Section 13 in The Assam Higher Secondary Education Act, 1984
13. Powers and duties of the Council.
(1)Subject to the provisions of this Act the powers of the Council shall be as follows namely :(i)to prescribe curriculum, syllabus, and courses of instructions for Higher Secondary Stage which may be imparted in a College or Higher Secondary School;(ii)to conduct examinations based on such courses ;(iii)to admit to its examinations, on conditions that may be prescribed by regulations, candidates who have pursued the prescribed courses of instruction and also to take such disciplinary action against candidates as may be prescribed by regulation :(iv)to demand and receive such fees as may be prescribed by regulations ;(v)to publish the results of its examination ;(vi)to grant certificates to students passing the examinations ;(vii)to institute and award scholarships, prizes, etc.;(viii)to prescribe and select text books and supplementary books ;(ix)to lay down conditions of recognition of Higher Secondary Schools, and Junior Colleges;(x)to recognise Higher Secondary Schools and to withdraw such recognition ;(xi)to take such disciplinary action as it thinks fit against institutions as prescribed by regulations ;(xii)to adopt measures for study and examination of problems in the filed of Higher Secondary Education ;(xiii)to advise the Government on physical, moral and social welfare of students in recognised institutions, and to prescribe conditions of their residence and discipline ;(xiv)to prescribe necessary qualifications for teachers in recognised Higher Secondary Schools ;(xv)to receive grants from the Government and donations from private and individuals or associations for specific or general purposes ;(xvi)to call for reports from the Director of Public Instructions regarding the conditions of recognised institutions or of institutions applying for recognition;(xvii)to advise the Government on re-organisation and development of Higher Secondary Education;(xviii)to advice to the Government relating to any matter within the provisions of this Act on which the Government may consult the Council;(xix)to appoint officers and other employees of the Council, and to prescribe by regulations the terms and conditions of their services ;(xx)to institute by regulations for the benefit of its officers and other employees such pension, gratuity and provident fund as it may deem fit in such manner, and subject to such conditions as may be prescribed by regulations ;(xxi)to delegate any of its powers to any Committee constituted under this Act;(xxii)to administer the Higher Secondary Education Council Food ;(xxiii)to receive, purchase and hold any property, movable or immovable, which may become vested in it, and to dispose of all or any of the property, movable or immovable belonging to it, and also to do all other acts incidental or appertaining thereto;(xxiv)to do all such acts and things as may be necessary to carry out the purposes of this Act.(2)It shall be the endeavour of the Council to prepare and publish text books and Supplementary books through the Assam State Text Book Production and Publication Corporation Ltd., a Government undertaking.If, however, the Assam State Text Book Production and Publication Corporation Ltd., fails to prepare and publish text books and supplementary books within a reasonable period, the Council will have freedom to prepare and publish them through any other agencies or under its own control giving proper notice to the Assam State Text Book Production and Publication Corporation Ltd.
