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State of Jharkhand - Section

Section 782 in Bihar Education Code, 1961

782. Aims and objects.

- The Board of Cultural Education shall be an Advisory Body and if the Government so desire, may execute any scheme of Cultural Education formulated by it and approved by the State Government. The Board shall advise the Government on its own initiative or on a reference from the Government on the following matters :-
(i)Co-ordination, expansion and development of the activities of the various institutions in the State devoted to Dance, Drama, Music, Stage arts, fine arts, films and museomology and giving them such advice and guidance as may be necessary.
(ii)Maintenance of liaison with the aforesaid institutions on the one hand and the Government on the other.
(iii)Recognition and affiliation of institutions and organisations devoted to the promotion and development of above-mentioned arts on the terms and conditions to be determined by the Board.
(iv)Recommendation to the Government for giving financial assistance to the institutions or a deserving individual artist.
(v)Preservation, revival and development of Folk Drama, Folk Music, Puppet Theatre, Chow Dance, etc., and the literature connected therewith.
(vi)Establishment and maintenance of a State Theatre along with a library and a museum relating to Dance, Drama, Music, Stage Arts, etc.
(vii)Establishment and maintenance of State institutions of Dance, Drama, Music and Stage-craft.
(viii)Organisation of such competitions as will foster interest in Dance, Drama, Music, Stage arts and fine arts and award of prizes therefor.
(ix)Development of Cultural Education in the schools and colleges by providing for training in the above-mentioned arts.
(x)Planning and organisation of the mod-mandalis and yatra parties functioning under the Social Education Scheme.
(xi)Organisation and arrangement of State Cultural Festivals on the occasion of Republic Day celebrations, State Regional festivals and State participation in national festivals.
(xii)Conducting surveys and promotion of traditional and folk forms of dance, drama, music and fine arts in the State and publication of literature thereon.
(xiii)Organisation and arrangement of seminars, symposia, lectures, demonstrations, conferences and training camps for training in and promotion of dance, drama, music, stage-craft, fine arts, etc.
(xiv)Any other matter which the Board or the Government may consider necessary in the interest of cultural education in the State.
(Resolution no. 421, dated the 17th February, 1961.)