6. State Board of Technical Education and Training.
(1)The Government may, by notification, establish a board of technical education to be called "the State Board of Technical Education and Training", [Telangana] [Substituted by G.O.Ms.No.15, Higher Education (TE) Department, dated 23.04.2015.]; the composition and powers of which shall be such as may be prescribed.(2)The functions of the Board shall be,-(a)to advise the Government on the coordinated development of technical education in the State at all levels below under-graduate level;(b)to work in liaison with the Southern Regional Committee of the All India Council for Technical Education in the formulation of schemes in the State;(c)to affiliate or recognise institutions conducting courses below under-graduate level and prescribe courses of study for them;(d)to inspect institutions periodically and ensure that the standards of the courses and the instructional facilities provided are satisfactory;(e)to conduct examinations and award diplomas and certificates conforming to the minimum standards prescribed by the All India Council for Technical Education;(f)to establish and develop co-operative relationship with industry and commerce.
