results. A candidate desirous of improving his/her result shall be eligible to appear for the Examination for the same subject and grade within two years from the date of announcement of result, after applying and obtaining necessary permission in writing from the Karnataka Secondary Education Examination Board. (f) Candidates from other States. In case of students from other States who wish to take up the Commerce Examination in this State at the higher grades, in the absence of any parity of standards with other States, such candidates in all only be eligible to be admitted as school candidates, for the subject at the lowest level, irrespective of the Certificate they may have obtained in their native State. 15. Parity of Standards :- (1) The Diploma-in-Craftsmanship in Stenography (English) awarded by the Directorate General of Employment and Training, Ministry of Labour and Employment, Government of India is treated as equivalent to the Junior Shorthand and Junior Typewriting Examination in English. (2) A pass in II Year Diploma Examination in Commercial Practice conducted by the Board of Technical Education of Kamataka is equivalent to a pass in Junior Grade Examination in Typewriting and Shorthand of the Karnataka Secondary Education Examination Board in the respective language. (3) A pass in III Year Diploma Examination in Commercial Practice conducted by the Board of Technical Education of Karnataka is equivalent to a pass in Senior Grade Examination in Typewriting and Shorthand of the Karnataka Secondary Education Examination Board in the respective language. (4) A pass in the Basic Examination of Secretarial Practice (English) of the Directorate General of Employment and Training, Ministry of Labour and Employment, Government of India, is equivalent to a pass in the Junior Grade Examination in English Typewriting and English Shorthand of the Karnataka Secondary Education Examination Board. (5) A pass in the Advanced Examination of Secretariat Practice (English) of the Directorate General of Employment and Training, Ministry of Labour and Employment, Government of India, is equivalent to a pass in the Senior Grade Examination in English Typewriting and English Shorthand of the Karnataka Secondary Education Examination Board. (6) A pass in the II Year B.A. (Secretarial Practice) Examination of the University of Mysore, is equivalent to a pass in Junior Grade Examination in English Typewriting and English Shorthand of the Karnataka Secondary Education Examination Board. (7) A pass in the III Year B.A. (Secretarial Practice) Examination of the University of Mysore, is equivalent to a pass in Senior Grade Examination in English Typewriting and English Shorthand of the Karnataka Secondary Education Examination Board. 16. Rustication of Students :- (1) Students shall be rusticated for such period which shall not exceed one year by the Registering Authority in the following cases. (a) Students who are found to have secured admission or attempted to secure admission by means of false or forged School Leaving Certificate or by false representation of any kind; (b) Students who have been found guilty of misconduct. (2) No students shall be rusticated without giving an opportunity of being heard. 17. Fees for Transfer Certificate :- No fees'shall be charged for Transfer Certificate or Pass Certificate/Marks Card. A fee of Five Rupees may be charged for duplicate copy of the Transfer/Leaving Certificate. 18. Class Hours :- The duration of each class in Typewriting Shorthand and Theory Subjects shall be forty-five minutes. The Institutes shall work six days in a week. The Institute shall notify the working hours, for information of the public. 19. Holidays and Vacations :- The Institute shall observe all the General Holidays approved by the Department of Public Instruction. The Institute may observe, in addition, four days of holidays in a year, according to local needs, with due intimation to the Registering Authority. It shall also observe two vacations of one week duration each, one after the May/June examination and another after November/December examination each year. 20. Qualification of teaching staff :- (1) Following shall be the minimum qualifications for the teaching staff of the Institute. (a) The Principal employed in the Institute shall have passed at least Pre-University Course or equivalent examination and in addition, shall have passed Senior Grade Examination in Typewriting or Shorthand or equivalent examination, as the case may be; (b) The Instructor employed in the Institute to teach Typewriting and Shorthand in Junior and Senior Grades shall have passed at least Pre-University Course or equivalent examination and shall have passed Senior Grade Examination in Typewriting or Shorthand or equivalent examination in the respective language, as the case may be; (c) The Instructor employed in the Institute to teach proficiency Grade Typewriting or Shorthand shall be a Graduate of a recognised University and shall have passed Senior Grade Examination in the respective subjects or a pass in the Pre- University course or equivalent examination, and in addition shall have passed the Proficiency Grade Examination in Typewriting or Shorthand in the respective language, conducted by the Karnataka Secondary Education Examination Board; (d) The Instructor for teaching Theory subjects shall have passed a Degree in Commerce of a recognised University, or any graduate with Diploma in Commerce awarded by the Karnataka Secondary Education Examination Board or Equivalent Examination. (2) The Principal and the instructor employed in the Institute must have attained the age of eighteen years and not attained the age of sixty years. (3) The management shall report to the Registering Authority all the appointments made within three months from the date of such appointments and the Registering Authority shall grant approval for such appointments, in accordance with the rujes, within three months from the date of receipt of the application. 21. Instructor/Student Ratio :- The Instructor/Student Ratio in respect of typewriting and shorthand classes shall be 25:1, and in respect of theory subjects 40:1. 22. Change in Management :- (1) If the Management of a duly recognised Institute is inherited by a legal successor, it shall be deemed as no change in the Management. The Legal Successor shall duly intimate the change in the Management in Form 12 to the Registering Authority, with necessary documents, and shall obtain approval within three months from the date of change in the Management. (2) If the Management of a recognised Institute is changed due to sale, and the Institute continues to be in the same building, it shall be deemed as change in the Management. The buyer shall intimate the change in the Form 12, with necessary documents, to the Registering Authority within three months from the date of purchase of the Institute and obtain approval of the same. The buyer shall also give a declaration in writing to run the Institute in accordance with the rules, and instructions of the Department, issued from time to time. (3) In case of change in the Management under sub-rule (1) and (2) the Institute is shifted to a different place, it shall be treated as a new institute. The Management of such institute shall seek fresh registration and Recognition as per rules, within three months from the date of such change, and obtain approval from the Registering Authority. 23. Shifting of Institute :- (1) A Recognised Institute should not be shifted from the permitted place to any place without obtaining prior permission by the Registering Authority. The Registering Authority after necessary verification of the new premises, with respect to its suitability to run the Institute, and if there is no violation of the conditions of the Registration and Recognition, approve such shifting. (2) No Registered and Recognised Institute shall be permitted to shift from one town to another town, or one city to another city. (3) The application for shifting the Institute shall be submitted in Form 12 to the Registering Authority. 24. Maintenance of Records :- (1) Every Recognised Institute shall maintain the following Registers and Records, namely. (a) Admission Form File. The Application Form for Admission to the Institution shall be serially numbered and properly filled for each financial year separately, from 1st April to the 31st March of the next year. The files are to be preserved for at least five years. (b) Admission Registers. Fresh Admission Numbers shall be assigned from 1st April every year. All the columns in the Admission Registers shall be properly filled and attested by the Head of the Institute every month. This shall be a permanent record. (c) Fee receipt. Printed Fee Receipt Books should be maintained in Form 14. It shall be serially numbered and shall have full details of the different kinds of fees collected. The carbon copy of the Fee Receipt should be preserved for at least Five years. (d) Fee Collection Register. All kinds of fees collected shall be entered in the Fee Collection Register. Monthly abstract of the fees collected shall be properly drawn. The Fee Collection Register shall be in Form 15 and shall be retained for at least Five years. (e) Cash Book. Daily receipts and payments shall be recorded in the Cash Book as per in Form 16 and balanced every month. Cash Book shall be preserved for at least Five years. (f) Library and Reading Room Account. Library and Reading Room Fee collected shall be maintained separately and expenditure shall be accounted for. This shall be retained for at least Five years. (g) Staff Attendance Register. Attendance Register of the staff shall be maintained, irrespective of the number of staff. This shall be a permanent record. (h) Students Attendance Register. The names of the students, in each subject and grade, shall be entered in the Attendance Register under separate serial numbers. Attendance shall be marked daily and initialed by the Instructor. The Students Attendance Register shall be retained for Five years. (i) Voucher File. Vouchers shall be obtained in respect of every payment made. They shall be kept from 1st April to 31st March every year, and shall be serially numbered and filed. Cross reference to voucher numbers shall be indicated in voucher column of the Cash Book. The Voucher's File shall be retained for at least Five years. (j) Acquittance Roll. Payment of honorarium shall be recorded in the Acquittance Roll, the signature of the receiver obtained and the disbursement certified. This shall be a permanent record. (k) Stock Registers. The stock of the assets of the Institute shall be classified and recorded in the Stock Register with details of the items, date of purchase, invoice value, etc., as in Form 17. This shall be a permanent record. (l) Transfer Certificate Book. The Transfer Certificate Book shall be maintained in Form 11. This shall be a permanent record. (m) Records of Periodical Tests. Records of conduct of periodical tests and mechanism classes shall be maintained. This shall be retained for at least Five years. (n) Admission Ticket, Marks Card and Certificate Issue Register. Admission Ticket, Marks Card and Certificates issue Register shall be maintained. This shall be a permanent record. (o) Follow-up Register. Observations made and instructions issued by the Departmental Officers at the time of visits or inspec- tions shall be recorded and action taken shall be noted and intimated to the Registering Authority. (p) Examination Fees Collection Receipt. The Receipt of Collection Examination Fees shall be in Form 18. (2) The Head of the Institute/Principal shall be responsible foi maintenance of accounts, records and registers. 25. Correspondence :- The Institute filing applications, letters, appeals, etc., shall address to the concerned authorities, duly indicating the Registration number and date, if any, and applications, letters, appeals, etc., shall be personally delivered in the concerned office and due acknowledgment obtained, or shall be sent by registered post- acknowledgement due. 26. functions and the powers of the Board :- (1) The Board established for the Commerce Education under sub- section (4) of Section 10, shall have the following powers and functions namely. (a) To advise the State Government on the Co-ordinated development of Commerce Education in the State; and (b) To advise on such other matters as may be entrusted by the State Government from time to time. (2) The terms of appointment, terms of reference and other terms and conditions shall be specified in the Notification. (3) The recommendations of the Board shall be made by a simple majority of the members present and voting. In case of equal division of votes, the Chairman of the Board shall have the right to exercise the casting vote. (4) The Board will meet at least once in six months and will examine the need for effecting from time to time, modifications or changes in the conditions of registration, recognition, etc., if necessary. The Board will examine the development of commerce education and examination, its fee structure, demands of the Commerce Educational Institutes Association oi Karnataka, and such other matters as may be referred to it by the State Government.