Section 15 in The Bihar Intermediate Education Council Act, 1992
15. Purposes and powers of the Council.
- The Council shall have general powers of direction, supervision and control of Intermediate (+2) Education and the following particular purposes and powers :-(1)(a)To advise the State Government on all such matters concerning Intermediate (+2) Education as may be referred to it for advice by the State Government;(b)To grant on previous approval of the State Government or refuse recognition to the Institution of Intermediate (+2) standard and if satisfied to withdraw the recognition of recognised Institutions.(2)To inspect recognised Institutions.(3)To prescribe syllabus, courses of study and curricular by Regulation for Intermediate (+2) standard and to prescribe the course books.(4)To prepare course books and reference books and to arrange for their publication and sales.(5)To prepare approved list of books from time to time to get them published and to remove any book from such list for the Institutions recognised and examinations conducted by the Board.(6)For the purpose of this Act to arrange for the conduct of examinations of Intermediate (+2) standard and to make Regulations thereof; or(7)To make Regulations for prescribing conditions to be fulfilled by the students for appearing at the examinations prescribed by the Council.(8)To publish results of examinations prescribed by the Council and on the basis of such results, award diploma, certificates, prizes and scholarships.(9)To prescribe by Regulation examination fees and rates of remuneration for examiners, invigilators, tabulators, observers and setters for the examinations prescribed by the Council.(10)To grant or refuse permission to candidates, or if considered proper, to withdraw the permission already given for appearing at the examinations conducted by the Council under the Regulations made in this behalf.(11)With the prior approval of the State Government to lay down qualifications for teachers of Intermediate (+2) classes of recognised Institutions.(12)To give approval for the creation of posts, and to the appointments made in the manner prescribed, and to make Rules regarding other service conditions subject to the provisions of this Act and the Rules made thereunder, in respect of teachers and non-teaching staff of recognised Institutions of Intermediate (+2) standard other than the Institutions of Intermediate (+2) standard run by the Centre or managed or controlled by the State Government or the Secondary Education Board, minority's or autonomous institutions or of Intermediate classes of affiliated degree colleges.(13)To promote physical, moral and social welfare of students of Institutions, to create sense of discipline amongst them and to determine the standard of living conditions in hostels.(14)To withhold, reduce or stop maintenance grant or any other grant, if any recognised Institution of Intermediate (+2) standard has failed to implement any of the conditions of recognition, or the Institution is being run in such a way as may be pre-judicial to the interest of education or fails to comply with any order issued by the Council for maintainance of the prescribed teaching standard.(15)To determine the requirements and standard in connection with buildings, laboratory, library, apparatus, furniture, writing materials and other articles.(16)To lay down conditions of admission of students in the Institutions.(17)To prescribe the number for admission of students in any class of any Institution.(18)To lay down conditions for removal of students from the Institutions.(19)To prescribe academic session and holidays for the Institutions with the approval of the State Government.(20)To regulate the system of preparation and maintenance of Registers and other statements concerning teaching subjects by the Institution.(21)To call for any report or information from any Institution.(22)To manage its funds.(23)To seek transfer of interest of rights, in respect of any gift, grant, bequest, donation, endowment trust or property, hold property, interest, or rights and to demand and realise prescribed fees, royalty and charge.(24)To consider Annual Reports and Annual Accounts and to approve them and to prepare and forward financial estimate of the same to the State Government for approval.(25)To make Rules and Regulations for the purpose of implementing the provisions of this Act.(26)To create, with the prior approval of the State Government, posts of officers and employees of the Council.(27)To make Rules for the service conditions of officers and other employees of the Council other than Chairman and the Secretary.(28)To make appointments to the sanctioned posts of officers of the Council other than Chairman and the Secretary, in the manner prescribed and to take disciplinary action against them.(29)To make bye-laws in connection with the procedure to be followed by the Council and other matters exclusively connected with the Council and which are not provided for in this Act and Rules and Registrations made thereunder.(30)To do such other acts as may be necessary in order to implement the purposes of this Act.
