Section 12 in The Meghalaya Board of School Education Act, 1973
12. Powers and duties of the Board.
- Subject to any general or special order of the State Government, the provisions of this Act, and any rules made thereunder, the Board shall have generally the power to regulate, supervise and control School Education, and in particular the powers and duties mentioned below:-(i)to prescribe courses of instruction for Primary, High and Higher Secondary Schools and Professional or Vocational Schools ;(ii)to conduct and supervise examinations based on such courses or to cause to conduct and supervise such examination ;(iii)to admit to its examinations on conditions, that may be prescribe by regulations, candidates who have pursued the prescribed courses of instruction and also to take such disciplinary action against candidates as may be prescribed by regulations;(iv)to demand and receive such fees as may be prescribed by regulations ;(v)to publish the results of its examinations ;(vi)to grant certificates to students passing the examination ;(vii)to institute and award scholarships, prizes, etc.;(viii)to prepare, publish and select text books and supplementary books or to cause to prepare, publish and select such books ;(ix)to lay down conditions of recognition of High Schools and other schools preparing candidates for High School courses and other courses prescribed by the Board ;(x)to recognize High and Higher Secondary Schools and Professional and Vocational Schools and to withdraw such recognition ;(xi)to take such disciplinary action as it thinks fit against institutions as prescribed by regulations;(xii)to adopt measures for study and examination of problems in the filed of Schools Education;(xiii)to advise Government on physical, moral and social welfare of students in recognised institutions and to prescribe conditions for their residence and discipline;(xiv)to prescribe necessary qualifications of teachers in recognised schools;(xv)to organise seminars and provide "in-service" Training Courses ;(xvi)to receive grants from Government and donations from private individual or Associations for specific or general purposes ;(xvii)to call for reports from the Director of Public Instruction on the conditions of recognised Institutions or of Institutions applying for recognition ;(xviii)to advise Government on re-organisation and development of School Education;(xix)to advise Government relating to any matter within the provisions of this Act on which the Government may consult the Board ;(xx)to appoint officers and other employees of the Board and to prescribe, by regulations, the terms and conditions of their service ;(xxi)to institute by regulations for the benefit of its officers and other employees such pension, gratuity and provident fund as it may deem fit, in such maimer, and subject to such conditions, as may be prescribed by regulations ;(xxii)to delegate any of its powers to any Committee constituted under this Act;(xxiii)to administer the Meghalaya Board of School Education Fund ;(xxiv)to receive, purchase and hold any property, movable or immovable, which may become vested in it, and to dispose of all or any of the property, movable or immovable belonging to it, and also do all other acts incidental or appertaining thereto;(xxv)to do such acts and things as may be necessary to carry out the purposes of this Act:Provided that the power of the Board shall not extend to the Primary Schools established, constructed or managed by the District Councils unless the State Government, after consultation with the District Council concerned by notification empowers the Board to exercise the powers aforesaid in respect of the Primary Schools mentioned above.
