Section 6 in Bihar School Examination Board Act, 1952
6. Functions of the Board.
- [(1) The Board shall be responsible for making all arrangements for the conduct of examination held under this Act, and generally for formulating ways and means for the purposes of improving the machinery for the assessment of the attainments of the students studying in [Secondary School or Senior Secondary Schools] [Inserted by Act 14 of 1963.]:Provided that if the State Government considers grant of autonomous status to any school conducive to enhancement of the standard of education imparted therein it may, by notification in the official Gazette, declare that school to be autonomous and may direct that such school, from such date as is specified in this behalf, conduct its final examination and be responsible for making all arrangements for the same.](2)In particular and without prejudice to the generality of the foregoing powers, the Board-(a)shall, in consultation with the Committees of Courses for different subjects constituted under Section 7, prepare lists of persons suitable for appointment as paper-setters, moderators, examiners, tabulators, supervisors and invigilators for examinations shall make such appointment;(b)shall consider, moderate, determine and publish the results of examinations and award diplomas, certificates, prizes and scholarships in respect thereof;(c)shall admit candidates to its examination and may disqualify any candidates for presenting themselves for such examination for any reason which the Board considers to be adequate;(d)shall demand and receive such fees as may be prescribed in the regulations;(e)shall fix centres for such examinations;(f)[ x x x ] [Omitted by Act 14 of 1963.](g)[ shall watch standards of craft attainments in [Secondary School or Senior Secondary Schools] [Substituted by Act 27 of 1976.];](h)shall evolve improved methods of the assessment of the attainments of candidates and carry out experiments in such methods;(i)shall take such disciplinary action as it thinks fit against students studying in High Schools for reasons of misconduct;(j)shall arrange regular inspection of [Secondary School or Senior Secondary Schools] [Substituted 'High Schools' Bihar School Examination Board (Amendment) Act 2007.] with a view to ascertain that the prescribed academic and vocational standards are being properly maintained; and(k)shall conduct such other departmental examinations and perform such other duties as may be prescribed.(3)[ Notwithstanding anything contained in sub-section (2) or any other provisions of this Act, an autonomous school :-(a)shall prepare lists of persons suitable for appointment as paper-setters, moderators, examiners, tabulators, supervisors and invigilators for examinations and shall make appointment as such;(b)shall admit candidates to its examination and may disqualify any candidates for presenting himself for any such examination for any reason which the autonomous school considers to be adequate;(c)shall demand and receive such fees as may be prescribed by the regulations;(d)shall fix centres for such examinations;(e)shall arrange for the assessment of attainments of pupils presenting themselves for examinations, as exhibit from their day to day records in the school of which they are pupils;(f)shall watch standards of craft and other vocational attainments in school;(g)shall evolve improved methods of assessment of attainments of candidates and carry out experiments in such methods; and(h)shall consider, moderate, determine and publish the results of examinations on the basis of which the Board shall award diplomas, certificate, prizes and scholarships in respect thereof.]
