Section 22 in The Maharashtra State Board of Technical Education Act, 1997
22. Powers and duties of Board.
- Subject to the provisions of this Act, the powers and duties of the Board shall be as follows, namely:-(a)to advise the Government on matters of policy relating to Diploma Level Technical Education in general, and on the following matters, in particular, namely:-(i)co-ordination between national polices and State policies in Diploma Level Technical Education;(ii)co-ordination between Secondary, Higher Secondary, Degree Education and Diploma Level Education;(iii)to maintain uniform standard of Diploma Level Technical Education;(iv)to promote Industry Institute inter-action;(b)to lay down guiding principles for determining curricula and syllabi and also to prepare the detailed curricula and syllabi for Diploma Level Technical Education, for all categories, such as, regular, sandwitch, part-time, correspondence course, yearly, semester pattern and the like;(c)to prescribe and regulate standard requirements in respect of staff buildings, furnitures, equipment, stationary and other things required for Diploma Level Institutions:(d)to prescribe and develop any book as text book and reference book or to prepare or cause to be prepared any book and print or non-print materials or to publish directly or in collaboration with any other agency, any kind of learning material for Diploma level courses;(e)to prescribe the general conditions governing admission of regular candidates and ex--candidates to the examinations and to specify the conditions relating to eligibility, attendance, term-work and character, on the fulfillment of which a candidate shall have a right to e admitted to and to appear at any such examination;(f)to award certificates to candidates passing the Diploma final examination;(g)to institute and to award scholarships, fellowships, stipends, medals, prizes and other rewards as also to prescribe conditions therefor;(h)to receive bequests, donations, endowments, trusts and other transfers of any property, or interest therein, or right thereto;(i)to hold any property, interest or right referred to in clause (h) above, and to manage and deal with the same;(j)to fix demand and receive such fees and penalties as may be prescribed;(k)to call for special reports and information from the Director of Technical Education or from officers of the Technical Education Department of the Government, and to call for any information from any Diploma Level Institution, recognized by the Board to ensure maintenance and improvement in academic standard in Diploma Level Technical Education;(l)to recommend measures to promote physical, moral and social welfare of students in institutions recognized by the Board, and to prescribe conditions of their residence and discipline;(m)[ to appoint the staff except the posts mentioned in sub-section (7) of section 20, as per the regulations] [Clause (m) was substituted by Maharashtra 1 of 2003, Section 12(a), (w.e.f. 27.11.2002).];(n)to constitute provident fund for the benefit of the officers and employees of the Board;(o)to approve the annual financial statement pertaining to the Board and to recommend to the [Governing Council] [Thesc words were substituted for the word 'Government' by Maharashtra 1 of 2003 Section 12(b), (w.e.f. 27.11.2002).], for sanction, the annual budget;(p)to inspect and supervise generally the working of the Regional Officer and to inspect periodically the accounts thereof;(q)to conduct statistical and other research or training programmes for the purposes of design, development, implementation and evaluation of the curriculum teaching learning process and examination in collaboration with any agency within or outside India;(r)to appoint such Committees as it may think necessary for the efficient discharge of its functions under this Act;(s)to make regulations for the purpose of carrying out effectively the provisions of this Act;(t)to make by-laws relating to matters such as procedure to be followed by the Board, their Committees and any other matter solely concerning the Board and their Committees that are not provided for by or under this Act and the regulations made thereunder:(u)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act;(v)to make regulation [with the approval of the Governing Council] [These words were inserted by Maharashtra 1 of 2003, Section 12(c), (w.e.f. 27.11 2002).] for granting of academic autonomy to institute, reviewing or revoking of autonomy granted:(w)to carry out all such acts as may be necessary to achieve the objective of this Act so as to improve, extend, the Diploma Level Technical Education in the State and to maintain and improve standard of Diploma Level Technical Education;(x)to make regulation for granting affiliation, accredition, autonomous status equivalence, eligibility to institutes and reviewing or revoking affiliation or accredition or equivalence, or autonomous status or eligibility;(y)to demand and receive such fees as may be prescribed for candidates admitted to the examination, affiliation, to accredit, conferring autonomy, equivalence:(z)to conduct the examinations of the Board:(za)to appoint paper-setters, examiners, moderators, supervisors, and other necessary personnel for conducting examination, assessment of candidates performance and for compiling and release of results;(i)functioning of board office,(ii)functioning of regional offices,(iii)providing residential accommodation to officers and staff of the Board;(zk)[ to plan and monitor academic performance; [Clause (zk) to (zm) were added by Maharashtra 1 of 2003 Section 12(d) (w.e.f. 27.11.2002).](zl)to propose the need-based courses, special courses for self-employment, courses for rural, deprived persons and women;(zm)to propose to confer autonomy to deserving institutions.](zb)to admit candidates for the examination according to the regulations;(zc)to open centres within its jurisdiction for examination conducted by it;(zd)to declare the results of the candidates appearing at the examinations conducted on such date or dates as may be fixed;(ze)to prepare a list of candidates according to merit;(zf)to deal with cases of use of unfair means according to the procedure laid down;(zg)to evaluate generally the performance of students and Institutes in all examinations including the final examination in Diploma Level Technical Institute;(zh)to call for any information from any Diploma Level Institutions recognized by it to ensure maintenance of academic standard to call for special reports, and information from the Regional Joint Director of Technical Education concerned on Diploma Level Institutions recognized by it but not maintaining the required academic standard and to recommend to the Directorate of Technical Education withdrawal of recognition granted under the administrative order of the Technical Education Department of the Government, in cases of poor academic results and grave academic irregularities;(zi)to require institutions recognized by the Technical Education Department of the Government to extend their co-operation in the conduct of the examination and to withdraw the privileges of the Board from any institution, which fails to place at its disposal the facilities required to conduct examination after giving it a reasonable opportunity of showing cause why such orders should not be mode; and(zj)to create, own, hold or hire any property or infrastructure required for-
