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State of Odisha - Act

Orissa Education Act, 1969

ODISHA
India

Orissa Education Act, 1969

Act 15 of 1969

Published on 28 May 1969
Commenced on 28 May 1969
[This is the version of this document from 28 May 1969.]
[Note: The original publication document is not available and this content could not be verified.]

Orissa Education Act, 1969(Orissa Act No. 15 of 1969)Last Updated 6th December, 2019[Dated 28.05.1969]An Act to Provide for the Better Organization and Development of Educational Institutions in the State.Be it enacted by the Legislature of the State of Orissa in the Twentieth Year of the Republic of India, as follows:-

Chapter I
Preliminary

1. Short title, extent and commencement.

(1)This Act may be called the Orissa Education Act, 1969.

(2)It extends to the whole of the State of Orissa.

(3)It shall come into force on such date as the State Government may, by [Notification] [Came into force w.e.f. 15th October, 1969-vide Education Department Notification No. VEMG-205/68-24757, dated the 15th October, 1969, published in the Orissa Gazette, dated the 31st October, 1969, Pt. III, p. 981. (57-73(a) Law).], appoint in that behalf.

2. Act not to apply to certain institutions.

- Nothing contained in this Act shall apply to educational institutions of their choice established and administered by minorities having the right under clause (1) of Article 30 of the Constitution.

3. Definitions.

- In this Act unless the context otherwise requires-

(a)"Advisory Council" means the State Advisory Council of Education established under section 15;

(b)"aided educational institution" means a private educational institution which is recognised by and is receiving and from the State Government;

(c)"Board" means the District School Board established under section 16;

(c1)[ "Director" means the Director of Public Instruction, Orissa and includes any other officer not below the rank of a Deputy Director of Public Instruction who may be authorised by the State Government, from time to time, by general or special order to perform all or any of the functions and exercise all or any of the powers of the Director under this Act and as the State Government may by notification specify in that behalf;] [Inserted by the Orissa Education (Second Amendment) Act, 1978 (Or, Act 31 of 1978), s. 2.]

(d)"educational agency" means any person or body of persons permitted to establish and maintain any private educational institution;

(e)"educational institution" means any college or School, other than an institution for technical education not under the control of the Education Department of the State Government, and includes the lands, buildings, playgrounds and hostels of the college or school and the movable properties, maps and equipments pertaining thereto;.

(f)"existing educational institution" means any aided, recognised or Government educational institution established before the commencement of this Act and continuing as such at such commencement;

(g)"governing body" means any body of individuals, by whatever name designated, in which the management of a college vests;

(h)"managing committee" means any body of individuals, by whatever name designated, in which the management of a school vests;

(i)"prescribed" means prescribed to rules made under this Act;

(j)"private educational institution" means any educational institution which is not established and maintained by the Government of Orissa, the Union Government or the Government of any other State;

(k)"recognised educational institution" means any private educational institution which is or has been recognised by the State Government; and

(l)"Rules" means rules made under this Act;

(m)[ "Tribunal" means the Tribunal constituted under Section 24A.] [Added by the Orissa Education (Amendment) Act, 1974 (Or. Act 17 of 1974), s. 2.]

Chapter II
Establishment, management and control of educational institutions

4. Establishment and recognition of educational institution.

(1)The State Government may regulate the primary and other stages of education in Government and private educational institutions.

(2)The State Government shall take, from time to time, such steps as they may consider necessary or expedient, for the purpose of providing facilities for general education, special education and for the training of teachers.

(3)The State Government may, for the purpose of providing such facilities-

(a)establish and maintain educational institution; or

(b)permit any person or body of persons to establish and maintain aided educational institution; or;

(c)recognise any educational institution established and maintained by any person or body of persons.

(4)All existing educational institutions shall be deemed to have been established in accordance with this Act.

(5)After the commencement of this Act, the establishment of any private educational institution shall be subject to the provisions of this Act and the Rules made thereunder and any such educational institution established otherwise than in accordance with such provisions shall not be entitled to be recognised by the State Government.

(6)The recognition shall be accorded by the prescribed authority on behalf of the State Government.

5. Application for recognition.

(1)Any person of body of persons desirous of establishing any private educational institution may, within the prescribed period and in the manner prescribed, make an application to the prescribed authority for according recognition thereto.

(2)While according recognition under sub-section (1) to the establishment of a private educational institution the prescribed authority shall have regard to the following matter, namely:-

(a)that there is adequate financial provision as may be prescribed for its continued and efficient maintenance;

(b)that provision for suitable and adequate accommodation-staff and equipment has been made;

(c)that the institution is proposed to be located in sanitary and healthy surroundings; and

(d)such other matters as may be prescribed.

(3)Any applicant aggrieved by an order of the prescribed authority refusing to accord recognition may, in such manner and within such time as may be prescribed, refer the matter to the State Government whose decision thereon shall be final.

6. Effect of non-recognition.

- Notwithstanding anything to the contrary contained in any other law for the time being in force no private educational institution which has not been recognised by the State Government under this Act shall be entitled-

(a)to be recognised by the Board of Secondary Education constituted under the Orissa Secondary Education Act, 1952, (Orissa Act 10 of 1953) or, as the case may be, to be affiliated to any University established under any law; or

(b)to receive any and from the State Government.

7. Institutions to have managing committee or governing body.

(1)Every private educational institution shall have a managing committee or governing body, as the case may be, constituted in accordance with the rules made in that behalf, failing which the recognition granted to the institution may be withdrawn by the State Government.

(2)A managing committee or governing body constituted after the commencement of this Act in respect of any aided educational institution shall before it starts functioning cases such, obtain the approval of the prescribed authority in the prescribed manner:Provided that where the prescribed authority refuses to accord the approval as aforesaid he shall record the reason? for doing so and any person aggrieved by an order reft sing to record approval may, within one month from the date of the order prefer an appeal before the State Government.

(3)The managing committee or governing body shall be responsible for the proper management of the institution and shall exercise such powers and perform such functions as may be prescribed.

8. Management to send list of properties.

(1)Within the first week of June every year the managing committee or as the case may be, the governing body of every aided educational institution shall furnish to such officer as may be authorised by the State Government in that behalf a statement containing a list of all movable and immovable properties of the institution with such particulars as may be prescribed.

(2)If the managing committee or governing body commits default in furnishing the statement under sub-section (1) or furnishes a statement which is false or incorrect in any material particular the State Government may withhold the grant of and for such period not exceeding three months, as they deem fit.

(3)The Secretary of an aided educational institution shall perform such functions as may be prescribed.

9. Restriction on alienation of property of aided institutions.

(1)Notwithstanding anything to the contrary contained in any law for the time being in force, no sale, mortgage, lease, pledge, charge or transfer of possession in respect of any property of an aided educational institution shall be crested or made except with the previous permission in writing of such officer as may be authorised by the State Government in this behalf. The officer shall grant such permission applied for unless the grant of such permission will, in his opinion, adversely affect the working of the institution.

(2)Any person aggrieved by an order of the officer refusing or granting permission under subsection (1) may, in such manner and within such time as may be prescribed, appeal to the State Government.

(3)Any transaction made in contravention of sub-section (1) shall be null and void.

(4)If any educational agency or the managing committee or the governing body or the Secretary of an aided educational institution acts in contravention of sub-section (1) or of an order passed under sub-section (2), the State Government may withhold the grant of aid.

10. Conditions of service of the staff of aided is solutions.

(1)The qualifications required for appointment as teachers and other members of the staff of aided educational institutions and their conditions of service relating to salary, leave, pension, provident fund, age of retirement, disciplinary action and other matters shall be as may be prescribed:[Provided that the terms and conditions of service prescribed in respect of teachers and other members of the staff who, on the constitution of a common cadre, have been, absorbed in such cadre, shall not in any way be less favourable than the terms and conditions which were applicable to them immediately prior to such constitution.] [Added by the Orissa Education (Amendment) Act, 1978 (Or. Act 13 of 1978), s. 2.]

(2)The State Government may constitute a Selection Board consisting of such members as may be prescribed.

(3)The Selection Board shall prepare in the prescribed manner a list of candidates for appointment as teachers in aided educational institutions and all such appointments shall be made in accordance with the rules made in that behalf from out of the candidates included in the list so prepared.

10A. [ Services of teachers of aided institutions not to be terminated without approval. [Inserted by the Orissa Education (Amendment) Act, 1974 (Or. Act 17 of 1974), s. 3.]

(1)The services of a teacher of an aided educational institution shall not be terminated without obtaining the prior approval in writing of the-

(a)[Director], in the case of a teacher of a college; and

(b)Circle Inspector of Schools having jurisdiction, in the case of teacher of a School.

(2)Every order passed by the Director or Circle Inspector, as the case may be, either according approval or refusing to accord approval under sub-section (1) shall be communicated to the parties concerned within three months of the reference.

(3)Any person aggrieved by an order passed under sub-section (1) may prefer an appeal to the Tribunal within one month from the date of receipt of the order.]

10B. [ Certain institutions net entitled to aid. [Inserted by the Orissa Education (Amendment) Act, 1978 (Orissa Act 13 of 1978), section 3.]

- Without prejudice to any other provision of this Act, no educational institution shall be entitled to receive any and or grant from the State Government if its managing committee or Governing Body or Secretary acts in contravention of the provisions of sections 10-C and 10-D or of any order issued thereunder and the recognition granted to the educational institution may, on such contravention, be withdrawn by the State Government.

10C. Constitution of common cadre and its consequences.

(1)The State Government may, by order, constitute a common cadre in relation to all or any class of employees of all or any category of aided educational institutions, as may be specified in the order.

(2)Before constitution of a common cadre under sub-section (1), the Director in cases of Colleges, and the Inspector of Schools having jurisdiction, in cases of schools, shall furnish detailed information relating to the terms and conditions of service prescribed for such cadre to every employee belonging to that cadre with a notice requiring him to exercise his option within such period, not being less than thirty days and more than forty-five days, as may be specified therein, for absorption or otherwise in such cadre.

(3)The option shall be exercised in writing and shall be filed with the Director or the Inspector of Schools, as the case may be.

(4)Any employee who fails to exercise his option within the aforesaid period shall be deemed to have opted for being absorbed in the common cadre.

(5)Where an employee of an educational institution exercises his option for not being absorbed in the common cadre, the managing committee or, as the case may be, the governing body of the institution shall terminate the services of such employee within Felten days from the date of receipt of an intimation to that effect from the Director or, as the case may be, the Inspector of Schools; and the provisions of section 10-A shall not apply to any such termination.

(6)An employee belonging to a common cadre may be transferred from one institution to another by the prescribed authority and in the prescribed manner.

(7)Whenever an employee belonging to a common cadre is posted or transferred to an institution, the managing committee or, as the case may be, the governing body of that institution shall be bound to employ him in the service of the institution and to pay all amounts due to such employee on account of his pay, allowances and other dues from out of its fund or from the aid received, directly or otherwise, from the State Government, and he shall be deemed to be an employee of such institution for all purposes.

(8)Where the services of any person have been terminated under sub-section (5), he shall, without prejudice to his claims to any leave, provident fund, gratuity or other benefits, if any, as an employee of an aided educational institution to which he may be entitled on his retirement or termination of service had he common cadre not been constituted, be paid by the managing committee, or as the case may be, the governing body of the aided educational institution in which he last served, an amount determined in the following manner:-

1. In case of a permanent employee-	Amount to be paid
(a) where the continuous service rendered by him by the date oftermination exceeds ten years.	Pay for the remaining period of service or for six monts,whichever is less;
(b) Where such serves done not exceed ten years.	Pay for the remaining period of service or for three months,whichever is less;
2. In the case of a temporary employee.	Pay for one month.

Explanation. - For the purposes of this sub-section, "Pay" shall include dearness allowance and other ad-hoc additions to pay by way of interim relief that may be admissible.

(9)For the purposes of calculating gratuity, if any, payable to any permanent employee whose services have been terminated under sub-section (5), the period of qualifying service of such employee shall be increased by the period calculated on the basis provided hereunder:-

10D. Government's power to issue orders during the period of transition.

- The State Government may, if satisfied that the expediency of the circumstances so requires, by general or special order, provide for any matter necessary, ancillary or incidental to the constitution and working of the common cadre for which this Act makes no provision or makes insufficient provision:Provided that no such order shall he issued after expiry of two years from the date of constitution of the said common cadre.]

11. Supersession and reconstitution of man aping committee or governing body.

(1)without prejudice to the provisions contained in any other law fox the time being in force, whenever it appears to the [Director] [Substituted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. (a)(i).] that the managing committee or, as the case may be, the governing body of any educational institution has neglected pr failed to perform any of the duties imposed by or under this Act or the rules made thereunder he may after giving the managing committee or governing body a readable opportunity for showing cause against the proposed action and after considering the cause if any shown, supersede the managing committee or the governing body:[Provided that where the tenure of the managing committee or, as the case may be, the governing body of; an aided educational institution has expired and the constitution of the succeeding managing committee or governing body has not been approved by the prescribed authority, the Director may re-constitute the Managing Committee or governing body after consultation with such persons or authorities as he may deem necessary; and the managing committee or governing body so reconstituted shall manage the institution till the date on which the constitution of the succeeding managing committee or governing body is duly approved by the prescribed authority.] [Added by by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 4(a)(ii)]

(2)Upon supersession of the managing committee or the governing body, as the case may be, the [Director] [Substituted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 4(c).] shall, as soon as possible thereafter, reconstitute the managing committee or governing body.

(3)The term of office of the managing committee or the governing body so reconstituted shall be three years

(4)During the period intervening the supersession and reconstitution of the, managing committee or, the governing body, as, the case may be the powers and function of the managing committee or the governing body shall be exercised by such person or person person the [Director] [Substituted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 4(c).] may appoint in that behalf.

(5)The managing or the governing body may, if it is aggrieved by the order of supper-session made under this sectiion, prefer all appeal to the State Government within thirty days from the date of the order.[* * *] [Deleted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978) s. 4(d).]

(6)[ The State Government may, of application from any person aggrieved or affected or likely to be aggrieved or affected or on their own motion within ninety days from the date of any order passed under sub-section (5) review the said order if it was passed under any mistake, whether of fact or of law or ignorance of any fact or suppression of any material evidence, and may pass such order as they deem fit:Provided that no such order shall be made under this sub-section unless notice has been given to all interested parties and they have been given a reasonable opportunity of being heard.] [Added by by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 4(c).]

12. Accounts and audit.

(1)The accounts of aided educational institutions shall be maintained in the prescribed manner and shall be subject to yearly audit.

(2)The provisions contained in the Orissa Local Fund Audit Act, 1948 (Orissa Act 5 of 1948) shall, mutatis mutandis, apply for the purposes of audit of the accounts of aided educational institutions:

(3)For the purposes of the said Act, the State Government may appoint any officer to be the Examiner of Local Accounts.

13. Management not to discontinue institution.

- No educational agency or managing committee or, as the case may be, governing body of any recognised educational institution shall close down the institution at any time within an academic session and without giving notice in writing of its intention so to do to the State Government at least twelve months before the date, with effect from which the institution is proposed to be closed down.

14. Inspection of institutions.

(1)The State Government may authorise any officer or officers to inspect educational institutions the State.

(2)The officer authorised under sub-section (1) shall exercise general powers of inspection and supervision over the working of the institution and the discharge of duties and performance of functions by the managing committee or, as the case may be, the governing body of the institution.

(3)The managing committee or, as the case may be, the governing body and the employees of a recognised educational institution shall, at all reasonable times, be bound to afford to the aforesaid officer all assistance and facilities as may be necessary and reasonably required for the purposes of such inspection and supervision.

(4)The managing committee or as the case may be, the governing body or a recognised educational institution shall make every effort for the improvement or removal of deficiencies in the management of the institution in accordance with the directions or suggestions given by the said officer.

Chapter III
Advisory council and district school board

15. State Advisory Council of Education.

(1)The State Government may, by notification, establish a State Advisory Council of Education to advise the State Government on matters pertaining to educational policy and administration.

(2)The Advisory Council shall consist of the following members, namely:-

(a)the Chairman to be nominated by the State Government;

(b) theVice-Chancellors of all the Universities established under anylaw in the State;	Ex officioMember
(bb) [ the Secretary to the Government in the Education Department; [[Inserted by the Orissa Education (Amendment)Act, 1974 (Or. Act 17 of 1974), s. 4.]]	Ex officioMember]
(c) The[Director] [[Substituted by the Orissa Education(Second Amendment) Act, 1978 Or. Act 31 of 1978), s.5(a).]]	Ex officioMember
(d) the Vice-President of the Board of Secondany Education;	Ex officioMember
(e) six non-official members to be nominated bythe State Government from among persons who are distinguishededucationists or who have experience in the administration ofeducation;	Members
(f) one non-official member to be nominated fromamong Sanskrit scholars;	Member
(g) two representatives each of the PrimarySchool Teachers' Association, Secondary School Teachers'Association and the College Teachers' Association to be electedin the prescribed manner;	Members

(3)The term of office of the members specified in clauses (a), (e), (f) and (g) of subjection (2) shall be three years.

(4)The business of the Advisory Council shall be conducted in such manner as may be prescribed.

(5)The Substituted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 5(b).[Director] shall be the Secretary to the Advisory Council.

16. District School Board.

(1)For every district there shall be a District School Board established by the State Government which shall consist of the following members namely:-

(a)The Chairman to be nominated by the State Government;

(b)Inspector or Inspectors of Member Schools having jurisdiction over the district;

(c)District Inspectors of Schools Members having jurisdiction in the district;

(d)two representatives of the Members Primary School Teachers' Association elected in the prescribed manner;

(e)five non-official members to be Members nominated by the State Government from among persons who are distinguished educationists.

(2)The Secretary to the Board shall be nominated by the State Government.

(3)The term of office of the members specified in clauses (a), (d) and (e) of sub-section (1) shall be three years.

(4)No person shall be eligible fox nomination as a non-official member of the Board, if he has directly or indirectly by himself or by his partner any share or interest in-

(a)any book intended to be prescribed or recommended as a text-book for the primary school course;

(b)the business of the publisher of any such book; or

(c)any work done by order of the Board or in any contract entered into on behalf of the Board.

(5)The business of the Board shall be conducted in such manner as may be: prescribed.

17. Incorporation.

- The Board shall be a body corporate: having-perpetual succession and a common seal with power, subject to the, provisions of this Act and the Rules made thereunder, to acquire, hold and dispose of property and to contract and do all other things necessary for the purposes of this Act and may by its: corporate name-sue and be sued.

18. Resignation of Membership.

- Any non-official, member of the Advisory. Council or of the Board may resign, his office as such member by writing under his hand addressed to the Chairman.

19. Filling up casual vacancy.

- In the case of a casual vacancy in the office of any non-official member of the advisory Council or of the Board occurring otherwise than by efflux of time the vacancy shall be filled up by nomination and the person so nominated shall hold office for the residue of the term of office of the member in whose place he is nominated.

20. Executive Officer of the Board.

- The Secretary of, the Board shall be its Executive Officer and shall give effect, to the decisions of the Board.

21. Functions of the Board.

- Subject to the provisions of this act and the Rules made thereunder, the Board shall have the following powers and functions in respect of primary schools within the district, namely:-

(a)administration, control and management of all primary schools transferred to it for the said purposes by the State Government or by any local authority and of, the schools established by it;

(b)preparation of plans for the development of education in primary schools;

(c)implementation of such of the aforesaid ??? as are approved by the State Government;

(d)allocation of Government; grant in aid among the primary schools; and

(e)such other functions as may be prescribed.

22. Boards fund.

(1)The Board Shall have a fund called the District School Board fund to which shall be credited-

(a)all contributions received by the Board from the Board Government and donations and grants received from other sources; and

(b)all sums received by the Board on any other account whatsoever.

(2)The fund shall the expended for the purposes of carrying on trying on the functions of the Board in accordance with the rules made in that, behalf.

Chapter IV
Miscellaneous

23. Orissa Education Development Fund.

(1)There shall be established a Fund called the "Orissa Eduction Development Fund" which shall west in and shall be administered by a Committee to be constituted by the State Government in the prescribed manner.

(2)All sums received by the Committee as contributions from the State Government or as donations from other sources shall be credited, to the Fund.

(3)Subject to the rules made in that behalf, the Fund shall be utilised for the following purposes, namely.-

(a)grants in favour of educational institutions for implementation of improvement schemes;

(b)grant of interest free loans to educational institutions; and

(c)such other purposes as may be prescribed.

24. Formation of Co-ordination Committee.

(1)The State Government may constitute a Coordination Committee consisting of the following members, namely:-

(a) the Chairmanto be nominated by the State Government;
(b) the Vice-Chancellors of all the Universitiesestablished under any law in the State;	Members
(c) four non-official members nominated by theState Government from among persons who are distinguishededucationists;	Members
(d) [ the Secretary to Government in the Education Department; [[Inserted by the Orissa Education (Amendment)Act, 1974 (Or. Act 17 of 1974), s. 5.]]	Members]
(e) [ the Director [Substituted by the Orissa Education (Second Amendment) Act, 1973 (Or. Act 31 of 1978), s. 6.]	Member]

(2)It shall be the duty of the Co-ordination Committee to recommend methods for maintaining a uniform standard of instruction given and examinations held by the different Universities established under law in the State and also in regard to matters of common interest to such Universities and send its recommendations to the Universities concerned.

(3)The procedure for the conduct of business of the Co-ordination Committee and the term of office of the members specified in clauses (a) and (c) shall be such as may be prescribed.

24A. [ Constitution of Tribunal. [Inserted by the Orissa Education (Amendment) Act, 1974 (Or. 17 of 1974), 8, 6.]

(1)The State Government may, by notification, constitute one or more Tribunals having such local jurisdiction as may be specified in the notification.

(2)The Tribunal shall consist of one person only to be appointed by the State Government from among the officers of the Orissa Superior Judicial Service (Senior Branch).

(3)The Tribunal shall have the power to call for the records of all proceedings relating to the dispute and shall, after giving the parties concerned a reasonable opportunity of being heard, dispose of the appeals preferred to it.

(4)In disposing of an appeal the Tribunal may make such consequential orders and issue such directions as it may deem necessary for giving effect to its decision.

(5)The decisions of the Tribunal shall be final and binding on all parties and shall not be called in question in any Court of Law.]

25. Vacancy not to iavalidas proceedings of the Board.

- No act or proceedings of the Board shall be deemed to be invalid by reason merely of the existence of any vacancy in or defect in the constitution of the Board.

26. Indemnity.

- No suit, prosecution or other legal proceedings shall lie against the State Government or any authority or Officer for anything done under this Act in good faith or for any damage caused by any action taken in good faith in carrying out the provisions of this Act or the Rules made thereunder.

27. Power to make rule.

(1)The State Government may, after previous publication, make rules for carrying out all or any of the purposes of this Act.

(2)In particular and without prejudice to the generality of the foregoing powers they may make rules in respect of all matters expressly required or allowed by this Act to be prescribed.

(3)All rules made under this section shall, as soon as may be after they are made, be laid before the State Legislature for a total period of fourteen days which may be comprised in one session or in two or more successive sessions and if during the said period the State Legislature makes modifications, if any, therein, the rules shall thereafter have effect only in such modified form; so however that such modifications shall be without prejudice to the validity of anything previously done under the rules.

(4)Until rules are made under this section, the rules contained in the Orissa Education Code which were if forte immediately prior to the coming into force of this Act shall, in so far as they are not inconsistent with the provisions of this Act or of the Constitution, be deemed to be rules made under this Act.

28. Savings.

- The provisions contained in this Act shall be in addition to and not in derogation of the provisions contained in the Orissa Secondary. Education Act, 1952 (Orissa Act 10 of 1953) or it any law regarding University eduction the time being in force and in the case of any inconsistency or repugnance the provisions of this Act shall prevail.

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