Section 13 in The Haryana Board of School Education Act, 1969
13. Powers and functions of Board.
- Subject to the provisions of this Act, the Board shall exercise and perform the following powers and other functions, namely:-(1)prescribe the courses of instruction, text-books and other books of study for school education ;(2)conduct examinations for school education, admit to such examinations, on the prescribed conditions, candidates who pursue the prescribed course of instructions, whether in recognised institutions or otherwise, and demand and receive the prescribed fees ;(3)publish the results of such examinations, grant certificates and diplomas to persons who have passed such examinations and institute and award scholarships, medals and prized ;(4)prescribe conditions for recognition of schools and other institutions which send candidates to the examinations conducted by the Board in terms of teachers and their qualifications, curriculum, equipment, buildings and other educational facilities ;(5)call for reports from the Education Directorate or the District Education Officers on the conditions applying the recognition and to direct inspection of such institutions ;(6)prescribe measures to promote physical, moral cultural and social welfare of students in recognised institutions and conditions of there residence and discipline;(7)organise and provide lectures, demonstrations and educational exhibitions, seminars and symposiums and to take such other measures as may be necessary to raise and promote the quality of school education ;(8)take necessary steps with regard to the modernising of school curricula, strengthening of science and mathematics education, work, experience and vocationalisation by making investigation and researches into the latest evaluation processes or other experiments;(9)withdraw recognition from the institution, where the Board is satisfied after enquiry that its privileges are abused by it or that the conditions imposed by the Board for the recognition of such institution are not complied with :Provided that before withdrawing recognition the Board shall require the institution to show cause why such action should not be taken and consider any explanation which may be furnished by it;(10)submit annual audited accounts and balance sheet together with the annual report of the Board to the State Government and publish such accounts and balance-sheet in the Official Gazette; and(11)do such other acts and things at it may deem fit, for the purpose of carrying out the provisions of this Act.
