LexThe Maharashtra State Board of Skill, Vocational Education and Training Act, 2021
Maharashtra · state statute
Open in Lexace · Ask the AI about this act2022 : Mah. IX] 1
THE MAHARASHTRA STATE BOARD OF SKILL, VOCATIONAL EDUCATION
AND TRAINING ACT, 2021
[Text as on 27th April 2023]
________________
CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title and commencement.
2. Definitions.
CHAPTER II
ESTABLISHMENT AND CONSTITUTION OF BOARD AND GOVERNING COUNCIL
3. Establishment of Board.
4. Incorporation of Board.
5. Constitution of Board.
6. Objects of Board.
7. Appointment and term of office and conditions of service of Director.
8. Term of office and allowances to members of Board.
9. Establishment of Governing Council.
10. Disqualification of Chairperson and members of Board or Governing Council or any
Committee.
11. Casual vacancies.
12. Resignation of member.
13. Removal of member.
14. Meetings of Board.
15. Vacancy of Chairperson or member owing to disqualification.
16. Vacancy of member owing to absence without permission.
17. Decision on question as to vacancy.
18. Acts and proceedings not invalidated by vacancies or defects in constitution of Board or
Governing Council or Committees.
19. Power to invite experts and officers at meeting.
20. Constitution of Committees.
21. Government officers and employees of Board.
22. Appointment, powers and duties of Secretary, and officers of Board.
23. Other officers and employees of Board.
CHAPTER III
POWERS AND DUTIES OF GOVERNING COUNCIL AND BOARD
24. Powers and duties of Governing Council.
25. Powers and duties of Board.
26. Powers and duties of Director of Board.
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27. Powers of Government to issue directions.
CHAPTER IV
PERMISSION, AFFILIATION, CONFERRING AUTONOMOUS STATUS AND EQUIVALENCE
28. Conditions of permission and affiliation.
29. Procedure for permission.
30. Procedure for affiliation.
31. Continuation of affiliation.
32. Extension of affiliation.
33. Permanent affiliation and recognitions.
34. Inspection of institution and report.
35. Withdrawal of affiliation or recognition.
36. Conferment of autonomous status.
37. Equivalence and eligibility.
38. Withdrawal of autonomous status.
39. Closer of institution.
CHAPTER V
FUND, FINANCE, ACCOUNT AND AUDIT
40. Application of Board assets.
41. Board‟s fund, its custody and investment.
42. General application of fund.
43. How fund shall be drawn against.
44. Allotment to District Offices and institute.
45. Preparation of annual budget estimate.
46. Annual accounts and audit.
47. Inspection and inquiry.
48. Information, return, etc., to be furnished by Board.
CHAPTER VI
SUPPLEMENTARY AND MISCELLANEOUS PROVISIONS
49. Manner of exercise of powers delegated to Committee.
50. Powers of Board to make regulations.
51. First regulation.
52. Power of Board to make bye-laws.
53. Interpretation in case of doubt.
54. Duties of and assistance from institutions.
55. Protection of action taken in good faith.
56. Members, officers and employees of Board to be public servants.
57. Power to make rules.
58. Savings.
59. Power to remove difficulties.
2022 : Mah. IX] The Maharashtra State Board of Skill, Vocational 3
Education and Training Act, 2021
MAHARASHTRA ACT No. IX OF 20221
[THE MAHARASHTRA STATE BOARD OF SKILLS, VOCATIONAL EDUCATION AND
TRAINING ACT, 2021.]
[This Act received the assent of the Governor on the 18th January 2022; assent first published, in
the Maharashtra Government Gazette, Part VIII, on the 20th January 2022.]
An Act to establish and incorporate the Maharashtra State Board of Skill,
Vocational Education and Training to regulate matters pertaining to
Skill, Vocational Education and Training and Entrepreneurship
Education as per the National Skill Qualification Framework and other
Skills Courses in the State of Maharashtra and for other matters
connected therewith or incidental thereto.
WHEREAS it is expedient to establish and incorporate the Maharashtra State Board of Skill,
Vocational Education and Training to regulate matters pertaining to Skill, Vocational Education and
Training and Entrepreneurship Education as per the National Skill Qualification Framework and other
Skill Courses in the State of Maharashtra and for other matters connected therewith or incidental
thereto; it is hereby enacted in the Seventy-second Year of the Republic of India, as follows :—
CHAPTER I
PRELIMINARY
1. Short title and commencement. — (1) This Act may be called the Maharashtra State Board
of Skill, Vocational Education and Training Act, 2021.
(2) It shall come into force on such date 2 as the State Government may, by notification in the
Official Gazette, appoint.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “affiliated institution” means an institution, which has been granted affiliation by the
Board ;
(b) “apprenticeship” means a course of training in any industry or establishment undergone
in pursuance of a contract of apprenticeship ;
(c) “Board” means the Maharashtra State Board of Skill, Vocational Education and
Training established under section 3 ;
(d) “bye-laws” means bye-laws of the Board made under this Act ;
(e) “Central Government” means the Government of India ;
(f) “Committees” means the Committees of the Board as constituted under section 20 ;
(g) “credit framework” means the framework developed by the Board, built on measure
units of education, skills and learning credits for student to achieve the competency for
performing a job role successfully or efficiently or for vertical and horizontal mobility ;
(h) “Director” means the Director of the Maharashtra State Board of Skill, Vocational
Education and Training appointed under sub-section (1) of section 7 ;
(i) “existing Board” means the Maharashtra State Board of Skill Development constituted
by the Government ;
(j) “Government” means the Government of Maharashtra ;
1 For Statement of Objects and Reasons, see Maharashtra Government Gazette , Extraordinary No. 22, Part V -A, dated
22nd December 2022, pages 34-35.
2 26th January 2022, vide G.N.,S.D.E & E.D., No. VOC -2020/C.R.111/KAUSHALYA-2, dated 25 th January 2022,
Maharashtra Government Gazette, Part IV-B, Extraordinary No. 23, dated 25th January 2022, pages 1-2.
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(k) “Governing Council” means the Governing Council of the Maharashtra State Board of
Skill, Vocational Education and Training established under section 9 ;
(l) “head of the institute” or “principal” means the head of the institute affiliated and
recognized by the Maharashtra State Board of Skill, Vocational Education and Training by
whatever name designated ;
(m) “institution” means an institution affiliated a nd recognized by the Board for imparting
certificate or diploma level vocational education and training, skill development and
entrepreneurship education courses ;
(n) “Maharashtra State Council of Vocational Training” means the Maharashtra State
Council of Vocational Training constituted by the Government ;
(o) “National Council for Vocational Education and Training” means the National Council
for Vocational Education and Training established by the Central Government ;
(p) “National Occupational Standar d” me ans the National Occupational Standards
formulated by the Sector Skill Councils or the National Skill Qualification Committee, as the
case may be ;
(q) “National Skill Development Agency” means the National Skill Development Agency,
an autonomous bod y, registered as a society under the Societies Registration Act, 1860 (21 of
1860) ;
(r) “National Skill Development Corporation” means the National Skill Development
Corporation, a company registered under the Companies Act, 2013 (18 of 2013) ;
(s) “National Skill Qualification Committee” means the National Skill Qualification
Committee, setup by the Ministry of Finance (Department of Economic Affairs), Government of
India ;
(t) “National Skill Qualification Framework” means the National Skill Qua lification
Framework, notified by the Ministry of Finance (Department of Economic Affairs), Government
of India ;
(u) “prescribed” means prescribed by rules made under this Act ;
(v) “regulations” means the regulations made by the Board under this Act.
CHAPTER II
ESTABLISHMENT AND CONSTITUTION OF BOARD AND GOVERNING COUNCIL
3. Establishment of Board. — The Government shall by notification in the Official Gazette ,
establish for the purposes of this Act, a Board to be called as the Maharashtra State Board of Skill,
Vocational Education and Training.
4. Incorporation of Board. — (1) The Board established under section 3 shall be a body
corporate having perpetual succession and a common seal, and shall have power to contract, to
acquire, hold and dispose of property, both movable and immovable and to do all things necessary for
the purposes of this Act and may sue and be sued by its corporate name.
(2) The headquarter of the Board shall be at Mumbai and shall have a District level offices at the
District Vocational Education and Training offices of the Directorate of Vocational Educa tion and
Training, Maharashtra State.
5. Constitution of Board.— (1) The Board shall consist of the following members, namely :—
(a) the Director, Maharashtra State Board
of Skill, Vocational Education and
Training,
Chairperson ;
(b) the nominee of Director, Directorate of
Vocational Education and Training
Ex officio
Member ;
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not below the rank of Joint
Director,
(c) the Chairman, Maharashtra State Board
of Secondary and Higher
Secondary Education, or his
nominee not below the rank of
Chairman of the Divisional Board,
Ex officio
Member ;
(d) the Director of Industries, Maharashtra
State or his nominee not below the rank
of Joint Director,
Ex officio
Member ;
(e) the Joint Secretary or Deputy
Secretary to Government, Skill
Development, Employment and
Entrepreneurship Department,
Ex officio
Member ;
(f) the Deputy Commissioner, Skill
Development, Employment and
Entrepreneurship, Maharashtra State,
Konkan Bhavan, Navi Mumbai,
Ex officio
Member ;
(g) the Regional Director, Regional
Directorate of Skill Development and
Entrepreneurship, Government of
India, Mumbai,
Ex officio
Member ;
(h) the Director, Board of Apprenticeship
Training (Western Region),
Government of India, Mumbai,
Ex officio
Member ;
(i) two members to be nominated by the
Government from the Association of
Industries,
Member ;
(j) three members to be nominated by the
Government from the head of the
institute of whom atleast one shall be
a woman,
Member ;
(k) three members to be nominated by the
Government having special
knowledge and experience in the field
of Vocational Education, Training,
Skill Development and
Entrepreneurship Education,
Member ;
(l) the Secretary, Maharashtra State Board
Member of Skill, Vocatonal
Education and Secretary. Trainning,
Member-
Secretary.
(2) The names and tenure of the person other than the ex officio members, who have been
nominated, from time to time, as member of the Board, shall be published by the Government in the
Official Gazette.
(3) The person shall cease to hold office as a member of the Board, as soon as he ceases to hold
the post, designat ion or office, as the case may be, by virtue of which he is so appointed and such
person shall inform the Chairperson in writing so ceased to be the member of the Board, within a week
therefrom.
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6. Objects of Board.— The objects of the Board shall be to,—
(1) emerge as one of the foremost institution of quality in Vocational Education and Training
recognized by industry, industry associations, etc., nationally and internationally ;
(2) engage and promote constant engagement with industry to understand the skilled manpower
needs of industry and build partnerships for youth to learn in a practical and real-world environment ;
(3) conduct research in labour market requirements in order to understand emerging trends and
offer suitable curricula, courses and programs ;
(4) establish links, collaborations and partnerships with other institutions, industry and industry
associations in India and abroad for creating an Industry-Academia partnership for mutual benefits ;
(5) collaborate with other institutions, p rofit and non -profit organizations, corporates, industry,
industry associations, professional associations or other organizations in India or overseas to
conceptualize, design, develop and offer specific customised Vocational Education and Training
programmes and exchange programmes for students, trainers and others ;
(6) conduct pedagogical and skill enhancement training and development programs for faculty
and trainers who are involved in imparting Vocational Education and Training ;
(7) develop qualified youth with skill proficiencies and competencies at different levels built on
national principles of skill, Vocational Education and Training or as deemed appropriate by the Board ;
(8) develop competent, skilled and capable youth imbued with skil ls, learning and the spirit of
entrepreneurship and entrepreneurship to meet the skilled employment needs of the country and world ;
(9) provide learning, teaching, capacity, capability and skills development and entrepreneurial
training, covering a wide spectrum of domains and specializations as may be relevant from time to
time, in the fields in which future jobs are going to be created such as Automotive, Apparel and
Furnishing, Aviation and Aerospace, Media and Entertainment, Film, Capital Goods, Communication,
Design, Technology, Management and Entrepreneurship, Business, Banking and Insurance,
Healthcare, Hospitality, Logistics, Sports, Travel and Tourism, Life Sciences, Applied and Creative
Arts, Humanities, Data Science and Artificial Intelligence, E-Business, Retail, Analytics, Agri
Business, related to industry 4.0 and any other fields of study including the imparting of skills that
have employment potentiality ;
(10) promote skill education including Vocational Education and Training in an integr ated and
holistic manner with school education to ensure pathways for progression and mobility across forms of
education and skill ;
(11) start skill development programs and offer continuing quality vocational education and
training programmes for skilling, up skilling and reskilling in new and emerging areas with innovative
approaches ;
(12) provide students an opportunity of lifelong and continuous training through the Board
courses offered through conventional or blended or distance or open or online ed ucation and other
education delivery models suitable for different pedagogical approaches and systems ;
(13) provide skill development, vocational education and training opportunities to the informal
sector and unorganized workforce through a variety of p rograms leading to gain ful employment and
entrepreneurship in order to build productivity ;
(14) conduct examinations and assessment and confer diplomas and certificates and other
academic distinctions on persons subject to such conditions as the Board may determine, and to
withdraw or cancel any such diplomas, certificates or other academic distinc tions in the prescribed
manner ;
(15) offer mechanism and facility of credit banking or transfer system to create options of multi -
entry and exit and opportunities for movement across Boards or Universities or domains or sectors ;
(16) provide vertical mobility to students by offering Certificate, Diploma, Pre Secondary School
Certificate and 10+2 Level skill based vocational education and training programs in high growth
sectors and to prepare the youth towards gainful employment and entrepreneurship ;
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(17) offer mechanism and facility for recognition of prior learning ;
(18) disseminate knowledge and skill through seminars, con ferences, executive education
programmes, community development programmes, publications and training programmes ;
(19) design and deliver high quality training, capacity building and development systems for
teachers, administrators and working professionals ;
(20) promote and maintain transparency of the highest order in matters of admission,
appointments, evaluation, accreditation, administration and finance ;
(21) establish innovative approaches for creation of seamlessness in academic structures,
learning time-frames and working and continuous evaluation processes for nurturing and cultivation of
creativity and entrepreneurship ;
(22) aim at reaching the unreached by using latest Information Communication Technology to
deliver education, training and teaching resources to learners ;
(23) provide a teaching, learning and pedagogy which combines multiple forms of education and
learning pedagogy and course delivery (blended or distance or open or online or skill or other) and
thus provide a „Virtual Campus‟ where students will come together with experienced faculty and
industry members to develop and evolve ;
(24) provide a teac hing, learning and pedagogy focused on hands on training, professional and
skill based training in line with market needs ;
(25) collaborate with other institutes, industries, businesses or labs or agencies or organizations
of repute from other States of India or foreign countries to offer joint programmes or courses or
exchange faculty or information or share best practices and give or receive resources or grants or
consultancy for benefit of students ;
(26) build financial self -sufficiency by undertakin g academic, skill and allied programmes and
by providing professional and development services to the industry, public organizations, agencies and
the society at large ;
(27) undertake skill assessments for the students studying in the Board as well as for other
students, agencies, training provider, institutions, industry and organizations ;
(28) do research in the pedagogy of skill assessments, online assessments, computer ized
assessments or tests and develop required software, hardware solutions or other systems or processes
for carrying out assessments or tests ;
(29) use modern processes, mechanisms and technologies for governance and management of
learning, teaching, researching, evaluating, developing, organizing and creating socio - economic
wealth for individuals and society for 21st century ;
(30) encourage indu strial and industrial associations participation through establishment of in -
service training centers, workshops and active participation in all aspects of governance, curricula
design and development, teacher training, skill training, on -the-job training, internships,
apprenticeships, placements, consultancy, joint projects, skill assessments certifications, etc. ;
(31) establish skill centers, community centers, information centers, test or assessment and
examination centers, etc., at various locations i n the State to facilitate delivery, student services and
dissemination of vocational education and skill training ;
(32) liaison or collaborate with various ministries, State bodies, departments, agencies or other
statutory bodies at state, national or international level in order to understand vocational education and
skilling needs and to impart programmes accordingly ;
(33) acquire, hold, transfer and dispose of any property, interest or right thereto and to manage
and deal with the same for effective functioning of the Board ;
(34) undertake necessary or expedient action to pursue and promote the objectives of the Board ;
(35) ensure that the standard of diploma, certificates and other academic distinctions are not
lower than those laid down by statutory regulatory authorities in India ; and
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(36) pursue any other objects, as may be prescribed by the Government
7. Appointment and term of office and conditions of service of Director. — (1) The Board
shall have a Director who shall be appointed by the G overnment from amongst the Joint Directors of
Vocational Education and Training of the Directorate of Vocational Educational and Training or any
other equivalent or higher post thereto, and his name shall be published by the Government by
notification in the Official Gazette.
(2) The Director shall hold office for term of five years from the date of the publication of his
name in the Official Gazette.
(3) Nothing in sub -section ( 2) shall affect the power of the Government to transfer in the
exigencies of public service, the Director to any other post under the Government during such term;
and if the Director is superannuated in the service of the Government, he shall cease to be the Director,
unless his services are extended or he is re -employed in the service of the Government and he is not
transferred to some other post.
(4) The Government may, from time to time, extend the term of office of the Director of the
Board, however, the aggregate period of the term shall not exceed ten years.
(5) The Director shall be an employee of the Government, equivalent to the post of the Joint
Director of the Directorate of Vocational Education and Training and other conditions of service and
rules of recruitment of the Director shall remain same as of the Joint Director of the Directorate of
Vocational Education and Training.
(6) Where a temporary vacancy of the Director occurs by reason of leave, illness or other cause,
the Government may appoint another person to be the Director.
8. Term of office and allowances to members of Board. — (1) The members of the Board,
other than the ex officio members, shall hold office for a term of five years from the date on which
their names are published in the Official Gazette.
(2) The term of office of outgoing members shall extend to, and expire with, the day immediately
preceding the date on which the names of their successors are published in the Official Gazette.
(3) The members other than ex officio members shall be entitled to such compensatory
allowances as may be determined by regulations.
9. Establishment of Governing Council. — (1) The Government shall, by notification in the
Official Gazette, establish the Governing Council, which shall be an apex body to control and monitor
the matters pertaining to diploma and certificate level courses of skill development, vocational
education and training, assessment and examination at state level.
(2) The Governing Council shall consist of the following, namely :—
(a) the Minister for Skill Development, ... President ;
Employment and Entrepreneurship,
Government of Maharashtra,
(b) the Minister of State for Skill ... Vice-President ;
Development, Employment and
Entrepreneurship, Government of
Maharashtra,
(c) the Secretary, Skill Development, ... Member ;
Employment and Entrepreneurship
Department, Government of Maharashtra,
(d) the Secretary, Finance Department, ... Member ;
Government of Maharashtra or his
nominee not below the rank of
Deputy Secretary,
2022 : Mah. IX] The Maharashtra State Board of Skill, Vocational 9
Education and Training Act, 2021
(e) the Secretary, Industry Department, ... Member ;
Government of Maharashtra or
his nominee not below the rank of
Deputy Secretary,
(f) the Secretary, Labour Department, ... Member ;
Government of Maharashtra or his
nominee not below the rank of
Deputy Secretary,
(g) the Secretary, Higher and ... Member ;
Technical Education Department,
Government of Maharashtra or his
nominee not below the rank of Deputy Secretary,
(h) the Secretary, School Education and Sports Member ;
Department, Government of Maharashtra
or his nominee not below the rank of
Deputy Secretary,
(i) the Commissioner, Skill Development, ... Member ;
Employment and Entrepreneurship,
Maharashtra State, Konkan Bhavan,
Navi Mumbai,
(j) the Director, Directorate of ... Member ;
Vocational Education and Training,
Maharashtra State,
(k) three members nominated by the ... Members;
Government from the Industries,
(l) the Director, Maharashtra State Board ... Member-
of Skill, Vocational Education and Training, Secretary.
(3) The names of the persons other than the ex officio members, who have been nominated, from
time to time, as members of the Governing Council, shall be published by the Government by
notification in the Official Gazette.
(4) The tenure of the nominated members of the Governing Council shall be for a period of five
years unless terminated earlier by the Government.
(5) The Governing Council shall meet not less than twice in every year, and a period of not more
than six months shall intervene between two successive meetings.
(6) The nominated members shall receive such allowance, as may be determined by the
Government, for meeting the personal expenditure in attending the meeting or in performing any other
functions as members.
10. Disqualification of Chairperson and members of Board or Governing Council or any
Committee.— A person shall be disqualified for being appointed or the nominated as, or for
continuing as, the Chairperson or a member of the Board or Governing Council or any Committee
appointed under this Act,—
(a) if he directly or indirectly, by himself or his partner has any share or interest in any
work done by order of, or any contract entered into on behalf of the Board ;
(b) if he is a person against whom an order of removal from office has been made under
section 13 :
Provided that, a person against whom such order is made, shall not be deemed to have been
disqualified under this clause, if five years or such lesser period as the Government may specify,
has elapsed from the date of his removal from office.
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11. Casual vacancies. — All casual vacancies in office of the members of the Board, the
Governing Council or any Committee constituted by the Board, shall be filled as soon as may be, by
nomination or appointment, as the case may be; and the person nomina ted or appointed in a vacancy
shall hold office so long only as the member in whose place he is nominated or appointed would have
held it, if the vacancy had not occurred.
12. Resignation of member.— A member of the Board and the Governing Council except the
ex officio member, may resign his office at any time by tendering his resignation in writing to the
Chairperson of the Board or the President of the Governing Council, as the case may be, and such
member shall be deemed to have vacated his office as s oon as the Chairperson or the President, as the
case may be, has received his resignation.
13. Removal of member. — (1) The Government may, on the recommendation of the Board,
and after making such further inquiry, as it may think fit, to make by order, remove any member of
Board or any Committee thereof, in such manner if, a member,—
(a) has been convicted by a court in India for any offence involving moral turpitude ; or
(b) is an undischarged insolvent ; or
(c) has been declared physically disable by such medical authority as the Government may
specify ; or
(d) is of unsound mind and stands so declared by a competent court ; or
(e) is acting in a way detrimental to the aims and objects of the Board :
Provided that, no such recommendation shall be made by the Board or no order shall be
made under clause (e), unless he has been given a reasonable opportunity of showing cause why
such recommendation or order should not be made.
(2) The Government may suo motu , by order, remove any member of the Board or any
Committee, nominated or appointed, whose activities are , in the opinion of the Government
detrimental to or obstruct the proper functioning of the Board or of any Committee thereof :
Provided that, no member shall be removed from the office unless he has been given a
reasonable opportunity of showing cause why such order should not be made against him.
(3) Notwithstanding anything contained in sub-sections (1) and (2), the nominated member of the
Board shall hold office during the pleasure of the Government and shall be removed at any time by the
Government, if it deems fit.
14. Meetings of Board. — (1) The Board shall meet not less than twice in every year, and six
months shall not intervene between two successive meetings.
(2) The Chairperson of the Board may at any time, if the exigencies so demand, and upon a
written request made by not less than one -third of the total number of members of the Board shall call
a special meeting of the Board on a date not later than twenty-one days after the receipt of such request
by the Chairperson.
15. Vacancy of Chairperson or member owing to disqualification. — If the Chairperson or a
member of the Board or any Committee beco mes subject to any of the disqualifications mentioned in
section 10, his office shall thereupon be declared vacant by the Government.
16. Vacancy of member owing to absence without permission. — If a member nominated or
appointed to the Board remains abse nt without permission of the Board from three consecutive
meetings thereof, his office shall thereupon become vacant and shall be so declared by the
Chairperson.
17. Decision on question as to vacancy.— In case of any dispute as to whether the office of the
Chairperson or a member has to become vacant under section 15 or 16, the same shall be referred to
the Government and the decision of the Government in the matter shall be final.
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18. Acts and procee dings not invalidated by vacancies or defects in constitution of Board
or Governing Council or Committees. — No act or proceedings of the Board or Governing Council
or any Committee shall be invalid merely by reason of any vacancy in or any defect in the co nstitution
of such Board or Governing Council or Committee.
19. Power to invite experts and officers at meeting. — The Board may invite any person who
in its opinion is an expert in the field of Vocational Education, Training, Skill Development and
Entrepreneurship or any other relevant field or any officer of the Government to attend its meeting or
of its Committees, if the subject with which the expert or officer is concerned is likely to come up for
discussion or consideration at such meeting.
20. Constitution of Committees. — (1) The Board shall constitute the following Committees,
namely :—
(a) Academic Committee ;
(b) Finance Committee ;
(c) Sector Skill Committees ;
(d) Assessment, Examination and Certification Committee ;
(e) Accreditation, Affiliation and Equivalence Committee.
(2) The Board may constitute such other Committees as it thinks necessary for efficient
performance of its functions.
(3) The number of members of every Committee constituted by the Board, the term of office of
its members and the duties and functions to be discharged by such Committee shall be such as may be
prescribed by regulations.
21. Government officers and employees of Board. — (1) The permanent employees of the
existing Board shall continue in the services of the Board and shall be subject to the provisions of this
Act and the regulations made thereunder :
Provided that,—
(a) during the period of such employment all matters relating to the pay, leave, retirement,
allowances, pension, provident fund and other conditions of service of the members of the said
staff shall be regulated by the Maharashtra Civil Services Rules or such other rules as may, from
time to time, be made by the Government ;
(b) any such member shall have right of appeal to the Government against the order of
rejection, dismissal or removal from service, fine or any other punishment.
(2) The permanent employees of the existing Board shall be transferable under the respective
cadre of the Directorate of Vocational Education and Training in any of its offices or institution where
the vacancy exists.
(3) The employees appointed on contractual basis on the existing Board shall continue subject to
the conditions as they were appointed.
(4) All expenditure which the existing Board may have incurred before the commencement of
this Act in connection with any of the purposes of the existing Board, shall be deemed to be advance
towards capital expenditure by the Government to the Board u nder section 41 on that date, and all
assets acquired by such expenditure shall vest into the Board.
22. Appointment, powers and duties of Secretary, and officers of Board. — (1) The Board
shall have the Secretary, who shall be appointed by the Government.
(2) The Secretary shall, subject to the control of the Director, be the Executive Officer of the
Board, and all other officers and servants for the time being serving under th e Board, shall be
subordinate to him.
12 The Maharashtra State Board of Skill, Vocational [2022 : Mah. IX
Education and Training Act, 2021
(3) The Secretary shall be entitled to be present at the meetings of the Governing Council and
Board and shall be the Member-Secretary of the Board.
(4) In all suits and other legal proceedings by or against the Boar d, the pleading shall be signed
and verified by the Secretary of the Board and all processes in such suits and proceedings shall be
issued to and served on the Secretary of the Board.
(5) The Secretary shall exercise such other powers and perform such oth er duties as may be
prescribed by regulations.
(6) The Government shall appoint the required number of technical staff such as Joint Secretary,
Deputy Secretaries, Assistant Secretaries, Inspector, Controller of Examination, and other staff such as
Administrative Officer and Account Officers for the Board on the recommendation of the Board.
(7) The employees appointed under sub -section (6) shall exercise such powers and perform such
duties of the Secretary as are, respectively assigned to them by the Secretary under the general or
special orders issued in this behalf.
(8) The employees specified in sub -section (6) shall be the servants of the Government, and the
salaries and allowances shall be paid from the Consolidated Fund of the Government and other
conditions of service of these officers and staff shall be such as may be determined by the
Government.
23. Other officers and employees of Board.— (1) The Board may, with the approval of the
Government, appoint such other officers and servants, as it considers necessary, for the efficient
performance of its functions under this Act.
(2) The salaries, allowances and other conditions of service of the officers and servants appointed
under sub-section (1), shall be such as may be determined by the Board by regulations.
CHAPTER III
POWERS AND DUTIES OF GOVERNING COUNCIL AND BOARD
24. Powers and duties of Governing Council. — Subject to the provisions of this Act, the
powers and duties of the Governing Council shall be as follows, namely :—
(a) to act on the matters referred by the Board and to approve the recommendations and
decisions of the Board for implementation ;
(b) to prepare perspective development plan in consultation with industry ;
(c) to approve matters related to staff regulations and approval thereof ;
(d) to recommend the Government to carry test audit of accounts of the Board regularly and
at such intervals as the Governing Council may deem fit;
(e) to decide accreditation policy of the institutes ;
(f) to exercise the powers relating to financial matters which are referred by the Board ;
(g) to approve the budget recommended by the Board ;
(h) to give directions to the Board in respect of the implementation of various policy
decisions taken by the Government, from time to time ;
(i) to approve the rules and procedures for appointment of officers and other employees of
the Board, their qualifications, terms and conditions of services including conduct, discipline and
duties, mode of recruitment, pay scales, etc. ;
(j) to recommend t he Government to conduct an enquiry in respect of any matter
concerning the proper conduct, working and finances of the institutes under the Board.
25. Powers and duties of Board.— Subject to the provision of this Act, the powers and duties
of the Board shall be as follows, namely :—
2022 : Mah. IX] The Maharashtra State Board of Skill, Vocational 13
Education and Training Act, 2021
(1) to provide facilities and promote vocational education and trainings in emerging areas of
skill, including new frontiers in which future jobs are going to be created such as Automotive, Apparel
and Furnishing, Aviation a nd Aerospace, Media and Entertainment, Film, Capital Goods,
Communication, Design, Technology, Management and Entrepreneurship, Business, Banking and
Insurance, Healthcare, Hospitality, Logistics, Sports, Travel and Tourism, Life Sciences Applied and
Creative Arts, Humanities, Data Science and Artificial Intelligence, E -Business, Retail, Analytics,
Agri Business, related to industry 4.0 and any other fields of study including the imparting of skills
that have employment potentiality ;
(2) to develop curriculum packages and credit frameworks for different levels in accordance with
the National Occupational Standards as specified by the National Skill Qualification Framework or as
may be defined by the Board ;
(3) to define norms and parameters of vocational education and training, skill education, teaching
and instruction, consistent with the credit framework and curriculum packages, in such skill and allied
areas as the Board may deem fit ;
(4) to determine standards of admission to the courses of the Boar d, which may include an
entrance examination, evaluation or any other method of testing or as may be defined by the Board ;
(5) to determine, specify and receive payment of fees and penalties and other charges, as the
Board may deem fit, from students and any other person, institution, industry or body corporate for
assessment and examinations and other services, including security deposit, affiliation, enrollment,
consultancy, conferring autonomy, equivalence and advisory services, provided by the Board ;
(6) to facilitate instruction, in accordance with the credit framework and curriculum packages, in
such skill and allied areas as the Board may deem fit, for the dissemination of knowledge and skills
training and consistent with its objects ;
(7) to awar d diplomas, certificates and other distinctions to candidates on behalf of the
Government after passing the final examination of Board, as the case may be ;
(8) to define norms of, examination or any other measure of assessment of knowledge and
competency of a student of, or admission to, the institutions of skill education, vocational education
and training affiliated to it ;
(9) to hold examinations or other assessments of knowledge or competency, or other assessment
systems affiliated to it, as the Board may, from time to time, determine ;
(10) to affiliate and recognize vocational education and training and skill education in stitutions,
training establishments, industry establishments, community centres, assessment bodies and skill
development centres, in such manner and in accordance with such parameters as may be specified by
the Board ;
(11) to confer autonomous status on an institution in the manner laid down by the Board ;
(12) to recognize industries, companies, national and international partners for purposes of
practical training of students in skill, and to define norms for recognition of competency attained by a
student in such practical training in industry for the purpose of earning credits ;
(13) to recommend to Government for grant of permission to all institute imparting vocational
education and training, skill development and entrepreneurship education for cer tificate and diploma
level examination ;
(14) to define norms and measures of assessment for recognition of prior learning and
competency in skills, based on relevant experience at work or in industry and to assign credits for such
prior learning or competency in accordance with the credit framework and to confer certificate for
recognition of prior learning ;
(15) to introduce semester system, continuous evaluation and choice -based credit system
enabling credit transfer and joint diploma or dual diploma programmes with other academic
institutions;
14 The Maharashtra State Board of Skill, Vocational [2022 : Mah. IX
Education and Training Act, 2021
(16) to introduce blended or distance or open or online courses of vocational education and
training, skill development and entrepreneurship education ;
(17) to lay down parameters for assessment certification and accreditation of skill trainers and
training institutions in accordance with the norms prescribed, or in their absence, such norms as may
be determined by the Board ;
(18) to create administrative and other technical posts and to make appointments thereto with the
prior approval of the Government ;
(19) to undertake, or cause to be undertaken, such studies for assessment of skill needs as may be
required in the future and to prepare and maintain a database of skills assessment and requirements in
terms of the emerging employment market, as the case may be, relevant to the instructions imparted or
proposed to be imparted by the affiliated institutions ;
(20) to collaborate with any other University or institution of national importance in offering
joint diploma programmes for bridging skill education with higher education ;
(21) to promote international collaboration with institutions of vocational education and training
for the purpose of developing competency, knowledge and ability to global standards and award joint
certificate and diploma with prior permission of the Government ;
(22) to advice the Government on matters of policy relating to Certificate and Diploma Level
Vocational Education and Training, Skill Development and Entrepreneurship program of Central and
State Government in general, and on the following matters, in particular, namely :—
(a) co-ordination in between National policies and State policies in certificate and diploma
level vocational education and training, skill development and entrepreneurship education ;
(b) co -ordination in between National Skill Development Agency, National Council of
Vocational Education and Training and National Skill Development Corporation for National
Skill Qualification Framework ;
(c) co -ordination with National Council of Vocation al Education and Training for the
implementation of policies ;
(d) co-ordination in between Secondary, Higher Secondary and university certificate level,
diploma level and degree level vocational education and training, skill development and
entrepreneurship education ;
(e) to maintain uniform standard of certificate and diploma level vocational education and
training ;
(f) to lay down guiding principl es for industry institute inter action for certification and
assessment ;
(23) to lay down guiding princ iples for determining curricula and syllabi and also to prepare the
detailed curricula and syllabi for certificate and diploma Excerpt shown. Open the full act in Lexace.