Section 20 in The West Bengal Board of Madrasah Education Act, 1994.
20. Functions of the Board. -
(1)It shall be the duty of the Board to advise the State Government on all matters relating to Madrasah Education referred to it by the State Government.(2)Subject to any general or special orders of the State Government, the provisions of this Act and any rules made thereunder, the Board shall have generally the power to direct, supervise and control Madrasah Education, and, in particular, the power -(a)to grant or refuse recognition to Madrasah and to withdraw such recognition if it thinks fit and necessary, after considering the recommendations of the Recognition Committee in accordance with such regulations as may be made in this behalf;(b)to maintain a register of recognised Madrasahs;(c)to provide by regulations, after considering the recommendations of the Syllabus Committee, if any, the curriculum, syllabus, courses or studies to be followed and books to be studied in recognised Madrasahs for examinations instituted by the Board;(d)to undertake, if necessary, with the approval of the State Government, the preparation, publication or sale of text-books and other books for use in recognised Madrasahs;(e)to maintain and publish, from time to time, [list of holidays for recognized Madrasahs] [Inserted by Act No. 10 of 2014, dated 13.8.2014.] list of books approved for use in recognised Madrasahs and for examinations instituted by the Board and to remove the name of any such book from any such list;(ee)[ to maintain, print and issue from time to time, the Registration Certificate. Admit Card, Marksheet, Migration Certificate, Certificates and such other papers as it may thinks fit;] [Inserted by Act No. 10 of 2014, dated 13.8.2014.](f)to institute various Madrasah Examinations and such other similar examinations as it may think fit and to make regulations in this behalf;(g)[ to set down the conditions to be fulfilled by the candidates presenting themselves for examinations instituted by the Board;] [Substituted by Act No. 10 of 2014, dated 13.8.2014.](h)to provide by regulations after considering the recommendations of the Examinations Committee, if any, the rates of remuneration to be paid to the paper-setters, moderators, tabulators, examiners, invigilators, supervisors and others employed in connection with the examinations instituted by the Board, and the fees to be paid by candidates for such examinations with the approval of the State Government;(i)to grant or refuse permission to candidates to appear at examinations instituted by the Board and to withdraw such permission if it thinks fit in accordance with such regulations as may be made in this behalf;(j)to provide by regulations the procedure for filling and disposal of appeals by the members of the teaching and non-teaching staff against the decisions of the Managing Committees of recognised Madrasahs;(k)to administer the West Bengal Madrasah Education Board Fund;(l)to institute and administer such Provident Funds as may be prescribed;(m)to make regulations relating to the conduct, discipline and appeal in respect of the members of the staff;(n)to perform such other functions as may be assigned to it by the State Government.(3)Subject to the provisions of sub-section (2), the Board shall have the power to make regulations in respect of any matter for the proper exercise of its powers under this Act.[Provided that any decision or action taken or any order made by the Board in the discharge of its functions under this Act shall not be invalid merely on the ground that no regulation has been made under this sub-section.] [Added by Act No. 10 of 2014, dated 13.8.2014.](4)No regulation shall be valid unless it is approved by the State Government and the State Government may, in according such approval, make such additions, alterations or modifications therein as it thinks fit:Provided that before making any such addition, alteration or modification, the State Government shall give the Board an opportunity to express its views thereon within such period, not exceeding one month, as may be specified by the State Government.(5)All regulations approved by the State Government shall be published in the Official Gazette.
