The Haryana State Board of Technical Education Act, 2008 (19 of 2008)

Regd No CHDIOOY 
Hargana Gouernment @agefiz 
EXTRAORDINARY 
Published by Authority 
_ ©Govt. of Haryana 
3/2015-2017 
CHANDIGARH, WEDNESDAY. SEPTEMBER 2. 2015 
s (BHADRA !}. 1937 SAKA ) 
LE_GISLATIVE SUP?LEM'F.NT 
CONTENTS 
PART-1 ACT 
THE HARYANA STATE BOARD OF TEéHNlCAL EDUCATION 
(AMENDMENT AND VALIDATION) ACT, 2015 
(HARYANA ACT NO. 7 OF 2015) 
PART-11 ORDINANCE 
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PART-1Il DELEGATED LEGISLATION 
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PAGES 
49
TUAVRY AN A GOV ERNMIEN 
N ALGIND NTINE DEPARIENMENT Tas 
- Natification “ ] 
Ihe 2nd September. 2015 e 
: Al 
No. LegV2015.— The following Act ol the Legislature of the State of Haryana ] 
recenved the assent of the Guvernor of Haryana. on the 3ist August. 2015 and 15 herchy ‘.. 
published for gencral information 
. 
HARYANA ACT NO. 7 OF 2018 
THE HARYANA STATE BOARD OF TECHNICAL EDUCATION 
(AMENDMENT AND VALIDATION) ACT, 2015 
AN 
ACT 
further 10 amend the Haryana State Board of Technical Education Act, 2008 
and to validare certain actions taken and things done in connection therewith. 
Be it enacted by the Legislature of the State of Haryana in the Sixty-sixth Year of the 
Republic of India as follows :— 
1. (1) This Act may be called the Haryana State Board of Techmical Education  Shod ttle and « 
(Amendment and Validation) Act, 2015 - commencement 
) 
) 
A 
of 
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eennre 
(2) It shall be deemed to have come into force on the 6th May. 2008 J 
2. Sub-section (3) of section | of the Haryana State Board of Technical Education Act.  Amendment of 1 
2008 (hercinafter called the principal Act) shall be omitied. section (1) of N Haryana Act ~ 
19 of 2008 3 
fler section 48 of the principal Act, the following section shall be inserted. Insertion of ~i 
namely:— section 49 in 
K e 5 ¢ Haryana Act “49. Validation:— Notwithstanding that no notification was 1ssued under 19 of 2008 
sub-section (3) of section 1 of the principal Act for appointing a day for its enfor~ement & 
the principal Act shall be deemed 1o have come into force with effect from the 6th May, 
2008 in view of amendment made by this Act and notwithstanding any judgment, decree 
or order of any court, tribunal or authority, all actions taken, things done, rules made. 
notifications issued under the said Act by the Government or the Board, shall be deemed 
10 have been validly taken, done, made and issued under the principal Act, as if the Act 
was in force and shall not be called in question in any court, or before any authority on 
this ground.™ 
. ¢ 3 
KULDIP JAIN, 
Secretary 10 Government, Haryana, 
Law and Legislative Department 
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HARYANA GOVT. GAZ. (EXTRA)), MAY 6, 2008 111 
(VYSK. 16, 1930 SAKA) 
PART I 
HARYANA GOVERNMENT 
LEGISLATIVE DEPARTMENT 
Notification 
The 6th May, 2008 
No. Leg. 20/2008.—The following Act of the Legislature of the State 
of Haryana received the assent of the Governor of Haryana on the 18th April, 2008, 
and is hereby published for general information :— 
HARYANA ACT NO. 19 OF 2008 
THE HARYANA STATE BOARD OF TECHNICAL EDUCATION 
ACT, 2008 
AN 
Act 
1o provide for establishment and constitution of the Haryana State Board of 
Technical Education for coordinated development of technical education in 
polytechnic institutes in the State of Haryana and for matters connected 
therewith or incidental thereto. 
Be it enacted by the Legislature of the State of Haryana in the Fifty-ninth 
Year of the Republic of India as follows:— 
CHAPTER1 
PRELIMINARY 
1. (1) This Act may be called the Haryana State Board of Technical 
Education Act, 2008. 
(2) Itextends to the whole of the State of Haryana. 
(3) Itshall come into force on such date as the Government may, by 
notification in the Official Gazette, appoint. 
2. In this Act, unless the context otherwise requires,— 
(a) “appointed day™ means the day on which the provisions of this 
Act shall come into force; 
(b) *“Board" means the Haryana State Board of Technical Education 
established under section 6; 
(€) “bye-laws" means bye-laws made by the Board under 
section 41; 
Short title, 
extent and 
<ommencement 
Definitions.
11?2 HARYANA GOVT. GAZ. (EXTRA), MAY 6, 2008 
(VYSK. 16, 1930 SAKA) 
(d) “diploma level technical education” means such technical 
education to attain Diploma or Post Diploma or Advanced 
Diploma Level; 
(e) “Secretary” means the Secretary of the Board appointed under 
sub-section (1) of section 9; 
(f) “examination” means one or more examinations conducted by 
the Board; 
(2) “Government” means the Government of the State of Haryana in 
the Administrative Department: 
(h) “Governing Council” meaus the Governing Council of the Board 
established under section 3; 
(1) “Head of Institution” or “Principal ” means the head of the 
teaching staff of a polytechnic or institution recognized by the 
Board, by whatever name designated; 
() “polytechnic or institution ” means an institution imparting 
Diploma or Post-Diploma or Advanced Diploma in Engineering 
or Technology or Management Education or Computer 
Applications or Applied Arts and Craft or Pharmacy or Town 
Planning and Architecture recognized by the Board under this 
Act; 
(k) “prescribed ” means prescribed by regulations made under this 
Act; 
() “regulations” means the regulations made by the Board under 
section 40; 
(m) “teacher” means a member of the teaching staff other than 
Principal or the Head of Institute recognized by the Board. 
CHAPTER I 
ESTABLISHMENT, CONSTITUTION, POWERS AND DUTIES OF THE 
GOVERNING COUNCIL 
Establishment 3. The Government shall, by notification in the Official Gazette, establish 
of Governing the Governing Council which shall be an apex body to control and monitor the 
Council. matters pertaining to diploma level technical education. 
Constitution of 4. (1) The Governing Council shall consist of Chairman and the 
Governing following members, namely:— Council 
1. Financial Commissioner and Principal Secretary : Chairman 
to Government, Haryana, Technical Education 
Department or nominee of the Government 
HARYANA GOVT. GAZ. (EXTRA.), MAY 6, 2008 13 
(VYSK. 16, 1930 SAKA) 
2. Financial Commissioner and Principal Secretary : Member 
to Government, Haryana, Finance Department ex officio 
3. Financial Commissioner and Principal Secretary : Member 
to Government, Haryana, Education Department  ex officio 
4. Financial Commissioner and Principal Secretary : Member 
to Government, Haryana, Industries Department ex officio 
5. Financial Commissioner and Principal Secretary : Member 
to Government, Haryana, Information ex officio 
Technology Department 
6. Vice-Chancellor, Guru Jambheshwar University : Member 
of Science and Technology, Hisar ex officio 
7. Vice-Chancellor, Deen Bandhu Chhotu Ram : Member 
University of Science and Technology, Murthal ex officio 
8. Chairman All India Council of Technical : Member 
Education or his nominee ex officio 
9. Engineer-in-Chief, Public Works Department : Member 
(Building and Roads), Haryana ex officio 
10. Managing Director, Haryana Vidyut Parsaran : Member 
Nigam Limited ex officio 
11. Nominee of Progress Harmony and Development : Member 
Chamber of Commerce and Industries (PHDCCI) 
12. Nominee of Confederation of Indian : Member 
Industries (CIT) 
13. Nominee of Federation of Indian Chamber of : Member 
Commerce and Industries (FICCI) 
14. Nominee of National Association of Software : Member 
and Services Companies (NASSCOM) 
15. Secretary : Member- 
ex officio 
16. Director, Technical Education Department, : Member 
Haryana Secretary 
(2) In addition to the members under sub-section(1). two members 
shall be nominated by the Chairman from amongst social activists, educationists 
and industrialists. 
(3) The names of the persons other than the ex officio members who 
have been nominated from time to time as members of the Governing Council 
shall be published by the Government in the Official Gazette.
Power and 
duties of 
Governing 
Council. 
Establishment 
of Board 
114 HARYANA GOVT. GAZ. (EXTRA.), MAY 6, 2008 
(VYSK. 16, 1930 SAKA) 
(4) The term of the nominated members of the Governing Council 
shall be for a period of three years unless terminated earlier by the Government. 
(5) The Governing Council shall meet not less than once every year, 
and a period of not more than 12 months shall intervene between two successive 
meetings. 
(6) The nominated members shall receive such allowances as may 
be determined by the Government, for meeting the personal expenditure in 
attending the meetings or in performing any other functions as members. 
5. Subject to the provisions of this Act, the powers and duties of the 
Governing Council shall be as follows, namely:— 
(a) to act on the matters referred by the Board and to approve the 
regulations, recommendations and decisions of the Board for 
implementation; 
(b) to prepare perspective development plan in consultation with 
the industry; 
(¢) toapprove procedures and regulations for appointment of officers 
of Group A and B of the Board, their qualifications, terms and 
conditions of service including conduct, discipline and duties, 
mode of recruitment, pay scales except for the Secretary; 
(d) to appoint officers of Group A and B of the Board as per the 
provisions of sub-section (2) of section 26; 
(¢) to recommend to the Government for carrying test audit of 
accounts of the Board regularly or at such intervals as the 
Governing Council may deem fit; 
(f) to decide accreditation and gradation policy of the polytechric 
or institution; 
(g) to approve the budget reccommended by the Board; 
(h) to give directions to the Board in respect of implementation of 
various policy decisions taken by the Government from time to 
_ lime; 
(1) torecommend to the Government to conduct an inquiry in respect 
of any matter concerning the proper conduct, working and 
finances of the institution under the Board. 
CHAPTER III 
ESTABLISHMENT, CONSTITUTION, POWERS AND DUTIES 
OF THE BOARD 
6. The Government shall, by notification in the Official Gazette, establish 
a Board for the purposes of this Act.
HARYANA GOVT. GAZ. (EXTRA), MAY 6, 2008 115 
(VYSK. 16, 1930 SAKA) 
7. The Board established under section 6 shall be a body corporate ~ Incorporation 
having perpetual succession and a common seal, and shall have the powers to of Board 
contract, acquire, hold and dispose of property, both movable and immovable, 
and to do all things necessary for the purpose of this Act and may sue and be sued, 
by its corporate name. 
8. (1) The Board shall consist of a Chairman and the following  Constitution of 
members, namely:— Board. 
1. Financial Commissioner and Principal : Chairman 
Secretary to Government, Haryana, 
Technical Education Department 
2. Director, Technical Education Department, : Member 
Haryana ex officio 
3. Director, Secondary Education Department, : Member 
Haryana ex officio 
4. Director, Industrial Training Department, : Member 
Haryana ex officio 
5. Director, Young Men Christians Association : Member 
(YMCA) College of Engineering ex officio 
6. Nominee of Confederation of Indian : Member 
Industries (CII) 
7. Nominee of Progress Harmony and : Member 
Development Chamber of Commerce and 
Industries (PHDCIT) 
8. Regional Officer, North West Region, : Member 
All India Council of Technical ex officio 
Fducation (AICTE) 
9. One senior most Principal of Government ~ : Member 
Polytechnic to be nominated by Director, 
Technical Education Department, Haryana 
10. One Principal of Women Polytechnic to be  : Member 
nominated by Director, Technical Education 
Department, Haryana 
11. One Principal of Unaided Polytechnic to be : Member 
nominated by Director, Technical Education 
Department, Haryana amongst the Principals 
of top three well performing unaided affiliated 
Polytechnic(s) 
Appointment 
and term of 
Secretary. 
Term of office 
and allowances 
of members of 
Board 
116 HARYANA GOVT. GAZ. (EXTRA.), MAY 6. 2008 
(VYSK. 16, 1930 SAKA) 
12. One Teacher of polytechnics amongst the ~ : Member 
best teacher awardees to be nominated by 
Director, Technical Education Department, 
Haryana 
13. Secretary : Member- 
Secretary 
(2) The names of persons (not being ex officio members) who have 
been nominated from time to time as members of the Board, shall be published by 
the Board in the Official Gazette. 
9. (1) The Board shall have a Secretary who shall be appointed by the 
Government. 
(2) The Secretary shall hold office for a term of three years from the 
date of the publication of his name in the Official Gazette. 
(3) Nothing in sub-section (2) shall affect the power of the 
Government to transfer, in the exigencies of public service, the Secretary to any 
other post under the Government during such term; and if the Secretary is 
superannuated in the service of the Government, he shall seize to be Secretary, 
unless his services are extended or he is re-employed in the services of the 
Government or he is not transferred to some other post. 
(4) The Government may from time to time, extend the term of office 
of the Secretary. However, the aggregate period of the term shall not exceed six 
years. 
(5) The Secretary shall be an employee of the Government. The 
service conditions shall be notified by the Government. 
(6) Where a temporary vacancy of the Secretary occurs by reason of 
leave, illness or other cause. the Government may appoint other person to be the 
Secretary. 
(7) The Secretary shall, subject to the control of the Chairman, be 
the Chief Executive Officer of the Board, and all other officers and servants, for 
the time being serving under the Board shall be subordinate to him. 
(8) The Secretary shall be entitled to be present at the meetings of 
the Board. 
(9) The Secretary shall exercise such other powers and perform such 
other duties as may be made by regulations. 
10. (1) The members of the Board, other than the ex officio members, 
shall hold office for a term of three years from the date on which their names are 
published in the Official Gazette.
HARYANA GOVT. GAZ. (EXTRA ). MAY 6, 2008 117 
(VYSK. 16, 1930 SAKA) 
(2) Theterm of office of outgoing member shall extend to, and expire 
with, the day immediately preceding the date on which the name of his successor 
is published in the Official Gazette. 
(3) The members shall be entitled to such compensatory allowances 
as may be determined by regulations. 
11. A person shall be disqualified for being appointed or nominated as, or 
for continuing as, the Chairman or a member of the Board or any Committee 
appointed under this Act— 
(a) 1if he directly or indirectly, has any share or interest in any work 
done by order of, or in any contract entered into on behalf of the 
Board; 
(b) if he is a person against whom an order of removal from office 
has been made under section 14: 
Provided that a person against whom such order is made, 
shall not be deemed to have been 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. 
12. All casual vacancies of the members of the Governing Council or 
Board or any Committee constituted by the Board shall be filled as soon as may 
be, by nomination or appointment, as the case may be; and the person nominated 
or appointed in a casual vacancy shall hold office so long only as the member in 
whose place he is nominated or appointed would have held it, if the vacancy had 
not occurred. 
13. A member of the Board or Governing Council, except an ex officio 
member, may resign from his office at any time by tendering his resignation in 
writing to the Chairman of the Board or Chairman of the Governing Council, as 
the case may be, and such member shall be deemed to have vacated his office as 
soon as the Chairman has accepted his resignation. 
14. (1) The Government may, on the recommendation of the Board and 
after making such further inquiry, as it may think fit, by order, remove any member 
of the Board or Governing Council or any Committee thereof, if such member,— 
(a) has been convicted by a court for any offence involving 
moral turpitude; or 
(b) is an undischarged insolvent; or 
(c) has been declared physically disabled by such medical 
authority as the Government may specify; or 
(d) isof unsound mind and stands so declared by the competent 
court; or 
Disqualification 
of Chairman 
and members 
of Board. 
Casual 
vacancies 
Resignation of 
members. 
Removal of 
member
Meeting of 
Board.” 
Vacancy of 
Chairman or 
member owing to 
disqualification 
Vacancy of 
member owing to 
absence without 
permission. 
Decision on 
question as to 
vacancy 
Acts and 
proceedings not 
invalidated by 
vacancies or 
defects in 
constitution 
118 HARYANA GOVT. GAZ. (EXTRA), MAY 6, 2008 
(VYSK. 16, 1930 SAKA) 
(e) s acting in a way detrimental to the aims and objects of the 
Board: 
Provided that no such recommendation shall be made 
by the Board or no order shall be made under clause (e) 
unless he has been given a reasonable opportunity of 
showing cause why such recommendation or order should 
not be made. 
(2) The Government may suo motu by order remove any member of 
the Board or Governing Council or any Committee, nominated or appointed, 
whose activities are, in the opinion of the Government detrimental to or obstruct, 
the proper functioning of the Board or Governing Council or of any Committee 
thereof: 
Provided that no member shall be removed from office unless he 
has been given a reasonable opportunity of showing cause why such order should 
not be made against him. 
(3) Notwithstanding anything contained in sub-sections (1) and (2), 
the nominated member of the Board shall hold office during the pleasure of the 
Government and shall be removed at any time by the Governnient, if it deems fit. 
15. (1) The Board shall meet not less than twice in every year and period 
of not more than six months shall intervene between two successive meetings. 
(2) The Chairman of the Board may at any time if the exigencies so 
demand, and upon a written request made by not less than one-third of the total 
members of the Board, shall call a special meeting of the Board, on a day not later 
than twenty-one days after the receipt of such request by the Chairman. 
16. If the Chairman or a member of the Board or Governing Council or 
any Committee is disqualified under section 11, his office sha’l thereupon be 
declared vacant by the Government. 
17. If amember nominated or appointed to the Board or Governing Council 
remains absent without permission of the Board or Governing Council from three 
consccutive meetings thereof, his office shall thereupon become vacant and shall 
be so declared by the Chairman of the Board or Governing Council, as the case 
may be. 
18. In case of any dispute as to whether the office of the Chairman or a 
member has become vacant under section 13 or section 14, the decision of the 
Government shall be final. 
19. No act or proceeding of the Board or any Commuttee shall be invalid 
merely by reason of any vacancy in or any defect in the constitution of the Board 
or Committee.
HARYANA GOVT. GAZ. (EXTRA.), MAY 6, 2008 119 
(VYSK. 16, 1930 SAKA) 
20. The Board may invite any person who in its opinion is an expert in Power to invite 
the field of education or any officer of the Government, to attend its meeting or of ::E:“‘m ‘_‘:d 
its Committee, if the subject with which the expert or officer is concerned is likely peering. 
to come up for discussion or consideration at such meeting. 
21. (I) TheBoard shall constitute the following Committees, namely:— Constitution of 
Committees. 
(2) Academic Committee; 
(b) Finance Committee; 
(c) Affiliation Committee; 
(d) Examination Committee. 
(2) The Board may constitute such other Committees as it thinks 
siecessary for efficient performance of its functions. 
(3) The number of members of every Committee constituted by the 
Board, the term of office of its members and the duties and functions to be 
discharged by such Committee shall be such as may be prescribed. 
22. Subject to the provisions of this Act, the powers and functions of the Powers and 
Academic Committee shall be as follows, namely:— functions of 
Academic 
(a) 1o deal with policy matters relating to teaching and training of Commitiee. 
students; 
(b) to frame general rules for admissions and migration of students; 
(¢) to recommend syllabi of various courses for approval of the 
Board; 
(d) to recommend to the department for creation or abolition of posts 
in the interest of cffective teaching in various disciplines: 
(e) to recommend equivalency for various courses to the Board; 
() to constitute sub-committees to discharge its functions. 
23. Subject to the provisions of this Act, the powers and functions of the Powers and 
Affiliation Committee shall be as follows, namely:— functions of 
Affiliation 
(a) to recommend grant of affiliation to new institution or new Committee. 
courses with intake capacity to the Board for approval: 
(b) to recommend grant/withdrawal of extension of affiliation to 
existing institution/ courses with intake capacity to the Board 
for approval; 
(c) to recommend granuwithdrawal of accreditation of affiliated 
institution/courses to the Board for approval; 
(d) to recommend for gmdaxion/ranking of affiliated institutions/ 
courses;
Powers and 
fenctions of 
Examisation 
Oeber officers and 
servanis of Board. 
120 HARYANA GOVT. GAZ. (EXTRA.). MAY 6. 2008 
(VYSK. 16, 1930 SAKA) 
(e) to constitute sub-commitiees to discharge its functions. 
24. Subject to the provisions of this Act, the powers and functions of the 
Examination Committee shall be as follows, namely:— 
(a) it shall be responsible for making all arrangements for smooth 
conduct and supervision of examination including moderation 
of papers, publication of results, appointment of examiners, 
invigilators, superintendent, deputy superintendent, paper 
setters, moderators and other employees connected thereto; 
(b) it may impose any of the punishment after making the inquiry 
and giving an opportunity provided in sub-section (1) of 
section 37. 
25. Subject to the provisions of this Act, the powers and functions of the 
Finance Committee shall be as follows, namely:— 
(a) to prepare the annual budget and recommend for approval o the 
Board; 
(b) to accept the audit report; 
(c) to exercise such financial and other powers as delegated by the 
Board or by the Governing Council; 
(d) to recommend creation/abolition of the posts to the Board; 
{c) to approve the expenditure and purchase proposals for various 
requirements of the Board except for the secrecy work. 
26. (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) All Group A and Group B officers shall be appointed on 
deputation from Governmeni Departments, University, Statutory Boards and 
Corporations after approval of the Governing Council. The salanes, aliowances 
and other conditions of service of the officers appointed under this section 
shall be such as may be determined by the Governing Council under clause (c) of 
section 5. 
(3) For ali other category of employees except as mentioned in sub- 
section (2), appointment shall be made by the Board and the salaries, allowances 
and other conditions of service of the employees appointed under this sub-section 
shall be such as may be determined by the Board by regulations. 
(4) Al officers of the Board shall exercise such powers and perform 
such dutics as are respectively assigned to them by the Secretary under the general 
or special orders. 
(5) All officers and staff appointed under this Act except Secretary 
shall be the employees of the Board.
HARYANA GOVT. GAZ. (EXTRA), MAY 6, 2008 121 
(VYSK. 16, 1930 SAKA) 
27. Subject to the provisions of this Act, the powers and duties of the 
Board shall be as follows, namely:— 
(@) 
(L] 
(© 
@ 
(e) 
(h) 
@) 
1o advise the Government on matters of policy relating to diploma 
level technical education in general, and on the following matters, 
namely:— 
(i) to coordinate between national policies and State policies 
in diploma level technical education; 
(ii) o coordinate between secondary, higher secondary, degree 
education and diploma level education; 
(iii) to maintain uniform standard of diploma ievel technical 
education; 
(iv) to promote industry institute interaction; 
to lay down guiding principles for determining curricula and 
syllabi and also to prepare the detailed curricula and syllabi for 
diploma level technical education. for all categories, such as, 
regular, sandwich, part-time, correspondence course, yearly, 
semester pattern and the like; » 
to prescribe and regulate standard requirements in respect of 
staff buildings, furniture, equipment. stationery and cther things 
required for diploma level institutions; 
to prescribe and develop any book as text book and reference 
book or to prepare or cause 1o be prepared any book and print, of 
non-print material or to publish directly or in coliaboration with 
any other agency. any kind of learning material for diploma 
level courses; 
1o prescribe the general conditions governing admission of 
regular candidates and ex-candidates to the examinations and to 
specify the conditions relating to eligibility, attendance, term- 
work and character, on the fulfiliment of which a candidate shall 
have a right 1o be admitted to and to appear at any such 
examination; 
10 award certificates to candidates passing the final examination; 
to institute and fo award scholarships, fellowships, stipends. 
medals, prizes and other rewards and prescribe conditions 
therefor; 
to receive bequests, donations, endowments, usts and other 
transfers of any property, or interest therein, or right thereto; 
to hold any property. interest or right referred to in clause (h) and 
to manage and deal with the same; 
Powers and duties 
of Board.
122 HARYANA GOVT. GAZ. (EXTRA.), MAY 6, 2008 
(VYSK. 16, 1930 SAKA) 
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) 
(W) 
to fix demand and receive such fees and penalties as may be 
prescribed; 
to call for special reports and information from the Director or 
from officers of the Technical Education Department, and to call 
for any information from any institution recognized by the Board 
to ensure maintenance and improvement in academic standard; 
to recommend measures to promote physical, moral and social 
welfare of students in institutions recognized by the Board, and 
to prescribe conditions of their residence and discipline; 
to appoint officers and employees as per the provisions of 
section 26; 
10 constitute provident fund for the benefit of the officers and 
employees of the Board; 
1o approve the annual financial statement pertaining to the Board 
and to recommend to the Governing Council for sanction, the 
annual budget; 
to inspect and supervise generally the working of the Regional 
Officer, if any, and to inspect periodically the accounts thereof; 
to conduct statistical and other research, or training programmes 
for the purposes of design, development, implementation and 
evaluation of the curriculum, teaching learning process and 
examination in collaboration with any agenc'/ within or outside 
India; 
to appoint such Committees as it may think necessary for the 
efficient discharge of its functions under this Act; 
to plan and monitor academic performance; 
to propose the need based courses, special courses for self- 
employment, courscs of rural, deprived persons and women; 
to grant affiliation, accreditation, autonomous status, 
equivalence and reviewing, or revoking affiliation or 
accreditation, equivalence, or autonomous status as per 
regulations made under the provisions of this Act; 
to make regulations with the approval of Governing Council for 
granting of academic autonomy to institute, reviewing or 
revoking of autonomy granted; 
to carry out all such acts as may be necessary to achieve the 
objective of this Act 50 as to improve, extend, expand the diploma 
level technical education in the State and to maintain and 
improve standard of diploma level technical education;
HARYANA GOVT. GAZ. (EXTRA.), MAY 6. 2008 123 
(VYSK. 16, 1930 SAKA) 
(x) to make regulations for granting affiliation; accreditation, 
autonomous status, equivalence, eligibility to institutes and 
reviewing, or revoking affiliation or accreditation, equivalence, 
or autonomous status or eligibility; 
(y) to demand and receive such fees as may be prescribed for 
candidates admitted to the examination, affiliation, to accredit, 
conferring autonomy, equivalence; 
(z) to conduct the examinations of the Board; 
(za) to appoint paper-setters, examiners, moderators, supervisors and 
other necessary personnel for conducting examination, 
assessment of candidates, performance and for compiling and 
release of results: 
(zb) to admit candidates for the examination according to the 
regulations; 
(zc) to open centres within its jurisdiction for examination conducted 
by it; 
(zd) to declare the results of the candidates appearing at the 
examinations conducted on such date or dates as may be fixed; 
(ze) to prepare a list of candidates according to merit; 
(zf) to deal with cases of use of unfair means according to the 
procedure laid down; 
(2g) to evaluate generally the performance of students and institution 
in all examinations including the final examination in diploma 
level technical institution; 
(zh) to call for any information from any institution recognized by it 
to ensure maintenance of academic standard, to call for special 
reports and information from the Regional office, if any, and 
from Director, Technical Education Department about the 
recognized institution not maintaining the required academic 
standard and to recommend to the Directorate, Technical 
Education Department, withdrawal of recognition granted under 
the administrative order of the Technical Education Department 
in cases of poor academic results and grave academic 
irregularities; 
(z) to require institutions recognized by the Technical Education 
Department to extend co-operation in the conduct of the 
examination and to withdraw the privileges of the Board from 
any institution which fails to place at its disposal the facilities 
required to conduct examination, after giving it a reasonable 
opportunity of showing cause why such orders should not be 
made;
Powers and duiies 
of Chairman of 
Board. 
Powers of 
Government to 
issue directions 
124 HARYANA GOVT. GAZ. (EXTRA.), MAY 6, 2008 
(VYSK. 16, 1930 SAKA) 
(zj) 10 create, own, hold or hire any property or infrastructure required 
for— 
(i) functioning of the office of the Board: 
(ii) functioning of regional offices; 
(iii) providing residential accommodation to officers and staff 
of the Board; 
(zk) to make regulations for the purpose of carrying out effectively 
the provisions of this Act; > 
(21) to make bye-laws relating to matters such as procedure to be 
followed by the Board, their Committees and any other matter 
solely concerning the Board and their Committees that are not 
provided for, by or under this Act and the regulations made 
thereunder; 
(zm) to exercise such other powers and perform such other duties as 
may be conferred or imposed on it by or under this Act. 
28. (1) Itshall be the duty of the Chairman of the Board to ensure that 
the provisions of the Act and the regulations and bye-laws made thereunder are 
faithfully observed and he shall have all the powers necessary for this purpose. 
(2) In an emergency, which, in the opinion of the Chairman of the 
Board, requires that immediate action should be taken, the Secretary shall take 
such action as he deems necessary and shall thereafter report his action to the 
Board at its next meeting. 
(3) The Chairman shali exercise such other powers and perform such 
other duties s may be prescribed. 
29. (1) The Government shall have the power, after considering the 
advice tendered by the Board, 10 issuc such directions as it may consider necessary, 
with regard to all or any of the matters specified in clause (a) of section 27. The 
Board shall comply with such directions. 
(2) The Government shall have also the right to address the Board 
with reference to anything it has conducted or done, or is conducting or doing or 
intends to conduct or to do, and to communicate to the Board its views in the 
matter. 
(3) The Board shall report to the Government such action, if any, as 
it proposes 1o take or has taken upon the communication, and shall furnish an 
explanation if it fails to take action. 
(4) If the Board does not take action within a reasonable time, 1o the 
satisfaction of the Government, the Government may. after considering any 
explanation furnished or representation made by the Board, issue such directions 
consistent with this Act, as it may think fit, and the Board shall comply with such 
directions. 3
HARYANA GOVT. GAZ. (EXTRA.), MAY 6. 2008 125 
(VYSK. 16, 1930 SAKA) 
(5) Inanemergency which, in the opinion of the Government requires 
that immediate action should be taken, the Government may take such action 
consistent with this Act, as it deems necessary, without previous consultation 
with the Board and shall forthwith inform it of the action taken. 
(6) The Government may, by order in writing, specifying the reasons 
thereof, suspend the execution of any resolution or order of the Board and prohibit 
the doing of the action ordered to be or purperting to be done by the Board, if the 
Government is of the opinion that such resolution, order or act, is in excess of the 
powers conferred by or under this Act. 
CHAPTERIV 
FUND, FINANCE, ACCOUNTS AND AUDIT 
30. All property, fund and other assets vesting in the DBoaid shail be held Application of 
and applied by it, for the purposes of this Act. assets, 
31. (1) The Board shall have its own fund, and the following moneys Custody and 
shall be credited thereto :— ifflW;ml of un 
(a) fees, royalties and charges, including penalties, levied and 
collected by the institution; 
. (b) grants, assignments, contributions and loans, if any, made 
to it by the Government; 
(c) bequests, donations and endowments or other contributions, 
if any; 
(dy interest and sale proceeds of any securities vested in it; 
(e) ali rents and profits from the property vested in it: 
(f) other moneys received by or on behalf of the Board. 
(2) TheBoard may keep money in current account or deposit itin an 
account in any scheduled bank as defined in the Reserve Bank of India Act, 1934 
(2 of 1934). The sum as may be specified and any money in excess of the said sum 
shall be invested in such manner as may be approved by the Government. 
(3) Such accounts shali be cperated upon by such officers of the 
Board as may be prescribed. 
32. Subject to the provisions of this Act, the fund of the Board shali be General 
applied only for the payment of charges and expenses incidental © the matters ;PPL‘“‘“’" of 
specified in this Act. und. 
33. No payment shall be made by a bank out of the Board's fund except How fund shall 
upon a cheque or letter of credit signed by an officer authorized by the Board in be drawn against. 
this behalf. 
Allotments of 
regional offices. 
Preparation of 
annual budget 
estimates. 
Annual accounts 
and audit. 
Inspection and 
inquiry 
126 HARYANA GOVT. GAZ. (EXTRA), MAY 6, 2008 
(VYSK. 16, 1930 SAKA) 
34. The Board shall pay, from time to time, to each regional office such 
sums as the Board may determine, for enabling the regional offices to discharge 
the duties and functions imposed on them by the Board for completion of works 
or development schemes. 
35. (1) The Board shall prepare, before such date and in such manner as 
may be prescribed, the budget estimates of the income and expenditure for the * 
next financial year. 
(2) The Board shall, on or after the date referred to in sub-section (1), 
consider the estimates, budget estimates prepared by it and submit them to the 
Government for sanction. The Government may pass such orders with reference to 
the budget estimates as it thinks fit, and communicate the samc to the Board. The 
Board shall give effect to such orders. 
36. (1) The Board shall keep accounts in such form and in such manner 
as may be prescribed. 
(2) The accounts of the Board shall be audited by Auditor appointed 
by the Board with the previous approval of the Governing Council. 
(3) The Government may if it thinks necessary, appoint a Special 
Auditor to audit the accounts of the Board. 
() The Auditor or the Special Auditor, as the case may be, shall 
submit his report to the Board and shall forward a copy thereof to the Governing 
Council. 
(5) The cost of the audit under sub-section (2} or sub-section (3), if 
any, shall be borne by the Board. 
37. (1) The Government shall have the right to cause an inspection to 
be made, by such person or persons as it may direct. of the Board, of the buildings, 
hostels, laboratories, librarics and equipments of any diploma level institutions 
affiliated and accredited to the Board, of the teaching or other work conducted by 
any such polytechnic or institution and of the conduct of any examination held 
on behalf of the Board and to cause an inquiry to be made in like manner in 
respect of any matter connected with the Beard: 
Provided that the Government shall, in every case, give due notice 
to the Board of its intention to cause an inspection or inquiry to be made and the 
Board shall be entitled to appoint a representative, who shall have the right to be 
present and be heard at such inspection or inquiry. 
(2) The Government shall communicate to the Board its views with 
reference to the results of the inspection or inquiry and may. after ascertaining the 
opinion of the Board thereon, advise it on the action to be taken, and fix a time 
limit for taking such action. 
(3) The Board shall report to the Government such action, if any, it 
has taken or proposes to take upon the results of the inspection or inquiry. Such
HARYANA GOVT. GAZ. (EXTRA.), MAY 6, 2008 127 
(VYSK. 16, 1930 SAKA) 
' report shall be submitted, with the opinion of the Board, within such time as the 
Government may direct. 
(4) Where the Board does not within the time fixed, take action to 
the satisfaction of the Government, the Government may, after considering any 
explanation furnished or representation made by the Board, issue such directions 
as it may think fit, and the Board shall comply with such directions. 
38. (1) The Board shall furnish to the Government such reports, returns 
and statements as may be required by the Government and such further information 
relating to any matter connected with its work as the Government may call for. 
(2) The Government may, after considering any such report, returns 
or statements or information furnished, give such directions consistent with this 
Act as may be necessary, and the Board shall comply with such directions. 
CHAPTER V 
SUPPLEMENTARY AND MISCELLANEOUS PROVISIONS 
39. All matters relating to the exercise of powers by the Board conferred 
upon it by the Act, which have by regulation been delegated by the Board 10 a 
Committee shall stand referred to that Committee and the Board before exercising 
such powers shall receive and consider the report of that Committee with respect 
to the matter in question. 
40. (1) The Board may make regulations with the approval of Governing 
Council for the purpose of carrying into effect the provisions of this Act. 
(2) In particular and, without prejudice to the generality of the 
foregoing power, such regulations may provide for all or any of following matters, 
namely:— 
(a) the constitution, powers and duties of the Committees 
constituted under section 21 ; 
(b) the subjects and curricula for the examinations; 
(c) the general conditions governing admission of regular and 
external candidates for the examinations and particular 
conditions regarding eligibility, attendance, term and 
character, on the fulfillment of which a candidate shail have 
a right to be admitted to and to appear at any such 
examination; 
(d) the marks required for passing in any subject and the 
examination as a whole and for exemption, credit and 
distinction in any subject; 
5 (e) the fees for admission to the examinations and other fees 
and charges payable in respect of other matters connected 
with these examinations; 
Information, 
returns, etc. o be 
furnished by 
Board. 
Manner of 
exercise of power 
delegated to 
committee. 
Power to make 
regulations.
128 HARYANA GOVT. GAZ. (EXTRA.), MAY 6, 2008 
(VYSK. 16, 1930 SAKA) 
(f) the arrangements for the conduct of examinations and 
publication of results; 
(g) the appointment of examiners, their powers and duties in 
relation to the examination and their remuneration and mode 
of payment; 
(h) the qualifications and disqualifications of examiners; 
(i) the award of certificates; 
(j) the appointment of officers and employees of the Board 
and the conditions of their service; 
(k) the constitution of provident fund for the benefit of the 
officers and servants of the Board; 
(I) the control, administration, safe custody and management 
of the finances of the Board ; 
the date before which and the manner in which the Board 
shall prepare its budget estimates; 
(m) 
< 
(n) the compensatory allowance which may be drawn by the 
members of the Board and the Committees; 
3 (0) appointment of officers and employees from Government 
and from aided and unaided institutions or polytechnics for 
smooth conduct of examination; 
(p) conditions and provisions for grant/withdrawal of 
provisional/permanent affiliation/accreditation and 
recognition; 
conditions and procedure for grant/withdrawal of academic 
autonomy, conferment of autonomous status, equivalence 
and eligibility of various courses; 
(G} 
() conditions/ procedure for closure of institution; 
(sy criteria/procedure for inspection of institutions inciuding 
submission of report; 
() any other matter which is to be or may be prescribed. 
(3) No regulations made under this section shall have effect until 
the same have been approved by Governing Council. 
First regulations. 41. Notwithstanding anything contained in section 40, the first regulations 
shali be made by the Government and shali continue to be in force until new 
regulations are duly made by the Board. 
Power of Board 42. The Board may make bye-iaws consistent with this Actto provide for 
to make bye-laws 
HARYANA GOVT. GAZ. (EXTRA.), MAY 6, 2008 129 
(VYSK. 16, 1930 SAKA) 
all or any of the following matters, namely :— 
(a) the procedure to be followed at the meetings of the Board and 
the Committees and the number of members required to form a 
quorum at such meetings ; 
(b) any other matter solely concerning the Board and Committees, 
not provided for by this Act and the regulations made thereunder. 
43. If any question arises regarding the interpretation of any provision of Interpretation in 
this Act or of any regulations or bye-laws made thereunder, the matter may be case of doubt. 
referred for decision to the Government, if not less than three members of the 
Board so require. The decision of the Governmeut shall be final. 
44. Al affiliated and autonomous diploma level institutions shall render Assistance from 
such help and assistance to the Board as the Board may require to perform and polytechnic and 
discharge its duties and functions under this Act. Raone0s: 
45. No suit, prosecution, or other legal proceedings shall lie against the Protection of 
Governing Council, the Board or the members of any officer or servant of the action taken in 
Governing Council or of the Board for anything which is in good faith done or §o0d faith- 
purported or intended to be done in pursuance of the provisions of this Act or any 
regulations or bye-laws made thereunder. 
46. All members, officers and employees of the Board shall, when acting Members. officers 
or purporting to act in pursuance of any of the provisions of this Act, be deemed and employees of 
. e s . " i Board 10 be 
to be public servants within the meaning of section 21 of the Indian Penal public servant. 
Code, 1860 (Act 45 of 1860). 
47. (1) Every Committee of the existing Board shall, as soon as Savings. 
practicable, but within a period of six months from the date of commencement of 
this Act, be reconstituted in accordance with the provisions of this Act. 
(2) All institutions affiliated to the existing Board immediately 
before the appointed day shall be deemed to be affiliated to the Board under this 
Act till their affiliation is withdrawn or reconsidered under the provisions 

Excerpt shown. Open the full act in Lexace.

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