Section 17 in The Punjab School Education Board Act, 1969
17. Powers and functions of the Board.
- Subject to the provisions of this Act, the Board shall exercise and perform the following powers and other functions, namely-(1)[ prescribe the syllabi and courses of studies in consultation with the State Council of Educational Research and Training (SCERT) Punjab] [Substituted by Act No. 2 of 2018, dated 2.1.2018];(2)arrange for the preparation, writing, compilation, printing, publishing and sale of text books, other educational material and under take the publication of any other educational work, book or periodicals;(3)organise research for grading of textual vocabulary and arrange for regular revision of text-books and other books;(4)hold examinations for school education, publish the results of such examinations and grant certificates to persons who have passed such examinations;(5)admit to the examinations, on the prescribed conditions, candidates who have pursued the prescribed courses of instruction, whether in [affiliated institutions] [Substituted by Punjab Act 10 of 1987.] or otherwise;(6)prescribe conditions for [affiliation] [Substituted by Punjab Act 10 of 1987.] of institutions in terms of teachers and their qualifications, curriculum, equipment, buildings, and other educational facilities;(7)cause enquiries to be made through such agency and in such manner as may be prescribed regarding the conditions prevailing in an institution before it is admitted to the privileges of the Board and require such agency to inspect [affiliated institutions] [Substituted by Punjab Act 10 of 1987.] and submit a report to the Board as to how far the conditions and restrictions on which the institution was admitted to the privileges of the Board are being complied with;(8)institute and award scholarships, medals and prizes;(9)prescribe penalties for misconduct pertaining to examinees, examiners and other persons engaged in the conduct of examination;(10)appoint examiners and supervisory staff and fix their remuneration;(11)fix, demand and receive such fees and other charges as may be prescribed;(12)lay down conditions and restrictions for admission of candidates to the examinations;(13)hold any property and receive bequests, donations, endowments, trusts and other transfer of any property or interest therein or right thereto;(14)prescribe measures for the intellectual, physical, moral and ethical promotion and for social welfare of students in [affiliated institutions] [Substituted by Punjab Act 10 of 1987.] and the conditions of their residence and discipline;(15)encourage sports and health-building activities;(16)organise and provide lectures, demonstrations, educational tours and exhibitions, seminars and symposia and take such other measures, as may be necessary to raise and promote the quality and standard of school teaching and education;(17)submit annual audited accounts and balance sheets together with the report of the Board to the State Government and publish such accounts and balance sheets in the Office Gazette.(18)[ to take measures for the welfare of teachers of affiliated institutions and employees of the Board; [Substituted by Punjab Act 10 of 1987.](19)to give grants to the State Council of Educational Research and Training for educational activities and research work; and(20)do such other acts and things as it may deem fit for the purpose of carrying out the provisions of this Act].
