Section 21(2) in The West Bengal Council Of Higher Secondary Education Act, 1975
(2)Subject to any general or special order of the State Government, the provisions of this Act and any rule made thereunder, the Council shall have generally the power to direct, supervise and control Higher Secondary Education, and in particular the power-(a)to grant or refuse recognition to Institutions, and to withdraw such recognition, if it thinks fit, after considering the recommendations of the Recognition Committee, if any, in accordance with such regulations as may be made in this behalf;(b)to maintain a register of recognised Institutions;(c)to provide for inspection of recognised Institutions;(d)to provide by regulations, after considering the recommendation of the Syllabus Committee, if any, the curriculum, the syllabus, the courses of studies to be followed and the books to be studied in recognised Institutions and for examinations instituted by the Council;(e)to undertake, if necessary, with the approval of the State Government, the preparation, publication or sale of text-books and other books for use in recognised Institutions;(f)to maintain and publish, from time to time, list of books approved for use in recognised Institutions and for examinations instituted by the Council and to remove the name of any such book from any such list;(g)to institute Higher Secondary Examinations for purposes of this Act and such other examinations as it may think fit and to make regulations in this behalf;(h)to make regulations regarding the conditions to be fulfilled by candidates presenting themselves for examinations instituted by the Council;(i)to publish results of the examinations instituted by the Council and to award diplomas, certificates, prizes and scholarships in respect thereof;(j)to provide by regulations after considering the recommendations of the Examinations Committee, if any, the rates of remuneration to be paid to Paper-setters, Moderators, Tabulators, Examiners, Invigilators, Supervisors and others employed in connection with examinations instituted by the Council, and the fees to be paid by candidates for such examinations;(k)to grant permission to candidates to appear at examinations instituted by the Council and to refuse or withdraw such permission if it thinks fit in accordance with such regulations as may be made in this behalf;(l)to administer the West Bengal Council of Higher Secondary Education Fund;(m)to provide by regulations the procedure for filing and disposal of appeals by members of the teaching and non-teaching staff against decisions of the Managing Committees of recognised Institutions;(n)to institute and administer such Provident Funds as may be prescribed;(o)to make regulations relating to the conduct, discipline and appeal in respect of the officers and employees of the Council;(p)to perform such other functions as may be assigned to it by the State Government.
