Powers and functions of the Board.
Subject to the provisions
of this Act and also subject to the broad educational policies and such
directions and instructions as the Government may adopt and issue,
from time to time, the Board shall have the following powers and
functions :––
(i) to prescribe the courses of institution, prepare curricula and
detailed syllabi and also prescribe text books for the
1[preprimary], elementary, secondary school and higher secondary
(school graduation), school examinations,
1[Elementary Teachers
Training Course] ;
(ii) to conduct public examinations for persons who have pursued
the secondary school and higher secondary (school
graduation) school education courses,
1[Teachers Training
Education Courses] ;
(iii) to publish the results of examinations conducted by the
Board
1[through electronic and print media] ;
(iv) to grant diplomas or certificates to persons who have passed
the examinations of the Board under conditions laid down in
the regulations ;
(v) to recognise institutions for the purpose of providing
instructions in the Secondary and Higher Secondary Courses
1[and Teachers Training Courses] on such conditions and on
receipt of such fees as may be fixed by the regulations ;
(vi) to require schools recognised by the Board, to extend their cooperation in the conduct of examinations held by it, by placing
their staff, equipment, halls and rooms, laboratories and other
apparatus at the disposal of the Board ;
(vii) to conduct inspection of the recognised schools/Institutions
to ensure––
(a) that the recognised schools have the requisite facilities
of playgrounds, furniture, laboratories, library, equipment,
accommodation and qualified teaching staff as prescribed
by the regulations ;
(b) that no recognised school/institution adopts books as
courses of study other than those prescribed/approved
by the Board ;
(c) that the recognised schools/institutions maintain the
standard of education and impart instructions strictly in
accordance with the regulations made under this Act ;
(viii) to disaffiliate recognised schools which do not fulfil the
conditions laid down in clause (vi) and sub-clauses (a), (b),
and (c) of clause (vii) of this section ;
(ix) to admit candidates to the examination of the Board under the
conditions laid down by the regulations ;
(x) to demand and receive such fees as may be prescribed by the
regulations ;
(xi) to hold, control and administer the funds and property by the
Board ;
(xii) to receive bequests, donations, endowments, trusts and
other transfers of any property or interest therein ;
(xiii) to co-operate with the University of Jammu, University
of Kashmir, other Boards and with other authorities and
with other institutions in such manner and for such
purposes as the Board may determine ;
(xiv) to place before the Government the views of the Board
on any matter with which it is concerned ;
2[(xv) call for reports from the concerned Director of School
Education about the working and facilities available in a school
applying for affiliation with the Board ;]
(xvi) to adopt measures to promote the physical, moral, cultural
and social welfare of the students in recognised
institutions ;
(xvii) to take such measures as the Board may think necessary
to raise the standard of the education in the
*State and
advise the Government on matters of policy relating to
1[Pre-primary], elementary, secondary and higher secondary
education
1[and Teachers Training Courses] ;
3[(xviii) to frame regulations for implementing various provisions
of this Act ;]
(xix) to institute and award medals and prizes and scholarships
under conditions that may be prescribed ;
(xx) to approve the annual financial estimates of the board
after having been endorsed by the Finance Committee ;
(xxi) to appoint committees consisting of such members of the
Board and such other persons, if any, as the Board in
each case may deem fit for carrying out specified purposes
and to delegate to these committees, such powers as it
may consider necessary ;
(xxii) to issue instructions by correspondence ;
(xxiii) to exercise full academic control over the recognised
institutions ;
(xxiv) to obtain loans in furtherance of the objects of the
Board ;
(xxv) to delegate such of its powers to any officer or committee
of the Board as it may deem fit, provided that such
delegation is made by a majority of not less than two thirds of the members of the Board ;
(xxvi) to appoint, save as otherwise provided in this Act, the
Joint Secretaries and such other officers as may be declared
by the regulations to be the officers of the Board ;
4[(xxvii) (a) to constitute or appoint different Boards of Studies
for different subjects of studies at different stages
including elementary teacher education ;
(b) to undertake printing and publication of textbooks
prepared or developed and approved by the concerned
Courses Committee ;]
5[(xxviii) to liaise with different sister organisations at the national
level including the Council of Boards of Secondary
Education (COBSE), the National Council of Educational
Research and Trainings (NCERT), the National Council for
Teacher Education (NCTE) for furthering the objectives
of this Act ;]
(xxix) to constitute various divisions, units and committees for
the furtherance of its objectives ; and
(xxx) to do all such other acts and things as may be necessary
for furtherance of the objectives of the Board as a
corporate body constituted for regulating and supervising
elementary, secondary and higher secondary education in
the
*State.
1. Inserted by S.O. 3466 (E) dated 05.10.2020.
2. Clause (xv) substituted by S.O. 3466 (E) dated 05.10.2020.
* Now Union territory of Jammu and Kashmir.
3. Clause (xviii) substituted ibid.
4. Clause (xxvii) substituted by S.O. 3466 (E) dated 05.10.2020.
5. Clause (xxviii) substituted ibid.