State of Rajasthan - Act
The Rajasthan Secondary Education Regulations, 1957
RAJASTHAN
India
India
The Rajasthan Secondary Education Regulations, 1957
Rule THE-RAJASTHAN-SECONDARY-EDUCATION-REGULATIONS-1957 of 1957
- Published on 9 January 1958
- Commenced on 9 January 1958
- [This is the version of this document from 9 January 1958.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1.
These Regulations may be called the Rajasthan Secondary Education Regulations, 1957.2.
They shall come into force at once.3.
In these Regulations and Bye-laws made thereunder, unless there is anything repugnant in the subject or context,-Chapter II
The Board
1. The Board shall meet ordinarily in the months of October and January.
2. The meeting of the Board held in the months of October shall be deemed to be the annual meeting of the Board.
Chapter III
The Chairman
1. The Chairman shall have the right to attend and speak at the meetings of all the Committees of the Board.
Chapter IV
The Secretary
1. The Secretary shall conduct the official correspondence of the Board under the authority of the Chairman and shall be responsible for keeping the minutes and the proper maintenance of all the records of the Board.
2. The Secretary shall be responsible for seeing that all moneys are expended on the purpose for which they are granted or allotted.
3. All fees and dues payable to the Board, and all sums received by the Secretary, qua Secretary, shall be credited without delay to the account of the Board with the State Bank of India or any other Bank or Treasury approved by the Board.
4. The Secretary shall be responsible for the proper printing and issue of examination papers, and, subject to the control of the Examinations' Committee, for all arrangements connected with the conduct of the Board's examinations.
5. The Secretary shall receive and, subject to the control of the Examination Committee, deal with applications from candidates for admission to the Board's examinations.
6. It shall be the duty of the Secretary, on behalf of the Board, to issue to successful candidates, certificates in the approved form of having passed the Board's examinations.
7. The Secretary shall have charge of the Board's library and shall forward books received from authors or publishers to the members of the Committee of Courses concerned.
8. The Secretary shall annually in the month of June prepare and circulate to all concerned a list of schools and colleges recognised for the purpose of the Board's examinations, specifying the optional subject or subjects in which recognition has been granted.
9. The Secretary shall be entitled to be present and to speak at any meeting of the Board, but shall not be entitled to vote thereat.
10. The Secretary shall perform such other duties as may be assigned to him by the Board or may be necessary for the carrying out of its decisions.
Chapter V
Committees of the Board
1. In addition to the Committees specified in section 22 of the Act. the Board shall appoint the following other Committees:-
2. The number of members appointed by the Board to any Committee shall, unless otherwise specified, not be more than five.
3. A Committee may co-opt persons to serve thereon up to a limit of one-third of the total number of members of the Committee.
4. If in the opinion of the Chairman, a Committee, under any of the Regulations or Bye-laws, is not sufficiently representative of the interests of all the areas under the jurisdiction of the Board or of the subject to be treated by the Committee, he may, notwithstanding anything contained in the Regulations or Bye- laws, nominate an additional member on the Committee so as to ensure adequate representation.
5. Members of Committees, other than co-opted members, shall hold office for a period of three years. The term of three years shall be reckoned from the date of the Board's meeting at which elections were held and close on a date immediately preceding the date of the triennial meeting of the Board.
The term of members of Committee co-opted or nominated under the above regulations shall be one year form the date of co-option or nomination.6. Election of members to fill casual vacancies in the Committees of the Board shall be held at the meeting of the Board immediately following the occurrence of the vacancy, and members so elected shall hold office from the date of election for the residue of the term.
7. The Board shall appoint, at its annual meeting, a member of each Committee to be the Convener of the Committee. In the event of the Convener ceasing to hold office, the Committee shall appoint a substitution from among its own members to hold office till the next annual meeting of the Board.
Chapter VI
Committees of Courses
1. The Board shall appoint Committees of Courses in the following subjects or groups of subjects:-
2. Committees of Courses shall also be constituted for such other subjects of study as may from time to time be prescribed by the Board.
3. A Committee of Courses shall have at least two and not more than three members actually engaged in teaching the subject or subjects, with which the Committee is concerned, in recognised High Schools, Higher Secondary Schools, or Intermediate Colleges.
Such members shall not be below the rank of a Headmaster or Principal. If no Principal or Headmaster is available, a senior teacher of the subject shall be taken.4. Each Committee of Courses shall prepare a syllabus in the subjects with which it is concerned, and, when necessary, recommend suitable text books and reasonable prices therefor.
5. Every Committee of Courses shall ordinarily meet in the month of September. The draft courses proposed by the Committee shall be circulated, as soon as may be, among the members of the Board. Any observations made by members in regard thereto shall be communicated by them direct to the Convener concerned before the end of November in the same year. If, in the opinion of the Convener, the nature of the criticism received justifies the consideration of the courses drawn up by the Committee, he shall at once move the Secretary to summon another meeting of the Committee reconsider the courses or ascertain by correspondence the views of the members of the Committee on the suggestions received, otherwise the courses drawn up shall be taken to be finally approved by the Committee:
Provided that changes in the courses of study in one year shall not affect more than one-third of the whole course in any subject recommended for any of the Board's Examinations.6. The courses finally approved by the Committee shall be submitted to the Board at its January meeting by the Convener or by some other member of the Committee who is a member of the Board and is present at the meeting.
7. The courses as finally approved and sanctioned by the Board shall be printed in the Prospectus and issued by the Secretary two years before the date of the examination in the case of High School and Intermediate examinations, and three years before the date of the examination in the case of Higher Secondary Examination.
8. If the Board is of opinion that a recommendation made by a Committee of Courses requires reconsideration, it may refer the matter back to the Committee. After considering the views of the Committee upon the reference, the Board shall decide the matter.
9. A Committee may bring to the notice of the Board any matter connected with the examinations or courses in respect of the subject or subjects with which it is concerned.
10. Any two or more Committees of Courses may. with the consent of the Chairman, or under a resolution of the Board, shall meet and render a joint report upon any matter with which they are severally and jointly concerned. In such cases the joint meeting shall elect its own Chairman from among the Conveners of the Committees jointly meeting.
11. It shall be the duty of the various Committees of Courses to make recommendations in proper time to the Examinations Committee on matters relevant to Regulations 3 (c), (d), (e). and (j) of Chapter LX of the Regulations.
12. The question-papers set in relevant subjects at the immediately preceding examinations of the Board, shall be placed for review before the Committees of Courses concerned and their remarks, if any, shall be placed before the Chairman for such action as he may consider necessary.
13. The Committees of Courses shall recommend names of examiners in their respective subjects for each year's examinations, as far as possible, from out of the register maintained by the Secretary for the purpose, for consideration of the Examinations' Committee.
14. No Committee of Courses shall prescribe or recommend for study for any examination any book written or published by a member of the Committee; and no book prescribed or recommended shall ordinarily be changed before a period of five years.
15. A copy of each book submitted by the authors or publishers shall be sent by the Secretary to each member of the Committee of Courses concerned at least 45 days before the date of the meeting of the Committee.
16. The following procedure is laid down for submission of books by the publishers or authors of books for consideration of the Committees of Courses:-
Chapter VII
The Finance Committee
1. The Finance Committee shall act as an advisory body in all matters concerning the finances of the Board.
2. It shall consist of (a) The Chairman, (b) The Director of Education, and (c) Six members elected by the Board, one of whom should be a financial expert.
3. The Secretary of the Board shall act as Secretary of the Committee.
4. The Financial statement and the annual budget estimates of the Board shall be prepared by the Secretary and placed before the Finance Committee before being submitted to the Board.
Chapter VIII
The Curriculum Committee
1. The Curriculum Committee shall consist of (a) The Chairman, (b) The Director of Education, (c) The Secretary, and (d) The Conveners of the various Committees of Courses.
2. The duties of this Committee shall be-
Chapter IX
The Examination's Committee
1. The Examination's Committee shall consist of-
2. The Secretary of the Board shall be the Secretary of the Committee.
3. It shall be the duty of the Examination's Committee subject to the sanction and control of the Board-
Chapter X
The Results Committee
1. There shall be a Results Committee for declaration and publication of the results of Board's examinations.
2. The Committee shall consist of the following:-
3.
4. The Examination results as passed by the Results Committee shall be published in the Rajasthan Gazette.
Chapter XI
Appointment of Examiners
1. No person shall be appointed as an examiner in a subject unless he:-
2. Head-examiners or Paper setters shall be appointed from amongst those who have at least-
3. A register of persons eligible for examinership under the above rules shall be maintained by the Secretary of the Board in each subject separately for each examination conducted by the Board.
4. Applications for enrollment in the Register should be made in the approved form to the Secretary of the Board. Persons from outside the Board area shall be stated under a separate heading marked 'Externals' for each subject.
5. Any person discovered to have given a wrong information in his application for enrollment shall be debarred form examinership for such period as the Chairman may determine.
6. The Committee of Courses shall ordinarily recommend names of persons for examinership from the Register.
7. The Examination Committee will, after careful consideration of the recommendations made by the Committee of Courses, draw up final lists of examiners for approval of the Board.
8. No person shall be appointed examiner for any examination for more than 3 years consecutively and no one should cease to be an examiner before two years unless his work is found unsatisfactory. However not more than one-half of the examiners appointed in a year shall be replaced next year.
9. There shall be a gap of at least two years before a person is again appointed as an examiner after he has rendered services as an examiner for two or three years consecutively.
10. No person shall ordinarily be appointed examiner in more than one paper in any one year.
11. The examiners should be selected in rotation form out of the Register, and they should be so appointed that all sections and interests, as far as possible, are adequately represented.
12. Not more than one examiner shall ordinarily be appointed from any one recognised institution in the same paper at one examination.
13. In the case of papers where more than one examiner is appointed, all co-examiners shall conform to the standard of the Head Examiner. The Head Examiner should send detailed instructions for the marking of paper to each sub-examiner with the paper set; so that sub-examiners may know what is required before they being marking papers.
14. If an examiner is unable to mark the answer-books after setting the question-paper, he shall be entitled to only half the amount of the fees for paper-setting, the other half being paid to the examiner who marks the answer-books for him.
15. If any examiner is for any cause incapable of acting as such or a vacancy arises for any other reason, the Chairman shall appoint an examiner to fill such a vacancy.
16. No one shall be appointed as a paper-setter in any subject for any examination at which any of his near relations intends to appear in that year. Every paper-setter shall, as soon as may be, after his appointment has been made, communicate to the Secretary, if any such relation intends so to appear.
17. The maximum number of answer-books allotted to any examiner in any one year shall not exceed 350.
Chapter XII
Remuneration to Examiners etc.
The following are the rates of remuneration to examiners, tabulators and checkers fixed for the Board's examinations:-I. Intermediate Examinations| 1. | For setting a full paper | Rs. 35/- | |
| 2. | For marking each answer-book | Rs. 1/- | |
| 3. | To the Head Examiner, in addition to the fee for markinganswer-books | Rs. 30/- to be paid in respect of eachsub-examiner (if any) working under him, no additional fee beingpaid for re-examining marked answer-books received fromsub-examiners or for applying models to them. At least ten modelsshould be supplied to each sub-examiner. | |
| 4. | For translating a paper | Rs. 20/- | |
| 5. | For practical examination (to the external examiners only) | Rs. 1/- per candidate with a minimum fee of Rs. 30/- percenter. | |
| 6. | For setting question papers for practical examination in asubject. | Rs. 40/- in each case. | |
| 7. | For the Head Examiner in each practical examination. | Rs. 10/- per one hundred candidates with aminimum fee of Rs. 50/- and a maximum of Rs. 100/- for the wholework. |
| 1. | For setting a paper | Rs. 25/- | |
| 2. | For setting a paper in Urdu Shikast | Rs. 10/- | |
| 3. | For marking each answer-book | Rs. 0.50 nP. | |
| 4. | For marking Shikast Sheets | Rs. 15/- per one hundred candidates. | |
| 5. | For practical examination per candidate | Rs. 1/- with a minimum fee of Rs. 20/- per each Center | |
| 6. | To the Head Examiner for checking practical work done by sub-examiners. | Rs. 10/- per one hundred candidates. | |
| 7. | To the Head Examiner, in addition to the fee for markinganswer-books to setting questions. | Rs. 20/- on the same conditions as in the IntermediateExaminations. | |
| 8. | For translating a paper. | Rs. 15/- |
| 1. | To tabulators for tabulating the results of main examinations. | Rs. 30/- per 100 candidates. | |
| 2. | To checkers for checking the results of main examination | Rs. 15/- per 100 candidates. | |
| 3. | To cross-checkers for checking the results of candidates | Rs. 15/- per 100 candidates. | |
| 4. | To tabulators for tabulating the Supplementary Examinationresults. | Rs. 15/- per 100 candidates. | |
| 5. | To checkers for checking the Supplementary examinationresults. | Rs. 10/- per 100 candidates. |
Chapter XIII
Recognition of Institutions by the Board
1. The Recognition Committee shall consist of-
2. The Secretary of the Board shall act as Secretary of the Committee.
3. Its duties shall be to scrutinize applications for recognition, to call for other information necessary for purposes of recognition, and to perform such other duties as may be delegated to it by the Board. It may for the purpose appoint such sub-committees as it considers necessary.
4. An institution desiring to be recognised for the purposes of an examination conducted by the Board shall, not after than the 1st of September in the year preceding that in which it proposes to open classes in preparation for an examination, apply to the Secretary for permission to open classes. The application shall be submitted through the Director of Education Rajasthan.
5. Each institution applying for recognition as a High School. Intermediate College, or as a Higher Secondary School, shall remit with its application a fee of Rs. 200/-; and Rs. 100/- per subject in case it is for recognition in an additional optional subject or subjects, subject to a maximum of Rs. 200, provided that the applications for recognition in more than one subject or standard are made at one time.
No application shall be entertained if the same is not accompanied by the fee as stated above.The aforesaid fee shall also be remitted with applications for permanent recognition.6. Applications for recognition shall set out in detail the following particulars upon which the Director of Education shall make his report and recommendations:-
7. On receipt of this application, the Secretary shall submit it forthwith to the Chairman who shall direct a local inquiry and report on that application. For the purposes of this inquiry, the Chairman shall appoint an Inspector or Inspectors, as he may consider necessary in each case, from a panel constituted by the Board on the recommendation of the Committee of Recognition.
The Chairman may, in any case, either for dearth of suitable persons on the panel, or to strengthen the Inspection Committee, appoint Inspectors from outside the panel.The report and recommendations of this inquiry shall be submitted by the Secretary to the Recognition Committee.8. Any other information which the Board may call for in connection with the application shall be supplied by the institution through the Director of Education.
9. In forwarding their report of inquiry to the Board, the persons appointed under Regulation 7 above, shall state whether and in what subjects or on what conditions, recognition should, in their opinion, be granted.
10. No institution shall be recognised or continue to be recognised unless it complies with the following requirements:-
11. If satisfied that an institution is deserving of recognition (he Board shall direct the Secretary to enter its name upon a list of recognised institutions to be kept by him, and the Secretary shall inform the institution through the Director of Education, in which subject, on what conditions, and for what examination or examinations it has been recognised.
12. The Chairman may entertain an application for recognition which is received after the prescribed date and so far as possible arrange for a local inquiry and report on the same. In case however, there is no time for undergoing the whole procedure, he may, if he is satisfied of the urgency and the Government makes out a special case for his consideration, grant permission pending formal recognition after due inspection, to open classes on an assurance by the Director of Education that the essential staff, equipment and accommodation were being arranged and that they will be available before the classes are started, and on an express condition that if as a result of inspection it was found that the institution was not fit for recognition, the class will have to be disbanded forthwith.
In no case the classes shall be started if the conditions are not fulfilled to the satisfaction of the Chairman.13. Where an institution desires to add to the subjects of instruction in respect of which recognition has been granted, the procedure prescribed by the foregoing Regulations shall, as far as may be, be followed.
14. An institution recognised by the Board for the purpose of any of its examinations shall submit to the Board, through the Director of education. Annual Returns giving the personnel and pay of the teaching staff. Any change in the management shall be communicated as soon after the change, as possible.
15. The Director of Education shall forward to the Secretary, copies of all notifications from a recognised institution communicating changes in Management and in the number, qualifications, and salaries of the teaching staff, the result of which in his opinion, affects the fitness of the institution for continued recognition be the Board.
16. The Board shall have every recognised institution periodically inspected. Such inspection for an institution shall be held once in every five years and at shorter intervals, if necessary. Recognition Committee shall select the institutions for such inspections in each year and, on receipt of the reports recommend to the Board, steps, if any, to be taken on them. The reports with the Committee's opinion shall be submitted to the Board which will taken it into consideration at its next meeting and inform the institution of its decision through the Director of Education.
17. If the Director of Education is of opinion that any institution recognised by the Board has, by reason of deterioration ceased to meet the requirements of the Board, he shall make a report of the same to the Board. On receipt of this report, the Board may institute such enquiry as it thinks fit. The report of the enquiry will be submitted to the Board which will take it into consideration at its next meeting and inform the institution of its decision through the Director of Education.
18. In any case in which the Board may decide that action is necessary upon the report, it will first call upon the institution, through the Director of Education, to show cause why such action should not be taken.
19. No action shall be taken by the Board on any report by the Director of Education without first giving the institution concerned an opportunity of making any representation, it may wish to make, through the Director of Education, to the Board.
20. The Board shall, if satisfied that the institution is no longer fit for recognition, direct the Secretary to issue a warning to the governing body, through the Director of Education, that unless within a period fixed by the Board the institution removes the defects, to which attention has been called, its name will be struck off the List of Recognised Institutions, or that its recognition will be with drawn in one or more optional subjects. The Board shall have power to extend from time to time the period so fixed.
21. If within the time fixed by the Board, or within such further time as may be allowed by it, the institution fails to satisfy the Board that it is conforming to its requirements, the Board shall strike the name of the institution off the List of Recognised Institutions, or shall withdraw recognition in one or more optional subjects.
22. The Board may, at a subsequent date after report by such person or persons as it deems fit, reinstate an institution on the List of Recognised Institutions, or if recognition was withdraw in one or more optional subjects, restore to it the privileges of preparing candidates therein.
23. No institution shall be recognised in any branch of Experimental Science etc. unless it satisfied the Board:-
Chapter XIV
Residence of Students
1. Where accommodation is available, every student of a recognised institution shall reside in a hostel provided by it, or in a hostel recognised by the Head of the Institution, or with parents or guardian.
2. Where no accommodation is available in a recognised hostel, the Head of an Institution, may permit a student or students to live in lodgings reserved by the keeper thereof for students of recognised institutions provided-
Chapter XV
Private Candidate
1. Private candidates shall be eligible to appear at the Board's examinations on the conditions laid down in these Regulations.
2. A candidate who desires to offer himself for examination as a private candidate, should sent in an application in the approved form together with the examination fee so as to reach the Secretary not later than the 1st of October, or by 16th of October, if accompanied by a late fee of Rs. 5/- Preceding the date fixed for the next ensuing examination, through the Inspector of Schools of the division concerned, or the Head of a recognised High School. Higher Secondary School, or an Intermediate College. He should also forward the original copy of the Scholar's Register granted to him by the institution, if any, at. which he last studied.
3. All private candidates other than women candidates appearing at the above examinations of the Board shall affix to their application forms for permission to appear at the examination a miniature size (bust) of their photograph duly attested by the officers forwarding the application forms.
4. Private candidates who have failed to obtain promotion to Class X of a High Schools or Class XII of an Intermediate College (i.e. those who have been detained in Class IX, and the first Year Intermediate Class) shall not be admitted to the next ensuing High School or Intermediate Examination
Every year in the beginning of the session the Heads of Institutions under the Board should send to the Secretary of the Board, as list of students who have been detained in Class IX and the First Year Intermediate class, containing the student's name, his age, his father's name, place of residence and guardian's name.5. A student who has left an institution at a stage earlier than Class IX shall not be permitted to appear at the High School Examination as a private candidate in a year earlier than that in which he would have appeared, if he had continued his studies at a recognised institution up to the High School Examination. This would not apply to women candidates or such other candidates as have not attended a school for at least five years preceding the examination at which they want to appear.
6. Private candidates shall be eligible appear at the Intermediate in Arts Examination and the Intermediate Examination in Commerce, only if they are-
7. Candidates shall not be allowed to appear as private candidates at the Intermediate in Science Examination and Intermediate in Agriculture Examination unless they are failures at the examination concerned conducted by the Board or the University of Rajasthan, in a previous year, and had passed at the practical tests in the examination at which they had last appeared. Such candidates will not be required to appear again at the practical tests. The marks previously obtained by them in the practical examination shall be added to the marks secured at the theory examination in order to determine their result.
8. No one shall be allowed to appear as a private candidate at the Higher Secondary Examination, except failures at the same examination conducted by the Board in a previous year. They shall have to offer the same subjects as they offered when they appeared as regular candidates. Those appearing as the examination with Science, Technical, Agriculture or any other Group, which involves a practical examination, shall be allowed to do so only if they had passed at the practical tests. Such candidates will not be required to appear again at the practical tests. The marks previously obtained by them in the practical examination shall be added to the marks secured at the theory examination in order to determine their result.
9. The following certificates shall be submitted by the private candidates who desire to appear under the category of teachers:-
10. Before being admitted to the examination at which she has been permitted to appear, a woman candidate shall be required to submit a certificate in an approved form signed by the officer who originally forwarded her application, to the effect that she has fulfilled the condition in regard to residence within the territorial jurisdiction of the Board. Such certificate must reach the Secretary not later than 21 days and not before a month preceding the date of the commencement of the examination.
11. The failures and ex-students shall submit a certificate from the head of the institution last attended by them that they had failed at a particular examination, or they had satisfied all the requirements of the prescribed course of studies at his institution including the necessary minimum attendance so as to be eligible for admission to examination.
12. Application from intending private candidates shall be referred to the Committee of the Board appointed to scrutinize applications from private candidates, which may consist of the Secretary and two Heads of recognised institutions to be nominated by the Chairman every year. The Chairman, after considering the recommendations of the Committee, shall grant or reject the applications.
13. (a) Private candidates for the High School, Intermediate in Arts, and Intermediate in Commerce examinations may charge their subjects of examination from those previously offered by them. If more than one academic year has elapsed since their last appearance at the examination, they will not be required to give any reasons for the change.
14. Private candidates shall not be allowed to offer the following such subjects for their High School Examination as they involve practical work, even in no practical examination is held in these subjects:-
15. Candidates residing outside the territorial jurisdiction of the Board shall not be permitted to appear at the Board's Examinations as private candidates.
16. Private candidates shall not be allowed to offer for their examination any subject, even if it is recognised for the examination, which is not being taught in a recognised institution or in which no institution is recognised.
17. Private candidates, who passed the Cambridge School Certificate Examination, and intend to appear at an Intermediate Examination, should specify in the application form the standard of attainment in each of the subjects in which they have passed the Cambridge School Certificate Examination as shown in the detailed result of the examination.
18. No candidate shall be admitted as a private candidate at an Intermediate Examination unless two years shall have elapsed since the date of his passing the High School or an equivalent examination, or one year after his passing the Higher Secondary or an equivalent examination.
19. Persons fulfilling any of the following conditions may be admitted as private candidates of the High School Examination in English only (i.e. in all the papers of English prescribed for the High School Examination under the compulsory group as well as optional groups) and shall, if successful, be entitled to a certificate of having passed the examination in English only:-
(a)Persons who have passed the following Public Examinations in an Oriental Language (Sanskrit, Persian or Advance Hindi, Urdu or Arabic) recognised by the Board:-20. A candidate who holds a certificate of having passed the High School Examination in all subjects may be accepted as a fulfilment of the condition of passing in English required in this Regulation, provided the candidate has also passed a recognised Public Examination in an Oriental Language. High School Examination in English only under these Regulations or of having passed an examination, equivalent to the High School Examination in English only, under similar conditions, may be admitted as a Private candidate to the Intermediate Examination in English only (i.e. in General English and English Literature) provided at least one academical year shall have elapsed since the date of his passing the High School, or equivalent examination, in English and such a candidate shall, if successful, be entitled to a certificate of having passed the Intermediate examination in English only.
Chapter XVI
Examinations, Enrollment and Migration.
General Rules1. The Board shall conduct the following examinations:-
2. The Board's examinations shall be held at such centres and on such dates and at such time as the Board may from time to time appoint.
3. The tests at the Board's examinations may be written or partly oral or practical and partly written. Oral and practical tests shall be carried out by the examiners appointed by the Board in such manner as the Examination's committee may prescribe from time to time. Written tests shall be by means of question papers, and the question papers shall be given out simultaneously at every centre at which the examination is being held.
4. Every candidate for admission an examination, other than the Supplementary Examination, from an institution recognised by the Board shall, not later than 10th December, each year-
5. The following fees shall be paid is respect of the examinations held by the Board:-
| (1) | High School Examination. | Rs. 20/- by each candidate from a recognised institution. |
| Rs. 25/- by each private candidate. | ||
| (2) | Higher Secondary Examination. | Rs. 25/- by each candidate from a recognised institution. |
| Rs. 30/- by each private candidate. | ||
| (3) | Intermediate in Arts, Science and Commerce Examinations. | Rs. 25/- by each candidate from a recognised institution. |
| Rs. 30/- by each private candidate. | ||
| (4) | Intermediate in Agriculture Examination Part I. | Rs. 20/- by each candidate from a recognised institution. |
| Rs. 25/- by each private candidate. | ||
| (5) | Intermediate in Agriculture Examination Part II. | Rs. 25/- by each candidate from a recognised institution. |
| Rs. 30/- by each private candidate. | ||
| (6) | Examination in one subject only. | Rs. 8/- |
| (7) | Examination in more than one subject | Rs. 5/- for each subject. |
| (8) | Fee for checking the result of candidates. | Rs. 10/- per candidate. |
| (9) | Fee for checking the result of candidates appearing in onesubject only. | Rs. 4/- per candidate. |
| (10) | Fee for communicating paper-wise marks in each subject,obtained by a candidate at an examination. | Re. 1/-per candidate. |
| (11) | Fee for communicating paper-wise marks in onesubject, obtained by candidate at an examination, having appearedin that subject only. | Re. 1/-per candidate. |
6. A candidate who fails to pass or in unable to present himself at the whole or a part of an examination conducted by the Board shall not receive a refund of his fees; unless-
7. A candidate, who from sickness or other adequate cause is unable to present himself for an examination shall not be entitled to refund of his fees provided that the Board, on application from a candidate who absented himself from the examination or failing that also at the next following examination without payment of any further fee, his fee being held over for the next examination. In such a case the application of the candidate supported by a proper medical certificate from a recognised medical practitioner (or a duly qualified Hakim or Vaidya) or other evidence to show that his absence from the examination was unavoidable, must reach the Secretary within one month after the commencement of the examination at which a candidate is unable to appear and it should be sent through the officer who originally forwarded his application for appearing at an examination:
Provided that this concession does not apply to a candidate who absents himself from a part of the examination.8. The Secretary shall, after satisfying himself that a candidate has complied with all the requirements for admission to an examination of the Board, furnish the candidate with a card of admission, on presentation of which to the Superintendent of the examination centre, the candidate shall be permitted to sit for the examination.
9. Notwithstanding anything contained in these Regulations, no candidate who has been expelled or is still undergoing rustication, shall be admitted to any examination of the Board. A candidate under expulsion shall not be allowed to appear at any examination as a private candidate for one year from the date of expulsion.
10. The Secretary, if satisfied that a candidate's admission card has been lost or destroyed, may grant a duplicate card on payment of a further fee of Re. 1/-.
11. Except when otherwise provided in these Regulations, the names of candidates who have passed an examination of the Board shall be placed in three divisions, and further, the names of the students from the recognised institutions shall be grouped according to the institution in which they have studied.
12. A candidate who has failed in an examination may present himself for one or more subsequent examinations, provided that he shall on each and every such occasion satisfy the Board that he has fulfilled the conditions laid down in the Regulations for the admission of candidate to the Board's examinations.
13. A candidate who has appeared at an examination of the Board may apply to the Secretary for the scrutiny of his marks and the rechecking of his result in accordance with the following rules:-
1. Such application must be made within one month from the date of the declaration of results at the Board office.
2. All such applications must be accompanied by the laid down fee which must be sent to the Secretary by Money Order only.
3. No candidate shall be entitled to a refund of the fee unless, as a result of the scrutiny, a mistake affecting his examination result is detected.
4. If on scrutiny and rechecking a mistake in the result is detected, the result of the scrutiny shall be at once notified. In all other cases the result of the scrutiny shall be communicated to the candidate, as soon as possible, through the Officer who forwarded his application.
5. The work of scrutiny does not include re-examination of the answer-books with a view to seeing whether there has been any mistake in totalling the marks assigned to individual questions or in the form of omitting the marks assigned to any question.
14. A candidate who has fulfilled the conditions laid down for admission to one of the Board's examinations, will not be detained from appearing at that examination, unless the Chairman of the Board permits the Head of the Institution concerned to detain him for adequate reasons fully submitted by him in writing to the Chairman.
15. Duplicate copies of certificates of examinations conducted by the Board shall not be granted except in cases in which the Board is satisfied by the production of an affidavit on a stamped paper of the value of two Rupees through the Head of the Institution from which the applicant passed the examination, or in the case of private candidates, through the officers who had forwarded their application forms for permission to appear at the examination, that the applicant has lost his certificate, or that it has been destroyed and that the applicant has a real need for a duplicate copy of his certificate. In such cases a duplicate of a certificate may be granted on payment of a fee of Rs. 5/-.
The application and the affidavit should be in the form approved by the Board.16. Students who after passing an examination from a Board or University which has been recognised by the Board as equivalent to its High School Examination or Higher Secondary Examination, seek admission to Class XI or Class XU of an Intermediate College, within the jurisdiction of the Board, shall before they are admitted, be required by the Principals of colleges, to which they seek admission, to produce an eligibility certificate signed by the Secretary of the Board on payment of a fee of Rs. 2/-. Applications for such a certificate should be made to the Secretary on a printed form, to be obtained from the office of the Secretary. The Eligibility Certificate should be obtained by the 15th September.
17. A duplicate copy of the Eligibility Certificate, in case the original copy is reported to have been lost, shall be issued by the Secretary on receipt of a fee of Re. 1/-.
18. All students seeking admission to an Intermediate Examination of the Board shall be required to be enrolled on payment of a fee of Rs. 2/- to be paid once only irrespective of the number of times a candidate appears at the examination or whether he appears as a college student or as a private candidate. The application for enrollment shall be submitted to the Secretary through the Principal of the College concerned by the first of October in the year in which he first joins the College and by a private-candidate through the Officer who forwards his application for admission to the examination by the same date in the year preceding the year he will first take his examination. On enrollment, the secretary shall issue an enrollment Certificate to each candidate showing the enrollment number under which his name been registered, which shall be stated by the student in all his application for admission to the examinations of the Board.
Candidates who are not enrolled by the prescribed date, either for submitting their applications and fee late, or for want of a migration certificate, shall be required to pay a further fee of Rs. 3/- in each case and no candidate who is enrolled later than the 31st of December of the year preceding the year of examination will be permitted to sit for the ensuing examination and no refund of any of the fees paid by a candidate till then will be permissible.A duplicate copy of the enrollment certificate shall be granted on payment of a fee of Re. 1/-.19. Paper-wise marks obtained by the candidates in each subject at any examination held by the Board shall be communicated to them after the declaration of the results on payment of a fee of Re. 1/- which shall be deposited along with the Examination fee. The marks shall be supplied to a regular candidate through the Head of the institution concerned and to a private candidate direct by post.
The fee shall not be refunded except under the circumstances mentioned in Regulation 6. In the case of a candidate whose examination fee is withheld under Regulation 7, the fee for the supply of marks shall also be taken to have been automatically with held for the examination in the ensuing year.A duplicate copy of the marks, in case the original one is reported to have been lost, destroyed or miscarried, shall be issued by the secretary on receipt of a fee of 0.50 nP.20. Any candidate who has been declared successful at an examination of the Board after the declaration of his result, before the certificate is delivered to him, may apply to the Secretary for a provisional certificate for passing the examination. The application of the candidate for appearing at the examination together with a fee of Rs. 2/- if however, the certificate is urgently required and the application does not come through the forwarding officer, a fee of Rs. 5/- must be sent to the Secretary.
21. A migration certificate, shall on application be issued on payment of a fee of Rs. 5/- by the Secretary in cases where it is required for migration to other Boards or Universities.
22. Duplicate copies of the following certificates shall be granted by the Secretary if he is satisfied that the original certificate was miscarried in post or did not reach the applicant, or for any other bonafide reasons, on payment of a fee of the value of two Rupees in each case:-
Chapter XVII
Supplementary Examinations
1. A Supplementary Examination shall be held, not later than August 15, every year for candidates who having appeared in all subjects at the immediately preceding High School, Higher Secondary: Intermediate in Arts, Intermediate in Science, Intermediate in Agriculture and Intermediate in Commerce Examination, fail in one subject only:
Provided that in the case of High School and Higher Secondary Examinations, a candidate should have either obtained at least 40 per cent of the aggregate number of marks allotted to the remaining subjects:orobtained at least 20 per cent marks in the subject in which he failed :Provided further that if a candidate fails in a subject which involves practical examination, he shall have passed at the practical examination in order to qualify himself for admission to the supplementary examination and such a candidate shall not be examined in practicals again.Such candidates who take the Supplementary Examination may be provisionally permitted at their own risk by the Principal of the college to join the next higher class in an institution recognised by the Board, pending the result of the Supplementary Examination and count attendance in case they are successful at the Supplementary Examination.The attendance of a candidate who joins the next higher class on the declaration of the result of the Supplementary Examination and of those who' having failed at the Supplementary Examination, rejoin at institution, may be calculated from the date of admission but not later than a week after the declaration of the Supplementary Examination result.2. Candidates shall be declared to have passes the examination if they secure 33 per cent of the marks in the subject in which they appear at the Supplementary Examination. No division shall however be awarded to such candidates.
3. A candidate who desires to appear at an examination under these Regulations, shall submit his application to the Secretary,, in a prescribed form through the Officer who had forwarded his application for appearing at the Annual Examination, so as to reach his not later than the 15th of July each year, together with the full fee as prescribed for the main examination and a marks-fee of Re. 1/-.
All candidates, other than women candidates, shall affix to their application forms a miniature size (bust) of their photographs, duly at tested by the officer forwarding their application forms.4. A Candidate who is successful at the Supplementary Examination will be awarded a certificate in the form approved by the Board.
5. A candidate who fails to pass or in unable to present himself at the Supplementary Examination shall not receive a refund of his fee:
Provided that if a candidate dies before the commencement of the examination, his examination fee shall be refunded.6. The Secretary shall after satisfying himself that a candidate has complied with all the requirements for admission to the Supplementary Examination of the Board furnish the candidate with a card of admission on presentation of which to the Superintendent of the examination centre the candidate shall be permitted to sit for the examination.
7. The result of Supplementary Examination shall be published under the orders of the Chairman and no meeting of the Results Committee will be necessary.
8. A candidate who has appeared at the Supplementary Examination of the Board may apply to the Secretary for the scrutiny of his marks and the rechecking of his result in accordance with the rules framed by the Board for the scrutiny of marks at the annual examinations.
Chapter XVIII
High School Examination
1. Every candidate for High School Examination shall be examined in five subjects included in the Compulsory group and two subjects from the Optional group, subject to the proviso mentioned against each group.
Compulsory1. Hindi
2. English
3. General Science,
(Physics, Chemistry and Biology-including Hygiene).4. Social Studies.
5. Elementary Mathematics.
OptionalGroup I.-One of the following:-1. Urdu.
2. Hindi.
3. Gujarati.
4. English.
5. French.
6. German.
Group II.-One of the following: -1. Sanskrit.
2. Persian.
Group III.-One or two subjects of the following:-1. History.
2. Geography.
3. Civics with Indian Administration.
4. Elementary Journalism.
Group IV.-Mathematics.Group V.- One or two subjects from the following:-1. Drawing and Painting.
2. Music.
3. Home Science (for women candidates only).
Group VI.-Both subjects to be taken:-1. Mathematics.
2. Physics and Chemistry.
Group VII.-Both subjects to be taken:-1. Physics and Chemistry.
2. Biology.
Group VII.-Both subjects to be taken:-1. Chemistry and Biology.
2. Agriculture.
Group IX.-Any four papers from the following:-| 1. Book-keeping | 1 paper |
| 2. Commercial Geography | 1 paper |
| 3. Business Methods. | 1 paper |
| 4. Hindi Typewriting. | 1 paper |
| 5. English Typewriting. | 1 paper |
| 6. Hindi Shorthand. | 1 paper |
2. The candidate has to obtain minimum pass marks in all the papers put together, i.e. in the group as a whole.
Group X.-Two subjects from the following Vocational group, one of which should be Engineering Drawing:-1. General Engineering Science.
2. Engineering Drawing.
3. Wood Workshop Practice.
4. Engineering Workshop Practice.
Group XI.-One of the following vocational subjects, along with allied Mathematics, Drawing and Accounts:-1. Hand-spinning and Weaving.
2. Elementary Agriculture, with-
3. Metal Work.
4. Woodwork.
5. Tailoring.
6. Leather Work.
A candidate offering a subject from this group will not be required to offer a second optional subject.Note. - (1) A candidate who desires to offer more than two subjects from under the optional subjects may be allowed to offer three subjects with the permission of the headmaster of the school provided the high school in which he is prosecuting his studies is recognised in that subject and the instructions for offering subjects from the groups are complied with. Such a candidate shall have to pass in two optional subjects only, but the two in which he passes must conform to the grouping restrictions. If he passes in the third subject also, an entry that effect will be made in his certificate.2. There shall be one paper for each of the compulsory subject and two papers in each of the optional subject except for the following where the number of papers and/or practical is given against each:-
| 1. | Music. | One paper and one practical. |
| 2. | Home Science. | Two papers and one practical. |
| 3. | General Engineering Science, Engineering Drawing,Wood-workshop practice, Engineering workshop practice. | One paper and a practical test. |
| 4. | Vocational subjects under group XI. | Two papers and a practical test. |
| Paper I | 60 marks. |
| Paper II | 60 marks. |
| Practical | 80 marks. |
| Total | 200 marks. |
3. A candidate is not entitled to a certificate of having passed the High School Examination unless he qualifies a separately in each subject of the compulsory group and each subject of the optional group offered by him thereat. The pass percentage for each subject, or a portion of the subject if so required in the prospectus, shall be 33.
The minimum percentage of marks required for a pass in first and second divisions shall be 60 and 45 per cent respectively in the aggregate. For distinction 75% of the aggregate marks in a subject shall be minimum. All the rest will be given third division if they obtain the minimum pass in each subject.N.B. - Distinctions will not be awarded in individual compulsory subjects but in the full group of all the compulsory subjects taken as a whole, i.e. candidates scoring an aggregate of 75% (i.e. 188 marks at least) in the compulsory subjects taken together, will be given distinction.4. Dairies shall be kept by all teachers employed in teaching classes preparing for the High School Examination, showing the work done in class in each subject taught by them and such diaries shall be inspected by the oral or practical examiners or by such other authorities as the Board may depute.
5. The question papers set and the written answer-books of all candidates at the terminal examinations shall also be subject to inspection in such manner and by such authorities as the Board may direct.
6. The head of the institution shall furnish the oral or practical examiner or such other authority as the Board may appoint, with a list of the candidates undergoing examination in the subject or subjects with which he is concerned and shall make an entry against each name regarding the proficiency of the candidate as judged by his record therein during the course of study prescribed for the examination.
7. Candidates for the High School Examination are permitted to answer questions in English, Urdu or Hindi, in all subjects other than English.
8. Candidates who have passed the Junior Cambridge (Junior Local) Examination in five such subjects (of which one shall be Hindi), as are recognised for the High School Examination of the Board may be admitted to the High School Examination in the academic year following that in which they pass the Junior Cambridge Examination.
Chapter XIX
Higher Secondary Examination
1. A Candidate for the Higher Secondary Examination shall have attended a regular course of study for three academic years prescribed by the Board. He shall be required to take for his examination the following compulsory subjects, and the number of optional subjects as noted against each, from any of the groups mentioned below:-
Compulsory1. History of Indian Painting (compulsory);
2. Painting;
3. Designing and Still Life;
4. Murals and Frescoes.
Group B-1. History of Indian Painting (compulsory);
2. Technical Drawing;
3. Commercial Art;
4. Engraving.
Section B. - Modelling :- (Three subjects to be taken-No. 1 is compulsory and any two from 2, 3 and 4):-2. There shall be one paper for each of the compulsory subjects and two papers and/or Practical tests in each of the optional subjects except where it is mentioned otherwise in the Prospectus.
3. Each paper shall be of three hours duration. The compulsory subjects shall be of 100 marks each and marks assigned to every optional subject including practical tests, if any, shall be 200 and each optional subject shall consist of two papers of 100 marks each unless otherwise mentioned in these Regulations or Prospectus.
4. The total number of marks for the compulsory and optional papers will be the same for all groups, viz. 1100.
5. A candidate is not entitled to a certificate of having passed the Higher Secondary Examination unless he qualifies separately in each subject of the compulsory group and in each subject to the optional group offered by him thereat.
The Pass percentage in each subject, or a portion of the subject, if so required in the prospectus, shall be thirty-three.The minimum percentage of marks required for a pass in First and Second Division shall be 60 and 45 per cent respectively in the aggregate. For distinction 75% of the aggregate marks in a subject shall be the minimum. All the rest will be given third division if they obtain the minimum pass marks in each subject.6. No candidate shall be permitted to be transferred from the High School course to the Higher Secondary course, or vice versa.
Chapter XX
Intermediate Examinations
(General)1. Before entering upon the courses of study prescribed for the Intermediate in Arts, Science, Commerce or Agriculture examinations, every candidate shall be required to have passed the Boards High School Examination or to have passed an examination which by Regulation 2 is declared equivalent to the High School Examination of the Board.2. The following examinations are declared equivalent to the Board's High School Examination for the purpose of enabling a candidate to enter upon the courses of study prescribed for the Intermediate Examinations:-
3. No candidate shall be admitted to any Intermediate Examination unless two academic years shall have elapsed since the date of his passing the High School or an equivalent examination: unless it is otherwise provided for in these Regulations.
4. A student who has passed the Higher Secondary Examination of the Board or an examination declared equivalent thereto may be admitted to the Second Year Class of an Intermediate College within the jurisdiction of the Board, provided that he offers the same subjects at an Intermediate Examination of the Board as he had offered for his Higher Secondary or an equivalent examination.
5. A student, who after passing High School Examination of the Board or an examination recognised by the Board as equivalent thereto, has kept one academic year for the Intermediate Examination at a college, affiliate to a recognised Board of Secondary Education, or to a recognised University enacted by Law; and been duly promoted to the Second Year Intermediate Class in that College, may be allowed to migrate to the Second Year Class of an Intermediate College, within the jurisdiction of this Board, provided that-
6. The minimum number of marks required to pass an examination shall be as laid down in the Statements of maximum and minimum number of marks assigned to various subjects for these examinations as may be approved by the Board from time to time.
To pass an examination, candidates must pass in all the subjects taken by them.Intermediate in Arts Examination7. Every candidate for the Intermediate in Arts Examination shall be examined in the following subjects:-
Compulsory Subjects1. General English.
2. General Science.
Optional Subjects (Any 3 of the following)1. English Literature.
2. A Classical Language, viz., Sanskrit, Arabic, or Persian.
3. A Modem Indian Language (Hindi or Urdu) or a Modem European Language (German or French).
4. History, and Allied Geography.
5. Geography.
6. Logic and Psychology.
7. Economics.
8. Mathematics.
9. Civics.
10. Drawing and Painting.
11. Music.
12. Home Science.
8. A candidate, who has passed the Intermediate Examination in Arts or Science of the Board or of the University or Rajasthan, may appear at a subsequent Intermediate in Arts Examination or Examinations conducted by the Board in one or more optional subjects in which he has not previously passed the Intermediate Examination.
Such a candidate, if successful, shall be awarded a certificate of having passed the Examination in the subject or subjects concerned.Intermediate in Science Examination9. Every candidate for the Intermediate in Science Examination shall be examined in the following subjects:-
Compulsory Subjects1. General English.
2. Social Studies.
Optional Subjects (Any 3 of the following).1. Mathematics.
2. Chemistry.
3. Physics.
4. Biology.
5. Geography.
6. Home Science.
10. A candidate, who has passed the Intermediate Examination in Science of the Board or that of the University of Rajasthan, may appear at a subsequent Intermediate in Science Examination or Examinations conducted by the Board in one or more optional subjects in which he has not previously passed the Intermediate Examination: provided that the case of a subject for which practical work or a practical examination is prescribed, he produces satisfactory evidence to the Board that he has completed the practical course prescribed for the subject in a college recognised by the Board up to the Intermediate Examination in Science in that subject.
Such a candidate, if successful, shall be awarded a certificate of having passed the examination in the subject or subjects concerned.Intermediate in Agriculture Examination11. There shall be two examinations, one at the end of first year called Intermediate in Agriculture Examination, Part I, and the other at the end of II year called the Intermediate in Agriculture Examination Part II.
The diploma for passing the Intermediate in Agriculture Examination shall be awarded after successfully completing the courses of study laid down for II year.12. The subjects of examination for the Intermediate in Agriculture Examination, Part I, shall be the following:-
Botany.Zoology.Chemistry I.Physics.English.13. Only such candidates as have successfully passed the Intermediate in Agriculture Examination, Part I, shall be eligible for appearing at the Intermediate in Agriculture Examination Part II.
14. A candidate who has passed the Intermediate in Science Examination of the Board or an examination equivalent thereto with Chemistry and Biology as optional subjects, shall be eligible for admission o the Intermediate in Agriculture Examination Part II after prosecuting a regular course of study for not less than one academic year, since the date of his passing the aforesaid examination, at an institution recognised by the Board for the Intermediate in Agriculture Examination.
15. The subjects of examination for the Intermediate in Agriculture Examination Part II, shall be:-Crops, Animal, Husbandry, Agricultural Engineering, Soils and Climatology, Economics, Chemistry II, Mathematics and Social Studies.
N.B. - The subject of Social 'Studies shall be introduced in the first year, but examination in the subject will be held along with Part II.16. A candidate shall not be declared to have passed the examination unless he secures at least 33 per cent marks in each written paper and practical Examination separately. A candidate who fails to obtain 33 per cent marks but obtains at least 20 per cent marks in the theory examination in one paper only shall be eligible to appear in the paper in which he has failed at a Supplementary Examination in August, provided he has secured at least 40 per cent marks in aggregate of the whole examination (theory and practical). Such a candidate shall be declared to have passed the examination if he obtains at least 33 per cent marks in the paper in which he has appeared. No division shall, however, be awarded to such candidates.
Intermediate in Commerce Examination17. The following are the subjects of examination. These may be arranged in alternative groups in such manner and which such additions and alternations as the Board may from time to time lay down:-
Compulsory subjects1. Languages.
2. Book-keeping and Accountancy.
3. Business Methods.
4. Economics and Commercial Geography.
5. General Knowledge.
Optional Subjects (Any one of the following)1. English Steno-typing (Shorthand and Typewriting)
2. Hindi Steno-typing (Shorthand and Typewriting)
3. Banking.
4. Elements of Industrial Organisation.
5. Mathematics.
6. Advertising and Salesmanship.
18. Any candidate, who has passed the Intermediate in Commerces Examination of the Board or that of the University of Rajasthan may appear at any subsequent Intermediate in Commerce Examination conducted by the Board in any subject in which he has not previously passed the Intermediate in Commerce Examination. Such candidates, if successful, shall be awarded a certificate of having passed the examination in the subject or subjects concerned.
19. Candidates who have passed the High School Examination of the Board or an equivalent examination may present themselves for examination in either one or both the papers of Steno typing (Shorthand and Typewriting test) of the Intermediate in Commerce Examination in any subsequent year as private candidates on payment of a fee of Rs. 8/- for each paper. The minimum pass marks in each paper shall be awarded a certificate of having passed the Intermediate in Commerce Examination in Shorthand or Typewriting, or both, only.
Admission of in Service Students to Board Examinations20. Persons in employment, residing in the territorial jurisdiction of the Board, will be eligible to appear at the Intermediate Arts and Intermediate Commerce examinations of the Board. Such persons shall be part-time students studying in colleges recognised by the Board for the purpose in the evening hours and shall in all respects be subject to the conditions laid down by the Board for full-time regular students to the conditions, eligibility, fees attendance etc. etc. (including courses of study and standard of passing) except in so far as herein provided.
21. A candidate desiring to appear at an examination as in- service student, must get himself enrolled in the Board at least 18 months before appearing at the Board examination. He shall not be admitted to the college unless he produces satisfactory evidence of his being in-service, and is permitted by his employer for the purpose. He shall thereafter be required to submit six-monthly certificate to show that he is continuing in- service.
22. No candidate who is enrolled in a college, or at the Board, for an examination as a regular student shall be registered as an in-service student for that examination and vice-versa; provided that transfer of regular students to evening classes may be allowed in special cases at the discretion of the Principals of Colleges on a prior sanction obtained from the Board, if they have joined any service. Such students, as are allowed to be transferred from the regular side to the evening classes will, however be termed as in-service students and their results of examination also declared as in-service students, through credit for the attendance put in by them as regular students will be given. Transfers from in-service side to regular side may also be allowed at the discretion of the Principals of Colleges, but such students will retain their status of in-service students.
23. Enrollment as an in-service student shall be open to such persons only as are gainfully employed within the Board area and shall be valid only for the examination for which it has been obtained. A candidate will not be required to re-enroll himself, if he fails at the examination, for re-appearing in the same.
24. The certificate awarded to in-service students shall be distinguished by the words 'granted under the Board Regulations laid down for in-service candidates".
25. An institution desiring to seek recognition for evening classes shall be required to make an application to that effect, and shall be recognised only, if it satisfies such conditions as may be laid down by the Board with regard to buildings, staff, management, grants for equipment and library etc. etc. for such colleges. Colleges already recognised by the Board (for day hours) could also add evening classes but every such college seeking introduce evening classes for in-service students, shall also have to apply and get itself recognised for the purpose before opening the classes.
26. There shall be a regular and qualified staff, possessing the same qualifications as are laid down by the Board for teachers in the recognised colleges, with a Principal for the evening classes, appointed
on salaries prescribed by the Board and such evening classes shall be under the regular control and inspection of the Board. Recognised colleges for imparting instructions to in-service students, shall also have a distinct staff for evening classes. However, if in such colleges some of the staff is common, the teachers concerned should get an allowance of at least Rs. 75/- per mensem for teaching evening classes.27. The Principals of the evening classes shall exercise the same responsibilities as are exercised by the Principals of the recognised colleges. They shall draw a suitable salary, or allowance, as the case may be.
Chapter XXI
Provident Fund
1. In these Regulations-
2. Every servant of the Board shall subscribe to the Provident Fund at the rate of 8 per cent of his salary. This amount shall be deducted by the Board from every salary bill presented. In the calculation of this deduction fractions of a rupee of a salary shall be omitted. Deductions from the salaries of depositors, when on leave on less than full pay, shall be optional. The amount so deducted, together with the contribution by the Board under Regulation 3 below shall be deposited in the Saving Bank to the credit of an account opened in the name of each subscriber. The payments in respect of the monthly deductions and contributions shall, so far as possible, be made into the Bank within two days of the receipt of the money:
Provided that the State Government may permit the Secretary of the Board to open Provident Fund Account with a Bank approved for the purpose, if the case of an employee of the Board is not covered by the Teacher's Provident Fund Rules.Note. - Servants of the Board are given the option of raising their subscription to the Provident Fund to 12 or 15-5/8 per cent of their salary if desired either permanently or for a specified period.3. The Board shall in the case of each subscriber make a monthly contribution at the rate of (i) 12 per sent of the salary in the case of employees drawing a salary of Rs. 250/- p.m. or below, (ii) 10 per cent, of the salary in the case of employees drawing a salary of over Rs. 250/-p.m. upto and including Rs. 500/- and (iii) 8 per cent of the salary in the case of employees drawing a salary of over Rs. 500/- p.m.
4. Invest in Government Securities, or Postal Cash Certificates, or National Savings Certificates, of the amount, to the credit of a subscriber shall be permissible, through the Post Office, on the conditions that:-
5. Subscribers to the Board's Provident Fund on whose behalf accounts are opened at the Post Office under the provision of these Regulations shall not be deprived of their right to open ordinary private accounts in the Post Office Savings Bank or to purchase Postal Cash Certificate or National Cash Certificates or Government Securities, through the Post Office.
6. A statement of the total amount at the credit, of each subscriber shall be furnished to him once in the beginning of each year.
7. A subscriber at the termination or resignation of his services shall be entitled to receive the amount which accumulates to his credit.
8. On a subscriber's death, or his becoming insane, the amount at his credit shall be paid to the person or persons duly nominated by him, or when no nomination is made, to his legal heir or heirs.
9. The amount at the credit of a subscriber shall not be subject to any deduction even to cover loss or damage sustained by the Board through the subscriber's misconduct or negligence.
10. No final withdrawal shall be allowed until the termination of a servant's service or his death. But in case of necessity temporary withdrawal may be permitted at the discretion of the Chairman. The amount withdrawn shall not exceed the total sum deposited by the subscriber.
11. The amount withdrawn under Regulation 10 shall be refunded to the Fund by thirty equal monthly instalments. A subscriber may, however, at his option, make payment in less than thirty instalments or may repay two or more instalments at the same time. Recoveries shall be made monthly, commencing from the first payment of a full month's salary after the withdrawal. The instalments shall be paid by the deduction from salary or leave salary and shall be in addition to the usual subscription.
12. No servant shall be eligible for a fresh advance until the amount already advanced has been fully paid up.
13. Each depositor must file in the office of the Board a declaration in the form appended to this Chapter, stating the names of the person or persons to whom he wishes the amount of his accumulation in the Fund to be paid in the event of his death or his becoming insane. The subscriber may from time to time, add or change his nominee by a written application to the Board.
14. The Chairman may, under such conditions as may be prescribed, permit the payment of premia on Life Assurance Policy or Policies on the life of a subscriber out of his personal subscription to the Provident Fund Account, under Regulation 2 above; provided that the Insurance Company is first approved by him and the policy is assigned to the same person (or persons) who is declared as beneficiary of the Provident Fund.
Form of Declaration(For [-------] [Here State married or unmarried.] Subscriber).I hereby declare that in the event of my death or of my becoming insane the amount at my credit in the Provident Fund shall be distributed among the persons mentioned below in the manner shown against their names.The amount due to a nominee who is a minor at the time of my death or of my becoming insane shall be paid to the person, whose name appears in column 5.| Name and address of the nominee or nominees | Relationship with the subscriber | Whether major or minor; if minor, state his age | Amount or share of deposit | Name and address of the person to whom payment isto be made on behalf of the minor | Sex and parentage of person mentioned in column 5 |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Dated, Jaipur ......... 19 . | Signature of two witnesses.Signature of Subscriber. |