LexThe Gujarat Educational Innovations Commission Act, 2009.
Gujarat · state statute
Open in Lexace · Ask the AI about this actThe
Gujarat
Government
Gazette
EXTRAORDINARY
PLIs
B-Y
A
0T.Y
_______________________________________________________________________
Vol.
L]
FRIDAY,
FEBRUARY
27,2,009GA
8
1930
rate
is
Yen
to
thSe
a
a"
is
Part
in
order
that
it
ma
he
med
as
a
Se
Bram
Com
Ilario
to
promote
conception,
exper`unentation
and
implementation
of
educational
innov"atb'ons
in
the
State
of
Gujarat
and
for
that
purpose,
to
establish
.the
Gujarat
nal
Innovations
Commission
andfor
the
matters
ed
therewirh
d
iuIenla!
thereto.
(2)
This
section
shall
come
into
force
at
once
and
the
remaining
provisions
shall
come
into
force
on
such
date
as
the
State
Government
may,
by
notification
in
the
OciaL
Gazeue,
appoint.
2.
In
this
Act,
unless
the
context
otherwise
requires,-
(ii)
"`Commission"
means
the
J
Educational
Innovations
Comm~sxo'
established
under
section
3;
(v)
"Executive
Chairperson
"
means
the
Executive
Chairperson
of
the
(vi)
"Fellow
means
a
person
duly
appointed
as
a
fellow
of
the
Commission
under
sectmn
24;
(xi)
"Vicc:-Chairperson"
means
the
Vice-Chairperson
of
the
Commissl
on.
3.
Cl)
For
the
purpose
of
promoting
conception,
experimentation
and
implementation
of
educational
innovations
in
the
State,
the
State
Government
shall,
by
notification
in
the
cim
Gelm,
establish
a
Commxs"
sion
by
the
name
of
the
Gujarat
Educational
Innovations
Commission
with
effect
from
such
date
as
may
be
specified
in
the
(2)
The
Commission
shall.
be
a
body
corporate
with
perpetual
succession
and
common
seal
and
may
sue
or
be
sued
in
its
corporate
name
~o~d
and~
ecto~
mpprovisio
o
Amm.
acqu
and
do
all
things
necessary
for
the
purposes
of
mis
Aa"
4.
The
headquarters
of
the
Commission
shall
be
at
Gandhinagar
or
at
such
other
place,
as
the
State
Oovernment
may,
by
notification
in
the
0
Gcite,
specify"
COmpOSi6OD
CF
5.
(1)
The
Commissmn
shall
cons,st
of
the
Chairperson
and
twelve
DDmsSioD.
other
members
as
follows,
namdy
:-
Ca)
the
Chief
Minister
of
the
State,
Chairperson;
Cb)
the
Minister
for
Education,
ex-omcio
Vice-Chairperson;
Cc
)
the
Executive
Chairperson
appointed
or
nOminafeff
under
Sub-
section(2);
Cd)
the
Secretary
to
the
Government
of
Gujarat,
Education
Department,
member;
Ce)
the
Secretary
to
the
Government
of
Gujarat,
1::maftce
Department,
member;
Cf)
the
Secretary
to
the
Government
of
Gujarat,
Education
Department
(Primary
Education)
member;
(g.)
the
Vice-Chancellor
of
a
University,
by
rotation
in
the
manner
prescribed
by
rules,
from
amongst
the
Vice-Chancellors
of
Universities
in
the
State
established
by
law,
ex
Clo
member;
Ch)
the
Chairperson
of
the
Gujarat
Secondary
and
Higher
Secondary
Education
Board,
o
member;
Ci)
the
Director,
Gujarat
Council
of
Educational
Research
and
Tmining,
ex-omcio
member;
Cj)
the
member
for
innovations
in
science,
technology
and
al
(k)
the
member
for
innova6ons
in
programmes
relating
to
~~art,
craf~and
other
culmral
courses
and
vsfue-
oriented
education;
Cl)
the
member
for
innovations
in
pedagogical
methods
includmg
those
related
to
curfmumm,
evaluation
and
teaching-learning
aiids;
Cm)
the
member
for
innovations
in
physical
education
including
courses
related
to
gymnastics,
atlumics,
amlefIcs,
combarives,
Indian
and
universal
games,
Yogic
(physical
and
psychological)
exefoises,
health,
Scouts
and
Guides,
National
Cadet
COfpS
and
National
Service
Scheme
prografftmes,
(2)
The
Executive
Chairperson
referred
w
in
clause
Cc)
of
sub-section
CI)
shall
be
nominated
by
the
Cbairperson
from
a
panel
of
three
persons
recommended
by
the
Search
Conuffittee
appointed
under
section
7:
2-4
Provided
that
the
t
Executive
Chairperson
shall
be
appointed
by
the
State
Government
for
a
period
of
two
years.
(3)
Each
member
referred
to
in
clauses
(j)
to
Cm)
of
sub-section
C
I
)
shall
be
nominated
by
the
State
Government
from
a
panel
of
three
persons
recommended
by
Search
Committee
appointed
under
section
7:
Provided
that
the
first
appointment
of
the
members
referred
lo
in
this
sub-section,
shall
be
made
by
the
Chairperson
on
the
recommendation
of
the
Executive
Chairperson
from
a,mongst
such
persons
as
he
thirlks
flt,
6.
Cl)
A
person
to
be
nominated
as
an
Executive
Chairperson
under
sub-section
(2)
of
section
5,
shall
possess
the
following
qualifications,
namely
:-
Ca)
be
a
citizen
of
India;
Cc)
have
proven
record
of
reforms
and
innovations;
d)
have
actual
experience
in
experimentation
and
implementation
of
refos
and
innovati
,
Ce)
be
well
versed
in
the
educational
philosophy
of
Ci)
pioneering
educationists
of
India,
and
(ii)
Leading
pioneers
of
educational
innovations
in
the
world;
():`}
have
sound
knowledge
of
Indian
and
universal
culture.
(2)
A
person
to
be
nominated
as
a
member
under
sub-section
(3)
of
section
5,
shall
possess
the
following
qualifications,
namely
:-
Cb)
Cc
)
have
proven
record
of
reforms
and
innovations
in
the
relevant
fields
of
sciences,
technology,
vocational
courses,
oriented
courses,
pedagogical
courses
and
methods,
physical
education,
yoga,
healll1,
Scouts
and
Guides,
National
Cadet
Corps
and
National
Service
Scheme
programmes;
have
actual
experience
in
experimentation
and
implementation
of
reforms
and
innovations;
Cd)
be
well
versed
inthe
educational
philosophy
of
-
Ci)
pLOneering
educationists
of
India,
and
(ii)
leading
pioneers
of
educational
innovations
in
world;
and
have
sound
knowledge
of
Indian
and
universal
culture.
the
Cf)
(2)
The
State
Government
shall
designate
one
of
these
persons
as
the
Chairperson
of
the
Committee,
(3)
The
Search
Committee
shall
follow
such
procedure
as
may
be
laid
down
by
it,
(4)
(b~
The
expenses
referredfo
in
clause
Ca)
shall
be
paid
out
of
the
8.
Cl)
{a)
The
term
of
office
of
members,
other
than
e
o
members,
who
are
appointed
on
the
recolnmendation
of
the
Executive
Chairperson,
shall
be
two
years
from
the
date
of
thcir
nomination.
Cb)
The
term
of
office
of
the
Executive
Chairperson
and
recommendation
of
Search
Committee
shaft
befive
years
from
the
date
of
thcir
appointment
or
nomination,
(2)
The
term
of
office
of
an
e
o
member
shall
contmue
so
long
as
he
holds
office
by
virme
of
which
heis
such
a
member,
Ca)
The
terms
and
conditions
of
office
of
the
Executive
Chairperson
and
the
members
other
than
members
shall
be
such
as
may
be
prescribed
by
rules,
Cb)
The
Executive
Chairperson
and
the
members
referred
to
in
clause
Ca)
shall
be
whole
~
persons,
Cc)
The
salaries
and
other
emoluments
of-
C3)
22".6
Ci)
the
Execultive
ChaifflersOfl
shall
not
be
less
than
that
of
the
Chief
Secretary
to
the
Government
of
Gujarat;
and
(ii\.
the
members
other
than
ex
cio
members
shall
not
be
less
than
that
of
the
Principal
Secretary
to
the
Government
of
Gujarat.
ming
uP
9
Cl)
On
occurrence
of
any
vacancy
in
the
office
of
the
Executive
)`vacancy'
Chanperson
due
to
death,
resignation
or
any
other
reason,
the
same
shall
be
filled
in
by
the
Chairperson
by
nominating
a
person
in
the
manner
provided
in
section
5.
(2)
On
occurrence
of
any
vacancy
in
the
office
of
the
member
due
to
death,
resignation
or
any
other
reason,
the
same
shall
be
filled
in
by
the
State
Government
by
appointing
or,
as
the
case
may
be,
nominating
a
person
in
the
manner
provided
in
section
5.
DlSanaliflfmtiunS'
10
A
person
shall
be
disqualified
for
being
appointed
or
nominated
or
being
an
Executive
Chairperson
or
a
member
of
the
Commission
if
such
person,..-
Ca)
is,
or
at
any
time,
being
adjudged
insolvent:
Cb)
is
of
unsound
mind
and
stands
so
declared
by
the
competent
court
d)
has,
either
directly
or
indirectly,
any
financial
or
other
interest
which
is
likely
to
affect
prejudicially
his
functioning.
Removal
and
IL
(1)
Notwithstanding
anything
contained
in
sub-section
(1)
of
section
~xefCunua
~
8,
the
Chairperson
or,
as
the
case
may
bc,
the
State
Government
may,
at
Cl|fat-
'
any
time,
remove
the
Executive
Chairperson
or
any
member
from
office
if,
and
member,
In
its
Opinion,
such
Executive
Chairperson
or
a
member,-
(a)
is,
or
has
become
subject
to
any
of
the
disqualifications
section
10;
Cb)
has
been
guilty
of
misconduct
in
discharge
of
his
duties;
Cc)
has
become
physically
or
mentally
incapable
of
discharging
duties
as
an
Executive
Chairperson
or
member;
Cd)
has
so
abused
his
position
as
to
render
his
continuance
in
office
prejudicial
to
the
public
in
or
Ce)
I1as,
without
reasonablecause,
refused
or
failed
w
perform
s
duties
for
a
period
of
not
lessthanmree
months:
Provided
that
the
Executive
Chairperson
or
a
member
shall
not
be
removed
from
his
officelmless
an
opportunity
of
being
heard
IS
given.
Ca)
The
Executive
Chairperson
may,
by
writmg
under
his
addressed
to
the
Chairperson
resign
his
office.
Cb)
Any
member,
who
is
appointed,
may,
by
writing
under
his
hand
addressed
to
the
Chairperson,resign
his
office
(2)
12,
CI)
The
Commission
shall
meet
at
such
Lime
and
at
such
place
and
shall,
subject
to
sub-sections
(2)
and
(3),
observe
such
rules
of
procedure
with
regard
w
transaction
of
its
business
at
the
meetings
as
may
be
provided
by
regulations:
w
Provided
that
the
Commission
shall
meet
at
least
once
in
every
month
C2)
If
the
Chairperson,
for
any
mascn,
is
unable
to
attend
any
meeting
the
Vice-Chairperson
or
in
his
bsence,
the
Executive
Chairperson
shall-
preside
over
the
meeting
of
the
Commission
(3)
Ca)
All
questions
at
a
meeting
of
the
Commission
shall
be
decided
by
a
majority
of
votes
of
the
members
present
and
voting,
and
in
case
when
there
is
an
eqU[ality
of
votesthe
Chairperson
Orin
his
absence,
the
Vxce-Chairperson
or
in
his
absence,
the
Executive
Chairperson
shall
have
and
exereise
aseco
vot
Cii)
determine
uch
numberafid
category
of
other
officers
and
employees,
and
(2)
The
manner
of
recruitment
of,
the
salary
and
allowances
payable
to,
and
other
conditions
of
service
of
the
Secretary,
officers
and
other
employees,
shall
be
such
as
may
be
demrmined
by
the
Commission
by
(2)
No
act
done
by
any
person
acting
in
good
faith
as
an
Executive
Chairperson
or
a
member
shall
be
deemed
to
be
invalid
merely
on
the
ground
that
he
was
disqualified
to
bean
Executive
Chairperson
or
a
member
or
that
there
was
any
other
defect
in
his
appointment
or
ion.
CHAPTER
III
OBJECTS.
FIJNC
HONS
ANI:f
POWERS
OF
C
OMMf8SION
IS.
The
objects
of
the
Commission
shall
be
as
follows,
namely
:..
to
conceive,
experiment
upon
and
implement
such
innovative
proposals
in
the
field
of
education
and
learning
as
would
transform
the
objectives,
contents
and
methods
of
education
in
the
light
of
the
vision
of
great
pioneers
and
educationists
of
India
freedom
movement
'-and
f
progressive
educationists
of
the
world
and
in
light
of
the
needs
of
the
contemporary
world
in
its
march.towards
a
futuremat
would
be
in
barroom
with
the
ideals
of
liberty,
equality
andffaternity;
to
introduce
and
nurture
innovations
in
the
educational
system
so
as
LO
reflect
India's
perennial
spiritual
knowledge,
robust
lutellecmahfy
and
creativityand
the
ideals
of
mau-makff1g
education,
integral
development
of
personality,
synthesis
of
scientific
realism
and
artistic
imagination,
child-centered
education.
value-oriented
education
and
skill-oriented
education;
to
study
and
derive
lessons
from
the
ongoing
experiments
in
education
that
are
takmg
place
in
Gujarat
as
also
elsewhere
and
to
foster
all
the
valuable
innovative
work
and
promote
the
same
for
larger
expansion
and
utilization;
to
develop
a
system
of
education
that
reflects
the
highest
ideals
of
Indian
cultu-re
and
imparts
among
students
vibrant
spirit
of
patriotism
and
deepest
concern
for
the
highest
welfare
of
humanity,
world
pee
and
world
unify;
to
evollve,
m
,particular
programmes
and
methods
of
studies
that
would
mstill,
among
studentsand
promote
in
various
sectors
of
~~~
Acatio~~~
oo
duties
enumerated
in
(a)
Cb)
Cc)
Cd)
(e)
(f)
to
promote,
,Sus
fos~
alive
programmes
related
to
the
Crime
human
lifestyle
mcludfng
earliest
stages
of
pre-
natal
care
and
scaling
up
to
the
highest
levels
of
excellence
and
leadership
contributing
to
the
growth
of
the
individual,
covering
thus
the
entircflamut
of
the
educational
system
ap~pte
to
a
knol~ciety
he
o
"mg
education.
16.
CI)
Subject
to
the
provisions
of
this
Act
the
Commission
shall
conceive,
experiment
upon
and
implement
such
innovative
proposals
in
the
andfield
~ethodeducats
~o
~e
u~
so
a~
tooufd
transp
foromo~
~e
objobj
ectl~
e
ofcontemsthe
Commission.
C2)
In
particular
and
without
prejudice
to
the
generality
of
the
foregoing
function,
the
Commission
sha
rm
the
follow-irxg
fuons,
namely;-
to
promote
experimentation,
designing
and
development
of
the
contents
of
learning
which
would
inspire
pupils
to
foster
the
over-
arching
aims
of
education
to
bcachieved
by
the
Commission;
to
promote,
explore
and
invent
new
methods
of
pedagogy
and
evaluation
so
as
to
make
the
learning
process
interesting
instructfve.
experimental
and
practical:
to
experiment
upon
the
contents
and
methods
of
learning
at
its
own
innovative
institutions
or
imxovative
institutions
selected
by
it
from
those
existing;
to
promote
and
recommend
on
the
basis
of
results
of
its
experiments
carried
out
on
its
own
innovative
institutions
or
innovative
institutions
sole
by
n
:as
are
found
by
it
to
be
appropriate
to
achieve
the
ob.jccti\es
of
the
Commission;
to
.establish
mstitu!;ion
s
(including
i!Isfifut![ons
or
educa.lion
and
training
of
teachers)
for
experimemation
and
implementation
of
the
educational
innovations
promoted,
explored
and
invented
by
it
and
for
education
and
training
of
teachers
for
that
purpose;
Ca)
to
recognise
as
a
recognisedinstitutiorL,
anyinsfifuticn
for
experimentation
and
implementation
of
the
educational
innovations
recommended
by
it
and
for
education
and
trainmfl
of
teachers
for
that
purpose;
Cb)
to
withdraw
recogrlition
of
an
institution
for
breach
of
conditions
of
recognition
aftergivinfl
it
an
opportunity
of
being
heard;
~
to
establish
teachers'
education
and
training
institutions
of
innovative
education
and
to
provide
for
education
and
training
of
teachers
for
implementation
of
educational
innovations
recommended
by
them;
Ci)
(ii)
(iii)
(iv)
(v)
(vi)
(vii)
(viii)
to
experiment,
promote
and
develop
the
courses
which
facilitate
students
to
switch
over
from
existing
system
of
education
to
the
innovative
system
of
education
developed
by
it;
(ix)
(x)
to
promote
innovations
in
evaluations
and
to
establish
appropriate
testing
service;
to
support
innovations
in
schools
and
Universities
and
educational
institutions
of
research,
experimentation,
training
and
extension
services;
(xi)
to
evolve
programmes
of
innovations
tn
regard
w
the
aims,
methods
and
contents
of
to
endeavour
to
enrich
the
peystem
of
education
so
as
to
mak`e
it
more
responsive
to
the
ideals
of
Indian
Nationalism
and
Internationalism:
(xii)
(xiii)
to
develop
new
system
of
education
as
supplementary
or
alternative
to
existing
system
of
education;
(xiv)
to
perform
such
other
functiom
as
are
necessary
for,
and
conducive
to,
the
promotion
of
the
objectives
of
the
Commission
powers
of
17,
CI)
The
Comnmslon
shall
have
the
power
to
do
all
such
filings
Comousstou,
as
are
necessary
for,
and
conducive
to,
the
efficient
perfomiance
of
its
functions
underthis
AcL
In
particular
and
without
prejudice
to
the
generality
of
the
foregoing
the
Commission
shall
have
following
powers,
namely;-
(ii)
(iii)
to
organize
wol'kshops,
conferences,
symposia
and
such
other
meetings
to
elicit
ideas
for
educational
innovations;
to
have
access
to
Blithe
materials,
including
books,
manuscripts,
lithographs,
inscriptions
on
walls
of
ancient
buildings
and
such
other
places,
which
are
available
with,
or
is
in
possession
of,
any
authority
established,
by
or
under
any
law
within
the
State
and
is
relevant
to
the
anus
and
contents
of
education
and
methods
of
pedagogy
and
evaluation;
(a)
to
or
and
innovative
institutions
of
education
with
special
provision
for
innovative
aims,
contents
and
methods
of
teaching,
learning
and
eval,nation;
(iv)
PART-IVl
G
UARAT
GOVERNMENT
GAZETTE,
Ex,-27-2-2009
2-I
Cb)
to
aim
at
exeelLencein
the
innovative
system
of
education;
and
Cc)
to
grantw
the
students
of
that
system,
certificates
equivalent
to
the
certificates
granted
by
the
established
system
of
education
atthe
appropriate
Level;
to
determine
standards
of
courses
proposed
or
supported
by
it
under
its
functions
relatedtoinnovations;
to
allocate
and
disburse
grants
out
of
the
fund-
Ca)
for
its
innovations
and
for
innovations
in
other
institutions;
Cb)
to
institutionsand
courses
(including
institutions
and
courses
for
teachers'
education
and
training)
recognizecL
by
it
for
the
puroose
of
deveLooirla
them
so
as
to
exOerimentatio
and
im
w
anon
of
ationaL
&Lions;
-
Cc)
forgrant
offelLowships
and
scholarships
to
carry
out
research
in
areas
relevantto
the
a`xms
and
objects
of
the
Commission;
to
appoint
Secretary
and
other
officers
and
employees;
to
constitute
councils;
to
temporarily
associate
persons
with
the
Commission;
to
appoint
committees
for
performing
its
functions
and
exemismgns
powers;
(vi)
(vii)
(viii)
(ix)
(x)
(xi)
(xii)
(xiii)
(xiv)
to
conduct
the
processes
of
the
consultation
in
the
spirit
of
co-operanon
and
flexibility
and
w
enhance
and
encourage
innova6ons
bytranscending
the
barriers
of
rigidity
and
obsolete
methodologies;
ofm
mdece~
~reedome
andof
mamtenance
of
high
standards;
and
W
collaborate,
w
negotiateand
w
arrive
at
agreements
and
arrangements
with
the
Government,
as
aLso
with
schools,
Universities,,
centers
and
mstitunons
(including
autonomous
institutiom),
(xv)
2=12
CHAPTER
W
FINANCE,
ACCOUNTS,
AUDIT
AND
ANNUAL
REPORT
OF
~~SSIION
,_GGd
of_
18.
CI)
The
Comfmssmn
shallhfwe
its
own
fund
and
all
receipts
of
~
~
the
Commission
shall
be
caffiedthereto
and
all
payments
by
the
Commission
shall
be
made
therefrom,
'
(2)
The
Commission
may
accept
grants,
subventions,
donations
and
gifts
from
the
Central
Government
orthe
State
Government
or
a
local
authority
or
any
individual
or
body,
whether
incorporated
or
not,
for
the
purposes
of
this
Act,
(3)
The
Commission
may
spend
such
sums
as
it
thinks
fit
for
the
as
anpefformanex
cependiture&{Bpayable
ut~e~
f
suCoss
be
treated
(4)
All
moneys
belonging
to
the
fund
of
the
Commission
shall
be
kept
in
any
corresponding
new
Bank
specifledifl
column
2
of
the
First
Schedule
to
the
Banking
Companies
(Acquisifionafld
Transfer
of
Undertakings)
AcL
1970,
and
in
column
2
of
the
First
Schedule
to
the
Banking
Companies
s
orfxrftf,
(Acquisition
and
Transfer
of
Undertakmfls)
Act,
1980
and
app-mvef:I
by
the
m
a
19,fl)
[:hcStatGovernmA
ect,
nt188
e
Is
osecretio
'oe
eden
%SIDS.
n,ecnfIties
amhofised
by
2
oflss2,
BLsdgeL
19.
CI)
Ca)
The
Commission
shall.
by
such
date
in
each
year
as
may
be
prescribed
by
rules_submitto
_
_the
State
Gonernmefxt
for
approval
a
budget
in
the
prescribed
form
for
the
nextf'malfoial
year
showing
the
estimated
receipts
and
expenditure
and
the
sums
which
would
be
required
-
from
the
State
Government
during
thatfinafxcial
year.
Cb)
If
any
sum
or
partly
unspent
in
any
forward
to
the
nextfinaflc
sum
to
be
provided
by
the
State
Government
for
that
year,
(2)
No
sum
shall
be
expended
by
or
on
behalf
of
the
Commission
unless
the
expenditure
is
covered
by
provision
in
the
budget
approved
by
the
State
Government.
(2)
The
Commission
shall
cause
to
be
prepared
for
each
financial
year
an
annual
statement
of
accounts
in
such
form
as
may
be
prescribed
by
rules,"
(5)
Every
Auditor
appointed
to
audit
the
aceounts
of
the
Commission
under
this
Act
shall
have
a
right
to
demand
the
producnon
of
boohs
of
accounts,
connected
vouchers
and
other
documents
and
papers,
to
inspect
the
offices
of
the
Commission
and
to
require
such
information
from
the
Commission
as
he
may
thfllh
necessary
for
the
performance
of
his
duty
as
(6)audited~Auditorto
theshafl
sCo~
wh~
~gethso
eron
~~
be~eorf
the
receipt
of
the
audit
report,
forwardtfle
same
to
the
State
Government
(7)
The
State
Government
shall,as
soonas
may
be
after
the
receipt
of
audit
repon
under
sub-section
(6),,
cause
the
same
to
be
laid
before
the
State
Legislature.
(2)
The
State
Government
shallcause
every
such
report
to
be
laid
before
the
State
Legislature
within
a
period
of
s'lx
months
from
the
date
of
its
receipt
under
sub-section
(1),
-
22.
CI)
There
shall
be
constituted
by
the
Commission
four
Caosmonouor
Educational
Innovations
Councils
as
follows,,
namely
:-
Ci)
a
Council
for
innovations
in
programmes
relating
to
science,
technology
and
vocational
rse.-s;
a
Council
for
innovations
in
programmes
relating
to
languages,
humanities,
valuc-oriented
education,
socially
music,
(ii)
2-
14
(2)
IXach
Council
shall
consist
of
the
Executive
Chairperson
who
shall
be
the
Chairperson
of
that
Council.
C3)
The
member
referred
to
in
clauses
(j),
Ck)
(1)
and
Cm)
of
sub-section
CI)
of
section
5
shall
respectively
be
the
member-secretary
of
the
Councils
Ca)
Each
Council
shall
consist
of
four
scholars
nominated
by
the
the
on
in
the
manner
specified
in
clause
Cb)
as
me
(b)
The
four
scholars
for
each
Council
shall
be
selected
in
such
manner
as
may
be
prescribed
by
regulations
from
amongst
eminent
educationalists
in
the
subjects
of
innovations
for
which
the
Council
Is
constituted..
(4)
(5)
The
Council
shall
meet
at
suchtime
and
place
and
shall
observe
such
mies
of
procedure
with
regard
to
transaction
of
its
business
at
the
meetings
as
may
be
prescribed
by
regulations.
(6)
ThLe
Council
shall
perform
such
other
functions
and
exercise
such
powers
as
may
be
prescribed
by
regulations.
23.
Cl)
Ca)
The
Commission
may
appoint
one
or
more
committees
consisting
of
not
more
than
five
of
its
rnernhers
or
members
of
a
Council
or
both.
for
perforrning
such
of
the
functions
or
for
exercising
such
of
its
powers
as
may
be
delegated
by
it
(b)
The
Commission
shall,
while
appointing
a
committee
under
clause
Ca),
designate
one
memba
of
the
committee
as
the
Chairperson
of
the
committee.
(2)
The
committee
shall
meet
at
such
time
and
p
and
shall
observe
such
mies
of
procedure
with
regard
totransaction
of
its
business
at
the
meeting
as
may
be
determined
by
it,
F&ws'
24.
CI)
For
the
purpose
of
carrying
out
research
in
educational
innovatiom,
there
shall
be
a
scheme
of
fellowships
which
shall
consist
of
not
more
than
twenty-ffve
fellows,
(2)
Each
fdlow
shall
be
selected
by
a
committee
appointed
by
the
Commission
for
that
purpose,
from
amonflst
eminenfeducatfonists.
(3)
Ca)
Each
feHow
shaft
carry
such
suhject
mlafad
to
educational
innovations
as
assigned
to
mushy
the
Commission.
Cb)
He
may
for
the
purpose
of
research
in
the
subject
assigned
w
him,
organise
consultation
groups,
seminars,,
workshops
and
~rences
Cd)
A
fellow
shall
make
himself
available
to
the
Commission
for
any
consufuuion
necessary
in
respect
of
the
subject
of
research
or
thesis
ass
to
mrn.
member
authorised
by
the
Commission
in
this
behalf
and
all
other
instruments
issued
by
the
Commission
shall
be
authenticated
by
the
signature
of
the
Secretary
or
any
other
officer
of
the
Commission
authorised
by
the
Commiss~
alf.
(2)
All
decisions
of
a
Council
shallbe
aumenticated
by
the
signature
of
the
Chairpef
son
of
the
Council.
(3)
All
decisions
of
a
Committee
shall
be
authenticated
by
the
signature
of
the
Chairperson
of
the
Committee
or
any
other
member
of
the
Committee
authorised
by
the
Chairpefsonmthis
behalf,
Provided
that
the
Commission
shall
be
given
an
opportunity
to
express
its
views
before
any
directio~
der
this
sub-section,
(2)
The
decision
of
the
State
Government.
whether
a
question
is
one
of
policy
or
not,
shall
be
final.
,
Pof
2S.
(I)
In
s
under
this
Act,
the
Council
shall
be
bound
by
such
directions
on
questions
of
policy
as
the
Commission
d
give
in
writing
to
itfroffttime
totiffie:
Provided
that
the
Council
shall
be
given
an
opportunity
w
express
its
views
before
any
directionisfdven
undothis
sub-section.
-
,,m~M
mcm
29.
The
Executive
Chmmemon,
member.
officer
and
employee
of
the
Commission
shall,
when
acting
or
purportmg
to
act
in
pursuance
of
the
to
provisions
of
this
Act
or
of
anyfmes
orregufefions
made
thereunder,
be
ofl%0.
bofmbDc
deemed
to
be
a
public
servant
withinffte
meaning
of
section
21
of
the
servants'
Indian
Penal
Code,
,PI.otecfhmof
3d.
No
suit.
prosecution
or
otherlegal
proceeding
shall
lie
againstffte
_
Commission
or
any
member,
officer
or
employee
of
the
Commissionfor
ummr
anything
which
is
in
good
faith
done
or
intended.
to
be
done
in
pursuance
of
the
provisions
of
this
Act
or
any
mies
orregulations
made
thereunder,
32.
Cl)
The
State
Government
may,
by
notification
in
the
0cial
Power
to
Gcite,
make
mies
for
carrying
out
the
purposes
of
this
Act.
uuise
rules'
(2)
In
particular
and
without
prejudice
to
the
generality
of
the
foregoing
power,
such
mies
may
be
made
to
provide
for
all
or
any
of
the
matters
expressly
required
or
allowed
by
this
Act
to
be
prescribed
by
mies.
(4)
Any
rescission
or
modification
so
made
by
the
State
Legislature
shall
be
published
in
the
0
GaZette
and
shall
thereupon
take
effect.
33.
CI)
The
Commission
may,
with
the
previous
approval
of
the
State
Powerto
Government,
by
notification
in
the
0cta/
Gat:ette,
make
regulations
not
ma~
inconsistent
wi
the
provisions
of
this
Act,
and
the
rules
made
thereunder
reaulauons'
for
enabling
it
to
perform
its
functions
under
this
Act,
(2)
In
particular
and
without
prejudice
to
the
generality
of
the
foregoing
power,
such
regulations
may
provide
for
all
or
any
of
the
matters
expressly
required
or
allowed
by
this
Act
to
be
specified
by
regulations.
34.
(1)
The
Council
may,
with
the
previous
approval
of
the
Penet'
or
Commission,
make
bye-laws
not
inconsistent
with
this
Act
or
with
mies
Conned
to
and
regulations
made
thereunder
for
enabling
it
to
perform
its
functions
rouse
toe-tows'
under
~this
Act.
(2)
In
particular
and
without
prejudice
to
the
generality
of
the
foregoing
power,
such
bye-Jaws
may
provide
for
all
or
any
of
the
matters
expressly
required
or
allowed
by
this
Act
to
be
specified
by
bye-laws.
35.
(I)
If
any
difficulty
arises
in
giving
effect
to
the
provisions
of
Power
to
this
Act,
the
State
Gov
may,
by
order
published
m
the
~
Gazette,
make
such
provisions
not
inconsistent
with
the
provisions
of
this
d!mcufr!ies'
Act
as
appears
to
it
to
be
necessary
or
expedient
for
removing
the
difficulty:
Provided
that
no
such
order
shall
be
made
under
this
section
after
the
expiry
of
two
years
from
the
commencement
of
this
Act
(2)
Every
order
made
under
this
section
shall
be
laid
as
soon
as
may
be
after
it
is
made,
before
the
State
I.egislature,
]fV
.
Ex..
2-5