Section 6 in Tripura Board of Secondary Education Act, 1973
6. Powers and functions of the Board.
- The Board shall have the following powers, namely :-(i)to conduct examination and grant diplomas and certificates to persons who, after passing a course of study in an institution recognised by the Board or having fulfilled such conditions as may be laid down by the Board, have passed the examination of the Board ;(ii)to prescribe courses of instructions for examinations conducted by the Board ;(iii)to admit candidates to the examinations conducted by it and prescribe the conditions for such examinations ;(iv)to recognise institutions for the purpose of its examinations with the concurrence of the State Government ;Note. - The high and the higher secondary schools of Tripura enjoying recognition from the West Bengal Board of Secondary Education, immediately before the coming into force of this Act, shall be deemed to have been recognised under this Act ;(v)to withdraw recognition from an institution if it is satisfied after inspection carried out under any regulation framed under this Act that the standard of management and instruction in the institution justifies such withdrawal :Provided that no recognition shall be withdrawn unless the institution concerned has been given scope to explain its case :Provided further that in case of a Government institution the recognition shall not be withdrawn without prior approval of the State Government ;(vi)to demand and receive such fees as may be prescribed by the regulations ;(vii)to cause an inspection, to be made by such person or persons as the Board may nominate, of an unrecognised institution applying for recognition ;(viii)to adopt measures to promote the physical and moral wellbeing of students of recognised institution and supervise their boarding houses, health and discipline ;(ix)to organise and provide lectures, demonstrations, educational exhibitions and take such other measures as are necessary to promote the standards of secondary education ;(x)to institute and award scholarships, medals and prizes under conditions that may be prescribed and to accept endowments for the same, subject to such conditions as the Board may deem fit ;(xi)to make regulations for prescribing text-books or other books of study and to arrange for publication of such textbooks and readers ;(xii)to make regulations for imposing penalties for misconduct of students, teachers examiners and examinees ;(xiii)to prescribe qualifications for the appointment of teachers in the institutions recognised by the Board ;(xiv)to submit to the State Government its views on any matter with which it is connected or which it is concerned or which the State Government or any educational organisation may refer to it for its advice ;(xv)to advise the State Government as to the course of instructions and syllabi of the middle stage school education with a view to securing co-ordination between middle school and secondary education ;(xvi)to invest surplus funds of the Board in Government securities or in banks approved by the State Government ;(xvii)and to do all such or other things as may be necessary in order to further the objects of the Board as a body constituted for regulating and maintaining the standard of secondary education in the State.CHAPTER - IV Powers of the State Government
