Section 10 in Himachal Pradesh Board of School Education Act, 1968
10. Powers and functions of the Board.
- Subject to the provisions of this Act, the Board shall-(1)[ prescribe syllabi courses of instructions and text-books for School Education in Himachal Pradesh;] [Clause (1) substituted vide Act No. 15 of 1992.](2)conduct examinations based on such courses;(3)admit to its examinations, on conditions that may be prescribed, candidates who pursue the prescribed courses of instructions-(i)in recognised institutions; and(ii)privately;(4)publish the results of such examinations;(5)grant diplomas or certificates to persons who have passed the examinations of the Board;(6)prescribe courses of instructions for its diploma and certificate courses;(7)[ prescribe standards that the School and other institution seeking affiliation with the Board ought to fulfill in terms of teachers and their qualifications, curriculum, equipment, buildings and other educational facilities;] [Clause(7) substituted vide Act No. 15 of 1992.](8)demand and receive such fees as may be prescribed;(9)co-operate with other authorities in such manner and for such purposes as the Board may determine;(10)place before the Government the views of the Board on any matter with which it is concerned;(11)[ cause inquiries to be made through such agency and in such manner as may be prescribed regarding the conditions prevailing in an institution before it is admitted to the privileges of the Board and require such agency to inspect affiliated institutions and submit a report to the Board as to how far the conditions and restrictions on which the institution was admitted to the privileges of the Board are being complied with;(12)arrange for the preparation, writing, compilation, printing, publishing and sale of textbooks, other educational material and undertake the publication of any other educational work, books or periodicals;] [Clauses (11) and (12) substituted vide Act No. 15 of 1992.](13)adopt measures to promote the physical, moral, cultural and social welfare of students in recognised institutions and to prescribe conditions of their residence and discipline;(14)organize and provide lectures, demonstrations and educational exhibitions, seminars and symposiums and to take such other measures as are necessary to raise and promote the quality of school education in Himachal Pradesh;(15)institute and award scholarships, medals and prizes under conditions that may be prescribed;(16)conduct the departmental examinations;(17)take necessary steps with regard to the modernizing of school curricula, strengthening of science and mathematics education, work experience and vocationalisation; [xxxx] [The word 'and' omitted vide Act No. 15 of 1992.](18)[ prescribe penalties for misconduct pertaining to examinees, examiners and other persons engaged in the conduct of examination;(19)appoint the examiners and supervisory staff and fix their remuneration;(20)hold any property and receive bequests, donations, endowments, trusts and other transfer of any property or interest therein or right thereto;(21)to give grants to the State Council of Educational Research and Training for educational activities and research work;(22)to take measures for the welfare of teachers of affiliated institutions and employees of the Board; and(23)do all such other acts and things ancillary to any of the purposes specified above or for the purpose of carrying into effect the provisions of this Act.] [Existing clause (18) renumbered as clause (23) and new clauses (18), (19), (20), (21) and (22) inserted vide Act No. 15 of 1992.]
