6. State Board of Technical Education and Training: -
(1)The Government may, by notification, establish a board of technical education to be called "the State Board of Technical Education and Training, Andhra Pradesh", the composition and powers of which shall be such as may be prescribed.(2)The functions of the Board shall be, -(a)to advise the Government on the co-ordinated development of technical education in the State at all levels below under-graduate level ;(b)to work in liason with the Southern Regional Committee of the All India Council for Technical Education in the formulation of schemes in the State ;(c)to affiliate or recognise institutions conducting courses below undergraduate level and prescribe courses of study for them;(d)to inspect institutions periodically and ensure that the standards of the courses and the instructional facilities provided are satisfactory;(e)to conduct examinations and award diplomas and certificates conforming to the minimum standards prescribed by the All India Council for Technical Education ;(f)to establish and develop co-operative relationship with Industry and Commerce.
