The Haryana Board of School Education Act, 1969 (11 of 1969)

Regis*arid No. P. 251
lbarpana itt-obtrtuntntiBwttt
EXTRAORDINARY
Pub lis hed b y Aut ho r it y
CHANDIGARH, WEDNESDAY. FEBRUARY 26, 1969
(PHALGUNA 7,1890 SAKA)
Pari I
LEGISLATIVE SUPPLEMENT
CONTENTS
Acts
The Haryana Board of School Education Act,
1969
Part H Ordinances
Pa rt in
Nil
Delegated Legislations
Nil
PART IV Correction Slips, RepOlications and Replacements
Nil
Pages
23 —32
Price 15 ; Paine

HARYANA GOVT GAZ. (E)TRA..), FEBRUARY 26, 1969 23
(PHALGUNA 7,1890 sAKA)
PA RT  I
LEGISLATIVE DEPARTMENT
NO TIFICA TIO N
The 26th February, 1969'
No. 11-Leg./69.—The following Act of the Legislature of the State
of Haryana received the assent of the Governor of Haryana on the 23rd
February. 1969 and is hereby published for general information :—
Haryana Act No. 11 of 1969
AN
ACT
ment may by notification specify.
to provide for the establishment of a Board of School Education in the State
of Haryana.
BE it enacted by the Legislature of the State of Haryana in the Twentieth
Year of the Republic of India as follows :-
1. (1) This Act may be called the Haryana Board of School Education Short tide,
Act, 1969 e x t e n t a n d
commence-
(2) It extends to the whole of the State of Haryana. me ri t .
( 3 ) It shall come into force on such date as the State Government may,
by notification, appoint in this behalf.
2. In this Act, unless the context otherwise requires, Definitions.
(a) "Board" means the Board of School Education, Haryana, established
and constituted under section 3 ;
(b) "examination" means an examination conducted by the Board;
(c) "institution" means an educational institution imparting school
education;
(d) "managing committee" means the managing committee consti-
tuted by the foundation society or the governing body of a recognised
institution not owned or controlled by the State Government ;
(e) "prescribed" means prescribed by regulations made under this
Act ;
(f) "recognised", with its grammatical variations used with reference
to institutions, means recognised by the Board for the purpose of
admission to the privileges of the Board ; and
(g) "school education" means education from the first class to the
eleventh class, that is, all education that precedes immediately
the stage of education leading to entry to the first degree of a
university established by law in India, but does not include techni-
cal education.
3. (i) With effect from such date as the State Government may by Establish_
notification appoint in this behalf, there shall be established for carrying meni an. . _out the purposes of this Act a Board to be known as "the Board of School oe iistitution
Education, Haryana", with headquarters at such place as the State Govern- o f B o a r d .
(_) The Board shall be a body corporate with the name aforesaid having
perpetual succession and a common seal with power, subject to the provisions

1-iikk,YANA 'GOV"- dAl. (EXTRA.), FEBRUAWY 2, 10 69
(PHALGUNA 7, I 89() SA KA )
of this Act, to acquire, hold or dispose of property ; and to contract, and
may by that name sue and be sued.
(3) The Board shall consist Of a Chairman, Vice -Chairman and the
tonowing other members :—
(a) ex-offic,o members, namely :—
(i) Director of Public Instruction, Haryana ;
(ii) Director of Technical Education, Haryana
(iii) Director, Health Services, Haryana ;
(iv) Director of Industrial Training, Haryana ;
(v) Director of Agriculture, Haryana ;
(vi) Deputy Secretary, Finance Department, Haryana ;
(vii) Deputy Director of Schools, Haryana ; and
(viii) District Education Officer authorised by the State Govern-
ment
Provided that in the case of alteration of any designation, the person
holding for the time being the altered designation shall be
deemed to be the 'ex -officio member ;
(b) elected members, tamely :— -
(1) two persons to be elected by members of the Haryana Legislative
Assembly from amongst themselves, one of whom shall be
a woman ;
(ii) two persons to be elected by the heads of recognised High
and Higher Secondary Schools from amongst themselves one
of whom shall be a woman ; and.
(iii) one person to be elected by the heads of Teachers Training
Colleges from amongst themselves ;
(c) nominated members, namely :—
(i) one person, being not lower in rank than a Dean or Professor,
from amongst the universities situated in the State of Haryana;
(ii) two persons who are distinguished educationists residing in
the State of Haryana one of whom shall be a woman ; and
(iii) one person from amongst the members of the managing
committees.
(4) The Secretary to Government, Haryana, Education Department,
shall be the ex -officio Chairman of the Beard.

HARYANA GOVT GAZ. (EXTRA.), FEBRUARY 26, 1969 25
(PHALGUNA 7,1890 SAKA)
(5) The Vice -Chairman of the Board shall be a person appointed by the
State Government upon such terms and conditions as it may think fit.
(6) The election of members of the Board under clause (b) of sub -section
(3) shall be held at such time and place and in such manner as may be
prescribed.
(7) The members referred to in clause (c) of sub -section (3) shall be
nominated by the State Government.
(8) The Board may co-opt not more than two persons on account of
their distinction in the subjects of study included in the prescribed courses
as co-opted members for any special purpose, but no such member shall
have a right of vote.
(9) No person shall be eligible for being elected or nominated as a
member unless he is a graduate of any university in India or holds an
equivalent qualification from any university outside India.
(ID) Every election or nomination of a member and every vacancy in
the office of such member shall be notified by the State Government in the
Official Gazette.
(11) A person shall assume office as a member from the date his
election or nomination is notified under sub -section (10).
4. (I) The term of office of an elected or a nominated member shall be
three years:
Provided that an outgoing member shall, unless the State Government
otherwise directs, continue in office until the election or nomination, as the
case may be, of his successor is notified.
(2) The term of office of an ex -officio member shall continue so
long as he holds the office by virtue of which he is a member.
(3) An outgoing member shall be eligible for being elected or nomi-
nated again.
5. No act done, or proceeding taken, under this Act by the Board
shall be invalid merely on the ground —
(a) of any vacancy or defect in the constitution of the Board, or
(b) of any defect or irregularity in election, nomination or co-option
of a person acting as a member thereof, or
(c) of any defect or irregularity in such ,act or proceeding not affecting
the merits of the case.
Term of
office.
Vacancies,
etc. not to
invalidate
proceedings
of Board.
6. A person shall be disqualified for being elected, nominated or co- asqualifl-
opted, or for continuing, as a member if he, directly or indirectly, by himself cations.
or by his partner,
(a) has any share or interest in any publication prescribed as a text-
book or other book of study for use in any High School or Higher
Secondary School ; or

26 HARY ANA GOVT GAZ. (EXTRA.), FEBRUARY 26, 1969
(PHALGUNA 7, 1890 AKA)S
(b) has any share or interest in any work done for or on behalf of the
Board.
Resignation. 7. A member of the Board may at any time resign his office by a letter
addressed to the Chairman of the Board, or, in his absence, to the Vice-
Chairman of the Board, and the resignation shall take effect from the date on
which it is accepted by him.
Office of
certain
members
to be dec-
lared vacant.
8. Where any member— -
(a) ceases to have the qualification on the basis of which he becomes
such member, or
(b) absents himself, without permission of the Chairman of the Board,
from three consecutive meetings thereof,
the Board shall declare his office to be vacant.
9. If, in the opinion of the State Government, the continuance in office
of any person as a member is not in the interest of the Board, the State Govern-
ment may, in consultation with the Board, make an order removing such
person from such membership :
Provided that before making such order, the reasons for his proposed
removal shall be communicated to him and he shall be given an opportunity
of tendering an explanation in writing which shall be duly considered by the
State Government.
Vacancies. 10. (I ) If a vacancy occurs in the office of a member of the Board
through death, resignation, removal or otherwise, the vacancy shall be
filled in the sanie manner as is provided in section 3.
(2) Any person elected or nominated to fill the vacancy shall, notwith-
standing anything in section 4, hold office only so long as the member in
whose place he is elected or nominated, as the case may be, would have held
office if the vacancy had not occurred.
Meetings of 11. (I ) The Board shall meet at least once in every three months at its
Board and headquarters or at such other place as the State Government may direct,
procedure and the Chairman of the Board shall have power to convene meetings ofthereof. the Board :
Provided that, where a requisition signed by not less than five members
for calling a meeting of the Board and stating the business to be transacted
thereat is received by the Chairman of the Board, he shall convene such a
meeting in accordance with the prescribed procedure.
(2) A copy of the proceedings of every meeting of the Board shall be
sent to the State Government as soon as may be after the meeting is held.
(3) The Chairman of the Board and, in his absence, the Vice Chairman
of the Board, and in the absence of both, a person elected by the members
from amongst themselves, shall .preside at a meeting of the Board.
(4) All questions at a meeting of the Board shall be decided by the votes
of the majority of the members present and voting :
Provided that in the case• of equality of votes, the Chairman of the Board,
the Vice -Chairman of the Board or the person presiding, as the case may be,
shall, in addition to his vote as a member, have a second or casting vote,
P o w e r t o
TCroOve
members.

HAR YANA GOVT GAZ (EXTRA.). FEBRUARY 26, 1969 27
(PHALGUNA 7, 1890 SAKA)
(5) Seven members shall form a quorum at , meeting of the Board:
Provided that if a meeting is adjourned for want of quorum, no quorum
shall be necessary at the next meeting called for transacting the same
business.
12. (1) There shall be the following officers of the Board, namely :—
(a) the Chairnian ;
(b) the Vice -Chairman ;
(c) the Secretary ; and
(d) such other officers as may be prescribed.
(2) The Chairman of the Board shall be the administrative head of
the Board.
(3) The Chairman of the Board shall exercise all powers necessary and
be responsible for carrying out the provisions of this Act and the regulations
made thereunder.
(4) The Vice -Chairman of the Board shall exercise and perform such
powers, duties and functions as may be entrusted to him by the Board by
regulations and shall assist the Chairman of the Board in all the matters
for the purpose of carrying out the provisions of this Act and the regulations
made thereunder.
(S) The Board shall appoint a person to be its Secretary upon such terms
and conditions of service as may be prescribed.
(6) The Secretary so appointed shall be —
(a) the principal Executive Officer of the Board and shall authenticate
all orders and decisions of the Board ;
(b) entitled to be present and to speak at any meeting of the Board :
and
(c) responsible for —
(i) the presentation of the annual estimates and statement of
accounts, including the balance -sheet, to the Board ;
(ii) the custody of the Board Fund and ensuring that all moneys
of the Fund are expended for the purpose for which they
are granted or allotted ;
(iii) keeping the minutes of' the meetings of the Board and furnishing
a copy thereof to the State Government; and
(iv) discharging such other functions as may be prescribed.
(7) The Board may appoint on such terms and conditions of service
as it may think fit such other employees as may be considered necessary for
carrying out the provisions of this Act and the regulations made thereunder.
Officer* and
other amp-
loyeee of
Board and
their
appointment,
power,/ andduties.

28 HA RyANA GOVT GAZ. (EXTRA.), FEBRUARY 26, 1969
(PHALGUNA 7, 1890 SAX A)
Powers and
functions
of Board.
13. Subject to the , provisions of this Act, the Board shall exercise and
perform the following powers and other functions; namely :---
(1) prescribe the cou‘es of instruction, text -books and other books
of study for school education ;
(2) conduct examinations for school education, admit to such examina-
tions, on the prescribed conditions, candidates who pursue the
prescribed courses of instruction, whether in recognised institutions
or otherwise, and demand and receive the prescribed fees ;
(3) publish the results of such examinations, grant certificates and
diplomas to persons who have passed such examinations and
institute and award scholarships, medals and prizes ;
(4) prescribe conditions for recognition of schools and other ins-
titutions which send candidates to the examinations conducted
, by the Board in terms of teachers and their qualifications,
curriculum, equipment, buildings and other educational
facilities ;
Powers oi 14. (1) The Board may, for the purpose of carrying out the provisionsBoard to setup commit_ of this Act and the regulations made thereunder, set up such committees as
tees. it may think fit or as may be prescribed :
(5) call for reports from the Education Directorate or the District
'Education Officers on the conditions applying for recognition
and to direct inspection of such institutions ;
(6) prescribe measures to promote physical, moral, cultural and
social welfare of students in recognised institutions and conditions
of their residence and discipline ;
(7) organise and provide lectures, demonstrations and educational
exhibitions, seminars and symposiums and to take such other
measures as may be necessary to raise and promote the quality
of school education ;
(8) take necessary steps with regard to the modernising of school
curricula, strengthening of science and mathematics education,
work, experience and vocationalisation by making investigation
_and researches into the latest evaluation processes or other
experiments ;
(9) withdraw recognition from the institution, where the Board it
satisfied after enquiry that its privileges are abused by it or that
the conditions imposed by the Board for the recognition of such
• institution are not complied with :
Provided that before withdrawing recognition the Board shall require
the institution to show cause why such action should not be taken
and consider any explanation which may be furnished by it ;
(10) submit annual audited accounts and balance -sheet together with
the annual report of the Board to the State Government and
publish such accounts and balance -sheet in the Official Gazette ;
and
(1)) do such other acts and things as it may deem fit for the purpose
of carrying out the provisions of this Act.

tIMIVANA GOVT OA2. (EXTItA..),FRBRUAitY 2.6,1969
(PHALGUNA 7, 1890 SAKA)
— 1
Provided that the Board shall set up a finance committee which shal
examine all financial matters pertaining to the Board, including the budget
estimates and the annual accounts and balance -sheet.
(2) A committee_set,up _under sub -section CO shall consist of such
number of members, not exceeding the prescribed number, as the Board
may, from time to time, decide :
Provided that the member referred to in sub -clause (vi) of clause (a)
of sub -section (3) of section 3 shall always be a member of the finance
committee :
Provided further that a committee may, subject to the approval of the
Board, co-opt as members of the committee, not exceeding one-third of
the total number of members of the committee, persons having special
knowledge of the subjects to be dealt with by the committee.
(3) Thequorum and the manner of transacting the business of a
committee shall be such as may be prescribed.
(4) Every such committee shall submit its report to the Board for suc h
decision thereon as it may think fit.
15. (1) There shall be constituted a Fund to be known as the "Board Constitution
Fund" to which shall be credited — of the Board
Fund.•
(a) all fees received by the Board and all endowments, donations,
grants or contributions made to it by the State Government or by
any other Government, person, body or authority ; and
(b) all moneys received from any other source.
(2) All moneys at the credit of the Board shall be kept in the State Bank
of India or such other bank as the State Government may specify ;
Provided that the Board may invest such moneys, as are not required
by it for immediate expenditure, in any of the Government securities or place
thern in fixed deposit in any bank approved by the State Government.
(3) Subject to the provisions of this Act, the Board Fund may be
applied for purposes of payment of the charges and expenses connected
with or incidental to the several matters specified in this Act and the regulations
made thereunder and for any other purpose for which by or under this
Act powers are conferred or duties imposed on the Board.
(4) The annual net savings shall be used by the Board for the develop-
ment of school education and raising the standards thereof and for such
other educational purposes as the State Government may direct.
(5) The accounts of the Board shall be audited annually by such agencY
and on payment of such fees as may be specified by the State Government
and a copy of the annual audited accounts and balance -sheet shall be sub-
mitted by the Board to the State Government within a period of six months
from the close of the financial year.
16. (/) The State Government shall have the power to make a reference CO r  tr O i ofto the Board with reg ard to any matter of policy or in respect of any act St_te
done by it in contravention of the provisions of this Act or the regulations Governmont
made thereunder. overBoard.

10 HARYANA GOVT GAZ. (EXTRA.), PEBRUARY 26, 1960
(PHALGUNA 7, 1890 SAK A)
(2) The Board shall report to the State Government such action, if any,
as is proposed to be taken or has been taken on any such referenc:.
(3) If the Board fails within a reasonable time tD take action on such
reference to the satisfaction of the State Government, it may, after considering
any explanation furnished by the Board, issue such directions consistent
with this Act, as the State Government may think fit, and the Board shall
comply with such directions.
(4) If at any time the State Government is of the opinion that the Board
is not competent to perform, or persistently make; default in the performance
of, the duties imposed on it by or under this Act or the regulations made
thereunder or exceeds ,or abuses its powers, the State Government may, by
notification and after giving an opportunity to the Board to show cause why
such an order should not be made, supersede the Board for such period a,
the State Government may think fit : •
Provided that such period shall in no case exceed one year in the aggregate.
• (5) When the Board is- superseded under sub -section (4), the following
consequence i shall ensue, namely
(a) all members of the Board and its Committees, including the
Chairman of the Board and the Vice -Chairman of the Board.
shall, from the date Of the notification, vacate their office ;
(b) all powers, duties and functions, which under the provisions o r
this Act or any regulation made thereunder, are to be exercised
by the Board or any committee thereof or by the Chairman of
the Board or by any other officer of the Board, shall, during th:
period of supersession, be exercised and prform:d by such person
(to be called the administrator) as may b: appointed by th :
• State Government In this behalf :
Provided that the administrator may, subject to the control of th e
State Government, delegate any of his powers, duties or functions -
to such other person as he may think fit ;
(c) all properties, including the Board Fund, vested in the Board shall,
until it is reconstituted, vest in the State Government.
(6) The State Government shall cause steps to be taken to reconstitute
the Board in accordance with the provisions of this Act so as to enable
it to start functioning immediately on the expiry of the period of supersession
(7) Whenever any action is taken by the State Government under sub-
section (3) or sub -section (4), a report thereof alongwith reasons therefor
shall, as soon as may be, be laid on the table of' the House of the State
Legislature.
17. (1) The State Government may at any time appoint a committeePowers of consisting of such number of persons as it may think fit to enquire into andS tat Gov-ernment to report on any one or more of the following matters, namely :—
appointeemmittots. (a) the working of the Board ;
(b) the financial position of the Board ;
(c) the change to be made in the provisions of this Act or the regulations
made thereunder ;

HAR YANA GOVT GAZ. (EXTRA.), FEBRUARY 26. lt59 31
(PHALGUNA 7. /890 SAKA)
(d) any other matter which the State Government may think fit to
refer.
(2) The manner in which a committee appointed under sub -section (I)
shall hold its meetings and transact its business shall be such as may be deter-
mined by the State Government.
(1) The State Government may, after considering the report of the
commit te, issue such directions to the Board as it may think fit ; and the
Board shall comply with such directions.
18. The Board may by regulations made under this Act delegate— Delegation.
(a) any of its powers, except the powers to make regulations, to any
officer or committee of the Board ; or
(b) any of the powers vested by this Act in any officer of the Board
to any other officer or committee thereof ;
and the officer or committee to whom such delegation is made shall also
exercise such powers subject to such restrictions and conditions as may be
prescribed.
19. (/) Subject to the provisions of this Act, the Board may, by p o
rs ofnotification and with the previous sanction of the State Government, make Bo ard to
regulations for carrying out the provisions of this Act. make regu-
lations.
(?) In particular, and without prejudice to the generality of the foregoing
power, the Board may make regulations providing for all or any of the following
matters, namely:—
(4 the time and p1 -ce at which and the manner in which election of
members shall be held under sub -section (6) of section 3, and
renerally for regulating elections under this Act, including the
following matters, namely:—
(i) for the definition of the practices at elections held under the
provisions of this Act which are deemed to be corrupt ;
(a) for the investigation of allegations of corrupt practices ;
(Hi) for making void the election of any person proved to the satis-
faction of the prescri* edauthority to have been guilty of a
corrupt practice or to have connived at or abetted the com-
mission of a corrupt practice or whose agent has been
proved so guilty or the result of whose election has been
materially affected by the breach of any law, rule or regulation
for the time being in force ;
for rendering incapable of becoming a member either perma-
nently or for a term of years any person who may have been
proved guilty as aforesaid of a corrupt practice or of con-
niving at or abetting the commission of the same;
(v) for prescribing the authority by which questions relating to
the matter referred to in this clause shall be determined; and
(v1) for authorising courts to take cognizance of breach of any such
regulation on the complaint of such authority as may be
prescribed or some person authorised in writing by such
authority ;
(b) the manner in which persons shall be co-opted as members und
sub -section (8) of section 3 ;
(Iv)

32 HARYANA GOVT GAZ. (EXTRA*:); FEBRUARY 26, 1969
(PHALGUNA 7, 1890 SAKA)
' ( c) the procedure in accordance with which the meetings of the Board
shall be convened under sub -section (1). of section I i
-id)(d) the other officers referred to in clause (d) of sub -section (1) of
section 12 which the Board may have and the t'erms and conditions
of service of such officers and the Secretary of the Board ;
. (e) the courses of .instruction, text -books and other books of study
for purposes of imparting school education and the holding and
conduct of examinations including the appointment of examindts. .and their duties and powers ;
(f) the conditions on which candidates shall be admitted to the examina-
tions and the fees to be paid by them ;
(g) the penalties for misconduct to which i examinees, .examiners and• - other persons engaged in the conduct ,of examinations shall be
subjected ;
• • .
, (h) the measures to promote intellectual, physical, moral and social
welfare of students, in recognised institutions and the conditions
of their residence and discipline ;
(i) the committee which may be set,up by the Boarid,under subsection
• , (1) of section 14 and the maximum number of members thereof;
the quorum of such committees and the manner in which they
• shall transact their business ;
• •
; (j ) the control, administration, custody and management of 'the Board
Fund ;
ei
'(k) ,the powers, duties and functions to he exercised or, performed by
• the officers-- of the Board ;.and
,,,(/) any other matter which is to be or may be prescribed.
(3) The State Government shall communicate either its sanction or
refusal to a draft regulation submitted by the Board, or suggest modifications
therein.
Repeat a d 20. .As from the date appointed under .sub -section (I) of sec'lion 3,. thesavi t : E
nss. -Punjab' University Act, 1947, in so far as it is applicable to school education
in the State of Haryana shall stand repealed :
Provided that unless and until the State. Government otherwise directs,
all statues and regulations made under the Act so repealed appertaining
to the syst of school ,f,ducfilo '), g the conduct of examimtions in
respect thereof. Which were in force immediately 1 efdre such ro eal, shall
contithie to be in force, so far as they re not inconsistent wit la the provisions
Of this Act, sulject to such modifications and adaptations, if any, as may
be made 'therein by the Board and approved by the State Government and
shall' be dee.ned to be the regulations made under the corresponding.provisions
of this Act.
t • : .
PURAN CHAND,
Joint Secretary to Government, Haryana,
Legislative Depe . tment.
I 1.
10923 LR(H)—Govt. Press, Chd.

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