Section 13(3) in The Jammu and Kashmir State Board of Technical Education Act, 2002
(3)Subject to the provision of this Act and the norms of guidelines, if any, laid down by the Council, the powers and duties of the Board shall be following, namely :-(i)to recognize or affiliated any Polytechnic situated within or outside the State :Provided that, where any Polytechnic situated outside the State is recognised or affiliated, an intimation of such recognition/affiliation shall forthwith be given by the Board to the Council as well as to the Government and the Board of the State in which such recognised or affiliated institution is located;(ii)to inspect or cause to be inspected any institution seeking affiliation;(iii)to specify the nature of study and instructions leading to the examinations to be conducted by it;(iv)to fix norms and standards for infrastructure and equipment for affiliated institution;(v)to specify the educational as per qualifications of persons to be appointed on the faculty of recognised/affiliated polytechnics;(vi)to refuse to affiliate any institution which :-(a)does not fulfil or is fulfil the standards laid down by the Board for the instructions, equipment and building; or(b)does not abide by the for affiliation laid down by the Board :Provided that affiliated an institution shall not be refused without given a reasonable opportunity of being heard and without passing an order in writing by recording reasons therefor.(vii)to withdraw affiliation of any institution which is unable to adhere to or make a provision for standards of staff, instruction, equipment or build, laid down by the Board or on its failure to observance conditions of affiliation to the satisfaction of the Board :Provided that affiliation of an institution shall not be withdrawn without giving it a reasonable opportunity of being heard and without passing an order in writing by recording reasons therefor;(viii)to specify the educational and other qualifications for admission of students to recognised/affiliated Polytechnics and the terms and conditions upon which, and manner in which, students shall be admitted to such polytechnics;(ix)to conduct examinations for the students admitted to recognised/affiliated polytechnics from time to time leading to the award of diplomas;(x)to provide for the conditions including examinations fees for admission to examinations conducted by it;(xi)to call report from Head of the affiliated institutions in respect of any act done in contravention of the rules, regulations, decisions, instructions or directions of the Board in such manner, as may be specified in the Regulations;(xii)to inspect or cause to be inspected an affiliated institution for purpose of ensuring due observance of the specified courses of study and also to ensure that the facilities for instructions are fully provided and availed of;(xiii)to provide for the publication of the results of the examinations and for the grant of certificates and diplomas to students who have satisfactorily completed the course of study in any recognised Polytechnic and passed the examination conducted for the purpose;(xiv)to advise the Government on all matters relating to technical education and training in the State at Polytechnic level;(xv)to coordinate and maintain standards of technical education at Polytechnic level and to affect reorientation of such education in conformity with the norms and standards of Courses laid down by the Council so as to serve the needs of commerce and industry and to promote cooperation amongst recognised Polytechnics and industrial and commercial organisations;(xvi)to institute an award fellowships (including travelling fellowships), scholarships, studentships and to award prizes and distinction certificates;(xvii)to prescribe norms and procedure for grant of assistance to the affiliated institution for improving the quality of technical education;(xviii)to cooperate with the Council and its regional Committee and Boards of studies and other All India Organizations and authorities for the purpose of effective functioning of the Board, to effect uniformity in standards in recognised Polytechnics and to increase the potential for the employment of those successfully completing the course in a Polytechnic;(xix)to exercise disciplinary jurisdiction over the students with regard to any matter pertaining to the conduct of examination or the award of certificates or diplomas;(xx)to borrow money, with the prior approval of the Government and on the security of its property for carrying out its duties imposed by or under this Act;(xxi)to delegate, by notification, such of its powers and functions subject to such conditions as it may think fit, to any recognised Polytechnic;(xxii)to recommend to Government introduction of new courses;(xxiii)to refer my question arising in the course of exercise of its powers or in the discharge of its duties and functions under this Act, to any appropriate committee and consider the Committee's recommendations thereon;(xxiv)to instruct the affiliated institution to make available infrastructure, faculty, and such other facilities as may be required by the Board for smooth conduct of examination and for proper discharge of functions under this Act or the rules or the regulations made thereunder;(xxv)to develop and launch a job placement module, to be made available on the web site, for the information of the prospective employees of the pass outs about the availability of the candidates for job in their organisation. The feed back on the job acceptability of the pass outs shall in turn be utilized in reorienting the course curriculum to the needs of the industry;(xxvi)to formulate schemes for initial and in-service training of teachers and identify institutions or centres and set up new centers for staff development programmes including continuing education of teachers;(xxvii)to take all necessary steps to prevent commercialisation of technical institutions;(xxviii)to lay down policy and procedures for migration or transfer of students from one institution to another;(xxix)to carry out such other duties as may be imposed on it under this Act, or the rules or regulations made thereunder and also such other functions and powers as may be assigned or delegated to it by the Government. This may include conduct of examination of the students admitted in the Industrial Trainings Institutes (IIIs) in the State.
