Section 5 in The U.P. Board of Secondary Sanskrit Education (Constitution, Powers and Duties of Committees and Sub-Committees) Regulations, 2012
5. two Educational Experts/Subject Specialists.
(b)It shall be obligatory to include a teacher of Uttar Madhyama Classes teaching the subject concerned on the Board of EditorsAA/riters constituted for preparation of the book for the Prathma or Purva Madhyama classes, but no Prathma or Purva Madhyama teacher of the subject concerned shall be included on the Board of EditorsAA/riters constituted for preparation of the book for Uttar Madhyama classes.(c)The Chairman, if he considers it necessary, shall have the power to nominate one member in each Board of Editors/Writers in addition to the members mentioned in sub-clause (a). He shall also have the power to fill up a vacancy in the Board of Editors I Writers at his discretion as and when it occurs.(4)The Board of Advisors shall have three members who shall be appointed from amongst the outstanding scholars of the subjects concerned.(5)For the constitution of the Board referred to in clause (2), the Committee of Courses concerned will propose five times the names of the required number: The Chairman will appoint the required number of members for each group out of the said panel provided that if, in his opinion, it is necessary for obtaining the services of eminent scholars and subject experts, he may appoint persons from outside the panel.(6)The Committee of Courses concerned before finally approving the book may, if it considers necessary, make suggestion to the Board of Editors/Writers. during the preparation of the manuscripts.(7)After the manuscript for a book has been finally approved, it shall be approved by the Committee of Courses concerned and by the Chairman respectively and thereafter, the Board shall get it published under the authority of the State Government.(8)Any book prepared by the Board may, after it has continued for four examinations be changed after recommendation of the Committee of Courses after obtaining prior approval of the State Government, provided that minor changes may be made therein by the Board as and when necessary.3.06Notwithstanding anything in regulation 3.05 whenever the Board considers necessary it may with the approval of the State Government invite the books in a subject for a period of one year of the examination conducted by it. The Board thinks an announcement published in the Gazette it may put the text books before the Curriculum Committee for its reviews. In such case the reviewers and the payment of fees by the persons submitting the books shall be in the manner mentioned hereunder-(1)The Committee of Courses shall prepare the list of names containing at least three times names of reviewers of the required number and which may be submitted by the Secretary to the Chairman. The names of whom have been included in the list shall be well qualified in the subject in which the book is to be reviewed. The appointment of reviewers shall be made by the Chairman from such list.(2)No member of the Committee of Courses shall be the reviewer of the books submitted for the consideration of that committee.(3)Where a person is the member of the Board or the Curriculum Committee or the Committee of Courses in a special subject, the book of which he is the writer or the publisher or in which his direct or indirect interest shall not deserve to be considered for any examination of the Board in that subject at any time after one month of the decision of the Board for inviting books in that subject or before the approval or fixing such books by the Board.(4)Any person who has submitted the text book for consideration, shall not become the reviewer till his book is under consideration.(5)Adequate secrecy shall be maintained in respect of the names of the reviewers, publishers and writers. Every reviewer shall present in detail the merits and demerits of the book. If the book is rejected, the reviewer shall give opinion thereof in writing.(6)Every reviewer shall arrange the appropriate books in order of their merits and demerits.(7)The remuneration for each book of Purva madhyama and Uttar madhyama classes shall be made in the following manner.Prathma And Purva MadhyamaRs. 30, if the text book contains upto 100 pages.Rs. 45, if the text book contains more than 100 but not exceeding 200 pages.Rs. 60, if the text book contains more than 200 pages.Uttar MadhyamaRs. 40, if the text book contains 100 pages.Rs. 55, if the text book contains more than 100 but not exceeding 200 pages.Rs. 75, if the text book contains more than 200 pages.(8)Each text book shall be reviewed by the pane! of three reviewers.(9)Review fee shall be paid by the authors and publishers as follows-Prathma and Purva MadhyamaRs. 300 for each text book of language subject.Rs. 200 for each supplementary book of language subject.Rs. 200 for each text book of other subject.Uttar MadhyamaRs. 350 for each text book of language subject.Rs. 250 for each supplementary book of language subject.Rs. 250 for each text book of other subject.(10)The fee deposited by the publishers and writer shall not be refunded, but under following circumstances fee may be refunded after the reduction of Rs. 20-(a)when review of fee is not permissible, but it was paid.(b)when text book is not reviewed while review fee was paid by the publishers and writers.(c)where the review fee was deposited for those books that were not asked to submit.(d)where review fee was deposited, but text book was not made available to the Board.3.07Notwithstanding anything contained in this chapter these regulations, the Board shall have authority to fix or approve any book or the books for the examination of any year.3.08Any Committees may draw the attention of the Board towards a case related to the examination and course subject or subjects with respect to the concerned subject or subjects.3.09The meeting of two or more of Committee of Courses may be held on the request of the Board and may make joint report on any case with which they are separately or jointly concerned.Chapter-4 The Curriculum Committee4.01The Curriculum Committee shall consist of the following-(1)Five members of the Board elected in such a manner that at least one member shall represent each of the five categories specified in subsection (2) of Section 18 of the Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000;(2)Director/Principals of specialized Institution of the Department and representative of National Council of Educational Research and Training who are members of the Board;(3)The Conveners of different Committees of Courses of subjects other than those in which the number of candidates registered in the year preceding that of election is less than fifty thousand in the High School Examination provided they are members of the Board;(4)The Secretary of the Board as ex-officio Member-Secretary.4.02Subject to the sanction and control of the Board, the duties of the Curriculum Committee shall be-(a)to consider the total number of compulsory and optional subjects of each of the Board's examination;(b)to arrange the standards of the courses of Prathama, Purva Madhayama and Uttar Madhayama stages in a regular-graded order;(c)to recommend curricula for the Intermediate Examination leading to both University and vocational courses;(d)to consider proposals for the introduction of new subjects and the exclusion of existing subjects;(e)to consider question of the formation of groups of subjects and the alternation of one group with another;(f)to fix the number of question papers to be set in each subject after receiving recommendations from the Committees of Courses concerned and to fix duration of time for each paper;(g)to propose maximum and minimum marks for each subject and for each part of a subject after receiving recommendations from the Committee of Courses concerned;(h)to recommend the standard of length for written examinations in different subjects after receiving, recommendations from the Committees of Courses concerned;(i)to consider the recommendations of the Committee of Courses with regard to the courses of study; and(j)to prescribe minimum qualification for teachers, Heads of Institutions and other employees of Institutions."
