(1)The Council shall-(i)conduct following examinations:-(a)Intermediate or 10+2 Examination(b)Secondary Examination(c)Madhyama Examination (Sanskrit Examination)(d)Madarsa Examination, and(e)Any other Examination as assigned by the State Government from time to time.(ii)generally formulate ways and means for the purposes of improving the machinery and system for the assessment of the attainments of students appearing in the examination as described in the preceding sub-section.(2)In particular and without prejudice to the generality of the foregoing powers, the Council shall:-(a)in consultation with the committees of courses for different subjects, prepare lists of persons suitable for appointment as paper setters, moderators, examiners, tabulators, supervisors and invigilators for examinations, and make such appointment;(b)consider, moderate, determine and publish the results of examinations and award diplomas, certificates, prizes and scholarships in respect thereof;(c)admit candidates to its examinations and may disqualify any candidate for appearing in such examinations for any reason which the Council considers fit;(d)demand and receive such fees as may be prescribed by the Council from time to time:(e)fix centres for such examinations:(f)evolve improved methods of assessment of the attainments of candidates and carry out experiments in such method time to time;(g)take such disciplinary action as it thinks fit against students, teachers and head of the institutions for reasons of misconduct and disobedience.(h)arrange regular inspection of educational institutions with a view to ascertain that the prescribed academic and vocational standards are being maintained and report to the State Government for taking appropriate action;(i)recommend to the State Government or to other appropriate authorities for recognition as well as withdrawal, cancellation or suspension of recognition of any High School, Intermediate Education Institution, Madarsa and Sanskrit High School as per rule framed under this Act.(j)conduct such other examinations and perform such other duties as assigned by the State Government.(3)[ Purpose and power of the Council. [Inserted by Act No. 02 of 2007.] - (a) To advice the State Govt. on all such matters concerning Intermediate (+2) Education, Secondary Education, and such other institution like Sanskrit and Madrasa as may be referred to it for advice by the State Govt.(b)To advice the State Government for de-linking the Intermediate Education from Degree College.(c)To prepare syllabus, courses of study and curriculum for Intermediate (+2) Secondary, Madhyama and Madrasa Education and to prescribe the same after due approval of the Govt.(d)To promote physical, moral and social welfare of students of Institutions, to create sense of discipline amongst them.(e)To recommend fro reduction or stopping maintenance grant or any other grant, if any recognized Institution has failed to implement any of the conditions of recognition, or the Institution is being run in such a way as may be prejudicial to the interest of education or fails to comply with any order issued by the Council for maintenance of the prescribed teaching standard.(f)To determine the requirements and standard in connection with laboratory, library, apparatus, writing materials and other articles.(g)To prescribe the number of students for admission in any class of any institution.(h)To prescribe academic session and holidays for the institutions with the approval of the State Govt.(i)To call for any report or information from any institution.(j)To consider Annual reports and Annual Accounts and to approve them and to prepare and forward financial estimate of the same to the State Govt. for approval.(k)To create, with the prior approval of the State Govt., posts of officers and employees of the Council.(l)To make Rules for the service conditions of officers and other employees of the Council other than the Chairman and the Secretary with the prior approval of the State Govt.(m)To make appointments to the sanctioned posts of officers of the Council other than the Chairman and the Secretary, in the manner prescribed and to take disciplinary action against them.
