Section 10 in Uttaranchal School Education Act, 2006
10. Powers of the Board.
- Subject to the provisions of this Act, the Board shall have following powers, namely(a)To prescribe curriculum, syllabus, evaluation process, text-book, other, books and instructional material, if any, at Intermediate, High School, Junior High School, Primary School level, Teacher Education and training of, officers and employees in such branches of education as it thinks fit;(b)To publish or manufacture, whether to the exclusion, complete or partial, of others or otherwise,all or any such text-books, other books or instructional material;(c)To request the State Council of Educational Research and Training for the preparation, modification or revision of curriculum, syllabus and teaching and training material;(d)To grant, diplomas or certificates to persons who-(i)have perused a course .of study in an institution admitted to the privileges or recognition by the Board, or(ii)are teachers, or(iii)have studied privately under conditions laid down in the regulations and have passed the examinations of the Board under like conditions.(e)To recognize institutions for the purpose of adopting its curriculum and its examinations;(f)To conduct examinations at the end of different stages of school education, and to conduct teacher training examinations and departmental examinations;(g)To admit candidates to its examinations;(h)To demand ad receive such fee as may be prescribed in the regulations;}(i)To publish or withhold publication of the results of its examination wholly or in part;(j)To call for reports form the Director on the condition of recognized institutions or of institutions applying for recognition;(k)To take action on representations and appeals regarding recognition preferred by institutions;(l)To establish coordination with Uttaranchal Sabhi Ke Liye Shiksha Parishad, Sarva Shiksha Abhiyan and other projects conducted in the field of Education;(m)To co-operate with other authorities at National and Regional level in Educational plans;(n)To establish coordination with State Institute of Educational Management and Training, Institute of Advanced Studies in Education and College of Teacher Education;(o)To co-operate with Other authorities in SUch manner and for Slick purpose as tli6134aidta' ay determine;(p)To conduct researches 'of different kinds, or get them conducted; in the field of Schoiji Function, Teacher Education and Evaluation; -(q)To publish curriculum syllabus, reading material, 'Other material, research work;(r)To extend material and different publications regarding School Education and Teacher Education;(s)To determine evaluation process for School Education, Teacher Education and Departmental Examination;(t)To submit to the State Government its views on any matter with which it is concerned;(u)To seethe schedules of new demands proposed to be included in the budget relating to institutions recognized by it and to submit, if it thinks fit, its views thereon for the consideration of the State Government;(v)To do all such other acts and things as may be requisite in order to further the objects of the Board as a body constituted for regulating and supervising Intermediate, High School; Junior High School, Primary Education and Teacher Education -(w)To exercise any other power by, or under this Act or any other laW for the time being in force.
