Section 22(z) in The Maharashtra State Board of Technical Education Act, 1997
(z)to conduct the examinations of the Board:(za)to appoint paper-setters, examiners, moderators, supervisors, and other necessary personnel for conducting examination, assessment of candidates performance and for compiling and release of results;(i)functioning of board office,(ii)functioning of regional offices,(iii)providing residential accommodation to officers and staff of the Board;(zk)[ to plan and monitor academic performance; [Clause (zk) to (zm) were added by Maharashtra 1 of 2003 Section 12(d) (w.e.f. 27.11.2002).](zl)to propose the need-based courses, special courses for self-employment, courses for rural, deprived persons and women;(zm)to propose to confer autonomy to deserving institutions.](zb)to admit candidates for the examination according to the regulations;(zc)to open centres within its jurisdiction for examination conducted by it;(zd)to declare the results of the candidates appearing at the examinations conducted on such date or dates as may be fixed;(ze)to prepare a list of candidates according to merit;(zf)to deal with cases of use of unfair means according to the procedure laid down;(zg)to evaluate generally the performance of students and Institutes in all examinations including the final examination in Diploma Level Technical Institute;(zh)to call for any information from any Diploma Level Institutions recognized by it to ensure maintenance of academic standard to call for special reports, and information from the Regional Joint Director of Technical Education concerned on Diploma Level Institutions recognized by it but not maintaining the required academic standard and to recommend to the Directorate of Technical Education withdrawal of recognition granted under the administrative order of the Technical Education Department of the Government, in cases of poor academic results and grave academic irregularities;(zi)to require institutions recognized by the Technical Education Department of the Government to extend their co-operation in the conduct of the examination and to withdraw the privileges of the Board from any institution, which fails to place at its disposal the facilities required to conduct examination after giving it a reasonable opportunity of showing cause why such orders should not be mode; and(zj)to create, own, hold or hire any property or infrastructure required for-
