Section 18 in The Punjab State Board of Technical Education and Industrial Training Act, 1992
18. Powers of the Board.
(1)The Board shall subject to the provisions of this Act and the rules made thereunder, have all such powers, as may be necessary for the discharge of its functions and the performance of its duties under this Act or the rules or the regulations made thereunder;(2)Subject to the provisions of sub-section (1), the Board shall have the power to -(i)cancel an examination or withhold result of an examination of a candidate or disallow him form appearing in any examination who is found to be guilty of, -(a)using unfair means in the examination; or(b)making any incorrect statement for suppressing material information or fact in the application form for admission to the institution or to the examination; or(c)fraud or impersonation at the examination; or(d)securing admission to the examination in contravention of the rules or regulations governing admissions to such examination; or(e)any act of gross indiscipline in the examination;Provided that the candidate against whom an action under this section is proposed to be taken, shall be given a reasonable opportunity of being heard before passing final order in this behalf;(ii)deduct marks at any examination of any candidate found by it to be guilty of an act of indiscipline during the examination;(iii)cancel the result of an examination for any bona fide error of the Board in the declaration of the result of the examination;Provided that the result of an examination shall not be cancelled on the ground of a bona fide error of the Board, after the expiry of a period of ninety days from the date of declaration of the result of the examination;(iv)specify fees for the examinations conducted by it and provide for the manner of their realization;(v)refuse to affiliate an institution which, -(a)does not fulfil or is unable to fulfil the standards laid down by the Board for staff, instructions, equipment and buildings; or(b)does not abide by the conditions of affiliation laid down by the Board;Provided that the affiliation to an institution shall not be refused without giving it a reasonably opportunity of being heard and without passing an order in writing and after recording reasons thereof:(vi)withdraw affiliation of an institution which is unable to adhere to or make a provision for standards of staff, instructions, equipment or building as laid down by the Board or on its failure to observe the conditions of affiliation to the satisfaction of the Board;Provided that affiliation of an institution shall not be withdrawn without giving it reasonable opportunity of being heard and without passing an order in writing by recording reasons therefor;(vii)lay down norms and standards or courses, curricula, physical and instructional facilities, staff, equipment, admissions, assessment and examinations;(viii)call reports form Heads 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;(ix)inspect or cause to be inspected an affiliated institution for the purposes of ensuring due observance of the specified courses of study and to ensure that the facilities for instructions are duly provided and availed of;(x)institute and grant fellowships, and scholarships and award prizes and certificates of distinction;(xi)create technical, professional, administrative, ministerial and other posts required for the performance of its duties and responsibilities and to appoint persons to such posts;(xii)borrow money for carrying out the purposes of this Act with the prior approval of the Government;(xiii)recommend to the Government introduction of new courses and development of appropriate curricula in connection therewith.(xiv)provide guidelines for granting academic autonomy to institutions of Technical Education and grant academic autonomy to such institutions, as it may consider necessary:(xv)specify norms and guidelines for charging tuition and other fees in order to prevent commercialisation of technical education and industrial training:(xvi)refer any 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 constituted under section 19 and consider the committee's recommendations or suggestions thereon.(xvii)delegate by notification such of its powers subject to such conditions, as it may consider necessary to any affiliated institution or other authority constituted under the Act or the rules or the regulations made thereunder.
