The Chhattisgrah Madhyamik Sikhsha Adniniyam 1965

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1965 
("''1iifi 23 ~ 1965) 
THE \IADHYA PRADES>i l\1ADHYA.\fl.K SHIKSHA ADfflNIYA.M 
1965 
(~o. 23 OF 1%S) 
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1965 
( ~4i<ti 23 W\ 1965) 
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TI-IE MADHYA PRADESH MAD HY AMIK SHIKSHA ADHINIYAM 
1965 
tNo. 23 OF 1965) 
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MADHYA PRADESH AOHINIY AM 
No. 23 0# 1965 
Tifl! MADHYA PRADESH MADH'VAMJI( SHIJtSIU AOHINIYAM, 1"'5 
T ABU: 0, CO"'11!NTS 
• 
l. Shorr u~. eare.n1 ~ ,ommcnccmt.m 
CH4PTER 0-llffABUSHMENT 01111llil BOAJtD OF S£CONDARY EDUCATION, rTS 
CONSTITtmON, FUNCTIONS. ETC. 
J lncorponl.ionoll!aw . 
S. A~ orawrrn.n. ierm cl amce alld cooditi- at hi>...,,;.,. 
6 Term al olfice 111d fillingoCcasual .._y, u :. 
7. Quorum. 
8. Powers of the 8ollrd. 
•[3-A. Oisqual!fuuoo ror bclog member of Ille Board 1 
10. Constitu!JOII or b,,i Fund. 
11 Cl.slod)' and il!Velllllellt of&owd Fund 
It. Applauon of 8-d Fund. 
14. Audil etld ICCOUnlf of Bawd. 
•S....W.- -•--·""ll<....,.l'nicluh Act.No.11•1'1?1 
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CHA.P'l'P 1\1-MISCEU..AIOlOUS 
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26. Pl'alwf,np "0l iuvalic!R by- of vaca .i:a, ell:. 
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MADRY A PRADESH ADIIJNIY AM 
No. 23 a, 196.S 
11D M.ADBYA PRADISII MADHYA.MDC SR1QBA AJ>IDNJYA.M,1"51,4 
CR=~ lbe aaai of the Oovcmor on the 291h Scpeemw 1965, asscat fint pul>­
lisha! ia die Madhya Pnde.sb ~ . Exbaonlimry on tbc 3Qti Scpcmnber. 1965.J 
Aa Act to ,,_. /11f. Ult .emblill11nmt or a Board to replata ~ : de,y 
Educadaa laMldllya Pndall • otw·.....,.,lldUu, theteta.. 
Be ii enaaed by the Mldhy1 ~ ugj,llllllB in the Six1eenlh Year « ·the 
Republic or ladia u follows :- • 
I . (I) lbis Aet may be wled the Madhya Pnldesb Mtdhytmlk Sbtbbl 
Adbmiy.ai, 1965. 
(2) 11 C!Lktldl to ilm wtlolc oi Madhy& fffdeJb. 
'{(3) nlis ICICdal lhtll come ioto faroo ll0DCe and -.do.IS 2 IO '2 lblll c:ome 
imo r.tc on alCb dee u die Swc Owernmrnt may, by• nod&:wim. 
appoim}. 
1. I.II dlla Aa. iness lbere is anything re_popaot In Ibo SlbjDa o, rm_.11,-
(a) '"Beud" meana die Boan! of ~ary Bdu ... tlon cmbli,hcd &llldm' 
IDCCion3; 
(b) "B')'IHlw" raeans I b)io-law made under this Aa; 
't"(c ) "Otirinu • means the Chai~•n of the 8011)1 appointed 111,der 
SccbOO 5";.) 
'{•(d) "Eaccurive Co111JT1ittce• means the Bxccutive Commiui,c C0111ti.tuted 
IIDd« Soaionl9 .} 
'(~(e) 'Odler Bactwud Clases ' IOll&l'l1 1hr. ()d1Ct Blckwud CbePlt ol cima>s Ill 
s,ecl&cl by lho ScllC Govcmmcnt ride Notiflc •• No. P. BSI-XXV""'-
3', dald lhe :z&h ~.1914." ;J 
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(f) • tnstiCUllon • uans an IIISlitution ~ Sm:oiary .BducldoD «. 111 In,, 
SIQrion not ldm1ntA to the priwcp 'Of any Uni YCl'lity c:mNi• d by 
law ud implnlog aaioi,. to w IP':N'hcn for a ct!1ificaie or I diplo!N 
counc u die case 1111J be, and •• tee • _,. of p miftllioo• . ~ r-"' • 
. 
1((1) "Local bedir:s' ~ I Mlnl,cipa1 Corpo. ... \.QUU•Pd .... Ille Madhya 
Phlblb Municipal ~ Aa. 1956 (No. 23 of 1956), a Municl· 
pal Coune1' • • Napr Paochayat Q>l,..ioftd undClr Ille Madhya Pndelll 
Munidpalidea Aa. 1961 (No. 37 ct 1961). or a Oraui Plucbaya. J..,.i 
Plndlayll or 7..ib Pllnch&yat, 0-Wli!iiied under Ille Madbye ,.,..., 
PandiaJa Rli Adhiniyam. 1993 (No. I of 1994) ,s tho c:aae may be":) 
(h) "Managing: C'~'lltmtiUoc" 1J1C1111 the. menaglng 00111fflince constillad by the 
flllllldaliou sa:i«y or the &ovemina body, u I.be case may be, of • 
~inlr:Jturion: 
(I) " Middle Sdlool &!ucation" mc:an, such edtralioo ii Ibo ~ Go'ril!IIIIWU 
may, bJ @fiu!'Oll 1 ddinc from time IX) time; 
(j) "tt c...gnited" :.ilh ..:i. grammatic:al ~arialions med w\Jh rdQ~ucc to IClwxtll 
meam leCOIJli.ed by lhe Board lot 1he purpoae of adnliNion to 1he 
privileges of Ille Boud; 
(lJ "re111latioa" nans • regulation made by !he Boan! under dlia Aa; 
'I ( 1) "ScconclarJ BducatiaD • mew die education wtlich faDows jmmodi1rety 
the uge of Middle School F.ducuion 111d prUlCClcs bvo1cdl•ldy lhe 
stqe of ,educali<lll conaollcd by die Uniwtui1ies "'Srablilhcd by Law m 
India. ·:1 
'((111) "Scheduled C..ld' means I member of any ca-. race or u,1,c or pill ct 
01' poup "dhill a wee, qce or llibe specified u Scbedulod Casa, widl 
Jespecl to die Slalc of Madhya Pnc1esb under llticlt 341 cl the Conllt­
tulbl d lnclia; 
In) ~uled 'nibe" ftelllS I member of IDy tribe, aibal <>Ml!i!Adty Cll pllt 
of or poap willio.a tribe or lribaJ comn-..nity sp,rifted • ad! 'llidl 
rapecr to the Swe of Madhy• Pr1lde$h, uodcr llticle 142 of tbc ec-n­
llmClll ~ b!ia.J 
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Qt1t lffh "1 ijii(IHft,a,1 ~ llf ~ 'if1R ~. '11T IIOl'll·• 
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(I) dnc Pllodpw/HCld Maiten of lmat\10C1Cl.t iecognitcd by !he Boad of 
whcm one IIWI be a woman, 
(d) .e Ptinclpal of TC:ldlffl Trlinln& lnstilurions o, Training Colleges; 
(tu) 11.x Tcachen d Insmuoons ~ by lhe Boad ot whom at least cat 
shallbca WOll!all; 
(iv) duce persons repracoti,,g ~• iocJucliPg local bodies wmdl ND 
inso• Irion. ,.,..,..,ited by die Board; 
(v) ftWI n.e.,u,. of chc r.wtiya Pndcsh LccuJativc Audnbly; 
Prowdcd th&I ou1 of twcr11y members nominated under c~ (k) u lu$t twO 
mi:mbcr, ucb .h.ill be trom Scheduled Ca:sics. Sch:dukd Tribes and 
O!hcr&tlwan! Classes. 
( 2) the Name of c v cry membcn shall be 001 iflecl In the Madhya Pn.desb 
~-"-l 
5. (I) The Owm11n shall be such pcraoo as may be appointed by die Sw.e Gov· 
cmmcnt, by 11caific1oon, 111 chlS behalf 
(2J The ttrm of office 111'1 Olher conditicris of service of the Ownnan shall ·be 
such as may be pl'CSCllhcd by rules 
'·' Ill) 
1((2) 
' ((3) 
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11( 4) Tor, ICml of office of the nominated members sb.a.11 be thtte yean from rhe 
date c,f the nwfic&nou n:ganhng nolllU'ation wider sul)..secdan (2) of Secoon 4 : 
Provided dial the: i.-mi of ll1'Ulben oo11llllaled wider sulKl&use (v) oft~ (k) 
shall cocamillw wilh lhc Legislative Auembly.";I 
I· S) II • • • • ·1 
l61 lf Iba Swc C°,Q,emme.d considm lhat the cooti11\l&QCC in mfkz of any uccl­
nac...j 11.cmbct ii 11<1 :II lhe pubhc uu:resl, the Stme Go~ may make IC onii:r 
tmrun... i Ill b.il /IQlffltlllvrt l1od mt.ltiiipco be .ihall ccut to be & mcmbel of !he 1? o&ld 
roo111nth1l&Dding th&t chc tr:rm for wbicll be was r,oorimorxl "- QC( ~ 
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n-,:,:r t'tft. 
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'f'(7) Any noorianed l'll!IDber of die Baatd may Rlllp his offict bJ • lear:t ad­
dnmod 10 the: Swe Oo\lCO\ment aJ\CI lhe sans ah.U be nocified in tho official 
Oazeae.•J 
'["(8) In die evma of a casual v~ oravring by fflllOII ot. dcam, migrMioo 
01 tCllllWtion of oomlnadcm of • memba- or for aay Olber re,,son, IUCb YICllll:J lball 
be ffllcd by nominuion, and any person DOllDIIIICd 10 6D IIICb v-.icy dlall hold 
offla:. for 1ho tam for which it wu ICll&blc by the person in wbotc place he !Ju beal 
so nonmated and oo· longer.'; l 
(9) An Dlll(ling member shalf, lf odlawise qoalificd, be eligible .for -ledion OT 
~rion. 
'("(10) ~ uiy n01ll11Wed member at.cnu himself, willloul prior pel'lllissiao 
of lbe Chairman frcm thrc,, conlCaJdvt """Ning of me B oanl. be lhall be decuied ro 
have raipd from hiJ office.".) 
l(7. The: QUON1D for • rneecin& of rhc !load sbalJ be one-lhird of the fOlal numba 
of membas.} 
8. The Board &ball have lhe following powers, o.-ly :-
( •) 10 pn::scnbe coonoes of insuuaioo in Sla:h branches "' Secmdary Educalila 
as u may dllnk Iii: 
~ (u ) io make regulations for imJ)OSIII& penalties oo caodidw, using lmfair mc1111 
ill the ~11111:iODS cooducred by tile Board; I 
(b} ro conduct euminaliona based oo such couoes and tau lll 51ep1 llllCillary 
thcRto·, 
(c) ro admit 10 itJ eumlnatiODS, 011 conditions !hat may be prescribed. caodi­
dues who have pursued the p,t:$Cribed coursu of insauc:tim-
(i) in instimrioos rccogtliscd by lhc Board; or 
(il) privately: 
.,. • • • 
(d) to publish lhe n:sulu or iis ewninatiaot: 
I !k:orrt 'lf - 4 ol Ooe M...,, ,.,_ M<. Ho. >I cl 19k 
l.r b •--.,.-Jo1,a,,-,..,-,.Aa.Ho.ll•lfll. 
l. --lof-6 bl -',._ Madt,y, P .... "4. Mo. 11 • 1919 ._l'lc6oo, _ _,,_.(D)<llhe.....,.,._,..,,~ 11 •1919. 
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m l't7rr. . 
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-.t11flFb:41="7t-i'1 if "111111< t"'1¥ •1qf't1111 ~ t ~ '?fl lmlT ~ ft,; 71A ~ 'ff 
1'11Tl'T~t.l 
2
(7. 'ltni • iWt ·""'"" ~ flfil ~ lmlil '1ft 'fl! TI!IT • ~ ~ • ...... 
1'1fi.J 
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•. '11'111 ~ ~u,!-.f\tr 1flraq; 'iT'<! ll'ft, ~ -
-·---(¥} q,1111"1• ,-., llll ~ 91,w,--" ~- ~ '!I{ ~ m-. ft!IT1II' q,4-11•11 
~.-AT. 
3({111111) TI'! ml .... ,rtt., tft 1ft ~~ 1'° ~ lmPf ~ it~ 1'ffl 
"tn 'lfOarrin 1l ~ m ~ •~ '{'I: .. ,ft<1111. •Ai<H~a offol 
.- Ml l"I r., u.. "1T'if J 
(-.} ~ q,~•it'I ..,;: 111 ■ ,Fttt "l'C■Pi't "'1 "'"'"" ~ ffl ~ .. ,, ... 
~ ~ 1R'!T 
~~fft<'R, 
ftr1PT• ~ q,q_'4#11 '!if~~~ - ~ ,ml~. tt ~ ~ 
1ll't ~ ~arrin it m t;n. 
• • • ., 
l ~llftt'tl ~ 11'1'W 11 " 19'94 ,tr 91'0 • ~ YRJ C..Mdlic. 
2 "8!t1I ~ - 11 W'1 1•79 ott mr S -.ro ~ ott IIC. 
l ~ ~....,. Jl "'I 1'79 <II lffll b A") fflJ - ~,ti~ 
i, 'l1lnftl ~ -- 11 W'1 197' _, lfflJ 6 (,to WM ~ '" .-,. 1"I 1ffl. 
• 
,s 
6 
(e} tv &flll' dipbua or ccn~ to persons Vlho have p,ISed the eumina• 
tion~oftbeBOlld: 
(0 10 recogmse ~ llraau:d in Madhya Pnidc,b for ~ purpoM <.f 
ldmimna them re die privik:eE:a m the Board. 
1((ff) to J)fCtCribe cqnditirm for recog,ution of sc:hooli or institutioas iax:lud,­
U1& canditi0n1 of set\'iQe of •n•:tv:n, tbeic qu~-. cq>ipna,(, 
buj)dil'll and Olher ed\)CM imal flcilirics, 
(ffl) 10 withdnw ~tion from the instirution, wbeie I.be Board js sads,. 
fted ~ bl(lutt)' lflat ira privilc~ ~ abused by it or tbar dx eor>­
ditions impo9Cd by die Board for the recognition of such institution 
~ nut complied widt . 
Provided that dc.:recogmuon !!hall DOI ordinmly be made effet.'tivc iii the 
mids! of III academil: SCS$10l'I : 
Pto" lded fun her tha1 ,r an> dc•n:c0t;nitioo 11 made effeaiye Ul !be mkl&t of 
an acadCfflJC =s10n, lhe studcn>s of !he school so de-recognised who 
would have bllen adm1ned in the Bolld 's Burnimtfona shall be 
11Jowed to appeai privaicly.) 
(g) oo nil for n:pons from the ~Conunis5iCflCI' of Publ.i.c r:n.roction) oo the 
condition of rccognited insrutn.lon Qr of lnJdtmioos applyiPa fcf 
n:cognirton or to direct lnspecnon of sue.fl instinJliom; 
(h) to adopt measures 10 promoce physical. moral >Ind IIOC-ial welfan: of 
studerus in rccognistd lnsti1urions and to ~"'be coodidons al !heir 
n:si«ncc and disciphnc; 
(I) 10 organise and provide lcaurcs, dcmoo&tmlJOIIJ. llducational miibinons 
and 10 tak.e such ocher measures as ere necessary to piornoic dill 
Standard of secondary cducalim: 
(J) to institute and award ICbolmblps. nwbls and Pf12CS under conditirm 
that may be. presaibcd 1 
{k) tu dem..1¥i and re.cei•e ,uch fees a may be prcaaibed incbling r- for 
reguu aiion of teachers and Managing Committees applying for 
n:.~rarion as such; 
l{"(l} 10 adm1110 in eumillanon candida1c1 who have panucd cooc.spc■ b ■ e 
COI.O'SC coodoc,cd by the &aid , 
I -"Y-61'oololdlt~-Ao..No.ll.,19?1. 
L """----l'lellc---.... -S~Jollhr r,l~a,._ MO.Null al 1994 
' ........ _-.. - ! W o1 .. --,. ,,._ ""'-'"" )I ,,I !904 
I 
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~ 1fflf ..i, qe-,t,t ~ ffl ~ ilir.il -.'t 'i411\iG'll 1ff T-l'i"f-,r.f 
'RP~ 
("O IIUIY;!, .. 1lwffl iMlwf -.'i 1RW ..- rli41iitfll,jjl( tt * jjq) ◄;vJ • ~ 
W'fftv-tnl?,;irr,f.-'ffl. •, 
1~) Wldt:.i'\ 11T 11•11-il IJt 1fR1T RR ffi ~ d, ~ IRPflr 
iliiit'M'""' tcT 'd, ~ ;wfa1..r-,, 'ri, ~ "'"""• ~ 
~ ••ft,¥ ,-flm.r 'Rlfl d ~ ltTlft t. ~ 11vr1; 
~1ilr"fi'i-wt11T..ii~1'\"a1f't"111il~'ft-11 ~flt;~ .. 
imns; 11'n -.-r 11{ 1r1l'M'I 1' "l!Tlf 1i1r -;rn 1\11t111's<t1d 1lil ;Jll 
...,_ , "lro 't-iiiCl•I 1ilr1'f 'ffll '@'. 1!T 11{ 1ilr ~ 'Pll -,n ifl"l<fl 
l"f~ m • ~ -im. mr air~ ~ ~ m 1ljlT ai1q,.,-1 ~ 
~~t 
~ ~ ICh: ltt ~ ~ ◄ •lf'<ldi -~ TI ~ 'lfsi if "Pilftfu ~ ~ f_ 
ffl nr 'A¥R «~ 111\ ~ 1iTif1 ~ ,,-., f'4c1t,f11~ 1/'t, ~ -~ ~ 
"" ,rtt11r◄'I' • m ~ '11'111' tm. ,rtt~ ~ ~ ~ 1R ~ • 
ffr!l ~ flirll1 ';lffll1lT.) 
(1() ~-'!IRI lffl!T~""' TIT 'lfRlllT ~ flp) ~ ffl ,mil 1iN1il'! 'f>'t 
1!"ffl °it • 1tll'fl " 2 lllffl1W 'ffllll" fltcw!I i ~ ~ 'llvlT l.l'T ~ 
"6ilniit • f.rtteror "'1 ~ -r.lT: 
(':() l!R(ffl·VR!' ltffl◄'I' * r-l«llfif4'f • ,1161\•, ~ n1 411111r..t♦ ~ 
ii~ re•~ "IRl1f V{Gr~ ~~flrimr 1l1l'f 
◄ 'itii(Pj ""' ml ~ ~-
(11) &liljijlofl, omf-;fi lt~ '1'~ "" ~':T-f 1li\'ll ~ ~ oQl+cii 
~ llm 'it1' ar;q "J"ITt1 ~ -;;i'lflfi 'l!T~ ftfflT • m ~ • 
• ftt'it 111<114• ~ . 
(31) ~ ffl • """"'· ~ ftjl- ~ ""' -.nit Ql':!'{Rlq(, ~ "1111T lffliR 
· ll'f\lnt~~'111A'!Jvn; 
M ~ itnr .t ~ lR'IT, ~ 'll'l'<l' 1R"IT. ~ ~ 1'ft ~- f,qil 
d~'ltl•<"I • ~ ~ m lfffl ~ ll'll "°'If .«ftifhql .t 
d'w~ ... <., '11'1-. 1ft .. ~Ria t, 
'["(5) ~ ~lllf 4 ~ ., 1qflf4l -,n m ~ f:il-i'li\ 1'!ITlf tro 
t'..,iftla q-:c:,..,i< q111,1i•ii'I' -., Qf\1f1., .. ~ t-. 
•-h ~ ,...,. n ~ 19?9 ~ 11'"1 6 ~ m, •-•l'lit 
• ,......,, ~ - U 'llt 1- oA flll S ~mi.,_ .....-.o!'I g !nof • _.. « wdlt h -
... m .....,._ n. ll WI\ 1"4 'If'! ffO ,5 ct0 fl'1 111tw1,,« 
17 
... ,n.. .... .,._ 
a.-. 
rs Ill SW. 
-
7 
(m) to adviac 1he Swe Govcmma11 u co the courliC.1 of illllrucuoo and 
syllabi o( Middle Sdiool Bducadon with • "" ID lleCQre coonlination 
between Middle School and Seconday Education; 
1((Dllll) (I) to crpnj,e calferc:nce, ,emin.u,, lympoliwnt to promote die standam 
of Seconda,y fl6i!C#VYI: 
("111 to o,ganue wodsbo(,111111 ll'IWIIJ propmmes for pepa-seam; 
(iii) to tm DC" Ml')" Sltpl w1Sb rqud IO IIIOdemising of sdlool cua:ic:11· 
lum, scrcng1henin,•of ,cieoce 1121d nwhenwic. cdncatim, wad: ex­
perience end voc:arionllisation by making i,ne:11.igan.xi end re­
se:aichts iluo tbe lales! evtluauoo pro<:csi;(:<) o,; ~ expcrimtms: 
(i<w) 10 w.e au noccssuy Jlcps 10 makc. clllilll\&IJOl1S man: valid, rehablt, 
comptdiensiw: end ekbcnlc; 
(v) io arrange for .:ornpfdlcnsio,e evaluauon of srudcrus through cumula­
uvc records end il1lcmal WC$$11la)( 1CCOl'dl.J 
(n) IO do all ocher thinp ancillary to any of the purposes specified alKne or 
for !he purpose of canyin& u-.co effca the provisions of this Act, 
'[8-A. A person shaJJ cc diJquaJified for beio& nomiNled or for oomirnlillg 1$ a 
member if he, ~tly or indi~ly, by himself or by his panner :-
(a) hu any share or u,u:rest In an~ publication' prcscribcd as a text book of 
study for u,c In any instirutlon h'npll'ting secondary education, 01 
(b) has any shm ar 1ntcreS1 in any wor!,; done for or on behalf of the Board. 
Eiplanation..- For the purpo.c of !his ,cction., the publlc.arion of a lexl bom; 
shalt mcludc ils rcpubl1C&llon. J 
9. ( I) Th: Swe Go<wemmeot shall have the ngbl to addn:ss tbe Doud with refer. 
erice w 111yv1111a ecnduaed er done by I.be Board 1t • • J 11111 10 COllll1lllDica w lbr­
Boud llS YICWS 01'1 Illy m.lllt2S will! which lhc Board ~ • • } io cmormtd 
(2) The Boan! ltla.ll rq,on 10 lhc S1a1e Go\oanmcnt sucll M:OQl1. if my, u II 
P''"""OJIOit-5"""''"" IO take 01' Im ta.km upon lhc COIIIOIUIUCAtioa. and shall fumish IIQ c.q,lamlKln 
if 11 fails ro 1akc acuon. 
----- ------ --~------------I -..-,-..o(,. j <lthcU...,,.-A-.W.. I~ 191' 
l S...&i,,a .... -, ~• ,,_ Ao. No,, 11 vi 19'19 II 
l ~by-6al .. _,..,._ A&.Ho. 11 al ... 
7 
(9) flrtn 111'1 1llff ilt"41tt♦ ~IIT ._ ~ iPIINi ffl ~ ~ 't 
1111" ""' 1'm • ftnr9' q1cw•11 ll1IT ~ ~ • .._ • 
~ -.mr,r "♦) ~ m. 
~ "tl91flw fnr - ffl" ~ ~ • ft!ll Wril+tifl, 1"R 11,1\sti'I, 
qf\wim!\' ~ 3114'ac-c ,r(>IT; 
(fl} 1l1'f 'l1f ~ 1ffl'l'I • ffN ¥ilffli•li'll (t,,,q) ~ ,,..., •1(1,ri, 
"1 iiil4lli~ ~; 
~'Q ~~ 1!i, aiflrlJ ~. fll ♦a:11-iht ~ 1flJ! ~ ~ • 
~ lflm ljj ◄ lf<I ♦ Q't!l"q 1J'{IIT. 
('rr'II) ~ ~ft:tf ) )If~ "/J"ll'I ~ r..111, .. nlfi ~ • 
'lt'ts:flf 1l flicJtflfQ) --- ~ 'l.•'"*" ~ twit~ ll;W.) 
~\ Jlw!t.a ~ ,rt \141 ◄'1) 1' ~ ~ 1ft ~ 1l ""1"""' 41 n 
•lllfllq., • ~ -., ,;1qfft't11 ~l\' • ~ • ~ lr"lf lflfftf 
ffl 1'il"'IT; 
J.~'aft.zrfll\,~-TI1"';fJ11~1flRIT~1fl1ml{-'nif -•--
~ ~ 1'1n, lift~ 1'fl{ 1fl ~ ~ ffl'J ...... .,. 11T ----
'-'!ft ~ fflll'f it. ~ 1"~ 1'!VT ~ <mft 1fAft -.r.-r 1" ~ il 
~ ~ ii, ~ l!l1fTR ~ q,<(Q'iRI ♦ • Pf if ~ itir1n 'lflff '(I, 
-.;tt «w'm 4" ~~- tr. 
. ~ m ~ . .tr ~ • mi '" "Jfl'I att ,r)'t -t ~ llllT F, ~ 
3!Wlllft<I mil~ . 
· --tlf tlro T Vlmll"f ~- ~ ~ Qld.4'1R<"' ~ ~ .- ~ 
;:nm T-Y· ~ '1ft mrrr J 
,mr;t ~ '1fe •fti••< t">rr Ar q 11TP1 '[ • • I mi ""'~"' 111\ - - "" 1Wt m • ~lf 1l 1l'PI ,1 wwutn, ~ IITT ~ 1ft ~ 'It 1lllri .._ 
1IJ1 ~ t). ffl ~ ~ 111'1: 
~ .,it .. ,~ ~. ll'lt ~ t). ~ ft; q ;J1r ~ 'It lllvlT 
~ -,.t ~. ~ 'fITTI" .t ~ -t,n ~ "11ft ~ '1'1411tfl, ~""' 
- 11 1"I 1'17'1 .,._ 6 (wrC mi """ ~ oft ~ 
~ "'•-rro....,,., 
,,_ Jl "'I I-"' ffll 6 ffll -./1'1 
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• 
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l.!•..f•11•• _, 
,..... .. .. , .,. 
....... ""4 
A~p '• •lt.t:t• of 
tMu :a...d. 
...... 
If me Board doe:! not wlthin • reasonable time take .au, to the SldsflaiQl 
of •he SI.lie Ooveriuneni, the ~'We Govemmait may. aft« considering 111y ~ 
fnml>l.o:d or ~rcation m'kl¢ liy !he Bow. IJ..,uc sucb dinlcdona ooori51m\ wilh 
dus Aet u ir u111y dunk fie, and die ,Or,.,rd 'f • • J b !he case may Ile., 1hlll Cllmply 
with,iichdiRctions. 
(◄) Wha t my ai,agmq b1 ~ opinion of the ':,= 0ov'1DJJICOI requires 11w 
Ul1flll:dialc acrion should be cum, the State Oo¥en,me111 may exercise sach of the 
p(\wez:- .,f the l3oard 11 • • I o~ 1ht., M, as 1t dc:crus n=sqzy withou1 pnmow 
COO!llllcarioo widi die BOlllll 1( • • I ;mil shall fOl1hwith 1nf'lffl) ~ Doud of~ ac:tim 
taken 
(5) The ~Ill Oovaunet11 may, by order in wrillllg 'P(l'ifyu,~ the .reasons lbemof, 
suspc-nc the e.,r...;UJIOf\ t•f my ~olnpon or ot'der or die ROtt(J ·f • • J and prohibit the 
dou:: •>f .111 a.:t ordtcd 10 be or pwportirig 10 be ordered 10 bl' tlunr h~ the Boani 'r • J 
If lb< Staie Ooven,mcm IJ ol tbe opi,ti01 • L!l.3t such rcsulltilOO, 01 :le <)I' act is in exceu 
1>f rl,1: poweN conferred b} or under rhb ACl upon the 
Bwiu 'I • • J 
•{(6) • • • • • 
lll. A Boa,d Fund shall M fowled fur the Board. and .iL s ,ms reoei~c:d bv nr on 
behalf of lhc floard 11J1dcr thi, A~1 « otlicrwiJe shall be rfaccd 10 lhe crcdil rbcnof. 
l 1. All n,,niey, 11 the Ctt'wl of thil 8oud Ftmdo 'lh,11 tie ~ept in the Oovcmtnmt 
1rea,wy or ~, . y Bank as the Boad fl1;ty wirll Ille appruva< of•?,~ 0&,..,11moat decer-­
m1ne : 
l'r(\vi<IN> ·•iat nodlm& 1n tlnY Sc>Cl'Al sta.11 be der:mru i. rn:-,:lude dlC Boud from 
invcruna such mooeys as IJ"C nil! mquinld fat' bmr.:di:e ~iw oditu:re 111 any uf the 
Go~mment oecur1ues. 
'2. Sub~ .\J lb.! p1ods1oull 01 :ht:. Aa, lhc Bo.r,I F111.d i,~n be: applicable ooly 
to rhr: i>aYtllC!l' uf the ctwg::s and Mprases incidcnul •o lb&. sc•:enl matu:n specified 
m 1!11~ i\ct &ll\J ~I.I any ,llhcr pt••l)UX '•ir which by « under thi-. Aet po'M71 a.-e con­
ferm! ·, dl.uc• ,mpostd upon !he I! Jar,1 2{ • • I 
13. (I) Tit': Boot .lha1I i:,rcpve ·r sud! m3llDCI' as ma~ I"< :>=!bed by ,~11ula­
oons !ho., ~ for it., ensuing financial year 111d foni."11-d " tu .ru: Swe Qo\oemmcul 
fO( ies \ .w:llOn ,\OI lacer duin the lbirt1-fn day of Jii1umy "'"ceding sucb fme?I 
y~, ;,c ~t&! - ,J,o.,.euamem IJ1t)' pass such o.tders with n.fe,~u!'=t •iietclo u it drinb lit 
.md .,,all C0"1f'Ll-1.ICU! Ille Stu•: ta th!< K:>ard by 1hc Jl~l d.l) o• March pt«ei1iuS such 
fum1': 1 yea, ~ rbe Board JlwJ give itect Lo 9U(;b Or.kn. 
.... .:\-"iJc(t 
\hlr. b :£~,. · 
:>tlltr rve.'11, 
~• if oo Ana.loo is c,1IWl'lllni.Clte(1 1, il1C B<-. · 1 by lhe 31st day of 
,, abctvc, Ille 111-.cft,,:i shall be dmned tu ha,c l'icn l sanCCN'J!IC!d by die 
11 wi~ any ,· •odifu ·ioo.. 
·---------~----
• 0..-Jl,J-dotlllo.....,_ f..u~ ~ ... ''°' tm ~0.,. IIOII"¥- olllw~,,,_...._.,, <' o( 1'94 
:J_O 
l 
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8 
(3) 1{I\'""" ~ftb .,rRf,.J' Jltf( '31A 1U1R ill fl•clillt 1IR •if!of\ ."f 1"'., 
1) ~ 'frWlf, 11°"' ffll' 1" l!il ~ 11) ,411e.·#\il Ill 1illt ~ ◄ "4ih'I 1K ~ 
Y(ll T :'1"11( 'a ◄fll~till{ ~ 1tmi· ~ ~ \m ~ ~ ~ -~ ~ -'t 
""'""" -iffw 11•. J ~ ~..., 1'IH" ~ -
l' •,..i~., r, ·1 • 
(s). ~ 11TA, 1fnf •t• •} _. 1'r<ft '1ft lfllll"f 'llf IITtw •• 111-.,. ➔ , · ~ .tw 
_m, nttst -.roo ..-i ~ •.-tit 111. f.,"lf"" "'< w ,1, lllk ~* ~ -.,_.. -~ 
,gr~ ,,1( W'n, f.l!ff ft. ~-~ ~ , , """ 'I* • I ~ ri1I ft'lll 1T111 1' 1fl 
~ 1" 111r:\ 1fiT ~ mr ~ ftlr . ... ,1 ~ tit. 1r."!- u.-, mm -.:t ~ 1.Tlf 
1'l f.J ~H ~ . dlTff 'lff ffl ~'1;' ~ ;r.'111 mt V. -~ ~ ~ ,, •• I"' 
ro, ii ltM4'l ,,t,'t ~in • ~ t. 
1((6) • • • • • 
10. 'lfTII • ~ ~ 'IMJ·f.ifu ~ ~ ~- ~ -(l! 31t\iti.q .. , QR 1ff - - • -
~ ,mf 'ITU 1fl 1"'J 'r/f ~ ii VI'!! 'I':~ •1'10~41, ~ 1'W ~ 1il't 11ff1Mt. 
u. 'IMl·M • ~ 11'1r.f'IR ll~, .. lfl•ll•li( "~ ~ 1'lf'. ~ 1111" ~ . _.,. .... 
'fflR 2" #.'111'111'1 ~ •• ,. 41ft:6 ~. -00 ~~ · . * - ._ 
. 'R"l ~ ml -f,, t~ ~ - ~ '11{ ~ ~ "'1l{1r, ,.;. q >t•« ~ ~ ~ "fl. _ ... _ ti 
"''ftW1'I .zitf • f-'li ~ ~ t, ~ '>ft tlHil!>lq ~-'; ~r,.llPI ffl t 
!lftl ◄ tft:q ~ t. 
' U. TI!' 31fwP!11q • ~ " ~-.Jt,f ~ p , -:-n,--~1 1'I ~ TI! - ­
.. f.~ .... II 4'"11\tt 1',~ ~ ~-·• ll"l'IT _, ff7! ~ 0': )' 1'ffl V'..ITTI lm -.rq'f ~ 
t'111t " r-fll ~ 'il,tft Al'1fl .n r-q .v~" • 1'lt fltnu ~ •'•"'" ftR ~ ~ .cllir-.1111 ·,Rf in~ qt,fll'ffl 11• • 1,· wl-..i41 -vm -.i:r 'It 1:'f qi -;ni: ,n: fllll'f 
◄ ftJ"flld ~ ml (t. . ' 
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1 
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........ ,iM,r◄ ~ 3l "'( ,_ .,., - ~ ~. 
-'-~ ..... ~~,,... ~11111?1'1' ... ,. 
2) 
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9 
(2) The Boan! mty. if iI considCJ'S ll necessary so to do, prel)IIC t supplementary 
budge!. during any fiu2ncial year for such ytar and su~, it to1he Stace Oc,.cuunent 
for iu SClCtion not Ill.Cf lhan the lhiny first day of October in the uJd linm:ia1 year. 
The State Clovemmcm may pass such onlcrs wltb reftn-.ace tha-eto u it thinks fit and 
shall commanica1t 1be wne lo the Boatd by the 30th day of Novcmbc:r of the said 
finmcial year and the Bo.vii slulU give effect 10 such on!ers · 
Provided 1h11 if no sanction is c:mtmwuwcd to the Bom1 by the 30th November, 
the s.ipplement1ry budget wit be deemed 10 have been sanaioned by the Stab: Oov­
cmmcni without any modification 
1 ◄. The ICCOWlU of the Board 1(.., • I shaJ1 be IUdilcd annually by sud! a&tDCY u 
may be spcetfied by the State Govemmem and _a oopy of the audued aQ;OWlts and 
balanoe sheet shtll be submincd Ly the Board to the State G~mmcat by si>Ch ~ 
each yea, as the SCI.le Oovemmem may, by rules, ,~fy. 
15. (I) b shall be 1hc duty of 1he ChairrnM 10 see that !hi, Act and the rqu.lari~ 
are ftiJ.hfuUy ot,scrvo!d and hr "1all ha,·e Jll powca IICCC3sary for lhis purpose. 
(2} The Ch.urman ,nay whenever be thinb fit. ca.II a mocring aftu giving • 
norice of DOI less 1mn twcnt}one cle.u day, and w.11 be bound 10 do )O. wiillui four­
~ day$ of the rcccipc of a written requisition siped by n01 less than 'ffifr=o mein­
bcrs) of the Boaro and starin; !herein rhe burincss to be brought bcf0te the mrmna 
(3) In llll}' emorgeoc}. arising OUI of the bu.SlllelS of the Board which. ID the 
opinion of lhe Chainnan requires rhar umntdiate acuon ~hoolcl be wen, the ClwnnAn 
shall Ulkc such .i.ction as he dee~ neccssary, and sh.llll mcrealtc:r report his actio,, 10 
tM Board ai 11s ne~t mecung. 
(4) The Chairman .Jt;1II CkCrosc sucn other powelll 11.~ muy be vei.U!d in ~im b) 
n:gula1ions 
, 
'l(S) The Ciairman .nuy JelegJ,1~ $udi powet:s 111d el\tl'\ISt such duric::l as are con­
ferred or ~ on him by ~ under !his AGl 10 !he Secretary by an order in writing 
s:pedfyiag the powers delegated.] 
16. ( I) The Sta~ Gqvcmm:n1 may in C'Oll,,.JlWloo with 1hc ChaiJman appow any 
person to be I V-l(e-Cbainnan of thci Board. 
(2) The ienn ot !he off1ee and other conditions of 5ervicc of I.be Vice-Qlairman 
~hal\J)c such a.~ may l>e prescribed by rules. 
(3) The Vico-Ownnan shall astlsl the Chairman in all ma.ttcn adrninl$ttllive or 
academic and shall eun:isc such powers and paflllffl such functions of the Clwrowl 
u may be delepred or encnisud 10 him by 11,e Oltmnan . 
I o....dbr- ■ ol.i..M..,,..,.,_Aa_~)ldltN 
l ...,lbo_,.,_._,,_..._,_..,.~ .. tt)oC1lll....,.,_Aa.No. ltdU>clffl 
l bl.__.bySco,o,.9(.l,l)al .. M.-.Y•,.._Ml.: ':.;.;.;,.aWM, 
I 
i!lk l 
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b)' 
9 
wt -qft ~ "' ~~ff ~ '-.'\ ~ "f ~ ~. ~ ◄1').<• ~ 
Tllltv if 11'( V11W1 ~ ~~~~""' m-. ~~ffl1"'¥~ ~"fll'lt . 
14. l!mt 11• •J•~iti ~- ~~t~ ~mrl!Ct 'ill'rittft lll _ _.._.. 
~ mii1 11RR 1ro ~ h ~ 11tt qy.'l'(tfn tt ~ ~ -,,-. ~ • a 
~ ~ ~ vftr -rmi cm '(JQq 1mR ~ llflf qt{~ ~ tl1II' ~ ~ ~ f!lli 
Ai' WI'{ 1l1l!'f f.rlnl't fflT Jlfhl!'i (! 1!l't. 
• 
lS. (l) lf'~ 1111' 1fW 1'1fal ttllT 1111' q: "11W tt i'!' TII .. fllfltqq '411 ~ _,. 11 -
fli1'rll,fltrtt4.,rr11 11111 'll'lf., f:tllcSl\44' ~ '31T ~ t ~ -;rit TW ~ .- ~ ◄ I◄ ... • lfit'ffl - ..._ 
11flltt41 ~ {Mt. 
(2) lf1'T"l'ftl, ~ Tift ~ ~ vim. ~ 'fi 1itl 'I' 21 ft'II! ♦'I ~ Y-1 .­
""111. .,f)a, .. ~ llfl't ~ am-~~ an&41 '◄ '11 "'· ~ 11li" 'SIW1'l'I • 1fi1! °I\ \'i"I! 1('1'q ~ -m, ,\+tl14f\a l't lm ~ 11fbt<1'1 • 1!'lt'V ~ ~ 1ITI1I ., ... ,<11 
-.r .!'Wl1I 1', ~ "" , "◄'q ~ • 'lfm'. mn m • f<alll -,m ~-
(3) "itTif * ifilil"I ◄ W ;m;;i W" ~ fW'I ~ ftiirftl 1\, 'Cl ft; 1f-inqflt ~ 
'U?1 1' ~ ~ ~ l't .,_. ffilm ~., ~. ~ ~ ··""·~ ~ ~ 't. ~ ◄ llnll• irzn) IITT l'i{'Clt'◄ I'\ 1fnr ~ 'i1ff JIT1TPfl "fi:q.,-, ii, ~ .,wf◄ i(l 
~~tm. : . 
(4) 111fl'mf ~ ilR 11fltra<ll 1J1 "'11 iron "Jil filf,iuail rro -;nril f.ntw 1A 
~ 
3
l(s) ., 111qft! ~ ffl'1'm ffl ffll, f'lnl1' fti v,«11q)fl11<1 -.IT ~ 11fltra111 -'llwrl\a 
'Ill' "'1'f ~. ~ 1"t ~ 11fltttq( '111T 1iri 111 ◄ fllr,,.qq .-ru m ~ :lfal"'f Yfflftl .t 
~ 'Ill' 11"( 1'1- iNr41~tt ~ ff1lT l!1IT ~ ~ - 1!l ill!' '111 ◄ ltif.lqq ~ '&ff 
~ "◄ Nfa .... ◄Al<l~d ~ ~ tt- -ctq- "1Tf,J ' 
16. (l) U3ll' 1ITTf'I ll'lll'!ftl' • 'lf{flnf it ~ >f'I -eqfiffl 1iJl 1'TII 'Ill ~ w,nto" c, 
~ ~ 'ff11!. ~- _,, ...... w ;r,ni~ ~ 'ffl1nll l!1IT lr,CI ni-11f «r t'Mt ~ ~ ~ fflT ~ .... 
~~-
{3) "'"" ,uqfb ~ lnii ill',4 ll'llll) 11., ... '111'1111'1' >l II .,,qftl ♦'I Vlp4dl -.tm 
~ ... ,q~ 1!('t ~ ilfltti4'! fl V11N .-'('If 1!l flJ ll'lf!'1fll fflT TI! IR•iilll,-d ♦'I 
'3i'f'!I' <l'tl l!~ - ~ "f'M 111T 1ffl'r-f 1li'tm lll illr 11~ tm v8 ~ .mt. 
l ...-,, """""._ n "W'1: l9"4 "I onQ I (W) JftJ -
2. -""""'-•""""''"""'- ~-11 "'I. 1'7'""" ffll9~mi --"'M>lt 
S ,rwntw ~ ""'"" ll 111{ 1979 ~ llro 9 m) ffl - ~ 1'I -..C, 
-z, 3 
OIIMw- .... 
---
' 
--­.,~ 
IO 
17. (l> 'Tbt:r< sLafl lie a Sca-ewy ..xi soch numbtt of Dq,ury ~ ro lbe 
Boud • che ~ O,,W..nmim may~.,. necessary. 
(2) Apt10laioneol of the Secii;n,y lllld. lhe Depcy Sc,cmarics shall mt wilh die 
Sta 0-
'((3) The Board. ""-/, sribp:t to 1hc provisial.ls o1·su1>-teetion (S). appoim Judi 
officcn indudbJg AsskPor ~ and savanu • it COuDit.o 'lCO"alJY tr. lbe 
d'6dent perfoownce of ils functions.I 
( 4) Tbc q\lllificJDO,is, rhe condiuoib of •.PP<>iilll'llm1 1t1C1 ~ and lhe scalea of 
pay of officcrl In<! ler\'a1\1$ of !he Boam shall- -
(1) U ICSl)CCU tllt' ~• 111<1 the Depuy Sccrcwies be such U 1D1J be 
~_pe(,'ifict' t,y rub inadr: ~y the Smc Govemmeru • and 
(b) u rupcets A.tsiQN ~.1arica, Olhct ~ and scr,ancs u ~ be de· 
u:mi.incd by ~ ~lariom ma,Je under this Acr.. 
'!'"(5) Tl11; Bou-cl sh'1l not awe ~ po51. save wilb !ht' pMr approval-ill Ibo Swe 
Go.-cmmcoc·.1 · 
11. (l) 1'be Sc=ur, shall be lhc pnnapal adnlillistrltive officer and •ball. rub­
ji,ct io the conaol of die Cbliirmao, perfoim web dudes u may be usi&n,:d ro him by 
lhe Boan!. . 
(2) The Scmtary shill be rc1ponsi.blc. for .seeing that all monoys are eiqx:rvled on 
the iJlllllOICS fti which Ibey •~ panlt<l or a!Joacd. · 
(l) l'be Sccrcwy shill ~ ~bile far keeping the IIIV\IJltS of lhe ~oard. 
(4) 1M S«m:ttry shall be cmirlcd :o be prescsu and ro speak II any mccdn& of 
t.br Board and !ht &ecutrte Comminee but shall not be enlillcd IO v01e thcrcaL 
{5) The Sec:re(ary 5hall Qerci,e such ouJCJ powers as may be laid down in 
regul!Mions. 
"["U. (I) Theie shall be ~ an EJICC\&r1...e Commial!e couuong « liE-
IIIClllbcu of the Boa.rd u "'"':lows :-
c .. , Tor Chairman; 
{b) The Cotnrftiu;co;;:. l'llblic .lnsllUCUOII: 
(c) 111e eomrnu.w,, Trib&I OcvcloplllCIII, 
(d) Membe.. aqa<Ml>tina the Fma. .. -e D,,panmea,r; 
--------------. e t 5 t-.,. $ociioa 10 CO .. .., ~ - ...,_ 11a,. 11 o( I.,, 
, ts ' ,..,._ ,., .... ...,.,,_.-..,11o,,ic1"" 
! . to I aj-.,- I0•---1"-Ad,Ho.ll .. 1,,_ 
• 
-
• 
0ll 
of 
I 111 
-
10 
. . 
. (2) • "11• ,,qw~ill ,tr f"ll1'ts ~ "ffll'f TR~ ll'ft. 
11(3) ~ . ,Niii<J (S). ,aq11"" ~ Qt;f -qt R ~ GttfN,~ail ~. ftmi" 
~ qrw ~ 1"'1' 'tw ~ t . ~ ~ fl'1IT ~ 1111 ~ ffl pt\'• 
111!ffl't'f ,mr,f • ~ ◄ i•n41f, ~ -1 
{4) ~ \ n1ft1•11\:lil CPfT tffl 1ft ~ fll'J~ -'t "hT 11ft 1rif l!'ll'T 
~~n-~-q~M- . 
M ~ nr aqwf'i,'I • nv ii~~- -tt ~ "<J"lll' 1mR ffl'I ~ ~ 
1"1flit fflr afNll'1a ~ ~ , -'t 
CW) .,, ..... ~ . ar--q q,uftl.,f\4" W1IT ....., -- nu ii ~ ~ ~ 1111" TIJ 
«ftifltq,q • ~ ~ 1Til fllP111icl ..-ro -,ei•1r\11 M "\'IT'ii'. 
.. 
18. (1) ~ . 'l1lT'1 \ht1W♦14 '!<tillJii11a {tliT ~ W 11,q~ li!' f'i4Nii * l!!ft'I' ... ,_ .,._ 
-qt fl).~ ~~ '11n "'1rr. ~ fl,.- -Tt "11""1 rnT ~ ~ - .... 
(3) ~. 1"11! '111'1 if,14",'(I m ~ fttT{ ,;lti\clzi't ~ -
(4} ~ . -imr ll1ll .,4'!ift!if,j lTfllflr iii 1lJ1lt ,n t11\.1"1~ if ,.q,-..q -qit 1JT 
~ ~ 1Jl ~ ~ ~ ~ 1Jl' ~ 11,f "{..:R" ~ lffl. 
I 
.2 
3. 
{S) ~ ~ 1r,1, t1"'54'1 ~ 'J1ltTT ii tlT1l1!T <n ftl~ qai'f ~ f"111ffte clll't 7lf l'f. 
c.o~.-fn,sr , 
M, ~. ~ -:inflr twm, 
c-o ~ 1'1'1!T'l 11r1 yftlfllta"' rn 1ITTJf ~ lmli. ' 
,..,.. ~ ...... 11 "W'{ )979 1'I lffll 10 ~ lffl Wlt'nl ,ft 'l'f. 
-.tl'I ~ ....,. n 1111 1-1'I lffll • ffll ~ -
•""11 llftlllll'I - ll 11'1 l - ,ft lfflJ 10 ~ ~ WJC lffll ~ • -
r 
dj 
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~-
T-IHtl• fl 
., ....... .. _.....,_ 
,_ . ., , .•... , ...... 
---
II 
(c) Mcrnbfa tep: • still& School BdllCltioo ClepuQnenl. 
(f) Five inrmbm to bo nocnln8llld by Ibo Board fulan IIIIOOP lb!- mc,n:,ben 
&◄ +114 ◄1¥11lllder ah tllllfl {Q IO (Vl") o( claulc (k) of sub-1 thfl (1) 
al Sectm 4 IMIIIIID rv.b JbaJ1 bo &ocn unonp ux:mbara IIOadnalrd 
ui:dc£ daac ( •). 
a) n,. OaiJman 111d Seaa.try o{ tbt Boll1l lhall ICI • Oiairman and Sccttary 
of rile Ftoc:u«iw C■ 1-11~ 
(3) The £xerurlve Comrnittcc shall mllCt 11 lcua ODC1C io duec momh, : 
Pnmd0d diat lhc Chaimwl may call the meeting 11 my lime if he docna oo::asary. 
(4) .Pi.vc membcn shall form lhc quorum for rho mcctin1 of Ibo EJC.OCIDivc 
COM>ince 
(S) Subjl,ct to the lfllCl'I) conaol, ~ and snperioff'«eQQO t>f 1he Board, the 
P~ Committee shall bo ~t to deal vrilh my JDICcr within !he roi•v•ua: 
ol die BOIJd. ". I 
CIIAPffR ffi-DIVI.SIONAL BOilD 
20. 't· • • • ·1 
21. •1· • • • ·1 
.21. ·1· • • • •) 
D. •i- • • • ·1 
1{1J.A. (1) If 11 111y time i1 appears ro die Baud that the pcnon 1pp1P4•d fot 
Illy laillll'lerativc wor:k of die BO&Jd. has beca guiliy of a,y wi10-d1,a or~ 
which •cnita ll'C' appoimmm• for a puticu.lar work inexpedient the Board may mm: 
an ordu tcmuNting hit appouitmen, and dirtaing dw such parson lhlll DOC bo dip­
blc for ..ppulooner., for the puticul.,r wort II any lime or for my sped& period. 
Bdcn making suc:b mitt, the Boan! shall obscne such procedure II may bo pr:o­
lCdbcd. 
(2) The name of the penon ll,IINl whom an ordu bu bcu made und« sub-
1r- •io,,, (I) shall OOI be isiclod,:d III tho pmaa.ls of 011111a of suc:11 period a& may be 
specified ill such ordi:r. I 
I OaiaM'r...._11.t"",...,,_ ...... _Mo.!l<II ~ 
2. -..i,--..11o1 .. ~-A;,l,ll,>.ll<Jllffl . 
---L 
2. 
, 
1· 
•e 
11 
c-, 1fW h ~..-i cftlr..""" rn ~ ~ flllll; 
-
(2) 11W'111 Y-. • ◄ Nlll 'i1'1111 llfliiA. +tWPI♦, 1lfllftf ~ ll'1l'lt w .c, ◄lll AT ~ fr 
TI~ffl~ 
--·-· 
l. 
2 
"flw(t~ ,11?ft11..w 
20. 11• • • • 
ll. 11• • • • 
22. •1· • • • 
23. 11• • • • 
~ IIMfl - ll 11'\ I- ,fl - 11 SAi .. M 'l'ft. 
- ~-U 11'\ 1~79 <#1,mJ U ..., -~.-t'lf . 
"1 
·1 
·1 
·1 
,...._ 
.... .. _ _, 
......... ----· ......... 
. , 
c.. .......... ., 
C IS tie. 
...... I{,_ 
1111.-l-"flilad llf 
---­.__ ... 
12 
'(24. "(I) The Board may fn:m amongst ill memllen and officen and odier 
Jll:llOQS coosli1111,e• aJdl comin1nee, as may be p,c,c:ribed by Regulation, to lid and 
advi9C die Board and !he Bualtivc Commince in dlscfmF of their futledoclll and in 
particular mty comtitutc the following committeet :-
( I) Curriculam Commince: 
(l) Comminees of Coum:s; 
(3) Buminatico Committee; 
(4) Finance Commiuee; 
(5) RecOillilioo Commluee. ·: I 
'l"(2) 6very such c:ommmee shall coosist of ,uch membcn of the Boan:! and ol 
such other persons~ may be prescribed by !he regumions ",I 
• • • • • 
t 4) Membm of such Comminccs 1( • • • • J shall hold office during such time as 
!he 6oml which appointed them spocifics from time to wne : 
Provided that i: rhc: rem, or me Board appolllling ,uch Commineci. CJ.ptres before 
tbe ienn so spc,::tfied the Commi=s cha.I hold off\C( till new Coromineclr an: ap­
polll{Nl by die s~sor Board 
• • • • 
25, All m.ulU'> relatmg 10 the exctc1se by ~ Dom! oi powc~ (;onfern,d upoa u 
by dus Aa which hJ·.r . by rcgul:.11~ be,:n rtelegaxd b1 the .Board '1 • " I to any 
!I( • • I Comminec c0fl"l1t.uto:I under se..1•:,c; 24 sha!l stand rdermd to mat C:immincc:, 
:wl iM Board bcfor·' eW'CUlllg any such :,oweN shall n:ccivc and con.,,der tbe repon 
of th•. Commioee with rupcct 10 the matter in qUC$doo · 
1-'rovided that where in me opinion of !be 8oani immediate ac1ix, ii DW".SSAJ} 
· .• ith rupcCI to .ny ~u•·I, nizncr. it may proceed tn de~! wilh it without th1: refl()IT of the 
, o,r,11 nee 111 resf'CC' ·heteof ;,r.J pus iucb ordcB lhe"'on 115 it c:onsidrri ncct"i.•~-y. 
J ~ , JJSta....-• ..14-.:i M~w 1',....,.Aa.. Su. ti u1 J "'14 
; '"'"''' ,._,~ ll· ~•-••.._.Ad..No II.,, '179 
' \>- • ~•fl.' ~••,._ q,a---,.dby~ 12(,.., ""- M•ltt1,. ~ l\c;. l'-lc) 11 ,, 1,.,.._ 
!~, ~ 1:: CUJJtll MM:a6yt, ~Jt1oh An,.f'ia. 11 aC 1"7'i 
·-. r l"!' Sacaon ;1 uflih_ ~ii P..-. ~lu.1.1".u.,J ol I~'-
J 
4((5} 
25. 
~t ~1"\l 
lflf"fllnl'· 
. ~~ 
➔ "'11 
2 
'"""' l "'II .. 
"~-• ....... 
~ ~ 
11 
1(:M. "(l) 1"n, m lmll't. ~ -◄ Al.,lttcl ~ llPll •11"'141 ~ t ~ ~ ...., • -
~ ~ ff1IT 1hft 1" -.n ,ii) 1((4tll ffi' ftl1 " ~ ft!'it ~qitl fflJ' ~ ... 
,!ft ';lfflt ~ •tlfli,"1• -.f'rftr """ ytq1f \- f't1111•-i >l ~ fld"fteo11 f:ta.i"'!-." 
wl'lftl4i 1lfllw iin: ff1'T ·-
())'l(m~; 
(4)fu! ~­
(S)~ ~-J 
'(•(2.) m.- ~ ~ ~ >f"TII ~ ~ ~ 1T'I <!'QT ~ ~ ~ ~ ~ 
f!l,~.f!.f'-1-11.fl.llJ tro ~ ~ ~-.J 
• • • • • 
{4} •(• • •J ~ «~flltll ._ 111ff1<, ~ 1l"'l'lX c ~ ~ ~ ~. ~ Ari 
~ . ftln ~ ~ ~ t. 'Wlf11·1!'1fl< 'll ;,'"11\ca 'l'i\ 
~ ~ ~ ef'o.iti'I "Ill~ m l'!fl ~ ~ '"1lr'" v.rt Jfh!"'" 
1€1 11l 1!'lftl ~ ~ 'g"t Wl"lf ~ ;J(1it 1ft +tfilfa<f(, Jll•Jfil 1ilfr "'1"11' 'ITU ~ 
11 "4fi'l4~ ,'lft f ~ 1llt 'D(T"~ 1flJ ~ - !1R"'T ~ ~ -
• • • • • 
25. 1!Vnr nu~ 11¥141 11;, ~ n <11ftlf'llqq 1IRT ~ ~ 1"'t 111ft ty, 
~ - t ~I d"%'I ~ ~ ~ 11"Tii ~ fllfltqljy !)TI Sf* •] vm ,M ~ dr-1' 
~ ~ 1l'1ft ~ 1( • • J l!ftlfti aft !INlll'l~<I ~ ~ "'• <RI' wflfflr ~ ~ 1" 
Tftl -..im ~ ~ 1fYlif ~ ~ ~ ,w ""~ ~ ~ '['f ., ... ,w, 1"rf 
• ~If~ 11ftf't:qt{YR"'2!fllh....-w 'l't ~;p;1lf f 
"'l"'ll ~~"'Ult li~ -1't ~ ~ llf' 'IAJ!f~ ~ ~ 
·-·"="N-.., "' ·qt ~ .. ~ ~ lfllflf ~ AAii lr t.u ~ -RI 4't tfir.tc1~ ~ 
« In(- ~ ~ ~. ~ 'Rt" ""R Q 1li'tfr 't ~ ~ I\ ~ Jil ◄ tiff ffl . 
J 
2 
◄ i..~ · • ~ "''" .:. t'I I~"" Cl I'm u ffll ~ ~ 
~"I t; ~ -.,,, ,.,, I•~ I ... CT0 U ~ - ... ,fj "!f., 
"" ... . -~ 'Wfflll ~ ... ~ - · · 11UR • ., ~ .,._ , l "'I 191<1 Cl lffll 1.Z (lD -ml ,rw ~ 
... 
-..- ~ '°'"' '' M 197Q all ffll U ((11,,). ffll lJ"' .. , 1't. 
- ~-, ~ .._ Jl ""I ,....._ Cl IIRI U "'1 'IPlft.,.,,., liJel -. 
----­.. ., . 
• lluh.~ 
... 
,.. "a ... .. _.,_ _., __ 
........... ,_ 
,._.,_ .. _,__ ... 
• 
13 
2'. Subjct.t to die provlsiont of cilia N:t cw Ill)' rules,~ or bye1awa llldlD 
1llenuad,ir. no 11e1 ar pn,a,edm, ,,t Ibo BOMI. 1[ • ~ lht B>N uliw Coi@4M or ol a 
Cum.uiar OIDff red mm__, JM '-11 be iavalid meady by llllalJII ol1bc Gel I if Ci 
ol a .-, 1nmpt die llltlllbcll'I t,/ die IJGmd; 11 • •) cir llldl Comrninr:e 
rt. (I) nae si.e GcMmincmt may, 'I • •J mm: rules fc. CMJ1i,,, ~ Ill or.,, 
ol ~ piiipl of Ibis Act. 
(2) All ru::s made uadslllb ICCQQD (1) all be laid on die table oldie 1,.;,Jerfue 
,, ;,My, 
21. 1((1) 1be Boad may mab iq,dvim, not lllco;sim:nt with die provisims d 
11m A&t cw die Nies made lbemDler f« dws pmpoae of canylng lntp tlfbct lb6 jlcwiJiom 
of Ibis Act. J 
(l) 111 pamcular and wllhout prejudice 10 die gc:ocnliry of lb, fol~ _power, 
die Board may make iqalariona pioo,idilig for all or Ill)' of the fo&wilg mmm, 
~ 
'((1) • • • • • l 
(1,) the cooatimdoo. powen and duties of Comiiiilloet CONUtUll:d Glider 
aeaioo 24: 
lf(bb) die irnposilim of pcnUy on candidaa unsing unfair uans ar bGaia ­
in& the the twnination concluacd by the Boud;J 
(c) The award of diploma ar ~ 
1(d) the ronditioo, of recognition of iostillllioos for purJ)OICS of dniRino ro 
lhc privilcga of the BOlld, !he qnalificarion tncl CQOClirioo nf mm of 
lllldlen and fr.ming of I School Code CO efllUlt I rnirrimum •CPndeld 
af efficicflt and unifrom ffllll,gu 11a1t ol IUCb instilutims; 1 
(e) lbe counca of all>dy 10 be laid downJQI' all diploma• ,i, CClltific-=s; 
(f) die COlldirlons under wbidi candidates shall be wlmiot-4 oo !he exmriolliom 
of lhe Board and shall be cll&lblr. far diplomas ar catimla.: 
(h) !he conc:hJCt of euminatioos ; 
. 
(i) the appointment of examioto and !heir duties and powers in !dlDOll to die 
Boud's Exllllllladons: 
l. a... 1tJ - 14, IS, Id..,._-,..,,_ Aa. No.. JI• 19M. 
i. SI tr •~·-..uw ... -,.,-114,i-.11111m 
l .. '-- "' - 13 (b) (I) al.,-,_. - ...... S.. II• 19'11. 
•·--1ira...... uC1o> c.io1 .. Mo6!,a_,.__,No. ,1ot1m. 
13 
'D, (l) v,111' ,mrir. 1{ • l: .. Alfltq.j • 'Wffl 11T ~ 1'I 11 .. 'l ◄~ ~ ""' - • 
111qlr... 11 ffl • ~ 1lrq-lr ""1 . --
W ,H ■ i(I (l). ~ ~ ~ "«'11'11lrq-lr 1"Tlf TIIT - "" ~ ~ ~ -
ia. :lkl) ~ ~ 41Alfli4◄ - ~ -.'I .,!lfflri,tt ffi - ~ • ~ ~ ... .- "" 
fllt=lq .. -in 'ff1IT ~ ~ ◄ Ri~q,q -- 'Ill '1ff iC'1lt'f ~ ~ f.ftrrtr - ~ .. - • -
IAflllf 1f1'.J 
I~ • • • • • l 
'{(nr) 'll'nr fflT lf<iiftla 1if\ ~ 'l'Cat 1l ~ ~ ~ 1l ~ ...-rit 1ff 
~ if lt<liq ~ 'lnfl ◄ ... ,ftfql ~ 1ITfffl •• •RI"~" ~ -....,.J 
{'II} '"1flr •'rlll 11T YIJPf-'Cftl'I .-r ~ ~ 1111'1'1: 
4 1(-t!) -qqw ,_.. f11~111AH1< tt • g..'l ◄ -1'1 • ftr!\ ~an -., ~ flr-1 rn 
>A' ri ai.q,w, 111\ 3f"tffl 1!'(1ft ri ~ ~ nr-d W1ll ~ fflTWI' 
• c1c11\if ~ it'!< ~ ~• 11T ~ fli\ uf:ltt ◄ a m • ~ 
11T1f!-~ ('P ~ 1f;I ~ ~-J 
(-.) ~ ':

Excerpt shown. Open the full act in Lexace.

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