Section 16 in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
16. Powers and functions of Council.
- Subject to the provisions of this Act, he Council shall perform the following functions:-(i)undertake base line survey on all skills in the technical and vocational education and skill development from time to time in consultation with the State Government and other non- Governmental agencies as the State Government, may, by notification, specify;(ii)assess sector specific demand of skilled manpower in consultation with the State Government and other non-Governmental agencies as specified by the State Government in item (i) and on the basis of reports or studies of the State Government, the Central Commission or any Commission or body, in various fields of technical and vocational education and skill development;(iii)to prepare report on district-wise skill gap studies for formulating policy decision of the State Government;(iv)to involve the stakeholders in formulating occupation standards and competency requirements for various fields of technical and vocational education and skill development;(v)to co-ordinate development of technical and vocational education and skill development in West Bengal at all levels;(vi)to design skill development courses as per occupation standards assessed by any industry or other non-Government agencies as specified by the State Government in item (i) and develop curricula, course duration etc. considering the gainful employment or selfemployment opportunities of the target beneficiaries;(vii)to design and develop the course curricula on technical and vocational education and skill development on the basis of market driven trades in respect of such sectors or trades where no course curricula at national level is available or for non-formal courses;(viii)to enable suitable on-job training or on-site skill training modules and organize skill or proficiency evaluation and certification in all fields of technical education and vocational training;(ix)to take steps for affiliation and recognition of Institutions or other agencies imparting technical and vocational education and skill development, as are not covered under other specific Acts or regulations or exempted by such instruments, renewal of affiliation of such institutions or agencies in the State and developing a monitoring and inspection mechanism in order to ensure appropriate implementation of the skill training programme in such institutions or agencies and to check any malfeasance done by such institute or agency, if any, by non-observing the guidelines, orders or regulations of the Council after making consultation with the State Government and disaffiliation of any course in such institution or agency or such institution or agency as a whole, for non-observance of the guidelines, orders or regulations of the Council after making consultation with the State Government;(x)to accord affiliation to the institutions running diploma or post-diploma programmes in technical education and to oversee the academic functioning of such institutions in conformity with the guidelines of the regulatory bodies of the Central Government and with the consultation of the State Government;(xi)to accord affiliation of the institutions running Higher Secondary (10+2) and other vocational education or training based courses and to oversee the academic functioning of such institutions in conformity with the guidelines of the regulatory bodies of the Central Government and with the consultation of the State Government;(xii)to regulate all the institutions under its umbrella so far as their academic and examination aspects are concerned in accordance with the provisions of the orders, rules and regulations made under this Act;(xiii)to analyse on a regular basis the need of various technical and vocational programmes being run under its aegis and continuously moderate, update and, if need be, add new programmes, to frame the curricula of all such courses both in diploma or post-diploma and other vocational education or training based on such need analysis;(xiv)to frame the detailed syllabi of each programme based on the curriculum created;(xv)to conduct admission, process for the polytechnics and institutes running Higher Secondary (10+2) vocational education programme and to conduct semester/term end examinations of all affiliated institutes, to publish results thereof within a reasonable time and to issue diplomas and the certificates, as the case may be, to the successful candidates;(xvi)to formulate schemes of in-service training of existing teachers and staff and induction programme for new recruitees;(xvii)to consider and order cases of transfer of students from one polytechnic or other body of institutions;(xviii)to promote research and development in the entire system through the institutes under its affiliation or similar institutes;(xix)to issue equivalency certificates for both formal and non-formal courses;(xx)to develop a flexible delivery mechanism to impart training in part time, weekends, full time, onsite or offsite mode, keeping in view of the national as well as state policy;(xxi)to create, with the prior approval of State Government, Administrative, Technical, Ministerial and other posts under the Council and to make appointments thereto;(xxii)to make rules and regulations and by laws for the conduct of the affairs of the Council and to add, to amend, to vary or rescind them from time to time with the approval of State Government;(xxiii)to perform any other function that the State Government from time to time may direct it to do;(xxiv)to administer the Council fund;(xxv)to make regulations relating to Provident Fund of the staff of the Council as may be prescribed;(xxvi)to make regulations relating to conduct, discipline and appeal in respect of the members of the staff of the Council;(xxvii)to delegate, by notification, to any recognised polytechnic or vocational institution such of its powers, and on such conditions, as it may think fit;(xxviii)to provide by regulations, after considering the recommendations of the Board of Examinations, if any, the rates of remuneration to be paid to the paper-setters, moderators, tabulators, examiners, invigilators, supervisors and others employed in connection with the examination instituted by the Council, and the fees to be paid by the candidates for such examinations and rate of centre charges;(xxix)to grant or refuse permission to candidates to appear at examinations instituted by the Council and to withdraw such permission, if it thinks fit, in accordance with such regulations as may be made in this behalf;(xxx)to decide on any other function considered relevant for implementation of the activities of the Council;(xxxi)to carry out any other function as may be assigned to it by the State Government with a view to further the purposes of the Act.(2)Subject to the provisions in the Act or rules made thereunder, the Council shall have the power to make regulations in respect of any matter for proper exercise of its power under this Act.(3)No regulation shall be valid unless it is approved by the State Government, and the State Government may, while according such approval, make such additions, alterations or modifications therein as it deems fit:Provided that before making such additions, alterations or modifications, the State Government shall give the Council an opportunity to express its views thereon within such period, not exceeding stipulated time frame, as may be specified by the State Government.(4)All regulations approved by the State Government shall be published in the Official Gazette.
