LexThe KARNATAKA SECONDARY EDUCATION EXAMINATION BOARD ACT, 1966
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Open in Lexace · Ask the AI about this act Secondary Education Examination [1966: KAR. ACT 16 296
THE KARNATAKA SECONDARY EDUCATION
EXAMINATION BOARD ACT, 1966
ARRANGEMENT OF SECTIONS
Statement of Object and Reasons
Sections:
1. Short title, extent and commencement.
2. Definitions.
3. Incorporation of the Board.
4. Constitution of the Board.
5. Term of office of members.
6. Disqualifications of members.
7. Disqualifications of co-opted persons.
8. Vacancy owing to disqualifications.
9. Vacancy owing to absence.
10. Vacancy to be published.
11. Removal from membership.
12. Resignation of the members of the Board.
13. Casual vacancies.
14. Temporary association of persons with the Board, etc.
15. Powers and duties of the Board.
16. Meetings of the Board.
17. Powers and duties of the Chairman.
18. Appointment, powers and duties of Secretary.
19. Appointment of other officers and servants, etc.
20. Salary and Allowances of the staff.
21. Examiners' Committee.
22. Other Committees.
23. Termination of Examiners' appointment for misconduct or negligence.
24. Board Fund.
25. Annual accounts and financial estimates.
26. Power of Board to make regulations.
27. Approval of regulations by State Government.
28. Making of First regulations and bye-laws.
1966: KAR. ACT 16] Secondary Education Examination 297
29. First appointment of University representatives.
30. Proceedings not invalidated by reason of vacancies, etc.
31. Power of the Board to make bye-laws.
32. Information, returns, etc., to be furnished by Board.
33. Powers of the State Government.
34. Power to make rules.
35. Responsibility of Chairman, Vice-Chairman and members.
36. Chairman, Vice-Chairman, etc., to be public servants.
37. Bar of suits, etc., for acts done in good faith.
38. Previous notice for suit, etc.
39. Removal of difficulties.
40. Repeal.
41. Amendments of certain enactments.
SCHEDULE.
* * * *
STATEMENTS OF OBJECTS AND REASONS
I
Act 16 of 1966.- At present, an Examination Unit as part of the
Department of Public Instruction is conducting about 67 Public Examination
including the S.S.L.C. Examination.
For the efficient conduct of the S.S.L.C. Examination and other Public
Examinations and for the timely declaration of result and expeditious
disposal of all matters relating to Public Examinations, it is felt expedient to
establish an independent Board with statutory powers.
Hence this Bill.
(Published in the Mysore Gazette (Extraordinary) Part IV-2A dated 27-1-
1966 as No 12 at page 22.)
II
Amending Act 9 of 1976.- Under explanation to sub-section (3) of
section 25 of Karnataka Secondary Education Examination Board Act, 1966,
the year means the year commencing on first day of August. This does not
synchronise with the official Year of Government thus causing
inconvenience in compiling the accounts of the Karnataka Secondary
Education Examination Board.
Secondary Education Examination [1966: KAR. ACT 16 298
It is, therefore, proposed to adapt the year of the Board from 1st of April
of every year to end of March of subsequent year to synchronise with the
official year of Government. It is proposed to give effect to this change
immediately with a proviso i.e., in respect of the year 1975-76, the year shall
mean the period of eight months commencing on the first day of August
1975 and ending with the thirty-first day of March 1976.
Hence this Bill.
(Published in the Part IV-2A of Karnataka Gazette (Extraordinary) Part
IV-2A dated 31.03.1976 as No. 628.)
III
Amendment Act 19 of 1977.- As per sub-clauses (a) and (b) of clause
(A) of sub-section (4) of section 4 of the Karnataka Secondary Education
Examination Board, Act 1966, the Karnataka Secondary Education
Examination Board shall consist of, among others, two Divisional Deputy
Directors of Public Instruction and one District Educational Officer.
In pursuance of the re-organisation of the Department of Public
Instruction in 1970 every revenue district is headed by an officer of the rank
of a Deputy Director of Public Instruction instead of the District Education
Officer. Similarly, each division corresponding to the revenue division is
headed by Joint Director of Public Instruction instead of the Divisional
Deputy Directors of Public Instruction. In view of the changes made in
respect of the designation of the above referred two officers, it has become
necessary to make consequential amendments in the Act.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A dated
17.06.1977 as No. 490).
IV
Amendment Act 1 of 1995.- It is considered necessary to provide for
planned development of educational institutions, inculcation of healthy
educational practice, maintenance and improvement in the, standards of
education and better organisation, discipline and control over educational
institutions in the State with a view to fostering the harmonious
development of the mental and physical faculties of students and cultivating
a scientific and secular outlook through education.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A dated
07.07.1983 at page 291)
1966: KAR. ACT 16] Secondary Education Examination 299
V
Amendment Act 18 of 1995.- Sub-section (2) of section 20 of the
Karanataka Secondary Education Examination Board Act, 1966 provides
that the Board shall pay every year out of the Board fund to the State
Government such amount as the State Government may determine on
account of salary, pension, leave and other allowances of the Chairman, the
Secretary and other officers and servants of the Board. However as the
Chairmen, the Secretary, other officers and officials of the Board are
Government servants and draw their pay and allowances from the
consolidated fund of the State, it is proposed to omit the said provision.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A dated
17.04.1995 as No. 464)
VI
Amendment Act 14 of 2003.- It is considered necessary to amend the
Karnataka Secondary Education Examination Board Act, 1966 to include
Composite Junior College within the definition of recognised High School
and to include the Director, Pre-Univerrsity or his nominee; the Director
D.S.E.R.T; the Director Secondary Education and the Director of the Board
incharge of other examinations as Ex-officio members of the Board.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IVA dated
3.4.2003 as No.357 Vide File No. SAMVYASHAE 27 SHASANA 2002)
VII
Amendment Act 9 of 2006.- It is considered necessary to amend
the Karnataka Secondary Education Examination Board Act, 1966 so as to
provide for laying of audited reports of the Karnataka Secondary Education
Examination Board before each house of the legislature. In view of the
recommendation of the Committee, on papers laid on the table of the
House.
Hence the Bill.
(L.A. Bill No. 4 of 2006)
Secondary Education Examination [1966: KAR. ACT 16 300
1[KARNATAKA]1 ACT No. 16 OF 1966.
(First published in the 1[Karnataka]1 Gazette dated the Fifth day of
May, 1966).
THE 1[KARNATAKA]1 SECONDARY EDUCATION EXAMINATION
BOARD ACT, 1966.
(Received the assent of the Governor on the Twenty-seventh day of
April, 1966)
(As Amended by 9 of 1976, 19 of 1977, 1 of 1995, 18 of 1995,
14 of 2003 and 9 of 2006)
An Act to provide for the establishment of a Secondary Education
Examination Board for the 1[State of Karnataka]1.
W HEREAS it is expedient to establish a Board for the purpose of holding
and conducting certain public examinations;
B E it enacted by the 1[Karnataka]1 State Legislature in the Seventeenth
Year of the Republic of India as follows:-
1. Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.
1. Short title, extent and commencement.- (1) This Act may be
called the 1[Karnataka]1 Secondary Education Examination Board Act, 1966.
1. Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973
(2) It extends to the whole of the 1[State of Karnataka]1.
1. Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973
(3) It shall come into force on such 1[date]1 as the State Government
may, by notification, appoint.
1. Act came into force on 5.10.1966 by Notification No. ED 177 SMX 66 dated 1.10.1966.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “Board” means the 1[Karnataka Secondary Education Examination
Board]1 constituted under this Act;
1. Adapted by the Karnataka adoptat ion of laws order 1973 w.e.f. 01.11.1973
(b) “bye-laws” means bye-laws made by the Board under this Act;
(c) “Chairman” means the Chairman of the Board;
(d) “Committee” means a Committee appointed under this Act;
1[(da) "Director" means the Director of the Board;] 1
1. Inserted by Act 1 of 1995 w.e.f. 1.6.1995 by Notification No. ED 2 MES 95 dated 30.5.1995.
1966: KAR. ACT 16] Secondary Education Examination 301
(e) “examination” means an examination conducted by the Board;
(f) “Examiner” includes the Chief Examiner, the Joint Chief Examiner,
the Deputy Chief Examiner and a Paper-setter;
(g) “Head Master” or “Head Mistress” means the head of the teaching
staff of a recognised High School, by whatever name designated;
(h) “notification” means a notification published in the official Gazette;
(i) "prescribed" means prescribed by rules made by the State
Government under this Act;
(j) “recognised High School” means a High School, a Higher Secondary
School,1[a Composite Junior College] 1 a Multi-purpose High School
or a Junior Technical School recognised by the 2[Director of Public
Instruction in Karnataka] 2 or an officer authorised by him in this
behalf;
1. Inserted by Act 14 of 2003 w.e.f. 3.4.2003.
2. Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973
(k) “regulations” means regulations made by the Board under this Act;
(l) “rules” means rules made by the State Government under this Act;
(m) “Secretary” means the Secretary of the Board;
(n) “Supervisor” includes Chief Superintendent, Block Superintendent,
Assistant Superintendent, Room Superintendent and Custodian;
(o) “Vice-Chairman” means the Vice-Chairman of the Board.
3. Incorporation of the Board.- (1) The State Government shall, as
soon as may be, establish by notification a Board of Secondary Education
Examination 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 1[Karnataka
Secondary Education Examination Board] 1 and shall have perpetual
succession and a common seal and may sue and be sued by the corporate
name and shall be competent to acquire and hold property, both moveable
and immoveable, and subject to such restrictions and conditions as may be
prescribed, to lease, sell or otherwise transfer moveable or immoveable
property which may have been vested in or acquired by it and to contract
and do all things necessary for the purposes of this Act.
1. Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973
Secondary Education Examination [1966: KAR. ACT 16 302
4. Constitution of the Board.- (1) The Board shall consist of a
Chairman, a Vice-Chairman and members as specified in this section. 1[The
Commissioner for Public Instruction shall ex-officio be the Chairman of the
Board;]1
1. Inserted by Act 1 of 1995 w.e.f. 1.6.1995.
(2) The 1[Director]1 shall be an officer of the Department of Public
Instruction, not below the rank of a 1[Additional Director] 1, appointed by
notification by the State Government. He shall be a whole time officer of
the Board and shall hold office during the pleasure of the State Government.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(3) The 1[Director]1 shall, ex-officio, be the Vice-Chairman.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(4) The Board shall also consist of the following members:-
(A) Ex-officio members:
1[(a) the Divisional Secretaries and Ex-officio Joint Directors of
Public Instructions of the Board]1;
1. Substituted by Act 14 of 2003 w.e.f. 3.4.2003.
(b) one 1[Deputy Director of Public Instruction] 1 designated by the
State Government;
1. Substituted by Act 19 of 1977 w.e.f. 28.7.1977.
(c) an officer of the Department of Technical Education, designated
by the State Government;
(d) an officer of the Department of Agriculture designated by the
State Government;
1[(da) The Director of Text Books or his nominee;] 1
1. Inserted by Act 1 of 1995 w.e.f. 1.6.1995.
1[(db) Director, Pre-University Education or his nominee;
(dc) Director Directorate of State Educational Research and
Training;
(dd) Director, Secondary Education;
(de) Director of the Board in charge of other Examinations.]1
1. Inserted by Act 14 of 2003 w.e.f. 3.4.2003.
1966: KAR. ACT 16] Secondary Education Examination 303
(e) 1[eight]1 Officers of the Department of Public Instruction, who
are in charge of Commercial Education, Home Science Education, Arts and
Crafts, Music, Drama and Dance, Hindi Education, Sanskrit Education
2[State Education Unit] 2 and Physical Education, designated by the State
Government;
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
2. Inserted by Act 1 of 1995 w.e.f. 1.6.1995.
(B) Elected Members:
Two members elected in the manner prescribed from amongst
themselves by the members of t he Academic Councils of each of the
Universities established by law in the State.
(C) Nominated Members:
(a) five members nominated by the State Government from
amongst Head Masters and Head Mistresses of recognised High Schools;
(b) five members nominated by the State Government from
amongst teachers in recognised High Schools who have put in not less
than ten years service as teachers;
(c) one of the Principals of the Secondary Teachers’ Training
Colleges in the State nominated by the State Government;
(d) two of the heads of the Primary Teachers’ Training Colleges
in the State, nominated by the State Government;
(e) six persons (not being Head Masters, Head Mistresses or
teachers in recognised High schools) who have had experience in matters
connected with Secondary Education, nominated by the State Government:
Provided that a member shall cease to hold office as such member,-
(i) if he is elected under paragraph (B) and ceases to be the member
of the Academic Council concerned;
(ii) if he is nominated under clause (a) or clause (b) of paragraph (C)
and ceases to be either a Head Master, or a Head Mistress, or a teacher of
a recognised High School, as the case may be; and
(iii) if he is nominated under clause (c) or clause (d) of paragraph (C)
and ceases to be a Principal of a Secondary Teachers’ Training College or
the head of a Primary Teachers’ Training College.
Secondary Education Examination [1966: KAR. ACT 16 304
(5) The names of persons who have been nominated or elected to be
members of the Board in accordance with sub-section (4) shall be published
by the State Government by notification in the official Gazette.
5. Term of office of members.- The members of the Board other than
ex-officio members shall hold office for a term of three years from the date
of publication of their names under sub-section (5) of section 4, and on the
expiration of such term shall be eligible for being re-elected or re-nominated:
Provided that the term of office of outgoing members shall be deemed to
extend to and expire with the date on which the names of their successors
elected or nominated, as the case may be, are published under sub-section
(5) of section 4.
6. Disqualifications of members.- A person shall be disqualified for
being appointed, or for being elected, or nominated as, and for being, a
member of the Board or for being a member of any Committee under this
Act,-
(i) if he directly or indirectly by himself or his partner has any share or
interest in any work done by order of, or in any contract entered into on
behalf of the Board;
(ii) if he is a person against whom an order has been made under sub-
section (1) of section 23:
Provided that where the order has been made on the ground that such
person has been guilty of negligence, the disqualification shall cease to
have effect after the expiry of the period specified in the order.
7. Disqualifications of co-opted persons.- A person shall be
disqualified for being co-opted to the Examiner's Committee or any other
committee appointed under section 21 or section 22 or for continuing to act
after co-option, if he is or becomes subject to any disqualification specified
in section 6.
8. Vacancy owing to disqualifications.- If any member of the Board
or a Committee during the term for which he has been appointed, elected or
nominated, as the case may be, becomes subject to any disqualification
under section 6 or section 7, his office shall thereupon become vacant.
9. Vacancy owing to absence.- If any member of the Board during the
term for which he has been elected or nominated absents himself from three
consecutive meetings of the Board, without the permission of the Board, his
office shall thereupon become vacant.
1966: KAR. ACT 16] Secondary Education Examination 305
10. Vacancy to be published. - Any vacancy occurring under section 8
or section 9 shall be published by the Board in the official Gazette.
11. Removal from membership.- (1) The State Government may, on
the recommendation of the Board, remove any member of the Board or a
Committee, if he has been convicted by a court of law of any offence
involving moral turpitude, or if he has been guilty of scandalous conduct.
(2) No recommendation for the removal of any member shall be made by
the Board unless the person concerned has been given a reasonable
opportunity of being heard.
(3) The name of any member who has been removed from the Board or
a Committee under sub-section (1) shall be published in the official Gazette.
12. Resignation of the members of the Board.- A member of the
Board, other than an ex-officio member, may resign his seat at any time by
giving notice thereof in writing to the Chairman and such member shall be
deemed to have vacated his seat as soon as the Chairman has received his
resignation.
13. Casual vacancies.- All casual vacancies among the members
(other than ex-officio members) of the Board or any Committee constituted
under this Act shall be filled up, as soon as may be, by election, nomination
or appointment, as the case may be, and the person elected, nominated or
appointed to a casual vacancy shall hold office so long only as the member
in whose place he is elected, nominated or appointed would have held it, if
the vacancy had not occurred.
14. Temporary association of persons with the Board, etc.- (1) The
Board may associate with itself persons not exceeding three, whose
assistance or advice it may desire in performing any of its functions under
this Act.
(2) The Board may co-opt persons, not exceeding three in each case, to
the Examiners’ Committee or other committees for special purposes.
(3) A person associated under sub-section (1) or co-opted under sub-
section (2) shall not be deemed to be a member of the Board or the
committee, as the case may be, and shall have no right to vote at any
meeting thereof, but he may take part in the discussions of the Board or the
committee relevant to the purpose for which he was associated or co-opted.
15. Powers and duties of the Board.- Subject to the provisions of this
Act, the powers and duties of the Board shall be as follows, namely:-
Secondary Education Examination [1966: KAR. ACT 16 306
(a) to hold,-
(i) the 1[Karnataka Secondary School Leaving Certificate
Examination]1;
1. Adopted by Karnataka Adoptation of laws Order 1973 w.e.f. 1.11.1973.
(ii) the Teachers Certificate Examination (Higher);
(iii) the Teachers Certificate Examination (Lower);
(iv) any other examination which the State Government may
from time to time by notification specify;
(b) to make regulations for all or any of the matters specified in section
26;
(c) to make regulations for imposing penalties for acts of misconduct
committed by students seeking admission to and appearing for
examinations;
(d) to appoint Examiners and Supervisors and to fix their remuneration
and to arrange for the conduct of, and for publishing the results of,
examinations;
(e) to fix, demand and receive such fees and other charges as may be
prescribed by regulations;
(f) to award certificates to students passing examinations;
(g) to receive bequests, donations, endowments, trusts and transfers of
any property or interest therein or right thereto;
(h) to hold any property, interest or right referred to in clause (g) and to
manage or deal with the same;
(i) to borrow moneys with or without security for such purposes as may
be approved by the State Government from the Central Government, the
State Government or incorporated bodies approved by the State
Government, subject to the provisions of this Act;
(j) to award stipends, scholarships, medals, prizes and other rewards;
(k) to exercise such other powers and perform such other duties as may
be conferred or imposed on it by or under this Act or as may be prescribed;
(l) to do all such acts and things as may be necessary to carry out the
purposes of this Act.
16. Meetings of the Board.- The Board shall ordinarily meet at least
once in every three months. The Chairman may, at any time, and shall,
upon the written request of not less than one-third of the members of the
1966: KAR. ACT 16] Secondary Education Examination 307
Board, and on a date not more than ten days after the receipt of such
request, call a special meeting of the Board.
17. Powers and duties of the Chairman.- (1) The Chairman shall
preside over the meetings of the Board and of all the Committees of the
Board. He shall have power to convene meetings of the Board and of all its
Committees.
(2) The 1[Director]1 shall be the principal executive officer of the Board
and shall exercise general control, supervision and inspection over its
affairs. It shall be his duty to ensure that the provisions of this Act, the rules,
regulations and bye-laws are duly observed and he shall have and
exercise all powers necessary for the purpose.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(3) The 1[Director]1 may take action in any emergency which in his
opinion calls for immediate action. He shall in such a case, and as soon as
may be thereafter report his action to the Board or the Committee which
would ordinarily have dealt with the matter.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(4) Where a difference of opinion arises between the 1[Director]1 and
the Board or a Committee in respect of any action taken under sub-section
(3), the 1[Director]1 shall submit the matter to the State Government through
1[the Chairman]1 and the decision of the State Government thereon shall be
final.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(5) Notwithstanding anything contained in the provisions of this Act, the
rules and regulations, it shall be within the competence of the Chairman in
any emergency to dispense with strict compliance of the said provisions, in
the matter of date, time, place and order of examinations and generally of all
matters dealing with any procedure connected with or incidental to the
conduct of the examinations by the Board.
(6) During the absence of the Chairman on leave, by reason of illness or
deputation on other duty connected with the Board or any other cause or
pending filling up of the vacancy caused in any manner, his duties shall be
performed by the Vice-Chairman and in the absence of the Vice-Chairman
by such member as the state Government may direct.
18. Appointment, powers and duties of Secretary.- (1) The Board
shall have a Secretary who shall be an officer of the Department of Public
Secondary Education Examination [1966: KAR. ACT 16 308
Instruction not below the rank of a Deputy Director of Public Instruction,
appointed by the State Government.
(2) The Secretary shall, subject to the control of the 1[Director]1 exercise
such powers and perform such duties as may be prescribed.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(3) He shall be entitled to be present at the meetings of the Board but
shall not be entitled to vote thereat.
19. Appointment of other officers and servants, etc.- (1) Subject to
the general or special orders of the State Government, the Board may
appoint officers and servants (other than the 1[Director]1 and the Secretary)
from among Government servants of the Department of Public Instruction
as may be required to enable the Board to discharge its functions under this
Act.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(2) Every appointment under sub-section (1) shall be made from the list
of persons prepared from time to time by a committee of the Board, to be
called the Appointment Committee, consisting of the 1[Director]1, the Vice-
Chairman and two members who are not ex-officio members.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(3) When the list referred to in sub-section (2) has not been prepared or
when prepared is exhausted and a fresh list has not been prepared, the
1[Director]1 may make temporary appointments from among Government
servants in the Department of Public Instruction for a period not exceeding
six months. The
1[Director]1 shall make a report of such appointments to the
Board at its next meeting.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(4) The 1[Director]1, the Secretary and the other officers and servants of
the Board shall be Government servants. The Board may recommend to
the State Government the taking of such disciplinary action against any of
them in respect of any misconduct by him.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
20. Salary and Allowances of the staff.- (1) The salary and allowances
of the 1[Director]1, the Secretary and the other officers and servants of the
Board shall be met from the Consolidated Fund of the State.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
1966: KAR. ACT 16] Secondary Education Examination 309
1[(2) xxx] 1
1. Omited by Act 18 of 1995 w.e.f. 3.6.1995.
21. Examiners’ Committee.- (1) There shall be a Committee called the
Examiners’ Committee for the purpose of drawing up the panel of names of
Examiners.
(2) The Examiners’ Committee shall consist of,-
(i) the 1[Director]1;
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(ii) ten Members appointed by the Board in the manner specified
below:-
(a) three from amongst the ex-officio members of the Board;
(b) four from amongst the elected members of the Board;
(c) three from amongst the nominated members of the Board.
(3) The Examiners’ Committee shall draw up panels of the names of the
Examiners. Such panels shall consist of such number as may be prescribed
by the regulations.
(4) The 1[Director]1 shall make appointments of Examiners out of the
panel drawn up by the Examiners’ Committee.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(5) The 1[Director]1 may in an emergency appoint any Examiner outside
the panels drawn up by the Examiners’ Committee and when any such
appointment is made, he shall report such appointment to the Board.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(6) The members of the Examiners’ Committee other than the
1[Director]1, shall hold office for a term of one year from the date of their
appointment.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
22. Other Committees.- (1) The Board may in the manner prescribed by
bye-laws, appoint such other Committees consisting of the members of the
Board as it may think necessary for the efficient discharge of its functions
under this Act or the rules or regulations.
(2) The number of members and the duties and functions of such
Committees shall be such as may be determined by the Board.
Secondary Education Examination [1966: KAR. ACT 16 310
23. Termination of Examiners’ appointment for misconduct or
negligence.- (1) If at any time it appears to the Board that a person
appointed as an Examiner under this Act, has been guilty of misconduct or
negligence, which renders his appointment as an Examiner inexpedient, the
Board may make an order terminating his appointment and directing that
such person shall not be eligible for appointment as an Examiner at any
time or for a specified period. Before making such order, the Board shall
observe such procedure as may be prescribed by the regulations.
(2) The name of the person against whom an order has been made
under sub-section (1) shall not be included in the panel of names submitted
under section 21 for such period as may be specified in such order.
(3) Any person aggrieved by an order made under sub-section (1) may
appeal to the State Government within sixty days from the date of the order.
On such appeal being filed, the State Government may, after making such
enquiry as it thinks fit, confirm, modify or reverse the order. The order of
the State Government on such appeal shall be final.
24. Board Fund.- (1) The Board shall have its own fund and the
following moneys shall be placed to the credit thereof:-
(a) fees and charges levied by the Board;
(b) contribution, if any, paid by the State Government; and
(c) any money received by or on behalf of the Board.
(2) The Board Fund shall be kept in a Scheduled Bank as defined in the
Reserve Bank of India Act, 1934, or invested in securities authorised by the
Indian Trusts Act, 1882 at the discretion of the Board.
25. Annual accounts and financial estimates.- (1) The Board shall
prepare the annual accounts and submit them to the State Government for
audit. The State Government shall cause the accounts to be audited and
the Board shall pay such charges for the audit as the State Government
may, from time to time, determine.
(2) The Board shall prepare, before such date as may be prescribed, the
financial estimates for the ensuing year and forward them to the State
Government for its sanction. The State Government may pass such orders
with reference thereto as it thinks fit and communicate the same to the
Board and the Board shall give effect to such orders.
1966: KAR. ACT 16] Secondary Education Examination 311
1[(3) The Board shall prepare and forward to the State Government in the
prescribed manner within nine months from the end of the year an annual
audited accounts and report giving a complete account of its activities during
the previous year. Every such annual audited accounts and report shall be
laid before each House of the State Legislature, as soon as may be, after it
is received by the State Government.
Explanation: – In this section ' year ' means the financial year.]1
1. Substituted by Act 9 of 2006 w.e.f. 26.4.2006.
1[(4) The Board shall comply with such directions as the State
Government may after perusal of the Audited Statement of accounts and
report, thinks fit to issue.]1
1. Inserted by Act 9 of 2006 w.e.f. 26.4.2006.
26. Power of Board to make regulations.- (1) The board may, from
time to time, by notification, make regulations not inconsistent with this Act
and the rules 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 the following matters,
namely:-
(a) appointment of Examiners and their remuneration;
(b) qualifications and disqualifications of Examiners;
(c) arrangements for the conduct of and for publishing the results of
examinations;
(d) the admission of candidates to the examinations and the
conditions governing such admissions;
(e) the marks required for passing in any subject or the examination
as a whole, and for exemption, credit or distinction in any subject;
(f) fixing of fees and charges in respect of examinations;
(g) awarding of certificates to the successful students;
(h) the procedure to be followed at the meetings of the Examiners’
Committee, the number of members required to form a quorum at such
meetings; and the travelling and other allowances to be drawn by the
members of the Examiners’ Committee and persons co-opted to that
committee;
Secondary Education Examination [1966: KAR. ACT 16 312
(i) the procedure to be observed before making an order under
section 23;
(j) providing for all matters which by this Act are to be or may be
provided for by regulations.
27. Approval of regulations by State Government. - No regulation
made under section 26 shall have effect until it is approved by the State
Government.
28. Making of first regulations and bye-laws.- Notwithstanding
anything contained in section 26 or section 31, the first regulations and the
first bye-laws shall be made by the State Government and they shall
continue in force till new regulations or bye-laws are made by the Board
under the said sections and approved by the State Government.
29. First appointment of University representatives. - Notwithstanding
anything contained in section 4, the members under paragraph (B) of sub-
section (4) of section 4 may, on the first constitution of the Board, be
nominated by the State Government, but the members so nominated shall
hold office only until they can be replaced by members elected as provided
in that paragraph and the members so elected shall hold office so long only
as the members replaced would have held office had they not been
replaced.
30. Proceedings not invalidated by reason of vacancies, etc.- No act
or proceeding of the Board or of the Examiners' Committee or any other
committee constituted by the Board shall be invalidated merely by reason of
any vacancy in, or any defect in the constitution of, the Board or a
committee or any other defect or informality not affecting the merits of the
case.
31. Power of the Board to make bye-laws.- (1) The Board may, by
notification, make bye-laws not inconsistent with this Act, the rules and the
regulations to provide for all or any of the following matters, namely:-
(a) the procedure to be followed at the meetings of the Board and a
Committee and the number of members required to form a quorum at such
meetings;
(b) the travelling and other allowances which may be drawn by
members of the Board and a Committee and of persons temporarily
associated with the Board or co-opted to a Committee;
1966: KAR. ACT 16] Secondary Education Examination 313
(c) any other matters solely concerning the Board and such
committees not provided for by this Act, the rules, or the regulations.
(2) No bye-law made under sub-section (1) shall have effect unless
approved by the State Government.
32. Information, returns, etc., to be furnished by Board.- (1) The
Board shall furnish to the State Government or the Director of Public
Instruction such reports, returns and statements as may be required by the
State Government or the Director, and such further information relating to
any matter connected with the work of the Board as the State Government
or the Director may require.
(2) The State government may, after considering any such report, return
or statement and any information furnished by the Board, give such
directions consistent with this Act as may be necessary and the Board shall
comply with such directions.
33. Powers of the State Government.- (1) The State 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 State Government such action, if any,
as it proposes to take or has taken upon the communication, 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 State Government, the State 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.
(4) When any emergency in the opinion of the State Government
requires that immediate action should be taken, the State Government may
take such action consistent with this Act as it deems necessary without
previous consultation with the Board, and shall forthwith inform the Board of
the action taken.
(5) The State Government may, by order in writing, specifying the
reasons therefor, suspend the execution of any resolution or order of the
Board and prohibit the doing of any act ordered to be or purporting to be
ordered to be done by the Board, if the State Government is of the opinion
Secondary Education Examination [1966: KAR. ACT 16 314
that such resolution, order or act is in excess of the powers conferred by or
under this Act upon the Board.
34. Power to make rules.- (1) The State Government may, by
notification and subject to the condition of previous publication, make rules
for carrying into effect the purposes of this Act.
(2) Every rule made under this Act, shall be laid, as soon as may be after
it is made before each House of the State Legislature while it is in session
for a total period of thirty days which may be comprised in one session or in
two or more successive sessions, and if before the expiry of the session in
which it is so laid or the sessions immediately following, both Houses agree
in making any modification in the rule or both houses agree that the rule
should not be made, the rule shall thereafter have effect only in such
modified form or be of no effect, as the case may be; so however, that any
such modification or annulment shall be without prejudice to the validity of
anything previously done under that rule.
35. Responsibility of Chairman, Vice-Chairman and members. - The
Chairman, the Vice-Chairman and every member of the Board or of any
committee shall be personally responsible for the wilful misapplication of any
funds of the Board to which he had been a party or which has happened
through, or has been facilitated by, gross neglect of his duty, and, without
prejudice to any other action against him, may be sued for the recovery of
the moneys so misapplied as if such money had been the properties of the
State Government:
Provided that no person shall be personally liable in respect of any
contract or agreement made, or for any expenses incurred by or on behalf of
the Board, if the contract or agreement is made or the expenses are
incurred in good faith and in the discharge of his duties; and the Board fund
shall be liable for, and be charged with, all costs in respect of any contract
or agreement and all such expenses.
36. Chairman, Vice-Chairman, etc.,to be public servants.- The
Chairman, the 1[Director or Vice-Chairman] 1, the members, the Secretary
and other officers and servants of the Board, and every person entrusted
with any duty connected with the conduct of any examination by the Board
shall be deemed to be public servants within the meaning of section 21 of
the Indian Penal Code.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
1966: KAR. ACT 16] Secondary Education Examination 315
37. Bar of suits, etc., for acts done in good faith.- No suit or other
legal proceeding shall lie in respect of anything in good faith done or
intended to be done under this Act against the Board or against any
Committee constituted under this Act or against the Chairman, or 1[Director
or Vice-Chairman]1, Secretary or any other officer or servant of the Board or
against any person acting under and in accordance with the directions of the
Board, a Committee, Chairman, 1[Director or Vice-Chairman] 1, Secretary,
Officer or Servant of the Board.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
38. Previous notice for suits, etc.- (1) No suit shall be instituted against
the Board, a Committee, the 1[Chairman]1, the 1[Director or Vice-Chairman]1,
Secretary or other officer or servant of the Board, or any person acting
under the order or direction of the Board, a Committee, 1[Chairman]1,
1[Director or Vice-Chairman] 1, Secretary, officer or servant in respect of any
act done or purporting to have been done in pursuance of this Act or any
rule, regulation, bye-law or order made thereunder until the expiration of
sixty days next after notice in writing stating the cause of action, the nature
of the relief sought, the amount of compensation claimed, the name and
place of residence of the intending plaintiff and the relief which he claims
has been, in the case of the Board delivered or left at its office, and in the
case of the
1[Chairman]1, 1[Director or Vice-Chairman] 1, Secretary or other
officer, servant or person, delivered to him or left at his office or place of
residence and unless the plaint contains a statement that such notice has
been so delivered or left.
1. Substituted by Act 1 of 1995 w.e.f. 1.6.1995.
(2) Nothing in this section shall be deemed to apply to a suit in which the
only relief claimed is an injunction of which the object would be defeated by
the giving of the notice or the postponement of the institution of the suit.
39. Removal of difficulties.- (1) If any difficulty arises in the giving effect
to the provisions of this Act, the State Government may, as occasion
requires, by order published in the official Gazette, do anything which
appears to it to be necessary for the purpose of removing any difficulty, and
any such order shall have effect as if enacted in this Act.
(2) Every order published under sub-section (1) shall as soon as may be
after it is published be laid before both Houses of the State Legislature.
Secondary Education Examination [1966: KAR. ACT 16 316
40. Repeal.- The Bombay Secondary School Certificate Examination
Act, 1948(Bombay Act 49 of 1948) as in force in the 1[Belgaum]1 Area is
hereby repealed.
1. Adopted by the Karnataka Adoptation of Laws order 1973 w.e.f. 1.11.1973.
41. Amendments of certain enactments.- The enactments specified in
the Schedule are hereby amended to the extent and in the manner
mentioned in column (3) thereof.
SCHEDULE
(See section 41)
Number Short Title Extent of Amendments
(1) (2) (3)
1. Bombay The Karnataka In section 39, for clause (i), the
Act XX of University Act, following clause shall be substituted
1949. 1949. namely,-
"(i) the Secondary School Leaving
Certificate Examination conducted by
the Mysore Secondary Education
Board, or"
2. Mysore The Mysore For section 50, the following section
Act No. University shall be substituted, namely,-
23 of 1956. Act, 1956. " 50. Eligibility for admission to
students.- No student shall be eligible
for admission to the University unless
he has passed,-
(i) the Secondary School Leaving
Certificate Examination conducted by
the Mysore Education Examination
Board; or
(ii) any other examination prescribed
as equivalent to the examination referred
to in clause (i), by the Ordinances or
Regulations, and possesses such
1966: KAR. ACT 16] Secondary Education Examination 317
further qualification, if any, as may be
prescribed by the Ordinances or
Regulations.
3. Mysore The Bangalore For section 53, the following section
Act No. University shall be substituted, namely:-
26 of 1964. Act, 1964. " 53. Eligibility for admission of
students.- No student shall be eligible
for admission to the University unless
he has passed,-
(i) the Secondary School Leaving
Certificate Examination conducted by
the Mysore Education Examination
Board; or
(ii) any other examination prescribed
as equivalent to the examination
referred to in clause (i), by the
Ordinances or Regulations,and
possesses such further qualification, if
any, as may be prescribed by the
OrdExcerpt shown. Open the full act in Lexace.