- The Board of Secondary Education exercises administrative control over High, Higher secondary and Multi-purpose Schools (including Sarvodaya High Schools). The following shall be the functions of the Board namely :-(a)The Board may inspect High/Higher Secondary schools either through Board of Inspectors appointed by it or through the Inspecting Officers of the Education Department of the State Government.(b)Subject to such conditions and restrictions as may be prescribed, the Board may grant recognition to schools imparting instruction in Secondary or Higher Secondary education and suspend or withdraw such recognition.(c)Subject to rules made in this behalf, the Board may make grants to high schools and prepare an annual estimate to be included in the State budget, of the sum required for such grant.(d)The Board may, with the approval of the State Government and subject to rules made in this behalf, make regulations for regulating the conditions of service of the employees of High schools and for the discipline and control of such employees.(e)Subject to the rules and regulations framed by the State Government the Board may issue such directions to the Managing Committee of any high school as it may consider necessary in the interest of good administration of such school.(f)The State Government may revise any direction issued by the Board.(g)The Board shall perform such other functions as may be prescribed by State Government,(h)The power to submit to Government proposals for non-recurring grants to the institutions under its control.(i)The power to frame rules regarding discipline in the institutions under its control and to submit these rules for the approval of Government.(j)The right to advise Government in regard to any matter with which it is concerned.(Government Resolution no. 2212-E., dated the 17th June, 1921.)(k)To decide finally appeals from teachers in the institutions under its control, who are discharged with or without notice, in cases where the Regional Deputy Director of Education or Inspectress of Schools differs from the Managing Committee.(G.O. no 6246-E., dated the 28th November, 1928.)
