Section 7 in Uttar Pradesh Intermediate Education Act, 1921
7. Powers of the Board
. - Subject to the provisions of this Act, the Board shall have the following powers, namely, -(1)[ to prescribe courses of instructions, text-books, other books and instructional material, if any, for the High School and Intermediate classes in such branches of education as it thinks fit;(1A)to publish or manufacture, whether to the exclusion, complete or partial, of others or otherwise, all or any of such text-books, other books or instructional material;] [Substituted by U.P. Act No. 26 of 1975 and shall be deemed always to have been substituted.](2)to grant diplomas or certificates to persons who -(a)have pursued a course of study in an institution admitted to the privileges of recognition by the Board, or(b)are teachers, or(c)have studied privately, under conditions laid down in the Regulations, and have passed the examinations of the Board under like conditions;(3)to conduct examinations at the end of the High School and Intermediate courses;(4)to recognise institutions for the purposes of its examinations.(5)to admit candidates to its examinations;(6)to demand and receive such fees as may be prescribed in the Regulations;(7)[ to publish or withhold publication of the results of its examinations wholly or in part.] [Substituted by U.P. Act No. 26 of 1975 and shall be deemed always to have been substituted.];(8)to co-operate with other authorities in such manner and for such purposes as the Board may determine;(9)to call for reports from the Director on the condition or recognised institutions or of institutions applying for recognition;(10)to submit to the State Government its views on any matter with which it is concerned;(11)to see the schedules of new demands proposed to be included in the budget relating to institutions recognised by it and to submit, if it thinks fit, its views thereon for the consideration of the State Government;(12)to 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 High School and Intermediate Education.[7A. Recognition of an institution in any new subject or for a higher class. - Notwithstanding anything contained in clause (4) of Section 7, -(a)the Board may, with the prior approval of the State Government, recognise an institution in any new subject or group of subjects or for a higher class;(b)the Inspector may permit an institution to open a new section in an existing class.][7AA. Employment of part-time teachers or part-time instructors. - (1) Notwithstanding anything contained in this Act, the management of an institution may, from its own resources, employ, -(i)as an interim measure part-time teachers for imparting instructions in any subject or group of subjects or for a higher class for which recognition is given or in any section of an existing class for which permission is granted under Section 7-A;(ii)part-time instructors to impart instructions in moral education or any trade or craft under socially useful productive work or vocational course.(2)No recognition shall be given and no permission shall be granted under Section 7-A, unless the Committee of Management furnishes such security in cash or by way of Bank guarantee to the Inspector as may be specified by the State Government from time to time.(3)No part-time teacher shall be employed in an institution unless such conditions as may be specified by the State Government by order in this behalf are complied with.(4)No part-time teacher or part-time instructor shall be employed unless he possesses such minimum qualifications as may be prescribed.(5)A part-time teacher or a part-time instructor shall be paid such honorarium as may be fixed by the State Government by general or special order in this behalf.(6)Nothing in this Act shall preclude a person already serving as a teacher in an institution from being employed as a part-time teacher or a part-time instructor under Section 7AA] [Inserted by U.P. Act No. 18 of 1987 (w.e.f. 14.10.1986).].
