Section 7(2) in Jharkhand Academic Council Act, 2002
(2)In particular and without prejudice to the generality of the foregoing powers, the Council shall:-(a)in consultation with the committees of courses for different subjects, prepare lists of persons suitable for appointment as paper setters, moderators, examiners, tabulators, supervisors and invigilators for examinations, and make such appointment;(b)consider, moderate, determine and publish the results of examinations and award diplomas, certificates, prizes and scholarships in respect thereof;(c)admit candidates to its examinations and may disqualify any candidate for appearing in such examinations for any reason which the Council considers fit;(d)demand and receive such fees as may be prescribed by the Council from time to time:(e)fix centres for such examinations:(f)evolve improved methods of assessment of the attainments of candidates and carry out experiments in such method time to time;(g)take such disciplinary action as it thinks fit against students, teachers and head of the institutions for reasons of misconduct and disobedience.(h)arrange regular inspection of educational institutions with a view to ascertain that the prescribed academic and vocational standards are being maintained and report to the State Government for taking appropriate action;(i)recommend to the State Government or to other appropriate authorities for recognition as well as withdrawal, cancellation or suspension of recognition of any High School, Intermediate Education Institution, Madarsa and Sanskrit High School as per rule framed under this Act.(j)conduct such other examinations and perform such other duties as assigned by the State Government.
