Section 15 in The Jammu and Kashmir State Board of Technical Education Act, 2002
15. Powers and functions of the Committees.
- Subject to the control of the Board :-(A)the Academic Committee shall-(i)consider all academic matters relating to the examination conducted by the Board, including the conditions to be fulfilled and tests to be passed by the candidates and report thereon to the Board;(ii)recommend to the board syllabi and courses of study for the examination held by the Board after considering the recommendation of the committee on courses;(iii)constitute sub-committees for preparation and revision of syllabi in various courses;(iv)advise the Board on general matters relating to technical and vocational education : and(v)constitute such other sub-committee and delegate such powers to it as it may consider necessary :(B)the Finance Committee shall-(i)act as advisory body in all matter relating to the finances of the Board;(ii)prepare the annual Budget of income and expenditure and submit it to the Board for its approval; and(iii)perform such other functions as may be prescribed or delegated to it by the Board;(C)The Committee for Examination shall-(i)make arrangement for conduct of the examination in conformity with the provisions of this Act, and rules and regulations made thereunder;(ii)constitute a sub-committee for appointment of paper setters and examiners after considering the recommendation of the committee on course;(iii)propose the opening and closing of examination centres;(iv)appoint supervisory and other related staff for smooth conduct of the examinations of the Board;(v)appoint vigilance squads and inspectors for various examinations of the Board;(vi)authorise declaration and publication of results of the examination conducted by the Board;(vii)amend or cancel the results of an examination for any bonafide error of the Board in the declaration of the result of the examination :Provided that the result of an examination shall not be cancelled on the ground of bonafide error of the Board, after the expiry of period of ninety days from the date of declaration of the result of the examination;(viii)consider and decide the case relating to misconduct and use of unfairmeans in the examination conducted by the Board and cancel an examination or withhold results of an examination of a candidate or disallow him from appearing in any examination who is found to be guilty of:-(a)using unfairmeans in the examination; or(b)making any incorrect statement or suppressing material information or fact in the application form for admission to the institution or to the examination; or(c)fraud or impersonation at the examination; or(d)securing admission to the examination in contravention of the rules or regulations governing admissions to such examinations; or(e)any act of gross indiscipline in the examination :Provided that the candidate against whom an action under this section is proposed to the taken, shall be given a reasonable opportunity of being heard before passing final orders in this behalf; and(ix)constitute such other sub-committee and delegate such powers to it as it may consider necessary;(D)the Affiliation and Accreditation Committee shall-(i)fix norms and standards for building, equipment and faculty for affiliation of institution;(ii)scrutinize applications received from institution desiring to be affiliated or recognised for purposes of an examination conducted by the Board, call for any information necessary for purposes of affiliation or recognition, appoint panel or experts inclusive of the officers of the Board, conduct the inspection of the institution and to make such recommendation to the Board as may be considered appropriate for affiliation or otherwise of institution;(iii)conduct inspection of an institution affiliated with the Board at such intervals as may be prescribed to assess whether the institution has adhered to or made a provision for standards of staff, instructions, equipment and buildings as laid down by the Board and on its failure to observe the conditions of affiliation, shall make appropriate recommendation to the Board for withdrawal of affiliation of an institution;(iv)based on the annual inspection of the affiliated institution, submit annual report to the Board regarding the working all affiliated/recognised institutions; and(v)constitute such other sub-committee and assign such responsibility to it as it may be considered necessary;(E)the Executive Committee shall-(i)consider all matters of importance concerning the functioning of the Board and take appropriate decision or make suitable recommendation to the Chairman or to the Board as the case may be for consideration;(ii)consider all issues related to the service matter of the employees of the Board and take appropriate decision thereon as per the delegation prescribed;(iii)exercise disciplinary jurisdiction over the employees of the Board in all matters;(iv)arrange to prepare and submit the annual report of the Board to the General Body of the Board for approval under section 21 of this Act;(v)constitute such other sub-committee and delegate such powers to it as it may be necessary; and(vi)perform such other functions as may be prescribed or delegated to it by the Board;(F)the other committees constituted by the Board under clause (f) of sub-section (1) of section 14 of this Act shall exercise such power and discharge such duties as the Board may, subject to rules or regulations made in this behalf, determine.
