Section 17 in Gujarat Educational Innovations Commission Act, 2009
17. Powers of Commission.
(1)The Commission shall have the power to do all such things as are necessary for, and conducive to, the efficient performance of its functions under this Act.(2)In particular and without prejudice to the generality of the foregoing power, the Commission shall have following powers, namely:-(i)to carry out research in aims and contents of education and methods of pedagogy and evaluation;(ii)to institute fellowships and scholarships for carrying out research in aims and contents of education and methods of pedagogy and evaluation;(iii)to organize workshops, conferences, symposia and such other meetings to elicit ideas for educational innovations;(iv)to have access to all the materials, including books, manuscripts, lithographs, inscriptions on walls of ancient buildings and such other places, which are available with, or is in possession of, any authority established, by or under any law within the State and is relevant to the aims and contents of education and methods of pedagogy and evaluation;(v)(a)to recognize or establish and conduct innovative institutions of education with special provision for innovative aims, contents and methods of teaching, learning and evaluation;(b)to aim at excellence in the innovative system of education; and(c)to grant to the students of that system, certificates equivalent to the certificates granted by the established system of education at the appropriate level;(vi)to determine standards of courses proposed or supported by it under its functions related to innovations;(vii)to allocate and disburse grants out of the fund-(a)for its innovations and for innovations in other institutions;(b)to institutions and courses (including institutions and courses for teachers' education and training) recognized by it for the purpose of developing them so as to promote experimentation and implementation of educational innovations;(c)for grant of fellowships and scholarships to carry out research in areas relevant to the aims and objects of the Commission;(viii)to appoint Secretary and other officers and employees;(ix)to constitute councils;(x)to temporarily associate persons with the Commission;(xi)to appoint committees for performing its functions and exercising its powers;(xii)to consult and obtain concurrence of the various bodies in respect of recognition and accreditation granted by the statutory boards and Universities for the purpose of arriving at equivalence of the courses, programmes and evaluation system established by it with the existing standards of education;(xiii)to conduct the processes of the consultation in the spirit of co-operation and flexibility and to enhance and encourage innovations by transcending the barriers of rigidity and obsolete methodologies;(xiv)to promote the spirit of decentralisation, freedom of initiative and strictness in regard to discipline and maintenance of high standards; and(xv)to collaborate, to negotiate and to arrive at agreements and arrangements with the Government, as also with schools. Universities, centers and institutions (including autonomous institutions).
