Section 4(2) in The U.P. Basic Education Act, 1972
(2)Without prejudice to the generality of the provisions of sub-section (1), the Board shall, in particular, have power -(a)to prescribe the courses of instruction and books for basic education and teachers' training therefor;(b)to conduct the junior high school and basic training certificate examinations and such other examinations as the State Government may from time to time by general or special order assign to it and to grant diplomas or certificates to candidates successful at such examinations;(c)[ to lay down, by general or special orders in that behalf, norms relating to the establishment of institutions by [the Gaon Shiksha Samitis or Municipalities and to superintend Gaon Shiksha Samitis, Gram Panchayats and Municipalities] [Substituted by U.P. Act No. 21 of 1975.] in respect of the administration of institutions, for imparting instruction and preparing candidates for admission to examinations conducted by the Board];(cc)[ to take over the management of all basic schools, which before the appointed day, belonged to any local body;] [Inserted by U.P. Act No. 5 of 1977 and shall be deemed always to have been inserted.](d)to exercise supervision and control over basic schools, [District Institute of Education and Training] [Substituted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).], basic training certificate units and the State Institute of Education;(e)[ to accord approval (with or without modification) to the schemes prepared by the [Gaon Shiksha Samitis, Zila Panchayats or Municipalities] [Substituted by U.P. Act 21 of 1975.] for the development, expansion and improvement of and research in basic education in any district or in the State or in any part thereof];(f)to acquire, hold arid dispose of any property, whether movable, or immovable [* * *] [Omitted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).];(g)to receive grants, subventions and loans from the State Government;(g1)[ subject to the general control of the State Government to issue directions not inconsistent with this Act, to Gaon Shiksha Samitis, Gram Panchayats, Zila Panchayats or Municipalities in the performance of their functions under this Act] [Substituted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).];(g2)[* * *] [Omitted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).](h)to take all such steps as may be necessary or convenient for, or may be incidental to the exercise of any power, or the discharge of any function or duty conferred or imposed on it by this Act :[Provided that the courses of instruction and books prescribed and institutions recognised before the commencement of this Act shall be deemed to be prescribed or recognised by the Board under this Act.] [Inserted by U.P Act No. 5 of 1977 and shall be deemed always to have been inserted.]
