Powers and duties of the Board.
(1) The Board may ordinarily
meet once in every six months but shall hold at least one meeting in a year.
(2) The Board shall, in addition to the meeting referred to in subsection (1), hold a meeting to be known as annual meeting to consider and
approve its annual report, audited annual accounts and balance sheets.
(3) Subject to the provision of this Act and the norms of guidelines,
if any, laid down by the Council, the powers and duties of the Board shall be
following, namely :––
(i) to recognize or affiliate any Polytechnic situated within or
outside the
1[Union territory of Jammu and Kashmir] :
Provided that, where any Polytechnic situated outside the
1[Union territory of Jammu and Kashmir] is recognised or
affiliated, an intimation of such recognition/affiliation shall
forthwith be given by the Board to the Council as well as to
the Government and the Board of the State in which such
recognised or affiliated institution is located ;
(ii) to inspect or cause to be inspected any institution seeking
affiliation ;
(iii) to specify the nature of study and instructions leading to
the examinations to be conducted by it ;
(iv) to fix norms and standards for infrastructure and equipment
for affiliated institution ;
(v) to specify the educational and other qualifications of
persons to be appointed on the faculty of recognised/
affiliated polytechnics ;
(vi) to refuse to affiliate any institution which :––
(a) does not fulfil or is unable to fulfil the standards
laid down by the Board for staff, instructions,
equipment and building ; or
(b) does not abide by the conditions for affiliation laid
down by the Board :
Provided that affiliation to an institution shall not be refused
without giving a reasonable opportunity of being heard and
without passing an order in writing by recording reasons
therefor.
(vii) to withdraw affiliation of any institution which is unable to
adhere to or make a provision for standards of staff,
instruction, equipment or building as laid down by the Board
or on its failure to observe the conditions of affiliation to
the satisfaction of the Board :
Provided that affiliation of an institution shall not be
withdrawn without giving it a reasonable opportunity of being
heard and without passing an order in writing by recording
reasons therefor ;
(viii) to specify the educational and other qualifications for
admission of students to recognised/affiliated Polytechnics
and the terms and conditions upon which, and manner in
which, students shall be admitted to such polytechnics ;
(ix) to conduct examinations for the students admitted to
recognised/affiliated polytechnics from time to time leading
to the award of diplomas ;
(x) to provide for the conditions including examinations fees
for admission to examinations conducted by it ;
(xi) to call report from Head of the affiliated institutions in
respect of any act done in contravention of the rules,
regulations, decisions, instructions or directions of the
Board in such manner, as may be specified in the
Regulations ;
(xii) to inspect or cause to be inspected an affiliated institution
for purpose of ensuring due observance of the specified
courses of study and also to ensure that the facilities for
instructions are fully provided and availed of ;
(xiii) to provide for the publication of the results of the
examinations and for the grant of certificates and diplomas
to students who have satisfactorily completed the course of
study in any recognised Polytechnic and passed the
examination conducted for the purpose ;
(xiv) to advise the Government on all matters relating to technical
education and training in the
1[Union territory of Jammu
and Kashmir] at Polytechnic level ;
(xv) to coordinate and maintain standards of technical education
at Polytechnic level and to affect reorientation of such
education in conformity with the norms and standards of
courses laid down by the Council so as to serve the needs
of commerce and industry and to promote cooperation
amongst recognised Polytechnics and industrial and
commercial organisations ;
(xvi) to institute an award, fellowships (including travelling
fellowships), scholarships, studentships and to award prizes
and distinction certificates ;
(xvii) to prescribe norms and procedure for grant of assistance to
the affiliated institution for improving the quality of
technical education ;
(xviii) to cooperate with the Council and its regional Committee
and Boards of Studies and other All India Organizations
and authorities for the purpose of effective functioning of
the Board, to effect uniformity in standards in recognised
Polytechnics and to increase the potential for the
employment of those successfully completing the course in
a Polytechnic ;
(xix) to exercise disciplinary jurisdiction over the students with
regard to any matter pertaining to the conduct of
examination or the award of certificates or diplomas ;
(xx) to borrow money, with the prior approval of the Government
and on the security of its property, for carrying out its duties
imposed by or under this Act ;
(xxi) to delegate, by notification, such of its powers and functions
subject to such conditions as it may think fit, to any
recognised Polytechnic ;
(xxii) to recommend to Government introduction of new courses ;
(xxiii) to refer any question arising in the course of exercise of its
powers or in the discharge of its duties and functions under
this Act, to any appropriate committee and consider the
Committee’s recommendations thereon ;
(xxiv) to instruct the affiliated institution to make available
infrastructure, faculty, and such other facilities as may be
required by the Board for smooth conduct of examination
and for proper discharge of functions under this Act or the
rules or the regulations made thereunder ;
(xxv) to develop and launch a job placement module, to be made
available on the website, for the information of the
prospective employees of the pass outs about the availability
of the candidates for job in their organisation. The feed back
on the job acceptability of the pass outs shall in turn be
utilized in reorienting the course curriculum to the needs
of the industry ;
(xxvi) to formulate schemes for initial and in-service training of
teachers and identify institutions or centres and set up new
centers for staff development programmes including
continuing education of teachers ;
(xxvii) to take all necessary steps to prevent commercialization of
technical institutions ;
(xxviii) to lay down policy and procedures for migration or transfer
of students from one institution to another ;
(xxix) to carry out such other duties as may be imposed on it under
this Act, or the rules or regulations made thereunder and
also such other functions and powers as may be assigned or
delegated to it by the Government. This may include conduct
of examination of the students admitted in the Industrial
Trainings Institutes (ITIs) in the
1[Union territory of Jammu
and Kashmir].
1. Substituted for State by S.O. 1229 (E) of 2020 dated 31.03.2020.