Section 8 in Bihar School Examination Board, (Issuance of No-objection certificate, Affiliation norms and Procedure for physical education Regulation, 2019
8. Condition for grant of affiliation.
- The board after finding the application appropriate in all respects will grant affiliation for Diploma in Physical Education (D.P.Ed.) course to the concerning institution/college under the following conditions.: -(i)An institution/college shall necessarily comply with the norms and standard prescribed under Regulation, 2014 by National council for Teacher Education and amendments/modification from time to time;(ii)The Bihar School Examination Board/Art, Culture & Youth Department, Govt. of Bihar, Patna on time to time will be competent to get the institutions/colleges getting affiliation inspected and supervised by officers/experts;(iii)An institution/college will make available audit report of income and expenditure every year to the Board;(iv)An institution/college will make payment of honorarium/salary through Bank to the teaching and non-teaching employees legally appointed and working as per standard and will maintain the details of deductions made towards provident fund;(v)In formation in case of registration or removal of teaching and non-teaching employee will be immediately given to the Board/Art, Culture & Youth Department, Govt. of Bihar, Patna the institution/college and on the above said post appointment will be made immediately in accordance with law;(vi)On receipt of complaint and after its enquiry on finding the charges to be proved affiliation will be cancelled with recommendation to National Council for Teacher Education for cancellation of recognition;(vii)Each year after taking of admission a certificate will be made available by the institution/college to the Board to the effect that the certificates of the admitted candidates is in conformity with the standard prescribed by National Council for Teacher Education and it has been got verified from the issuing institutions;(viii)After legally constituting of managing committee the list of members will be made available to the Board by both Govt./Non-Government Physical Education Teacher Training Colleges/Institutions;(ix)The account of institution/college will be operated by the joint signature of the Chairman/Secretary of the managing committee and the Principal or the Principal and Senior Lecturer/Professor;(x)Whenever needed the institution/college will have to furnish information or documents to the Board or its authorised representative and non submission of the required documents will be treated to be violative of the condition of affiliation;(xi)Institution/college shall maintain such records, register and other documents which are essential for functioning of an institution/college;(xii)The institution/college will ensure disclosure of necessary information and will upload the latest information on its official website which will be verified by the Board on time to time basis and non-observing of the same will amount to violating the conditions of affiliation;(xiii)Such Institutions which were recognized from NCTE prior to the date of this regulation came into force, will be empowered to provide affiliation of such institutions from the date of recognition of the NCTE as it seems fit.
