Section 13 in The Assam Secondary Education Act, 1961
13. Powers and duties of the Board.
- Subject to the provisions of the Act the powers and duties of the Board shall be as follows, namely :(i)to prescribe curriculum, syllabus, and course of instruction for High Schools, Higher Secondary Schools and High Madrassas,(ii)to conduct examinations based on such courses,(iii)to admit to its examinations, on conditions that may be prescribed by regulations, candidates who have pursued the prescribed course 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 examinations,(vii)to institute and award scholarships, prizes etc.(viii)to prescribe and select text books and supplementary books,(ix)to lay down conditions of recognition of High Schools and High Madrassas/Higher Secondary Schools,(x)to recognise High Schools, Higher Secondary Schools and High Madrassas 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 field of Secondary Education,(xiii)to Advise Government on physical, moral and social welfare of students in recognised institutions, and to prescribe conditions of their residence and discipline,(xiv)to prescribe necessary qualifications of teachers in recognised schools,(xv)to prescribe courses of instruction in Under-graduate Teachers' Training Institutions and to hold examinations on such courses and to award certificates,(xvi)to recognise Under-graduate Teachers' Training Institutions and to withdraw recognition,(xvii)to organise seminars and provide in-service Teachers' Training courses,(xviii)to receive grants from Government and donations from private individuals or associations for specific or general purposes,(xix)to call for reports from the Director of Public Instruction on the conditions of recognised institutions or of institutions applying for recognition,(xx)to advise Government on re-organisation and development of Secondary Education,(xxi)to advise Government relating to any matter within the provisions of this Act on which the Government may consult the Board,(xxii)to appoint officers and other employees of the Board, and to prescribe by regulations the terms and conditions of their service,(xxiii)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 manner, and subject to such conditions as may be prescribed by regulations,(xxiv)to delegate any of its powers to any Committee constituted under this Act,(xxv)to administer the Secondary Education Board Fund,(xxvi)to receive, purchase and hold any property, movable or immovable, which may become vested in it, and to dispose or all or any of the property, movable or immovable belonging to it, and also do all other acts incidental or appertaining thereto; and(xxvii)to do all such acts and things as may be necessary to carry out the purposes of this Act.
