Section 9 in The Rajasthan Secondary Education Act, 1957
9. Powers and functions of the Board.
- Subject to the provisions of this Act the Board shall-(1)prescribe courses of instructions for secondary education in the State for which candidates as:-(a)have pursued a course of study in an institution for secondary education in Rajasthan, recognised by the Board.(b)are teachers of institutions recognised by the Board in this behalf.(c)have studies privately under conditions laid down in the regulations,and have passed the examinations of the Board under the like conditions:(2)conduct public examinations [based on such courses of secondary Education as may be prescribed] [Substituted by Section 4 (a) of Rajasthan Act No. 25 of 1964.]:(2A)[ conduct eligibility test for teachers in accordance with the guidelines issued by National Council for Teacher Education established under section 3 of the National Council for Teacher Education Act, 1993 (Central Act No. 73 of 1993), in pursuance of section 23 of the Right of Children to Free and Compulsory Education Act, 2009 (Central Act No. 35 of 2009);] [Inserted by Act No. 24 of 2015, dated 29.6.2015.](3)publish the results of the examinations of the Board;(4)grant certificates and diplomas to such persons as-(a)have pursued a course of study in a recognised institution,(b)are teachers of recognised institutions, or(c)have studies privately under conditions laid down in the regulations,and have passed the examination of the Board;(5)recognise institutions for the purposes of its examinations and admitting them to the privileges of the Board;(6)admit candidates to the examinations of the Board;(7)demand and receive such fees as may be prescribed;(8)co-operate with other authorities in such manner and for such purposes as the Board may determine [and particularly to take steps to coordinate Secondary Education with University Education on the one side and Primary or Middle School Education on the other;] [Inserted by section 4(b) of Rajasthan Act No. 25 of 1964.](9)place before the State Government the views of the Board on any matter with which it is concerned;(10)call for reports from the Director on the conditions of recognised institutions or of institutions applying for recognition and to direct inspection of such institutions;(11)adopt measures to promote the physical, moral, cultural and social welfare of students in recognised institutions and to prescribe the conditions of their residence and discipline;(12)organise and provide lectures, demonstrations and educational exhibitions, seminars and symposiums and to take such other measures as are necessary to raise the standard of secondary education in the State;(13)institute and award scholarships, medals and prizes under conditions that may be prescribed; and(14)do all such other acts and things as may be requisite in order to further the objects of the Board as a body constituted for regulating and supervising secondary education in the State.
