Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 7 in Bihar School Examination Board Act, 1952

7. Committees of Courses.

- [(1) committees of courses - A committee of courses shall be constituted by the Board for each faculty of subjects and every such committee shall consist of five members who shall be subject experts.
(2)Every committee constituted under sub-section (1) shall consist of-
(I)One person nominated by the Director, Secondary Education, Bihar.
(II)One person nominated by the Director, State Council of Educational Research and Training Bihar.
(III)Two Senior Principals/Teachers of Secondary and Senior Secondary Schools and Degree Colleges nominated by the Chairman of the Board.
(IV)One person nominated by the Director, National Council of Educational Research and Training New Delhi.
(3)It shall be the duty of the Committees-
(a)to recommend to the State Government through the Board and the State Council of Educational Research and Training Bihar, the courses of study taught at the secondary stage in secondary schools or senior secondary schools in their respective subjects;
(b)to give such instructions as may be prescribed to the "Bihar State Text Book Publishing Corporation Ltd. Patna" for the preparation of text books in accordance with the approved courses of study;
(c)To recommend to the Director, Secondary Education, Bihar text books for secondary schools or senior secondary schools classes at the secondary stage, other than those published by the Bihar State Text Book Publishing Corporation Ltd. Patna;
(d)To suggest improvements in the courses of study and methods of teaching classes at the secondary stage in high schools; and
(e)to perform such other functions in consistent with the purposes of this Act as may from time to time by entrusted to it by the Director, Secondary Education, Bihar.]