Section 19(1) in The West Bengal Primary Education Act, 1973
(1)Subject to any general or special orders of the State Government, the provisions of this Act and any rules made thereunder, the Board shall have generally the power to guide, supervise and control primary education [including primary teachers' training] [Words inserted by W.B. Act 6 of 2002.], and in particular the power -(a)to prepare and maintain a register of primary schools;(b)[ to provide by regulations, after considering the recommendations, if any, of the Curriculum Committee, the syllabus and the courses of studies to be followed in the primary schools;] [[Clause (b) substituted by W.B. Act 10 of 1999, which was earlier as under :-'(b) to provide by regulations, after considering the recommendations, if any, of the Curriculum Committee, the syllabus, the courses of studies to be followed and the books to be studied in primary schools and for examinations conducted by the Primary School Councils.'.]](bb)[ to prepare, and to provide, books to be studied in the primary schools;] [Clauses (bb) and (bbb) inserted by W.B. Act 10 of 1999.](bbb)[ to provide by regulations, after considering the recommendations, if any, of the Curriculum Committee, the curriculum, the syllabus and the courses of studies to be followed in the Primary Teachers' Training Institute;] [Clauses (bb) and (bbb) inserted by W.B. Act 10 of 1999.](bbbb)[ to award diplomas, certificates, prizes, scholarships in respect of any examination conducted by the Board;] [Clause (bbbb) inserted by W.B. Act 6 of 2002.][* * * * * * * * * * * *] [[Clause (c) omitted by W.B. Act 10 of 1999, which was as under :-'(c) to maintain and publish, from time to time, lists of books approved for use in primary schools and for examinations conducted by the Primary School Councils and to remove the name of any such book from any such list;'.]](d)to institute with the approval of the State Government such examinations as it may think fit, and to make regulations on all aspects connected with such examinations;(dd)[ to institute Primary' Teachers' Training Examination, after considering the recommendations, if any, of the Examination Committee and to make regulations on all aspects connected with such examination;] [Clause (dd) inserted by W.B. Act 6 of 2002.][* * * * * * * * * * * * * * *] [[Clause (e) omitted by W.B. Act 10 of 1999, which was as under :-'(e) to make regulations regarding the conditions to be fulfilled by candidates presenting themselves for examinations conducted by the Primary School Councils;'.]](f)to exercise general supervision and control over the work of the Primary School Councils and for that purpose to issue such instructions to the Primary School Councils relating to primary education as it may think fit and to call for reports from the Primary School Councils on matters relating to primary' education;(ff)[ to grant or refuse recognition to Primary Teachers' Training Institute, after considering the recommendation, if any, of the Recognition Committee and to make regulations on all aspects connected with such recognition: [Clause (d) inserted by W.B. Act 6 of 2002.]Provided that all existing Government sponsored and non-Government Primary Teachers' Training Institute, recognized by the competent authorities in terms of the orders issued by the Education Department, Government of West Bengal or the Director of Public Instruction, West Bengal before the coming into force of the West Bengal Primary Education (Amendment) Act, 2002, shall be deemed to have been recognized by the Board in accordance with the provisions of this Act, as if the West Bengal Primary Education (Amendment) Act, 2002, were in force when such recognition was granted;](g)to administer the West Bengal Board of Primary Education Fund;(h)to institute and administer such provident funds as may be prescribed;(i)to make regulations relating to the conduct, discipline and appeal in respect of the members of the staff of the Board;(j)to make regulations relating to the conduct and discipline in respect of teachers and non-teaching staff of primary schools under the Primary School Councils [and in respect of the staff of the Primary School Councils] [Words inserted by W.B. Act 47 of 1980.];(k)to transfer any teacher or non-teaching staff from a primary school within the jurisdiction of one Primary School Council to a primary school within the jurisdiction of another Primary School Council;(kk)[ to transfer any officer or employee, other than the Secretary and the [Controller of Finance] [Clause (kk) inserted by W.B. Act 14 of 1987.], from one Primary School Council to another Primary School Council or to the Board or from the Board to a Primary School Council;](l)[to determine] [Words substituted for the words 'to make regulations determining' by W.B. Act 10 of 1999.] the mode of teaching and the medium of instruction to be followed in primary schools;(m)to make regulations for deciding any dispute relating to primary schools but not relating to teaching or non-teaching staff of such schools;(n)to determine, with the approval of the [State Government,] [Words substituted for the word 'Director,' by W.B. Act 10 of 1999.] the hours of instruction and the number and duration of vacations;[* * * * * * * * * * * * *] [[Clause (o) omitted by W. B. Act 13 of 1997, which was as under :-'(o) to hear appeal in the prescribed manner from the decision of a Primary School Council granting or refusing to grant recognition to any primary school;'.]](p)to advise the State Government on all matters relating to primary education referred to it by the State Government;(q)to grant financial aids to Primary School Councils for the development of primary education or for any other purpose;(qq)[ to consider and recommend the budget estimates of the Primary School Councils to the Director;] [Clause (qq) inserted by W.B. Act 47 of 1980.](r)to perform such other functions and discharge such other duties as may be prescribed.
