Section 17 in The Gujarat Secondary and Higher Secondary Education Act, 1972
17. Powers and duties of the Board.
- Subject to the provisions of this Act, the powers and duties of the Board shall be as follows, namely:-(1)to advise the State Government on reference made to it or on its own motion on matters of policy relating to secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] in general, and on the following matters in particular, namely:-(a)evaluation of suitable patterns of secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.];(b)prescription and maintenance of educational standards for such patterns of secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.];(c)integration of national and State policy in respect of secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.];(d)matters pertaining to educational planning, programme and organisation;(2)to recommend to the State Government the curricula and detailed syllabi relating to secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] and to approve and to recommend to the State Government the text books prepared by the Gujarat State Board of School Text Books for the use in the registered schools;(3)to organise programmes to re-train teachers already in service;(4)to prescribe measures for promotion of physical, moral and social welfare of, and for inculcation of spirit of discipline among students in registered schools and to prescribe standards of conditions of residence to be provided in hostels;(5)to guide and help registered schools in their search for talent and their endeavour to lead them to peaks of excellence;(6)to permit and encourage a registered school to carry out useful educational experiments and research in secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] and to prescribe the conditions subject to which such experiments and research shall be carried out.(7)to prescribe conditions to be fulfilled by the manager of a secondary school [or higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] for getting the school registered;(8)to recommend to the State Government a cut in maintenance grant if after giving a reasonable opportunity of being heard to the management of the school, the Board is of the opinion that a registered school, has failed to observe any of the conditions of registration or that a registered school is conducted in a manner which is prejudicial to the interests of education or has failed to carry out any instructions issued by the board to ensure maintenance of academic standards in secondary education [and higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.];(9)to conduct statistical and other research for the purpose of evaluation and reform of the curricula, instruction and examination and to guide registered schools in conducting such research;(10)to lay down standards for testing students, for conducting examinations and for promotion of students from one standard to the next higher standard of a registered school;(11)to prescribe the standards, including qualifications, for appointment of the staff of a registered school and the standard requirements in respect of building, laboratory library, furniture, equipment, stationery and other articles for conducting registered schools;(12)to recommend to the registered schools supplementary reading books and library books;[***] [Clauses (13), (14) and (15) deleted by Gujarat 32 of 1978, dated 29th September, 1978.](16)to exercise proper and effective control on the academic performance and conduct of head-masters and teachers of registered private secondary schools [and registered private higher secondary schools] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] and to issue instructions in that behalf to the managements of such schools;(16A)[ to direct the school managements and the staff of the registered schools to perform the duties related to examination conducted by the Board.] [Clause (16A) inserted by Gujarat 14 of 2002, dated 6th April, 2002.](17)to register, in accordance with the prescribed procedure, secondary school for teaching such subjects in standards eighth and onwards leading to the Secondary School Certificate Examination as it deems fit and to grant permission for opening higher standards or additional divisions of existing standards in such schools;(17A)[ to register, in accordance with the prescribed procedure, higher secondary school for teaching such subjects in standards eleventh and twelfth leading to the Higher Secondary School Certificate Examination as it deems fit and to grant permission for opening additional divisions of existing standards in such schools;] [Clause (17A) inserted by Gujarat 14 of 2002, dated 6th April, 2002.](18)to withdraw registration of secondary schools [or higher secondary schools] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] either in whole or in part after following the prescribed procedure;(19)to lay down conditions for admission of students in registered schools;(20)to prescribe the number of students to be admitted in a division of any standard in a registered school;(21)to lay down conditions for migration of students from one registered school to another;(22)to regulate the arrangements of school terms, holidays and vacations of registered schools;(23)to regulate the method of preparing and keeping registers and other records in respect of academic matters, by registered schools;(24)to cause academic inspection of registered schools by a person authorised by it and to take measures to ensure that proper standards of education are maintained therein and that adequate library and laboratory provisions are made therein;(25)to call for any reports and information from any registered school;(26)to lay down qualifications, methods of selection and conditions of appointment, promotion and termination of employment and rules for conduct and discipline of the headmaster and the teaching and nonteaching staff of registered private secondary schools [and registered private higher secondary schools] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.];(27)to lay down conditions for admission of regular and private candidates to the [Secondary School Certificate Examination, the Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.] and such other examinations as may be decided upon by the Board or entrusted to it by the State Government (hereinafter referred to as "other examinations");(28)to conduct the [Secondary School Certificate Examination, the Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.] and other examination and award certificates to candidates passing the examinations;(29)to require the registered schools to extend co-operation in the conduct of the [Secondary School Certificate Examination, the Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.];(30)to appoint paper setters, examiners, moderators, supervisors and other necessary personnel for conducting the [Secondary School Certificate Examination, the Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.] and other examinations, for the evaluation of the performance of the candidates and for compilation and declaration of results;(31)to open centres for the [Secondary School Certificate Examination, the Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.] and other examinations conducted by it;(32)to declare the results of the candidates appearing at the [Secondary School Certificate Examination, the Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.] and other examinations conducted by, it;(33)to deal with according to the prescribed procedure, cases of use of unfair means in relation to the [Secondary School Certificate Examination, the Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.] and other examinations or administrations of a registered school;(34)to generally evaluate the performance of students at all examinations in registered schools, including the Secondary School Certificate Examination [and the Higher Secondary School Certificate Examination] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.];(35)to institute and award scholarships, stipends, medals, prizes and other rewards and to prescribe conditions thereof;(36)to organise the setting of question papers for the [Secondary School Certificate Examination, the Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.] and other examinations;(37)to administer its fund;(38)to receive grants, bequests, donations, endowments, trusts and other transfers of any property or interest therein or right thereto;(39)to hold any property, interest or right referred to in clause (38) and to manage and deal with the same;(40)to demand and receive such fees, royalties and charges including penalties as may be prescribed;(41)to consider and approve the annual reports, annual accounts and to prepare financial estimates and to forward the same to the State Government for its sanction;(42)on receipt of a notice under Section 44 in regard to any registered private secondary school [and registered private higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] to encourage the management of any existing registered school to take such action as may be considered necessary for keeping the school proposed to be closed down in a state of continuous functioning or to encourage the formation of a new management for a like purpose;(43)to make regulations for the purposes of carrying into effect the provisions of this Act;(44)to make by-laws relating to matters such as procedure to be followed by the Board and Committees, travelling allowances to be drawn by members of the Board and Committees and any other matters solely concerning the Board and its Committees that are not provided for by this Act and the regulations made thereunder;(45)to exercise such other powers and to perform such other duties as may be conferred or imposed upon it by or under this Act;(46)to do all other such acts and things as may be necessary to carry out the purposes of this Act.
