Section 9 in Telangana Intermediate Education Act, 1971
9. Power of the Board.
(1)Subject to such directions as the Government may give in this behalf and to the other provisions of this Act, the Board shall have the following powers, namely:-(i)to make regulations providing for courses of study and medium of instruction in such branches of Intermediate education as it may think fit, and for carrying out other purposes of this Act;(ii)to affiliate any college or other educational institution in the State to the Board as providing courses of study qualifying students for the Intermediate examination, and to recognise any college or other educational institution for the purpose of admitting in to the privileges to be granted by the Board, and to withdraw such affiliation or recognition;(iii)to lay down the qualifications of teachers required to teach the subjects included in the courses of study in different branches of the Intermediate education, the workload of such teachers and the number of working days in an academic year or semester and other matters incidental thereto;(iv)to formulate schemes for the conduct of Intermediate examination and to admit candidates to such examination;(v)to demand and receive such fees and other charges as may be fixed in the regulations for the Intermediate examinations;(vi)to conduct the Intermediate examination, to take all steps ancillary thereto and to publish the results thereof;(vii)to grant certificates to the candidates who have passed the Intermediate examination;(viii)to co-ordinate and co-operate with the Universities and other authorities in the State in such manner and for such purposes as may be prescribed;(ix)to direct inspection of junior colleges or other affiliated colleges, and to take all measures necessary to ensure that proper standards of instruction are maintained in them;(x)to call for such reports, returns and other information as may be prescribed, from the junior colleges or other affiliated colleges or the recognised colleges or educational institutions and to call for reports from the Director on the condition, of the junior colleges or other affiliated colleges, or of colleges or educational institutions applying for affiliation or recognition;(xi)to adopt measures to promote physical, moral and social welfare of students in the junior colleges or other affiliated colleges, and to lay down conditions of their residence and discipline;(xii)to recognise, any diploma or certificate granted by any other Board or educational authority, whether within or outside the State, as equivalent to the certificate granted by the Board, and any course of study undertaken by candidates as sufficient for the purposes of admitting them for the Intermediate examination;(xiii)to hold and manage endowments and to institute and award scholarships, medals, prizes and the like under conditions that may be prescribed;(xiv)to acquire, hold and dispose of property, both movable and immovable, for the purposes of the Board and to enter into agreements therefor;(xv)to administer the funds placed at its disposal for the purposes for which they are intended or generally for purposes of the Board;(xvi)to approve its annual accounts and to delegate financial powers to a committee, if any, constituted therefor;(xvii)to delegate such of its powers as it deems fit to any of the committees or to the Chairman or to any other authority of the Board;(xviii)to submit to the Government, its views on any matter with which it is concerned, and its report on any matter called for from it by the Government;(xix)to perform such other functions as may be entrusted to it, by the Government by or under this Act for regulating and supervising all aspects of the Intermediate education in the State;(xx)to do all acts or things necessary or incidental for carrying out the purposes of this Act.(2)Notwithstanding anything in any law relating to the Universities for the time being in force in the State-(a)the Board shall have, and a University in the State or any authority thereof shall not have and shall be deemed never to have had the power to affiliate any college or other educational institution in the State as providing courses of study for qualifying students for admission to the Intermediate examination and to recognise any college or educational institution for the purpose of admitting it to the privileges to be granted by the Board in accordance with the regulations or any of the powers specified in items (iv), (v), (vi) and (vii) of sub-section (1), notwithstanding that any such college or other educational institution has been affiliated to, or recognised by, any University for any other course of study provided by such University;(b)any person passing the Intermediate examination and holding a certificate granted by the Board therefor shall be eligible for admission into any college in the State to a course of study qualifying students for admission to University examinations in accordance with the regulations of the University concerned.
