Section 10 in Jammu and Kashmir State Board of School Education Act, 1975
10. Powers and functions of the Board
Subject to the Provisions of this Act and also subject to the broad educational policies and such directions and instructions as the Government may adopt and issue, from time to time, the Board shall have the following powers and functions:(i)to prescribe the courses of institution, prepare curricula and detailed syllabi and also prescribe text books for the elementary, secondary school and higher secondary (school graduation), school examinations;(ii)to conduct public examination for persons who have pursued the secondary school and higher secondary (school graduation) school education courses;(iii)to publish the result of examinations conducted by the Board;(iv)to grant diplomas or certificates to persons who have passed the examinations of the Board under conditions laid down in the regulations;(v)to recognise institutions for the purpose of providing instructions in the Secondary and Higher Secondary Courses on such conditions and on receipt of such fees as may be fixed by the regulations;(vi)to require schools recognised by the Board, to extend their co-operation in the conduct of examinations held by it, by placing their staff, equipment, halls and rooms, laboratories and other apparatus at the disposal of the Board;(vii)to conduct inspection of the recognised schools/institutions to ensure-(a)that the recognised schools have the requisite facilities of playgrounds, furniture, laboratories, library, equipment, accommodation and qualified teaching staff as prescribed by he regulations;(b)that no recognised school/institution adopts books as courses of study other than those prescribed/approved by the Board;(c)that the recognised school/institutions maintain the standard of education and impart instructions strictly in accordance with the regulations made under this Act;(viii)to disaffiliate recognised schools which do not fulfil the conditions laid down in clause (vi) and sub-clauses (a), (b) and (c) of clause (vii) of this section;(ix)to admit candidates to the examinations of the Board under the conditions laid down by the regulations;(x)to demand and receive such fees as may be prescribed by the regulations;(xi)to hold, control and administer the funds and property by the Board;(xii)to receive bequests, donations, endowments, trusts and other transfers of any property or interest therein;(xiii)to co-operate with the University of Jammu, University of Kashmir, other Boards and with other authorities and with other institutions in such manner and for such purposes as the Board may determine;(xiv)to place before the Government the views of the Board on any matter with which it is concerned;(xv)to call for reports from a Director of School Education on the conditions prevailing in the recognised institutions or in institution applying for recognition;(xvi)to adopt measures to promote the physical, moral, cultural and social welfare of the students in recognised institutions;(xvii)to take such measures as the Board may think necessary to raise the standard of the education in the State and advise the Government on matters of policy relating to elementary, secondary and higher secondary education;(xviii)to frame regulations for carrying out its purposes;(xix)to institute and award medals and prizes and scholarships under conditions that may be prescribed;(xx)to approve the annual financial estimates of the Board after having been endorsed by the Finance Committee;(xxi)to appoint committees consisting of such members of the Board and such other persons, if any, as the Board in each case may deem fit for carrying out specified purposes and to delegate to these committees, such powers as it may considers necessary;(xxii)to issue instructions by correspondence;(xxiii)to exercise full academic control over the recognised institutions;(xxiv)to obtain loans in furtherance of the objects of the Board;(xxv)to delegate such of its powers to any officer or committee of the Board as it may deem fit provided that such delegation is made by a majority of not less than two-thirds of the members of the Board;(xxvi)to appoint, save as otherwise provided in this Act, the joint Secretaries and such other officers as may be declared by the regulations to be the officers of the Board;(xxvii)to undertake editing, printing and publication of text books for various courses, as the Board may deem proper;(xxviii)to adopt measures for coordinating national and State policies in secondary and higher secondary, technical and vocational education and for coordinating higher secondary education with the elementary and University education;(xxix)to constitute various divisions, units and committees for the furtherance of its objectives; and(xxx)to do all such other acts and things as may be necessary for furtherance of the objective of the Board as a corporate body constituted for regulating and supervising elementary, secondary and higher secondary education in the State.
