Section 15(1) in The West Bengal State Council Of Vocational Education And Training Act, 2005.
(1)Subject to the provisions of this Act, the Council shall perform the following functions:-(i)to grant or refuse recognition to Institutions, and to withdraw such recognition, if it thinks fit, after considering the recommendations of the Recognition Committee, if any, in accordance with such regulations as may be made in this behalf;(ii)to maintain a register of recognised Institutions;(iii)to provide by regulations, after considering the recommendation of the Board of Studies, the curricula, the syllabi, the courses of studies, the books to be studied, instructional materials and teaching aids to be followed in recognised Institutions and for examinations instituted by the Council;(iv)to undertake, if necessary, with the approval of the State Government, the preparation, publication or sale of news bulletin, text-books and other books for use in recognised Institutions;(v)to maintain and publish, from time to time, list of books approved for use in recognised Institutions and for examinations instituted by the Council and to remove the name of any such book from any such list;(vi)to make regulations regarding the conditions to be fulfilled by candidates presenting themselves for examinations instituted by the Council;(vii)to publish results of the examinations instituted by the Council and to award diplomas, certificates, prizes and scholarships in respect thereof;(viii)to undertake planning, monitoring and evaluation in various fields of vocational education and training, collect data of all related matters and make forecast on required growth and development in vocational education and training;(ix)to expand the scope of vocational education and training for students passing out from class VIII or above;(x)to formulate scheme to offer vocational courses at different levels or tiers with evaluation and certification for each level or tier;(xi)to evolve suitable procedures so that vocational studies contain bridge courses for general studies and that the students studying in vocational stream may avail the scope of general studies, if they so desire;(xii)to take steps for approval, recognition and equivalence of certificates issued by the Council or by other States or by the Government of India;(xiii)to obtain assistance, guidance, co-operation from financial institutions, different organisations of commerce and industry and other institutions engaged in conduct of vocational courses;(xiv)to promote an effective link between vocational education and training system and the matters connected therewith including research and development of organisations, industry and service sector;(xv)to evolve suitable performance appraisal systems for institutions imparting vocational education and training, incorporating norms and mechanisms for enforcing accountability;(xvi)to lay down norms and standards for courses of studies, curricula, physical and instructional facilities, staff pattern, staff qualifications, quality instructions, assessment and examinations;(xvii)to take all necessary steps to prevent commercialisation of vocational education and training;(xviii)to provide guidelines for admission of students to vocational institutions;(xix)to inspect or cause inspection of any vocational institutions on regular basis as also for the purpose of accreditation of institutions;(xx)to advise the State Government on all matters relating to vocational education and training in West Bengal;(xxi)to institute and award scholarships, studentships, and to award prizes and distinction certificates;(xxii)to co-operate and collaborate, in such manner as it may deem fit, with any body or authority, established under any law for the time being in force, in promoting general or vocational education and training;(xxiii)to administer the fund;(xxiv)to institute and administer such Provident Fund of the staff of the Council as may be prescribed;(xxv)to make regulations relating to conduct, discipline and appeal in respect of the members of the staff of the Council;(xxvi)to allow transfer of students from one institute to another;(xxvii)to delegate, by notification, to any recognised vocational institution such of its powers, and on such conditions, as it may think fit;(xxviii)to exercise such other powers, and to perform such other functions, as may be assigned to it by the State Government under this Act for carrying out the purposes of this Act;(xxix)to provide by regulations, after considering the recommendations of the Board of Examinations, if any, the rates of remuneration to be paid to the paper-setters, moderators, tabulators, examiners, invigilators, supervisors and others employed in connection with the examinations instituted by the Council, and the fees to be paid by the candidates for such examinations and rate of centre charges;(xxx)to grant or refuse permission to candidates to appear at examinations instituted by the Council and to withdraw such permission, if it thinks fit, in accordance with such regulations as may be made in this behalf;(xxxi)to provide by regulations the procedure for filing and disposal of appeals by the members of the teaching and non-teaching staff against the decision of the managing committee of recognised vocational institutions and maintenance of grievance redressal cell;(xxxii)to decide on any other function considered relevant for implementation of the activities of the Council.
