The Goa Secondary and Higher Secondary Education Board Act, 1975

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GOVERNMENT OF GOA 
Law and Judiciary Department 
 
Notification 
 
LD/Bill/2/75 
The following Act passed by the Legislative Assembly of Goa, Daman and Diu which 
received the assent of the Administrator of Goa, Daman and Diu on 27th May, 1975 is hereby 
published for general information. 
M. S. Borkar, Under Secretary (Law). 
Panaji, 29th May, 1975. 
 
The Goa Secondary and Higher Secondary Education 
Board Act, 1975 
(Act No.13 of 1975) [27th May, 1975] 
AN 
ACT 
to establish a Board for secondary and higher secondary education and matters connected 
therewith; 
Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the Twenty- 
-sixth Year of the Republic of India as follows:— 
 
 
CHAPTER I 
1. Short title, extent and commencement.–– (1) This Act may be called the Goa 1[Omitted] 
Secondary and Higher Secondary Education Board Act, 1975. 
(2) It extends to the whole of the Union territory of Goa, Daman and Diu. 
(3) This section shall come into force at once; and the remaining provisions of this Act shall 
come into force on such date as the Government may, by notification in the Official Gazette, 
appoint. 
2. Definitions.— In this Act, unless the context otherwise requires,— 
(1) “appointed date” means the date on which the remaining provisions of the Act are 
brought into force under sub-section (3) of section 1; 
(2) “Board” means the Board established under the Act; 
(3) “Chairman of the Board” means a person appointed as Chairman of the Board constituted 
under the Act; 
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(4) “Designated area” means area specified under the rules; 
(5) “Director of Education” means the Director of Education, Government of Goa, Daman 
and Diu; 
(6) “final examination” means the secondary school certificate examination or the higher 
secondary school certificate examination conducted or caused to be conducted by the Board; 
(7) “Government” means the Government of Goa, Daman and Diu; 
 
(8) “head master” means the person in -charge of the academic administration of a secondary 
or a higher secondary school recognised by the Board; 
1[(8a) ‘higher secondary education’ means such general or combinations of general and 
technical or vocational or special education which is  designed to meet the educational needs of 
students in classes XI and XII.] 
(9) “higher secondary school” means a higher secondary school recognised as such by the 
Board under clause (1) of section 5; 
(10) “institution” means an academic institution imparting secondary or higher secondary 
education; 
2[(11) ‘management’ in respect of Government run institution means  the Director of 
Education and in case of other institutions means the trustees or the managing or governing 
body, by whatever name called, of any Trust or of any Society registered under the Societies 
Registration Act, 1860 (Central Act 21 of 1860) under whose management one or  more schools 
or institutions are run;] 
(12) “prescribed” means prescribed by rules made under this Act; 
(13) “primary education” means education imparted in a primary school  recognised by the 
Government; 
(14) “regulation” means the regulation made by the Government under section  48 and by the 
Board under section 47; 
(15) “secondary education” means such general, t echnical, vocational or special education 
(including any combined course thereof) which is designed to meet the educational needs of the 
period of adolescence and which follows, immediately the primary education and precedes 
immediately the higher secondary education; 
(16) “secondary school” means a school recognised as such by the Board under sub- 
-section (1) of section 5; 
(17) “teacher” means a member of the teaching staff other than the head master of a 
secondary or higher secondary school recognised by the Board; 
 
3[(18) “State” means the State of Goa;] 
(19) “text-book” in relation to an examination under this Act, means any book recommended 
or otherwise sanctioned by the Board for use of that examination. 
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CHAPTER II 
Board 
3. Establishment and Incorporation of Board.— (1) The Government shall, by notification 
in the Official Gazette, establish a Board for the territory by the name of “the Goa, Daman and 
Diu Board of Secondary and Higher Secondary Education”. 
(2) The Board shall be a body corporate by the name mentioned in sub -section (1) and shall 
have a perpetual succession and a common seal, and shall have power to acquire, hold and 
dispose of property, and to enter into contracts, and may by the said name sue and be sued. 
4. Aims of Board. — The aims of the Board shall be to provide secondary and higher 
secondary education and, for this purpose grant recognition to the required number of such 
schools in the territory; to pay special attention  to the improvement of the secondary and higher 
secondary education so that it meets the required needs and standards of economic and social 
development; to provide adequate facilities for educational and professional advancement of 
socially and educationally backward communities; to take such steps and such measures as may 
lead to intellectual, academic, physical and cultural development of the youth. 
5. Powers and Duties of Board. — Subject to such conditions as may be prescribed and 
subject to such directions as may be issued by the Government from time to time the Board  
shall have the following powers and perform the following duties, namely:— 
(1) to grant and to withdraw recognition to the secondary and higher secondary schools; 
(2) to advise the Government on matters of policy relating to secondary a nd higher 
secondary education in general and on the following matters in particular: — 
(a) ensuring a uniform pattern of education; 
(b) maintaining of a uniform standard of education in secondary and higher secondary 
schools; 
(c) co-ordination between the national policies and the policies of the territory in 
respect of secondary and higher secondary education; 
(d) co-ordination between primary, secondary, higher secondary and university 
education. 
(3) to lay down guiding principles regarding curricula and syllabi for the entire secondary 
and higher secondary courses and to prepare the detailed syllabi for all standards of  
secondary and higher secondary education; 
(4) to formulate general principles for recommending text -books for sanction by the 
Board, and to sanction such books subject to such conditions, as it may deem fit to impose; 
(5) to advise the Government in standard requirements in respect of staff, buildings, 
furniture, equipment, stationery and other amenities required for secondary and higher 
secondary schools; 
(6) to prescribe and prepare text-books for all standards of secondary and higher secondary 
education; 
(7) to prescribe conditions for admission of regular and private candidates to the final 
examinations; 
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(8) to demand and receive such fees as may be prescribed, from candidates to be admitted 
to the final examinations; 
(9) to award certificates to candidates passing the final examinations; 
(10) to institute and award scholarships, stipends, medals, prizes  and other rewards and to 
prescribe conditions therefor; 
(11) to receive bequests, donations, endowments, trusts and other transfers of any property 
or interest therein, or right thereto; 
(12) to hold any property, interest or right referred to in sub -clause (11) above, and to 
manage and deal with the same; 
(13) to demand and receive such fees as may be prescribed, from secondary and higher 
secondary schools recognised by the Board; 
(14) to appoint paper -setters, translators, examiners, moderators, supervisors and other 
necessary personnel for conducting the final examinations in th e territory, for evaluation of 
candidates’ performance and for compiling and release of results; 
(15) to open centers for the final examinations conducted by it; 
(16) to declare the results of the candidates at the final examinations conducted by it; 
(17) to prepare a list of candidates according to merit for the purpose of award of 
scholarships, stipends, medals, prizes and other awards; 
(18) to lay down procedures to deal with cases of use of unfair means in the examinations 
and to deal with such cases; 
(19) to generally evalua te the performance of students in all examinations in secondary  
and higher secondary schools including the final examinations and make, from time to time, 
necessary recommendations in respect of the same to the Government; 
(20) to lay down the manner in which r ecognition would be granted to or withdrawn from 
secondary and higher secondary schools; 
(21) to call for any information from secondary and higher secondary schools and to call 
for special reports and information from the Director of Education generally and in particular 
in the matter of withdrawal of  recognition in cases of secondary schools and higher  
secondary schools which show poor academic results or commit grave academic  
irregularities; 
(22) to require institutions recognised by it and by the Department of Ed ucation to extend 
their co-operation in the conduct of the final examinations; 
(23) to recommend measures to promote physical, moral and social welfare of students  in 
the institutions recognised by the Board and to lay down conditions of their residence and 
discipline; 
(24) to appoint officers and servants of the Board, other than the Chairman, Secretary, 
Joint Secretary or Assistant Secretary, in its office and to regulate terms and conditions of 
their service; 
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(25) to constitute provident fund for the benefit of the officers and servants of the Board; 
(26) to prepare the annual financial statement and to recommend to the Government for  
sanction, the annual budget; 
(27) to conduct statistical and other research for the purpose of evaluation and reform of 
the curricular instruction and examination system; 
(28) to appoint such Committees as it may think necessary for the efficient discharge of its 
functions under this Act; 
(29) to consider recommendations made by Committees appointed under this Act; 
(30) to make regulations for the purpose of carrying into effect the provisions of this Act; 
(31) to exercise such other powers and perform such other duties as may be conferred or 
imposed by or under this Act; 
(32) to publish reports, paper, journals, bulletins etc. giving information of the activities of 
the Board; 
(33) to do all such acts and things as may be necessary to carry out the purposes of this 
Act. 
 
 
CHAPTER III 
Officers of Board 
6. Officers of Board.— The following shall be the officers of the Board:— 
(i) The Chairman of the Board; 
(ii) The Secretary, Joint Secretary and Assistant Secretary of the Board; and 
(iii) Such other officers in the service of the Board, as may be declared by the regulations 
to be officers of the Board. 
7. Chairman and Vice-Chairman of Board.— (1) The Chairman of the Board shall be 
appointed by the Government, by a notification published in the Official Gazette. 
(2) The minimum qualifications and experience required for the purpose of appointment to  
the post of Chairman of the Board are: 
(i) Second Class Master’s degree of a recognised University; and 
(ii) Teaching or administrative experience of not less than 20 years in the field of 
education. 
(3) The Chairman of the  Board shall subject to any terms and  conditions in his contract  of 
service, hold office for a term of four years from the date on which he enters upon his office. 
(4) The Government may from time to time, extend the term of office of the Chairman of the 
Board: 
Provided that the term shall not exceed in the aggregate a period of eight years. 
(5) The Chairman of the Board shall be a servant of the Government and shall draw his 
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salaries and allowances from the funds of the Government. The salaries and allowances and 
other conditions of service of the Chairman shall be such as may be prescribed by the 
Government. 
(6) No person shall hold, or continue to hold the office of the Chairman of the Board after he 
completes the age of sixty years. 
(7) The Government shall appoint a Vice -Chairman, from amongst the members of the 
Board, to exercise the powers and duties of the Chairman i n his absence of not less than one 
month. 
8. Powers and Duties of Chairman.— (1) The Chairman of the Board shall be the principal 
academic and controlling officer of the Board and shall preside over at the meetings of the  
Board and any convocation of the Board. He shall be an ex-officio member and the Chairman of 
the Executive Council, the Academic Council, the Examination Committee, the Finance 
Committee and the Recognition Committee. 
He shall be entitled to be present, with the right to speak at any meeting of any authority or 
body of the Board, but shall not be entitled to vote there at, unless he is a member of that 
authority or body. 
(2) The Chairman of the Board shall have power to convene meetings of the Board, the 
Executive Council, the Academic Council, th e Examination Committee, the Recognition 
Committee, the Finance Committee and the other bodies or committees of the Board. He may 
delegate, by a regulation, this power to any other officer of the Board. 
(3) It shall be the duty of the Chairman of the Board to ensure that the Act, the rules and 
regulations made thereunder are faithfully observed and he shall have all powers necessary for 
this purpose. 
(4) If there are reasonable grounds for the Chairman of the Board to believe that there is an 
emergency which requires immediate action to be taken, he shall take such action as he deems 
necessary and shall, at the earliest opportunity thereafter, report his action to such authority or 
body as would have in the ordinary course dealt with  the matter. In the event of disp ute arising 
between the Chairman of the Board and the authority or body as to whether there was in fact an 
emergency, the matter shall be referred to the Board, the decision of which shall be final. 
(5) The Chairman of the Board shall be responsible for the administration of the affairs of the 
Board in accordance with the Act, the rules and regulations made thereunder and  shall give 
effect to the decisions of the Executive Council and other authorities or bodies of the Board 
which are not inconsistent with the provisions aforesaid. 
(6) It shall be lawful for the Chairman of the Board, as the principal executive officer, to 
regulate the work and conduct of the officers  and members of the administrative and ministerial 
staff of the Board in accordance with the provisi ons of this Act, and the rules and regulations 
made thereunder. 
(7) Where any matter is required to be regulated by a regulation, the Chairman of the Board 
may, for the time being, regulate the matter by issuing such directives as he thinks necessary, 
and shall at the earliest opportunity thereafter, place them before the Executive Council or other 
authority or body concerned for approval. 
(8) The Chairman of the Board shall exercise such other powers as may be prescribed. 
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9. Appointment, Duties and Powers of Secretary, Joint and Assistant Secretaries. — (1) 
The Secretary of the Board shall be a whole time salaried officer of the Board. He shall be 
appointed by the Government. 4[The eligibility criteria, mode of recruitment and terms and 
conditions of service for appointment of the Secretary shall be such as may be prescribed.] 
5[(2) The minimum qualifications and experience required for the purpose of appointment to 
the post of Secretary of the Board are that— 
(a) (i) he should possess a Second Class Master’s degree or Diploma in Higher Education 
of a recognised University in Arts, or Science and Bachelor’s degree in Education with 
experience both in teaching and administration of not less than 15 years; and 
(ii) he should have held a responsible post not below the rank of Education Inspector or its 
equivalent under the Directorate of Education of any State Government or Union Territory 
Administration, for not less than five years, or; 
(b) a Grade I Officer of the Goa Civil Service.] 
(3) Next to the Chairman of the Board, the Secretary of the Board shall maintain control and 
discipline over all the employees of the Board. 
(4) The Secretary shall act as Secretary of the Board, the Executive Council, the Academic 
Council, the Examination Committee, the Finance Committ ee and the Recognition Committee, 
but he shall not be entitled to vote. 
(5) Subject to the control of the Executive Council, the Secretary shall have power to enter 
into agreements, sign documents and authenticate records on behalf of the Board. 
(6) He shall be the Custodian of the records, the common seal and such other property of the 
Board as the Executive Council may commit to his charge. 
(7) He shall keep the minutes of all meetings of the Board, the Executive Council, the 
Academic Council, the Examination Committee, the Finance Committee, the Recognition 
Committee and of such other committees and body where he may be directed to act as a 
Secretary by the Chairman of the Board. 
(8) The Secretary shall ensure, in accordance with the directions of the Chairman of the 
Board, the proper organisation and conduct of final examinations and other tests and declaration 
of results. 
(9) The Secretary shall exercise such other powers and perform such other duties as may be 
prescribed, or are required from time to time by the Exe cutive Council or the Chairman of the 
Board. 
(10) The Government may appoint one or more Joint  and Assistant Secretaries for the Board 
on the recommendation of the Board. Such Joint and Assistant Secretaries shall exercise such 
powers and duties as may be assig ned to them by the Secretary under the general or special 
orders of the Board. 
(11) When the office of the Secretary of the Board falls vacant, or when the Secretary  is, by 
reason of illness, or absence or any other cause, unable to perform the duties of his of fice, such 
duties shall be performed by such person as the Chairman of the Board may appoint for the 
purpose from among the Joint Secretaries. 
(12) The Secretary, Joint Secretaries, and Assistant Secretaries appointed under this Act  
shall be the servants of the  Government, and they shall draw their salaries and allowances from 
the consolidated fund of the territory. The salaries and allowances shall be such as may be 
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prescribed by the Government. 
10. Other Officers and servants of Board.— (1) The Board may appoint such other officers 
and servants as it considers necessary for the efficient performance of its functions under this 
Act; 
(2) The salaries and allowances and other conditions of service of the officers and other 
servants appointed by the Board under sub-section (1) shall be such as  may be determined by it 
by regulations made under this Act. 
 
 
CHAPTER IV 
Authorities of Board 
11. Authorities of Board.— (1) The following shall be the authorities of the Board, 
namely:— 
(a) The Board; 
(b) The Executive Council; 
(c) The Academic Council; 
(d) The Finance Committee; 
(e) The Examination Committee; 
(f) The Recognition Committee; 
(g) The Board or Boards of Studies; and 
(h) Such other bodies of the Board as may be declared by the regulations of the Board, 
to be the authorities of the Board. 
(2) The Board may appoint such other Committees as it thinks necessary for the efficient 
performance of its functions. 
(3) The Constitution of every Committee appointed by the Board, the term of office of its 
members, and the duties and functions to be discharged by it shall be such as may be laid down 
by regulations made in this behalf. 
12. Board.— (1) The Board shall be the principal authority for all financial estimates and 
budgetary appropriations, and shall consist of the Chairman and the Vice -Chairman of the  
Board appointed by the Government under section 7 and of the following members namely:— 
Ex-officio Members 
Class A — 6[(i) The Director of School Education or his nominee not below the rank of a 
Deputy Director; 
(ii) The Director of Sports and Youth Affairs; 
(iii) The Director of Arts and Culture; 
(iv) The Director of Craftsman Training; 
(v) The Director of Technical Education; 
(vi) The Director of State Institute of Education; and 
(vii) The Director of Higher Education.] 
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Elected Members 
Class B— (i) Two members of the Legislative Assembly elected by the members of the 
Legislative Assembly of the 7[State] from amongst themselves; 
8[(ii) Two members one each from Science and Arts faculties to represent the University 
of Goa, to be elected by the Academic Co uncil of the University from amongst its members  
of whom at least one member shall represent the colleges and until the first such elections are 
held, persons nominated by the Government from  amongst the Principals and teachers of the 
colleges in the State;] 
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[(iii) (a) Four Principals of Higher Secondary Schools, of which two each to represent 
North Goa and South Goa Districts respectively; and 
(b) two representatives from vocational stream of which one each  to represent North Goa 
and South Goa Districts respectively elected by the teachers of vocational Stream in such 
schools in the State recognised by the Board from amongst themselves;] 
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[(iv) Two Grade I teachers from Higher Secondary Schools to represent North Goa and 
South Goa Districts respectively, elected by the teachers of such schools in the State 
recognised by the Board, from amongst themselves;] 
(v) Six head masters of secondary schools other than higher secondary schools, one each 
from each designated area, elected by the head masters  of such school in the designated area 
from amongst themselves; 
(vi) Six teachers of secondary schools other than higher secondary schools, one each from 
each designated area, elected by the teachers of such school in the designated area from 
amongst themselves; and 
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[(vii) Two representatives of the management of Secondary and Higher Secondary 
schools elected by the managements of such schools in the State recognised by the Board, 
from amongst themselves;] 
Nominated Members 
Class C— 12[six] members to be nominated by the Government:— 
13[(i) One representative of visual/performing arts;] 
14[(ii) One representative from those who have contributed towards education/reha - 
bilitation of the handicapped;] 
iii) One Principal of a secondary teachers’ training college from amongst the principals of 
secondary teachers’ training colleges in the 15[State]; and 
16[(iv) Two persons, other than the staff of colleges, heads and teachers of Secondary 
and/or Higher Secondary Schools to be nominated by the Government from amongst reputed 
educationists of whom one shall be a woman in case no woman member is represented in 
above classes;] 
17[(v) One nominated member to represent vocational education]: 
Provided that, a person shall cease to hold office as a member of the Board if he ceases to 
belong to the Academic Council of the University or the Legislative Assembly, or ceases to be a 
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head master or teacher of a secondary or higher secondary school or a principal of a secondary 
training college or repre sentative of the management, where he is elected or nominated from 
amongst such persons. 
(2) The names of persons, not being ex -officio members, who have been elected or 
nominated, from time to time, as members of the Board shall be published by the Board in t he 
Official Gazette. 
(3) No employee of the Board shall be eligible to be elected to the Board. 
(4) No person shall be nominated as member of the Board or continue to be such member for 
more than two consecutive terms. 
(5) Notwithstanding anything contained in sub-section (1), for the purpose of the first 
constitution of the Board, Government may also nominate all or any of the members to be 
elected under Class B but, in such cases, the member so nominated shall vacate office as soon as 
the corresponding member is duly elected by the electing body. The member so elected shall 
then hold office only for the remaining period of the term. 
13. Term of Office and allowances of members of the Board. –– (1) Members of Class B 
and Class C in section 12 above shall hold office for a term of four years from the date on which 
their names are published in the Official Gazette: 
Provided that the term of office of the outgoing members shall extend to and expire, on the 
day immediately preceding the date on which the names  of their successors are published in the 
Official Gazette. 
(2) Members shall be entitled to such allowances as are determined by regulations made by 
the Board. 
14. Disqualifications of Chairman and Members. — A person shall be disqualified for 
being appointed, elected, nominated or designated as, or from continuing as a Chairman or a 
member of the Board or of any Committee appointed under this Act— 
(a) if he directly or indirectly by himself or his partner has or had any share or interest in 
any text-book published: 
Provided that a person who had any share or interest in the text -book concerned shall not 
be deemed to have incurred the disqualifications under this clause if five years have elapsed 
from the date of publication of such book; 
(b) if he directly or indirectly, by himself or his partner, has any share or interest in any  
work done by order of, or any contract entered into on behalf of the Board; 
(c) if he is an un-discharged insolvent; 
(d) if he is declared physically disabled by any medical authority as Government may 
specify; 
(e) if he is adjudged to be of unsound mind by a competent authority; 
(f) if he is acting in any manner detrimental to the aims and objectives of the Board; 
(g) if he is a person against whom an order of removal from office has been made under 
sub-section (2) of section 17: 
Provided that a person against whom, such order is made shall not be deemed to be 
disqualified under this clause, if five years or such lesser period as the Government may 
specify has elapsed from the date of his removal from office. 
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Explanation: For the purpose of clause (a)— 
(i) the publication of text-book includes its republications; 
(ii) a person shall be deemed to have incurred disqualification by reason of his having 
any share or interest in the business of the publisher of such text-book. 
15. Vacancy of Chairman or Member.— (1) If the Chairman or a member of the Board or 
any Committee appointed under the Act, becomes disqualified under section 14 his office shall 
become vacant. 
(2) If a member elected or nominated or de signated to the Board remains absent without 
permission of the Board from three consecutive meetings thereof, his office shall thereupon 
become vacant. 
(3) If any question arises as to whether the office of the Chairman or a member has become 
vacant under clause (1) and (2) of this section, the question shall be referred to the Government 
and its decision in the matter shall be final. 
(4) The vacancy under this section shall be notified by the Board in the Official Gazette. 
 
16. Resignation of members. — A member of the  Board, not being an ex -officio member, 
may, resign his office at any time by tendering his resignation in writing to  the Chairman of the 
Board, and such member shall be deemed to  have vacated his office as soon as the Chairman 
has received his resignation. 
17. Removal of Member.— (1) The Government may, on the recommendation of the Board 
and after making such further inquiry, if any, as it may think fit to make, remove any member of 
the Board or of any  Committee appointed under this Act, from office, if such member has been 
convicted of an offence involving moral turpitude or has been guilty of any  disgraceful conduct 
which in the opinion of the Board renders him unfit to be continued as a member or an 
undischarged insolvent or declared physically disabled by any medical authority as Government 
may specify or adjudged to be of unsound mind by a competent authority or acting in any 
manner detrimental to the aims and objectives of the Board: 
Provided that, no such recommendation shall be made by the Board, unless  the member to 
whom it relates has been given a reasonable opportunity of showing cause why such 
recommendation should not be made. 
(2) The name of any member who has been removed from office under sub -section (1) shall 
be published by the Board in the Official Gazette. 
 
18[17 A. Removal of Chairman.— The Government may, after inquiry as deemed necessary 
by a  retired judge of the High Court, remove  from office the Chairman of  the Board, if 
he/she,— 
(a) has been convicted of an offence involving moral turpitude; or 
(b) has been found guilty of any lapse, misconduct, misbehavior or disgraceful conduct 
which in the opinion of the Government renders him unfit to be continued as Chairman; 
or 
(c) has been adjudged as undischarged insolvent; or 
(d) has been declared physically disabled by any medical authority as the Government may 
specify in this behalf; or 
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(e) has been adjudged to be of unsound mind by a competent authority; or 
(f) has been acting in any manner detrimental to the aims and objects of the Board.] 
 
18. Casual Vacancies.— Every casual vacancy among the members of the Board or of any 
committee constituted under this Act, shall be filled as soon as may be, by election or 
nomination as the case may be; and the person elected or nominated in a casual vacancy shall 
hold office so long as the member in whose place he is elected  or nominated, would have held  
it, if the vacancy had not occurred. 
19. Acts and proceedings.— No act or proceeding of the Board or of the Executive Council 
or of the Academic Council or any other authority or Committee of the Board, shall at any time, 
be deemed invalid on the ground only that it is not duly constituted or that there is a defect in its 
constitution or that there is a vacancy in  the membership thereof, and the validity  of such act or 
proceedings shall not be questioned in any Court or before any authority or officer merely on 
any such ground. 
20. Meetings of the Board. — (1) The Board shall on a date to be fixed by the Chairman of 
the Board, meet not less than twice in every year, an d six months shall ordinarily intervene 
between two consecutive meetings. 
(2) The Chairman of the Board — 
(a) if he thinks fit, may, and 
(b) upon a requisition in writing signed by not  less than one -third of the total  number of 
members of the Board shall, 
convene a special meeting of the Board after giving a notice of seven days in the case of 
clause (a) and on a date not later than twenty one days from the date of receipt of the 
request by the Chairman in the case of clause (b). 
21. Power to invite experts and officers at meetings.— The Board may invite any person 
who in its opinion is an expert in the field of education or any officer of the Government not 
below the rank of a Deputy Director of Education to attend its meeting or a meeting of its 
Committee, if a  subject with which the expert or officer is concerned is likely to come up or 
comes up for discussion or consideration at such meeting. 
 
22. The Executive Council.— (1) The Executive Council shall be the Executive authority of 
the Board and shall consist of the following:— 
(i) The Chairman of the Board — Ex-officio Chairman; 
(ii) The Director of Education or his nominee not below the rank of a Deputy Director; 
(iii) Four members to be elected by the Board from  amongst the elected members referred 
to in class B of sub-section (1) of section 12. 
(iv) One member to be elected by the Board from amongst the nominated members 
referred to in class C of sub-section (1) of section 12; 
(v) One member to be elected by the Board from amongst all its members irrespective of 
their Class; and 
(vi) One member to be elected by the Board from amongst the Ex-officio members 
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referred to in class A of sub-section (1) of section 12. 
(2) The term of office of the elected members shall be two years. 
(3) If a member elected to the Executive Council remains absent without permission of the 
Council for three consecutive meetings thereof, his office shall be deemed to have been vacated. 
(4) No person 19[other than those specified in  clause (i) and (ii) of sub -section (1)] shall be a 
member of the Executive Council, or continue to be such member, for more than two 
consecutive terms. 
23. Powers and Duties of Executive Council.— (1) Subject to the provisions of the Act and 
the Rules made thereunder, the Executive Council shall have the following duties and functions, 
namely:— 
(i) to determine the form, provide for the custody and regulate the use of the common seal 
of the Board; 
(ii) to transfer and accept transfer, hold, control, administer and deal with any property, 
movable or immovable and funds of the Board and to enter into contract on behalf of the 
Board provided that no transfer of immovable property shall be made without previous 
sanction of the Board; 
(iii) to manage and regulate the finances, accounts and investments of the Board; 
(iv) to invest, subject to the provisions of the Act, any money belonging to the Board, 
including any unapplied income, in any of the securities as may be prescribed or in the 
purchase of immovable property in India, with  the like power varying such investments or to 
place in fixed or c all deposits in any Scheduled Bank, any portion of such money not  
required for immediate expenditure; 
(v) to accept, receive, hold, control, administer and deal with any fund, bequests, 
donations, endowments, trusts and other transfers of any property or inter est therein or right 
thereto, placed at the disposal of the Board for specific purposes; 
(vi) to consider the annual, revised or supplementary budget estimates and the annual 
accounts of income and expenditure of the Board and the recommendations of the Finance  
Committee of the Board thereon and to submit them to the Board; 
(vii) to recommend the number of Joint Secretaries and Assistant Secretaries to be 
appointed by the Government under sub-section (10) of section 9; 
(viii) to sanction — 
(a) the number of posts of officers and servants to be employed by the Board under 
section 10 and to suspend, hold in abeyance or abolish any such posts; 
(b) the payment of special pay and other allowances at such rates and subject to such 
conditions as it may deem fit in respect of: 
(1) specialised nature of duties or additional duties performed by employees of the  
Board; 
(2) duties performed on Sundays and holidays by the employees of the Board; 
(3) duties performed by the employees of the Board beyond normal hours; 
14 
 
(4) any remunerative jobs d one by the employees of the Board outside their  office 
hours; 
(ix) subject to the budget provision sanctioned under section 39 to sanction the purchase or 
hire of stores, paper, forms, stationery, furniture or other equipment required for the Boards 
office, after calling for tender and to scrutinise  them when received or enter into a contract  
for the purposes of the Act: 
Provided that it shall not be necessary to call for any tender if the value of the stores,  
paper, forms, stationery or other equipment requi red or the expenditure involved in the 
contract is less than Rs. l,000/ - or if the above articles are urgently required or the work in 
respect of which the contract is entered into needs to be urgently carried out or if the 
Executive Council does not  think it advisable to call  for the tenders for reasons recorded by 
it; 
(x) to enter into, vary, carry out and cancel on behalf of the Board a contract for the 
provision of the buildings and supply of materials for proper discharge of duties assigned to it 
by the Act and the Rules; 
(xi) to write -off irrecoverable sums due in respect of stores, priced publications,  
statements of mark and unserviceable articles of dead-stock, if the amount of the dues in each 
case exceeds Rs.100/- but does not exceed Rs. 1000/-; 
(xii) generally to advise the Chairman of the Board on any matter connected with the work 
of the Board which it deems fit or which the Chairman may refer to it; 
(xiii) to report to the Board upon any matter concerning which its view  may be invited by 
Board or in respect of which it considers that it should tender advice to the Board; 
(xiv) to make recommendations to the Board concerning the framing or amending the rules 
and regulations of the Board after considering the recommendations, if any, from the 
Committees of the Board; 
(xv) to institute and make provision for the grant of scholarships, medals, prizes and other 
rewards and to prescribe the conditions therefor; 
(xvi) to accept, reject or refer back any proposal, recommendation or report from the 
Academic Council, Finance Committee, Examination Committee, Recognition Committee, or 
other Committees of the Board; 
(xvii) to recommend to the Board, for approval, rates of travelling allowance and 
remuneration to Paper-Setters, Moderators, Examiners, Translators and other personnel after 
taking into consideration recommendations of the Committee of the Board, if any; 
(xviii) to lay down the procedure and specify the penalties to be imposed in dealing with 
cases of use of unfair means by persons seeking admission to or appearing at the 
Examinations conducted under the authority of the Board; 
(xix) to authorise such advance as it may from time to time consider necessary, to remain 
in the hands of the Secretary, to meet legitimate petty expenditure; 
(xx) direct inspection of the secondary schools and higher secondary schools and  other re- 
cognized institutions in order to assess the academic performance and needs, issue 
instructions where necessary, for maintaining efficiency and ensuring adequate amenities for 
students and proper terms and conditions of employment of the teacher s and other  
employees; 
15 
 
(xxi) recommend to the Government the withholding of grants of secondary schools and 
higher secondary schools and institutions which do not comply with the instructions issued 
from time to time. 
(2) The quorum for the meeting  of the Executive Council shall be one -half of the total 
number of the members of the Executive Council. 
(3) The Executive Council shall report to the Board all acceptances or transfers of property 
done by the Executive Council. 
(4) The Executive Council shall not transfer any movable property without the sanction of the 
Board. 
24. Academic Council. — (1) The Academic Council shall be the principal academic 
authority of the Board and shall consist of the following members, namely: 
(i) The Chairman of the Board— Ex-Officio Chairman; 
(ii) Two members to be elected by the Board from amongst the ex -officio members, 
referred to in Class A of sub-section (1) of section 12; 
(iii) Five members to be elected by the Board from  amongst the elected members referred 
to in Class B of sub-section (l) of section 12; 
(iv) One member to be elected from the nominated members referred to in Class C of sub- 
section (1) of section 12; 
(v) Convenors of the Board of Studies. 
(2) The term of office of the members of the Academic Council shall be two years. 
25. Powers and Duties of Academic Council. —(1) The Academic Council shall be the  
chief academic body and shall have the right to advise the Board on all academic matters. 
Without prejudice to the generality of this provision, the Academic Council shall have the 
following duties and functions, namely:— 
(i) to formulate guiding principles for determining curricula and syllabi for the entire 
secondary and higher secondary education; 
(ii) to consider and submit its recommendations to the Executive Council on the detailed 
syllabi for a ll standards except the final standard, after taking into consideration the 
recommendations of the respective Boards of studies thereon; 
(iii) to consider and submit its recommendations to the Executive Council on  the curricula 
and detailed syllabi prepared by the Boards of Studies for the final examinations; 
(iv) to formulate general principles for preparing text-books; 
(v) to prepare or recommend for prescription to the Executive Council text-books for the 
standard leading to the final examinations, after taking into consideration the 
recommendations of the respective Boards of Studies thereon; 
(vi) to recommend to the Executive Council standard requirements in respect of staff, 
building, furniture, equipment, stationery and other things required for secondary  and higher 
secondary schools; 
(vii) to recommend to the Board measures to promote physical, moral and social welfare 
16 
 
of students in institutions recognized by the Board and the conditions of their residence and 
discipline; 
(viii) to consider and submit its recomme ndations to the Executive Council on the 
following matters pertaining to the  20[examinations] after receipt of the recommend -dations 
of the Boards of Studies:— 
(a) the total number of compulsory and optional subjects; 
(b) proposals for introduction of new subjects and exclusion of existing subjects; 
(c) the formation of groups of subjects and the alteration of such groups; 
(d) the number of question papers to be set in each subject; 
(e) the maximum and minimum marks, time, duration and standard length for written, 
oral or practical tests in different subjects or groups of subjects; 
(ix) to conduct statistical or other research for the purposes of evaluation and reform of 
curricula, instruction and examination system; 
(x) to co-ordinate the work of the Boards of Studies and to scrutinize the recommendations 
in regard to various matters with which each Board of Studies is concerned. 
 
26. The Finance Committee.— (1) There shall be a Finance Committee consisting of:— 
(i) The Chairman of the Board— Ex-officio Chairman; 
(ii) Director of Accounts or his nominee not below the rank of a Deputy Director of 
Accounts; 
(iii) Two members to be elected by the Board from  amongst the elected members referred 
to in Class B of sub-section (1) of section 12; 
(iv) Two members to be elected by the Board  from amongst the nominated members 
referred to in Class C of sub-section (1) of section 12. 
27. Powers and Duties of Finance Committee. — (1) The Finance Committee shall act as 
advisory body on all matters concerning the finance of the Board. Its duties and fu nctions shall 
be as under:— 
(i) to prepare and submit to the Executive Council with its recommendations the annual, 
revised or supplementary budget estimates of the annual accounts of income and expenditure 
of the Board; 
(ii) to make recommendations to the Executiv e Council on all matters relating to the 
finance of the Board; 
(iii) to examine every proposal of new expenditure and to advise the Executive Council 
thereon; 
(iv) to review and report periodically to the Executive Council on the financial position of 
the Board; 
(v) generally to devise means for effecting economy, without impairing efficiency; 
(vi) to consider proposals for fixation of pay scales for new posts and revision of pay 
scales and advise the Executive Council thereon. 
17 
 
28. Examination Committee.— The Examination Committee shall consist of:— 
(i) The Chairman of the Board— Ex-officio Chairman; 
(ii) One member to be elected by the Board from amongst the ex-officio members 
referred to in Class A of sub-section (1) of section 12; 
(iii) Four members to be elected by the Board from amongst the elected members referred 
to in class B of sub-section (1) of section 12; 
(iv) One member to be elected by the Board from amongst the nominated members 
referred to in Class C of sub-section (1) of Section 12; 
(v) One member to be elected by the Board from amongst all the members of the Board 
irrespective of their Class. 
 
29. Powers and Duties of Examination Committee. — (1) Subject to the provisions of the 
Act and the Rules made thereunder, the Examination Committee shall have the following duties 
and functions, namely:— 
(i) to consider and forward its observation to the Academic Council on any proposal to 
amend the schemes of the final Examination as set out from time to time; 
(ii) to recommend to the Executive Council, the rates of travelling allowance, 
remuneration or honoraria for various items of work connected with the final examinations; 
(iii) to recommend to the Executive Council qualifications and disqualifications of and 
rates of remuneration payable to Paper-setters, Translators, Moderators, Examiners etc.; 
(iv) to recommend to the Executive Council, general principles to be followed by the 
Board, in regard to the preparation of panels and appointment of Paper -Setters, Moderators, 
Translators, Examiners etc.; 
(v) to generally review the results (after they are de c

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