Section 11 in THE RAJASTHAN MADARSA BOARD ACT, 2020
11. Powers and functions of the Board.- (1) It shall be the duty of the Board to
advise the State Government on all matters relating to Madarsa Education.(2)Subject to the provisions of this Act and the rules made thereunder, any general orspecial orders of the State Government, the Board shall have power to direct and superviseMadarsa Education and in particular shall exercise the following powers and discharge thefollowing functions, namely:-(a)to grant or refuse registration to Madarsa and to deregister a Madarsa, if itthinks fit and necessary;(b)to upgrade an existing Madarsa, if it thinks fit and necessary;(c)to maintain all records relating to registered Madarsas in accordance with theregulations made in this behalf;(d)to prescribe courses, curriculum and pedagogy;(e)to prescribe text books and other teaching material;(f)to arrange for the conduct of examinations including Board level examinations;
