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State of West Bengal - Section

Section 19 in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013

19. Board of Studies and skilling.

(1)The Council shall constitute a Board of Studies and Skilling which shall be responsible for, among others,-
(a)advising the Council on academic matters including norms, standards, curricula and syllabi, facilities, and structure of courses of studies used in the various institutions under the control of the Council;
(b)preparing basic study materials for all subjects of all the years of the various tiers of education run by the Council;
(c)advising the Council on adoption of job-description-specific Qualification Packs and derivation of competency based training course for various job roles in industry based on the prevalent national framework or otherwise, by following qualification parameters similar to ones at the international levels and ensuring uniformity in content, duration and benchmark costs for all the packs;
(d)aligning all current technical or vocational courses running in the State of West Bengal, or similar technical or Vocational courses in schools, colleges and polytechnics, to job roles at specific National Vocational Educational Qualification Framework or similar Levels, as well as causing integration with National Vocational Educational Qualification Framework norms.
(2)The constitution, powers, functions, and area of the Board of Studies and Skilling shall be such as the Council may provide by regulations.
(3)The members of the Board of Studies and Skilling may be members of the Council.