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State of Punjab - Section

Section 17 in The Punjab State Board of Technical Education and Industrial Training Act, 1992

17. Functions and duties of the Board.

- Subject to the provisions of this Act, the functions and duties of the Board shall be to, -
(i)affiliate an institution whether situated within or outside the State;
(ii)inspect or cause to be inspected any institution seeking affiliation;
(iii)specify course of study and instruction leading to the examination conducted by it;
(iv)fix standards for buildings and equipment for affiliated institutions;
(v)specify conditions including educational qualifications for admission of students to affiliated institutions;
(vi)specify conditions including examination fees for admission to examination conducted by it;
(vii)conduct Annual and Semester examinations for assessing the performance of students belonging to the affiliated institutions and for diplomas and certificates;
(viii)publish results of examinations conducted by it;
(ix)grant certificates or diploma, as the case may be, to students who have satisfactorily completed courses of study in any affiliated institution, and have passed the examination conducted for the purpose.
(x)authorise any affiliated institution or other authority to conduct examinations in respect of any specified course and to specify the manner for holding such examination and standard to the maintained by such institution;
(xi)specify educational qualifications and other standards for the members of staff of the affiliated institutions;
(xii)co-ordinate and maintain standards of technical education and to effect re-orientation of such education on the specified lines so as to serve the needs of commerce and industry and promote co-operation amongst the institutions and industrial and commercial establishments;
(xiii)co-operate with the All India Council for Technical Education and its Regional Committees and other bodies in such manner and for such purposes, as may be necessary to carry out the purposes of this Act;
(xiv)advise the Government on all matters relating to Technical Education and Industrial Training;
(xv)do all other such acts and deeds as may be necessary for proper discharge of functions under this Act or the rules or the regulations made thereunder; and
(xvi)carry out such duties as may be imposed on it under this Act or the rules or the regulations made thereunder.