LexThe Himachal Pradesh Board of School Education Act, 1968
Himachal Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE HIMACHAL PRADESH BOARD OF SCHOOL EDUCATION
ACT, 1968
ARRANGEMENT OF SECTIONS
Sections:
1. Short title, extent and commencement.
2. Definitions.
3. Incorporation of the Board.
4. Composition of the Board.
5. Headquarters of the Board.
6. Term of office of Members and filling of casual vacancies.
7. Quorum.
8. Proceedings not invalidated by reasons of vacancies and
irregularities.
9. Members debarred from taking part in discussion.
9-A. Admission of institutions to the privileges o f the Board.
10. Powers and functions of the Board.
11. Powers of the Government.
12. Constitution of Board Fund.
13. Custody and investment of Board Fund.
14. Application of Board Fund.
15. Annual report and Audit of the accounts of the Board.
16. Contracts.
17. Officers of the Board.
18. Chairman.
19. Powers and duties of the Chairman.
20. Vice-Chairman.
21. Powers and duties of the Vice-Chairman.
22. Appointment, powers and duties of the Secretary.
23. Appointment of officers and employees of the Board, their
terms and conditions of service.
24. Power of the Board to set up committees.
25. Exercise of powers delegated by Board to committees.
25-A. Protection of acts done etc. in good faith.
25-B. Bar of jurisdiction of courts.
26. Power of the Board to make Regulations.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 2
27. First Regulations of the Board.
28. Copies of the Regulations and alterations thereof.
29. Powers of the Board etc. to make Bye-laws.
30. Consequences to ensue on commencement of the Act.
31. Power to remove difficulties.
Validation section of the Himachal Pradesh Board o f School
Education (Amendment )Act, 191992.
____________
THE HIMACHAL PRADESH BOARD OF SCHOOL EDUCATION
ACT, 1968
(Act No. 14 of 1968)
1
(Received the assent of the President of India on the 5 th August, 1968,
and was published in R.H.P. Extra., dated the 28 th September, 1968, at p.
1037-1045.
An Act to provide for the establishment of a Board of School Education
in Himachal Pradesh.
Amended, repealed or otherwise affected by ,---
(i) A.O. 1973 published in R.H.P. Extra., dated th e 20
th January,
1973 at p. 91-112.
(ii) H.P. Act No. 18 of 1983 2 assented to by the Governor of H.P. on
15-12-1983 and published in R.H.P. Extra., dated 21 -12-1983 p.
1260.
(iii) H.P. Ordinance No. 5 of 1985 replaced by H.P . Act No. 6 of
1986 3 assented to by the Governor, H.P. on 23.6.1986 and
published in R.H.P. Extra. dated 27.1.1986, p. 85-8 6 effective
w.e.f. 28.11.1985.
(iv) H.P. Act No 15 of 1992 4, assented to by the Governor, H. P. on
25-6-1992 and published in R.H.P. Extra., dated 27- 6-1992 p.
2242-2245.
BE it enacted by the Himachal Pradesh Legislative Ass embly in the
Nineteenth Year of the Republic of India as follows :-
1. For Statement of Objects and Reasons, see R.H.P . Extra., dated the 2 nd April 1968,
p. 442. For its Authoritative Hindi Text see R.H.P. Extra, dated 22-11-1986.
2. For Statement of Objects and Reasons see R. H. P . Extra., dated 19-8-1983 p. 812.
3. For Statement of Objects and Reasons see R.H.P. Extra., dated 18.12.1985, p.
2951.
4. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see R. H. P. Extra., Dated 28-3-1992, p. 1730-1739.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 3
1. Short title, extent and commencement .- (1) This Act may be called
the Himachal Pradesh Board of School Education Act, 1968.
(2) It extends to the whole of Himachal Pradesh.
(3) It shall come into force at once.
2. Definitions .- In this Act, unless the context otherwise requires,-
1[(a) "affiliated" with its grammatical variations used with reference to
an institution means affiliated or deemed to be aff iliated to the
Board for the purposes of admission to the privileg es of the
Board";
(aa) “Board” means the Board of School Education e stablished under
section 3;
2[(b) “Bye-law” means a Bye-law made under this Act by the Board or
its Committees;]
(c) “Chairman” means the Chairman of the Board;
3[(cc) “committee" means the committee set-up under section 24 of the
Act;]
(d) "Director" means the Director of Education, Hi machal Pradesh;
4[(e) “examination” means an examination conducted b y the Board;]
5[(f) “Head of the institution" means the Headmaster or Principal or
other Principal academic officer, by whatever desig nation called
of an affiliated institution;]
(g) "Inspecting Officer" means the District Educat ion Officer,
Deputy District Education Officer, Block Education officer or
any other officer appointed for the inspection of s chools by the
Education Department of the Himachal Pradesh Government;
(h) “Institution" means institution imparting scho ol education;
(i) “Local Bodies" means Municipalities, Panchayat Samitis, Zila
Parishads, Small Town Committees or Notified Area
Committees;
(j) “Managing Committee” means the Managing Commit tee
constituted by the foundation society or the govern ing body of a
recognised institution;
1. In section 2 clause existing (a) renumbered as ( aa) and before clause (aa) new
clause (a) inserted vide Act No. 15 of 1992.
2. Clause (b) substituted vide Act No. 15 of 1992.
3. Clause (cc) inserted vide Act No. 15 of 1992.
4. Clause (e) omitted vide A. O. 1973 and again in serted vide Act No. 15 of 1992.
5. Clause (f) substituted vide Act No. 15 of 1992 .
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 4
1[(jj) “member" means a member of the Board and inc ludes the
Chairman and Vice-Chairman thereof;]
(k) “Official Gazette" means the Rajpatra, Himacha l Pradesh;
2[(kk) “plus two scheme" means the scheme of educati on whereunder
education is imparted for the two additional succes sive classes
immediately following matriculation:]
(l) “prescribed" means prescribed by Regulations;
3[(m) “Principal" means the Head of the College/Sen ior Secondary
School/Junior Basic Training School;]
(n) “Regulations" means Regulations made by the Boa rd under this
Act;
4[(o) x x x x ]
5[(p) “School Education" means all education upto t he twelfth class,
immediately preceding the stage of entry to course leading to the
first degree of a University established by law in India and
includes plus two scheme but does not include techn ical
education;]
(q) “Secretary" means the Secretary to the Board; 6[xxxxxxxx]
7[(r) “State" means the State of Himachal Pradesh;
(s) “State Council of Educational Research and Tra ining" means the
State Council of Educational Research and Training constituted
by he State Government;
(t) “State Government" means the Government of Him achal
Pradesh;
(u) “text book" means any book or other printed ma terial prescribed,
recommended or otherwise approved by the Board for study in
any affiliated institution ;
(v) “technical education" means the education impar ted to students
in the technical institutions; and
(w) “Vice Chairman" means the Vice Chairman of the Board.]
1. Clause (jj) added vide Act No. 15 of 1992.
2. Clause (kk) added vide Act No. 15 of 1992.
3. Clause (m) subs. vide Act No. 15 of 1992.
4. Clause (o) omitted vide Act No. 15 of 1992.
5. Clause (p) subs. vide Act No. 15 of 1992.
6. The word “and” at the end of Clause (q) omitted vide Act No. 15 of 1992.
7. Existing Clause (r) renumbered as Clause (w) an d new Clauses (r), (s), (t), (u) and
(v) added vide Act No. 15 of 1992.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 5
3. Incorporation of the Board .-- (1) The Government shall establish,
by notifications 1 in the Official Gazette, a Board of School Educati on for
Himachal Pradesh with effect from such date as may be specified in the
notification.
(2) The Board shall be a body corporate by the name of the Board of
School Education for Himachal Pradesh and shall hav e perpetual succession
and a common seal with power to acquire and hold property both movable and
immovable, and, subject to the provisions made under this Act, to transfer any
property held by it and to contract and to do all o ther things necessary for the
purposes of its constitution and may sue or be sued in its corporate name.
4. Composition of the Board. -2[(1) The Board shall consist of the
Chairman and of the following members, namely:-
I. Ex-Officio Members:
(a) the Secretary (Education) to the Government of Himachal
Pradesh or his representative ;
(b) the Secretary (Finance) to the Government of H imachal Pradesh
or his representative;
3[(c) Vice-Chancellors of each University as establi shed or that may
be established by law in the State or his nominee w ho shall not
be of the rank less than that of Professor/Dean of Faculty in that
University;]
(d) the Director of Education, Himachal Pradesh ;
(e) the Director of Primary Education, Himachal Pr adesh ;
(f) the Director- cum-Principal, Medical College, Himachal Pradesh;
(g) the Director of Technical Education, Himachal Pradesh;
4[(gg) the Principal of Regional Engineering College , Hamirpur
(Himachal Pradesh);]
II. Elected Members :
(h) three persons elected by the Himachal Pradesh Legislative
Assembly from amongst its members;
III. Nominated Members (to be nominated by the Government):
(i) one Inspecting Officer of the Education Depart ment of
Himachal Pradesh ;
1. The Board established vide Not. No. 3-1/69 Edu. (U & B) dated 3-7-1969.
2. Section 4(1) subs. vide Act No. 6 of 1986 w.e.f . 28-11-1985.
3. Clause (c) subs. vide Act No, 15 of 1992.
4. Clause (gg) added vide Act No. 15 of 1992.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 6
(j) one Principal representing Government Colleges of Himachal
Pradesh;
(k) one representative of Managing Committees of p rivately
managed Schools in Himachal Pradesh;
1[(l) three Heads of High or Senior Secondary School s one each of the
Government, non-Government and Girls Senior Seconda ry
Schools or High Schools;]
(m) 2[two members] to secure representation of such inte rests as are
not otherwise represented; and
3[ x x x x x x ]
(n) one member 4[x x x x x x] for his expert and wide knowledge of
school education from the winners of national award s for
teachers failing which from the winners of State aw ards for
teachers.
(2) If the Legislative Assembly fails to elect any member to the Board
as required under clause 5[(h)] of sub-section (l) within the prescribed time ,
the Government shall nominate any member of that As sembly to be such
member.
5. Headquarters of the Board .- The Board shall have Headquarters 6
at a place to be notified by the Government in the Official Gazette.
6. Terms of office of Members and filling of Casual Vacancies. - (1)
The term of the office of members other than ex off icio members shall
ordinarily be three years :
7[Provided that the members nominated under section 4 shall cease to
be nominated members on their retirement from the s ervice and on their
ceasing to hold office or position, the interest of which they are representing
and in their place new members may be nominated.]
(2) If any elected member ceases for any reason to be a member of the
Legislative Assembly from which he was elected, he shall cease to be a
member and his office shall become vacant.
1. Clause (l) subs. vide Act No. 15 of 1992.
2. Subs. for the words “one member” vide Act No. 1 5 of 1992.
3. The figure, signs and words “ IV. Co-opted Member :” deleted vide Act No. 15 of
1992.
4. The words “to be co-opted by the Board” deleted vide Act No. 15 of 1992.
5. Subs. for brackets and word "(e)" vide Act No. 6 of 1986.
6
. Head-quarter fixed vide Not. 3-1/69 Edu. (U&B), dat ed 3-7-69 published in
R.H.P. dated 12-7-69, p. 554 and shifted to Dharams ala vide Not. Shiksha-II
(1)1/82 dt. 16-6-1983.
7. Proviso to Section 6 (1) added vide Act No. 15 o f 1992.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 7
(3) Notwithstanding anything contained in this sect ion, and outgoing
member shall, unless the Government otherwise direc ts, continue in office
until the election, nomination or co-option of his successor is notified in the
Official Gazette.
(4) If the Government considers that the continuanc e in office of any
nominated member is not in the interest of the Boar d, the Government may
make an order terminating his nomination and thereupon he shall cease to be a
member of the Board notwithstanding that the term f or which he was
nominated has not expired.
(5) Any member of the Board may resign his office b y a letter
addressed to the Chairman. The resignation shall ta ke effect from the date of
acceptance of his resignation by the Chairman.
(6) In the event of a casual vacancy occurring by r eason of the death,
resignation or termination of nomination of a member or for any other reason,
such vacancy shall be filled by election, nominatio n, or co-option as the case
may be, and any person so elected, nominated or co-opted to fill such vacancy
shall hold office for the term for which it was ten able by the person in whose
place he has been so elected, nominated or co-opted and no longer.
(7) An outgoing member shall, if otherwise qualified, be eligible for re-
election, re-nomination or re-cooption.
(8) The name of every person elected, nominated or co-opted shall be
notified in the Official Gazette.
1[7. Quorum .- No business shall be transacted at a meeting of the
Board unless at least one third members are present :
Provided that if the meeting is adjourned for want of quorum, no
quorum shall be necessary at the next meeting transacting the same business.]
8. Proceedings not invalidated by reasons of vacanc ies and
irregularities .- Subject to the provisions contained in section 7 , no act or
proceeding of the Board or a Committee thereof shal l be invalid merely by
reason of the existence of a vacancy among its memb ers or by reason of a
defect in its constitution or an irregularity in pr ocedure not affecting the
merits of the case.
9. Members debarred from taking part in discussion .- No member
shall take part in the discussion of, or exercise h is vote on, any matter in
which he has any personal or pecuniary interest.
2[9-A. Admission of institutions to the privileges of the Board .- (1)
Any institution, in the State, may apply to the Boa rd for being admitted to the
privileges of the Board and the Board may, subject to such conditions and
1. Section 7 subs. vide Act No. 15 of 1992.
2. Section 9-A ins. vide Act No. 15 of 1992.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 8
restrictions as may be prescribed, admit such insti tution to the privileges of
the Board.
(2) Any institution affiliated to the Himachal Prad esh University,
affiliation of which has not been withdrawn or canc elled by the aforesaid
University before the commencement of the Himachal Pradesh Board of
School Education (Amendment and Validation) Act, 1992, shall be deemed to
be an institution affiliated to the Board for plus two scheme and shall be
subject to all the provisions of this Act and the regulations made thereunder.
(3) Where the Board is satisfied that its privilege s are being abused by
any affiliated institution or that the prescribed c onditions or restrictions are
not being complied with by such institution, the Bo ard may withdraw its
privileges from the institution, and thereupon the institution shall cease to be
an affiliated institution:
Provided that before withdrawing the privileges, th e Board shall,
require the institution to show cause why such acti on should not be taken and
consider any explanation which may be furnished by it].
10. Powers and functions of the Board .- Subject to the provisions of
this Act, the Board shall-
1[(1) prescribe syllabi courses of instructions and text-books for
School Education in Himachal Pradesh;]
(2) conduct examinations based on such courses;
(3) admit to its examinations, on conditions that may be prescribed,
candidates who pursue the prescribed courses of instructions-
(i) in recognised institutions; and
(ii) privately;
(4) publish the results of such examinations;
(5) grant diplomas or certificates to persons who have passed the
examinations of the Board;
(6) prescribe courses of instructions for its dipl oma and certificate
courses;
2[(7) prescribe standards that the School and other institution seeking
affiliation with the Board ought to fulfil in terms of teachers and
their qualifications, curriculum, equipment, buildi ngs and other
educational facilities;]
(8) demand and receive such fees as may be prescri bed;
(9) co-operate with other authorities in such mann er and for such
1. Clause (1) subs. vide Act No. 15 of 1992.
2. Clause(7) subs. vide Act No. 15 of 1992.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 9
purposes as the Board may determine;
(10) place before the Government the views of the Board on any
matter with which it is concerned;
1[(11) cause enquiries to be made through such agenc y and in such
manner as may be prescribed regarding the condition s prevailing
in an institution before it is admitted to the priv ileges of the
Board and require such agency to inspect affiliated institutions
and submit a report to the Board as to how far the conditions and
restrictions on which the institution was admitted to the
privileges of the Board are being complied with;]
(12) arrange for the preparation, writing, compil ation, printing,
publishing and sale of textbooks, other educational material and
undertake the publication of any other educational work, books
or periodicals;]
(13) adopt measures to promote the physical, moral, cultural and social
welfare of students in recognised institutions and to prescribe
conditions of their residence and discipline;
(14) organise and provide lectures, demonstrations and educational
exhibitions, seminars and symposiums and to take su ch other
measures as are necessary to raise and promote the quality of
school education in Himachal Pradesh;
(15) institute and award scholarships, medals and prizes under
conditions that may be prescribed;
(16) conduct the departmental examinations;
(17) take necessary steps with regard to the moder nising of school
curricula, strengthening of science and mathematics education,
work experience and vocationalisation;
2[xxxx]
3[(18) prescribe penalties for misconduct pertaining to examinees,
examiners and other persons engaged in the conduct of
examination;
(19) appoint the examiners and supervisory staff a nd fix their
remuneration;
(20) hold any property and receive bequests, donat ions, endowments,
trusts and other transfer of any property or intere st therein or
right thereto;
1 Clauses (11) and (12) subs. vide Act No. 15 of 1992.
2. The word “and” omitted vide Act No. 15 of 1992.
3. Existing clause (18) renumbered as clause (23) and new clauses (18), (19), (20),
(21) and (22) ins. vide Act No. 15 of 1992.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 10
(21) to give grants to the State Council of Educat ional Research and
Training for educational activities and research work;
(22) to take measures for the welfare of teachers of affiliated
institutions and employees of the Board; and
(23) do all such other acts and things ancillary to any of the purposes
specified above or for the purpose of carrying into effect the
provisions of this Act.]
11. Powers of the Government .- (1) The Government shall have the
right to address the Board with reference to anything conducted or done by the
Board and to communicate to the Board its views on any matter with which
the Board is concerned.
(2) The Board shall report to the Government such a ction, if any, as
proposes to take or has taken upon the communicatio n received under
sub-section (1) and shall furnish an explanation if it fails to take action.
(3) If the Board does not, within a reasonable time , take action to the
satisfaction of the Government with reference to th e matter on which a
communication has been received under sub-section ( 1), the Government
may, after considering the explanation, if any furn ished or representation
made by the Board, issue such directions, consisten t with this Act, as it may
think fit and the Board shall comply with such directions.
(4) In any emergency which in the opinion of the Go vernment, requires
that an immediate action should be taken, the Gover nment may take such
actions, consistent with this Act, as it deems nece ssary without previous
consultation with the Board and shall forthwith inform the Board thereof.
(5) The Government may, by order in writing specify ing the reasons
therefor, suspend the execution of any resolution o r order of the Board and
prohibit the doing of any act ordered or purporting to be ordered, to be done
by the Board, if the Government is of opinion that such resolution, order or
act is in excess of the powers conferred by or under this Act upon the Board.
(6) Whenever any action is taken by the Government under
sub-sections(3), (4) or (5), a report thereof shall be laid on the Table of the
Legislative Assembly at the earliest possible oppor tunity stating the reasons
for such action.
12. Constitution of Board Fund .- A Board Fund shall be constituted
and all sums received by or on behalf of the Board under this Act or otherwise
shall be placed to the credit thereof.
13. Custody and investment of Board Fund .- (1) All moneys at the
credit of the Board Fund, except moneys required fo r day-to-day expenditure,
shall be kept in the current or savings bank account with a Scheduled Bank;
Provided that nothing in this section shall be deem ed to preclude the
Board from investing such moneys as are not require d for immediate
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 11
expenditure in any of the Government securities.
(2) Accounts of the Board with a bank may be operat ed upon by the
Secretary of the Board or by such other officer as may be prescribed by the
Board.
14. Application of Board Fund .- (1) Subject to the provisions of this
Act, the Board Fund shall be applicable,-
(i) only to the payment of the charges and expense s incidental to the
several matters specified in this Act; and
(ii) to any other purposes for which by or under th is Act powers are
conferred or duties imposed upon the Board.
(2) The annual net savings shall be placed at the d isposal of the
Government exclusively for the development of school education in Himachal
Pradesh.
1[15. Annual report and the audit of the accounts of the Board. - (1)
The Board shall prepare once in every financial year, in such form and at such
time as may be directed by the State Government, an annual report giving a
true and full account of its activities during the previous financial year.
(2) The Board shall cause to be maintained such boo ks of accounts and
other books in relation to its accounts and shall, as soon as may be after
closing its annual accounts, prepare a statement of accounts in such form and
in such manner as the State Government may, by gene ral or special order,
direct.
(3) The accounts of the Board shall be audited annu ally by such
agency 2 as may be specified by the State Government.
(4) The annual report prepared under sub-section (1 ) and the audit
report prepared under sub-section (2) shall be subm itted by the Board to the
State Government immediately after the close of eac h financial year and the
State Government shall, as soon as may be after furnishing of these reports by
the Board to it, but within a period of nine months after the close of financial
year to which these reports pertain, cause such rep orts to be laid before the
State Legislative Assembly].
16. Contracts .- All contracts in writing and assurances of prope rty of
the Board shall be signed by the Secretary on behal f of the Board or in such
other manner as may be prescribed, and shall, if so signed, be binding on the
Board.
17. Officers of the Board .- Subject to other provisions of this Act, the
following shall be the officers of the Board, namely:-
1. Section 15 subs. vide Act No. 18 of 1983.
2. The agency specified vide Not. No. 21-3/70-Edu.-II, dated the 18
th March 1971.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 12
(1) Chairman,
(2) Vice-Chairman,
(3) Secretary to the Board, and
(4) such other officers as may be declared by the Regulations to be the
officers of the Board.
1[18. Chairman .-(1) The Government shall nominate appoint a perso n
to be the Chairman of the Board from amongst eminen t educationists or
administrators, on such terms and conditions and fo r such period as may be
prescribed by the Government.
(2) If the Chairman (a) wilfully omits or refuses t o carry out the
provisions of the Act, or (b) abuses the power vest ed in him, or (c) if it
appears to the Government that the continuance of t he Chairman in office is
detrimental to the interests of the Board, the Gove rnment may by order
remove the Chairman.]
19. Powers and duties of the Chairman .-(1) The Chairman shall be
the Administrative Head of the Board; it shall be t he duty of the Chairman to
see that this Act and the Regulations are faithfull y observed and he shall have
all the powers necessary for this purpose.
(2) The Chairman may, at any time, and shall, at pr escribed intervals or
on receipt of a requisition signed by not less than one-third of the total number
of members of the Board and stating the business to be brought before the
Board, call a meeting of the Board in the prescribed manner.
(3) In any emergency, arising out of the administra tive business of the
Board, which, in the opinion of the Chairman, requi res that immediate action
should be taken, the Chairman shall take such actio n as he deems necessary,
and shall thereafter report his action to the Board at its next meeting.
(4) The Chairman shall preside at every meeting of the Board at which
he is present.
(5) The Chairman shall exercise such other powers a s may be invested
in him by Regulations.
20. Vice-Chairman .-The Director of Education, Himachal Pradesh,
shall be the ex-officio Vice-Chairman of the Board.
21. Powers and duties of the Vice-Chairman .-The Vice-Chairman
shall assist the Chairman in all matters, administr ative and academic; shall
discharge such duties and exercise such powers as may be delegated to him by
the Chairman; and shall in the latter's absence exe rcise all the powers of the
Chairman.
22. Appointment, powers and duties of the Secretary .-(1) The
1. Section 18 subs. vide H. P. Act No. 6 of 1986-( Sec. 3) w. e. f. 28-11-1985.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 13
Secretary shall be appointed by the Government upon such conditions and for
such period as the Government may deem fit.
(2) The Secretary shall, subject to the control of the Board, be the Chief
Executive Officer of the Board.
(3) All meetings of the Board shall be convened thr ough the Secretary
in the manner provided by the Regulations.
(4) The Secretary shall be responsible for seeing t hat all moneys are
expended for the purposes for which they are granted or allotted.
(5) The Secretary shall be responsible for keeping the minutes of all
meetings of the Board.
(6) The Secretary shall be entitled to be present a nd to speak at any
meeting of the Board but shall not be entitled to vote there at.
(7) The Secretary shall exercise such other powers as may be laid down
in the Regulations.
1[23. Appointment of officers and employees of the Bo ard, their
terms and conditions of service .- (1) The Government may appoint Joint
Secretary to the Board and such number of Deputy Se cretaries thereof, on
such conditions and for such period as Government may deem fit.
(2) The officers appointed under sub-section (1) sh all perform such
functions, and exercise such powers as may be prescribed.
(3) The Board may appoint Assistant Secretaries, su ch other officers
and employees as it considers necessary for the eff icient performance for its
functions.
(4) The qualifications, conditions of service and p ay-scales of officers
and employees of the Board, other than Secretary, J oint Secretary and Deputy
Secretaries, shall be such as may be prescribed].
2[24. Powers of the Board to set up committees .-(1) The Board shall
for the purpose of carrying out the provisions of t his Act and the regulations
made thereunder set up the following committees, namely:-
(a) Finance Committee consisting of-
(i) the Chairman;
(ii) the Vice-Chairman;
(iii) the Secretary to the Government of Himachal Pradesh in the
Department of Education or an officer of that Depar tment not
below the rank of an Under Secretary nominated by him;
1. Section 23 subs, vide Act No. 15 of 1992.
2. Section 24 subs. vide Act No. 15 of 1992.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 14
(iv) the Secretary to the Government of Himachal P radesh in the
Department of Finance or an officer of that Departm ent not
below the rank of Deputy Secretary nominated by him; and
(v) two persons nominated by the Board from amongs t its
members;
(b) Examination Committee consisting of-
(i) the Chairman;
(ii) the Vice-Chairman;
(iii) three persons to be nominated by the Board f rom amongst its
members; and
(c) Academic Committee consisting of-
(i) the Chairman;
(ii) the Vice-Chairman;
(iii) the Director of Primary Education;
(iv) The Head of the State Council of Educational R esearch and
Training;
(v) one head of affiliated institutions to be nomi nated by the
Board;
(vi) one teacher of affiliated institutions having at least ten year's
experience as such to be nominated by the Board;
(vii) two outstanding academicians to be nominated by the State
Government and one of which may be drawn from Centr al
Board of Secondary Education or National Council of
Educational Research and Training.
(2) The term of nominated members of the committees shall be such as
may be prescribed.
(3) The Board may, for the purpose of carrying out the provisions of
this Act and the regulations made thereunder, set u p in addition to the
committees referred to in sub-section (1), such oth er committees as it may
think fit or as may be prescribed.
(4) Each committee constituted under this section s hall perform such
functions, duties and exercise such powers as may be prescribed.
(5) The quorum and the manner of transacting the bu siness of a
committee shall be such as may be prescribed.
(6) The Secretary of the Board shall function as Se cretary of the
committees].
25. Exercise of the powers delegated by Board to th e committees .-
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 15
All matters relating to the exercise, by the Board, of powers conferred upon it
by this Act which have, by Regulations, been delega ted by the Board to any
Committee appointed under section 24 shall stand re ferred to that Committee,
and the Board, before exercising any such powers, s hall receive and consider
the report of the Committee with respect to the matter in question:
Provided that where, in the opinion of the Board, i mmediate
action is necessary with respect to any such matter , it may proceed to
deal with it without the report of the Committee in respect thereof and
pass such orders thereon as it considers necessary.
1[25-A. Protection for acts done etc. in good faith .-No suit,
prosecution or other legal proceedings shall lie ag ainst the State Government,
the Board or any of its committees or any member of the Board or a
Committee or any other person in respect of anythin g which is in good faith
done or intended to be done in pursuance of this A ct or any regulation, order
or direction made thereunder.
25-B. Bar of jurisdiction of courts .-No order or decision made by the
Board or of any its committees in exercise of the p owers conferred by or
under this Act shall be called in question in any Court].
26. Power of the Board to make Regulations .-(1) The Board may
make Regulations for the purposes of carrying into effect the provisions of
this Act.
(2) 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:-
(a) the procedure of the Board;
(b) the constitution, powers and duties of Committ ees
2[set up] under
section 24;
(c) the award of diplomas and certificates;
(d) the courses of study to be laid down for all d iplomas or
certificates;
(e) the conditions of
3[affiliation] of institutions for the purposes of
admission to the privileges of the Board and framin g of a School
Education Code to ensure a minimum standard of effi cient and
uniform management of schools;
(f) the conditions under which candidates shall be admitted to the
examinations of the Board and shall be eligible for diplomas and
1. Sections 25-A and 25-B added vide Act No. 15 of 1992.
2. S ubs. for the word "appointed" vide Act No. 15 of 1992 .
3. Subs. for the word "recognisation" vide Act No. 15 of 1992.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 16
certificates;
(g) the conduct of examinations;
(h) the fees for admission to examinations of the Board;
(i) the appointment of officers, clerks and other servants of the
Board and the conditions of their service;
(j) the appointment of examiners and their duties and powers in
relation to the Board examinations;
(k) the constitution of a Provident Fund for the b enefit of officers,
clerks and other servants employed by the Board;
(l) the framing of service, conduct and discipline rules for the
employees of the Board;
(m) the control, administration, safe custody and management in all
respects of the finances of the Board;
(n) the election or nomination of members to the B oard;
(o) the institution of scholarships and prizes;
(p) the emoluments and allowances of members of th e Board and all
its Committees;
1[xxx]
2[(q) the penalties for misconduct to which examine es, examiners and
other persons engaged in the conduct of examination s shall be
subjected;
(r) the powers, duties and functions to be exercis ed or performed by
the officers of the Board;
(s) the qorum and the manner of transacting the bu siness of
committees set up under section 24; and]
3[(t)] all matters which by this Act are to be or m ay be prescribed
provided for by Regulations.
27. First Regulations of the Board .- (1) The first Regulations shall be
made by the Government and they shall be deemed to have been made by the
Board and continue in force until altered or modified by the Board.
(2) The Regulations made under sub-section (1) shal l not take effect
until they have been published in the Official Gazette.
28. Copies of Regulations and alterations thereof . - A copy of every
Regulation made by the Board under section 26 and o f every modification or
revision thereof or of each of the first regulation s of the Board made or
1. The word "and" at the end of clause (p) omitted vide Act No. 15 of 1992.
2. New clauses (q), (r) and (s), added vide Act No. 15 of 1992.
3. Clause (q) renumbered as clause (t) vide Act No. 15 of 1992.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 17
deemed to have been made under section 27 shall be submitted without undue
delay to the Government for information.
29. Power of the Board etc. to make Bye-laws .-(1) The Board and
Committees appointed by it may make Bye-laws consis tent with this Act and
the regulations-
(a) laying down the procedure to be observed at me etings and the
number of members required to form quorum; and
(b) providing for all other matters solely concern ing the Board and
Committees appointed by it and not provided for by this Act
and the Regulations.
(2) The Board and the Committees appointed by it shall make Bye-laws
providing for the giving of notice to their members , of dates of meetings, and
of the business to be considered at meetings and for the keeping of a record of
the proceedings of meetings.
(3) The Board may direct the amendment or revision of any Bye-law
made under this section by a Committee appointed by it, and such Committee
shall give effect to the direction.
30. Consequences to ensue on commencement of the Ac t .- As from
the date specified for the establishment of the Boa rd in the notification under
sub-section (1) of section 3, the following provisi ons shall have effect,
namely:-
(i) notwithstanding anything contained in this Act , all educational
institutions admitted to the privileges of the Punj ab University,
Chandigarh in respect of secondary education and situated within
Himachal Pradesh shall, in respect of such educatio n, with effect
from the date of commencement of this Act, be deeme d to be
admitted to the privileges of the Board, and the Bo ard shall, as
far as possible and consistent with this Act, admit such
institutions to all such privileges in respect of s econdary
education as they had from the Punjab University, C handigarh
before the said date; and
(ii) notwithstanding anything contained in this Ac t or the
Regulations made thereunder, the Board shall provid e for such
period, and in such manner, as may be prescribed, f or the
instructions, teaching and training of students of institutions
situated within Himachal Pradesh and admitted to th e privileges
of the Punjab University, Chandigarh, who before th e date of the
commencement of this Act were studying or were eligible for the
examination of the said University in secondary edu cation and
for the examination of such students and others in accordance
with the courses of studies of the said University.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 18
31. Power to remove difficulties .-If any difficulty arises as to the first
constitution of the Board or otherwise in giving effect to the provisions of this
Act, the Government, as occasion may require, may, by order, do anything
which appears to it necessary for the purpose of removing the difficulty.
1[The Himachal Pradesh Board of School Education (Amendment)
Act, 1992
(Act No. 15 of 1992)
12. Validation .- Notwithstanding anything contained in any judgme nt,
decree or order of any court, the resolution of the Board passed on the 14 th
February, 1986, in so far as the said resolution re lates to the approval of the
introduction of plus two pattern of Education with effect from the academic
session 1986-1987 and adoption of regulations, syll abus, and text books
thereof and anything done or any action taken (incl uding examinations
conducted, admissions made, certificates issued, sc holarships, prizes and
medals instituted and awarded, fees prescribed, ins titutions recognised, action
taken relating to unfair means and any other acts a nd things ancillary thereto)
by the Board or its authority or a person acting or purporting to act in
pursuance of the said resolution during the period beginning from the 14th
February, 1986 and ending with the commencement of this Act shall deemed
to be and always to have been for all purposes vali dly and effectively done or
taken under the principal Act as if the provisions of clause (p) of section 2 of
the principal Act as amended by clause (j) of section 2 of this Act, had been in
force at all material times and accordingly:-
(a) all resolutions passed, proceedings taken, exa minations
conducted, admissions made, diplomas and certificat es issued,
scholarships, prizes and awards instituted and awa rded, fees
prescribed and collected, institutions recognised, action taken
relating to unfair means and other acts or things done ancillary
thereto, shall, for all purposes be deemed to be, and to have
always been, done or taken in accordance with the law;
(b) no suit or other proceedings shall be institut ed, maintained or
continued in any court against the Board, or any pe rson or
authority, whatsoever for setting aside any action taken or thing
done merely on the ground that the Board, the perso n or the
authority was not competent to do so and amendments made in
the principal Act by clause (j) of section 2 of thi s Act were not
inforce at all material times when such action was taken or thing
was done; and
(c) no court shall enforce any decree or order set ting aside any action
taken or thing done by the Board or its authority i n pursuance of
1. Sections 1 to 11 of the Himachal Pradesh Board of School Education
(Amendment) Act, 1992 (Act No. 15 of 1992) incorporated in the principal Act.
H. P. BOARD OF SCHOOL EDUCATION ACT, 1968 19
resolution passed on 14 th February, 1986 for the introduction of
plus two pattern of education with effect from the academic
session 1986-1987.
__________