LexThe ODISHA HIGHER SECONDARY EDUCATION ACT, 1982
Odisha · state statute
Open in Lexace · Ask the AI about this act- 8
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AN ACT TO PROVIDB FOR THE ESTABLI9HMflm OF A COUNCIL TO- '$"LA&,
aNTRot , , mD pyyp ,FlGw STqD+RY, . . FUPTlGN, ,
IN TEE rrhli OF ORIWh
,:: ' . . , .. : ,. . .. . - ,, . . ,r:i : .. - ." (I\)
it enacted by the Legislature of t&- '~fi&:.&f dii&'- in the thi~tm
year , I , of the <.. republic of India, gs follows:- !. , ..
., . . , '1' I,:",.. .' \ . 1')
1. (1) This Act may be called' 'i& '~igh& ~~iidivy hucation
Act, 1982.
, , I, I .. - L , ., , , , ,: !
,, (2); ~t l=iteh&: to thie whble thb ' state 'of.~d~ia.
"'r , ,. , ..: . .
(3) It a,m be'deemed to have come into force with effect f&m tho 7th
day of. Sefi&&'iri '-1982.. . - , ,,. ,
, ., I. . 2; ih -tbis-.&t;-' uI1l&& - f &jntek ,o;theik'i& reqws;- , -,
. , : ). _..:!I- .'!_, "
(a) '+depie , y*~" means, t&e year , wmepcing on the. &st day of {une 4
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(C)"&geJy means a Cqllege.affilist,d'to-any University;
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(4 "Committee" maas a Committee of the Council;
:c. . . - Y* .I' , '
. -, (e) "CQUO~ , m+ the eijihei~ of kiihir ~~~~aj~~&~~~ &;$d&d
undet sechoa 3 ; .. I I ,-,,
1 I I ., ,
, ,
'I, - , .:.
V) "Expmioatioo" mema an examination conducted by the C@di . ;:
(8) " Gover:nm&' mq the Gqvequnent: of - +e ,, .State . of Orissa , - ; . ,
(h) "Headmaster" meaas the head of the teaching staff of a Higher Secondary
School by whatever name he may be desidite8;
(i) "Higher Secondary Course" means came immediately-'!fdflo$&j the High
School Certifiate course and covering a peripd of two acadqp?ic Y,w whch
is provided for eithter in a coUti+';Gr- d' Ifighk? ,Secondi~y :School and
indud& Arts,. Scien*, Commerce- and Vocational Courses; --,
Cf "Higher Secondary Education" means such, general and Vorrational edua*
tion Forming ijh. itself a complete pdrposive whle which imrndhtdy follows
Secondary Edutration as has bees defined in the Orissa Secondary
Education Act, 1952 afid immediatklhly pseceiles a stage of eduation oantroud
by any University;
(k) "Higher Secopdary School" means an Educational institution prepating
candidites fbr' the &nation of the Council sad recagnised as such by
the Council, but does not include for the purpose of this Act and the
RegUhtioni nude thereunder that pact of the instimtion which-,pre~
candidates for examinations other than Higher Semndary Exarmnabon3
.* Fon Statement of Objecta and Reasons ae Ori~sa Gmrrr, Hxtrsordinary, dattd ths 22nd
S8ptember 1982 (No. 1371).
;; ~-:~GHER SEammI' BDUCAmoN Am, ,,1982 - i' : I * 1.: " i
[@@a, Act of 19821 - ., : : ,
(Secs. 2-3)'-
-. ' - .'
(0 "3pqior2,@fl,eg~,;I: peqs any, edyqationa,! igtjlu tiop es@bJjs hed or,mahtained
by the Cbunc,l)& . G-?penf ,pro+idi*: ,- ,or by. any ! &~.kdSf &socbt~on ~g~p$&fj;ihgIl's~d&t'; of individuals .and: rk&&ed :f&y
by
to the Higher Secondaq Examimtioncin ' aciordance with the Regulations
and includes a College or part of a College which prepares candidates
for such , .. . exqrmination; , ,? -, ,,-
. .,.. . I., i - * :.. . ' . #-,,Ii ' ' ' . .. I' ,
(m) "prescribed"'m&is '--p'rk&ibed by the ' remlations made under Ihe Act I
,:, ,i I.. :.';'.:
(4 "principal" means the head of the teaching sM of a college by whatevex
~.-.i,;j A _ ...:;l--e liy , may ., *.be -!$+@ptedi: 5, . .,I,:,~:Y~ :,&: .,!i.: -, (. : :-. , ;; .!; - .m,l,i 'I. '. . . - .. . .., ,,. . - I,,
. .
J, 1.' ' (0) "registered !ea&er" meam a t&&ir whb ' i; ' registere$ ;id pursua't~& 'of:
, i i ..-. ,.ml, 5rfhe , . *gNauons .... , I . .(- plgdei ,..,.. in I thaf- , behdf ; -. . , . . , . , ,...I:. . , .' . ., . .. ! :-! , -
.;:;:: : r ..... . (p) "rmgaition" means a recognition for the puroses of adrmsslon to $e
privileges of the . Comcil , Incbdipg: iB, @nations and ~'re~g@e*.~' with
Its gmmmatial variations shall be construed accordingly;
i- : , ..
, :. . ,,> I' - -:,'I#.,. 1 I:! .,, *. -.,'/:,! L; ;,:,iii,: LL,!, ,. (,-)
(41 "Rekulaiions" means the regulations made? pnder,:hls,.;, A@; jA;i
tr) "text-book" meas any,.book,,.gres@bedbed,orI r,mended.$or theexamina- ;I . ... .
tion In accords*;' Gth the iegulatibns ;
by law.
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mditudtlon 3. (I.) Governmelit ;hall &ns&hte'i &&il called 'ihe coii'&cil of H~gher Se-dary
or chs Cow Education. ...I . r. ' r- .- ,
, . I 7 - . , -: , , . . . .-. .l (. >,
dm , 'r, '.'~i(,.. .
i,!,j(a$$e :~~nql~~shall be. a ,body corporafe ,with perpefual sycesd,on and a
common seal w~th power. t6 acquire and ' hold property, botli movable 'and imin'ov~ble.
8Dd aubject to the provisions of Lhis Act, to transfer any property held by it and to
conttact .snd do all other things necessary for the purposes , . of its constituhon and
may me w' be'sued, In'its corpbrate .name; ! ,r : , - , I~!,~S~: [., . 'r. ! . -
(3) he' 'Councii shall &&st 'of the' foll&ving.mehbeis, namely:- ',
, :- ! ' , (0. , Chairman; , .
, ., .. ;, 8 ., .: . 'I, . i. ..- ,'::, " :.,! . : 1. - ' , ,- .> .. , ,
:- , I,, :,(if) Yice-Chajmm , (if . abqjited), , . ,, !., '. .
(iii) ~iredtbi of Public ~nsiruction (Higher Education), Orissa,
I - (v) ~kident, Board of ~b&ndtuyEducation, Orissa '
(vo Director of Technical Education and Training, 0ris4,
., , - .- ' . <' .. . ,
. : (vii) Principal, Regional College' of Educstion, ~h&neswar :
8. .. )., .,,
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. .L,:,b!8' - (~&l) !: ! , ~&~af,':'$tate , Council : of Educational ~eiearih and Training, Orissa
- .. <!' :. L ',\; : . , , -. , .,
c. ,! '"i' ! , . ' ), , - !,!,:. ! ,:
. (ix) principal, College of Physical Education, Cuttack - .. ,.,
I. .' ,. -; ;-! :.; L, .<I, ,'. , ! : ' , ,
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' ,. (x) Director, National Cadet Corps or his nosnee ;';' 1 "' -' ,. . ;P.
$HE ORISSA HIGHER SECONDARY .EDUCATI;ON ACT;I982
- [Orissa Act 19 of 19821
(Secs. 415)
- +
, (6) Members to be nominated by Government--
L. .- . . .',. ' ,'
(i)arepresentativeof the Education and Youth Semicis Department-not ;'
below the rank of a Depury Secretary; . , I... . , .,
(ii) a representative of the Finance Department not below, the-rank of a
Deputy Secretary; . . . . _ 'i .. m f
(iii) ten Principals of Colleges including Junior Colleges, if a-ny;
-.. . I... , m- , , - . . -, ,
(iv) five Headmasters of ~igher Secondary -Schools to the exted~ avaliable ;
(v) ten registered teachers of remggsed Colleges including. Junior Colleges; .. . . . . ,, . ., , ., , m
(vi) five registered teachers of Higher Secondary Schools to the extent avalible;
.. . (vii) three Circle Inspectors of Schools;
(viji) not more than ten specialists in vocational subjects prescribed for the
Higher Secondary Course. . . I I
(1 Elected Members--
(i) three members of' the Orissa bgistative Assembly to be elected from
, among themselevs ;
(ii) cine representative from each of the Unkersities in the Siate to be elected
by the members of the respective Academic Councils from among
themselves:
(iii) one representative of the Board of Secondary Education to be elected by
the members of the Board.
(4) The Council may coopied. persons not exceeding five. a~ extraordinary
members for any bpecid purpose.
- . (51 Notwithstanding anything contained in this Act, for thepurpose of constirut-
jag' the Couadd for the &st time, the members specified in clause (c) of sub-section
(3) shall be nominated by the 'Government, so far so may be, from among persons
belonging to the categolies spec5ed in items (g to (iii) of that clause and the
.members so nominated shall hold cffice for a pe~iod of two years.
T~~ of ofi- 4. (1) Members other than ex offief0 and co-opted members shall ho1'd ofice for
ct of ma a term of five years from the date of the notification under section 5.
rnbera and
mg up of
vaearlcIe~
etc.
(2) The term OF office of co-opted members sball be one year from the date
(3) men the term of office of members (other than ex oficio members), has
expired, the vacancies so caused shall be filled up as soon as may be and to
this end all necessary bteps shall be taken by the Secretary of the Council within
six months before the expiry of the .said term of office:
provided that the term of ofice of the outgoing members shdl be deemed to
extend to and expire with the date on which the names of their successors, - elected
ornominated as the case may be, are notified under section 5..
hb,icstim 5. The. -es of persons elected, nominated or co-opted to be members of
of -bera the Council shall be notified iit the Gazette.
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Dissual%ca; 6. A person shall be disqualified far being elected, nominated or' co-opted as
tionfor a memberoftlieCauncjl,ii he:-. . ,:,. ,- ..,,
mambcr&ip. ,. . . .. . .
, ,
., .
(a) is on the date of elicti&, n&ni$atiod or- a-oitioh, of ti~isound mind
-' . ,or a mute or deaf; or , , . : I , , ., I
I
(b) is an uncertified bankrupt or undischarged ihsolvent; or
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(c) has been convicted and sentenced by a criminal court to imprisonment
I - for an offence involving moral ,turpitudg; , or ,
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(4 has Any share .& inteiest in Bny ' book published br. republished which
is intended to be prescribed or recommended as a text book for the
. Higher. Secondary- Course; or -
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8,
(e) has any share 01 interest in the business of the Publisher of - such book; or
., . ,, , , .-
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Cfl has any share or interest in'any ,work;done-- by ordkr:of or in any .
contract entered into on behalf of the Council.
' :il . .
I Vacancies -7. (1) If any member (other than an ex oficio member) of the Council absents
! himself from three 'cohsdcutive meetings of the Council withoul qermisjion of the
Chairman of the Council, the of6ce held by him shall therc'upon' become. vacant.
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(2) 1f .any member of thd &incil ' become+ siibject tq any ?f the !'disquali-
ficationunder section 6, his office shall thereupon become vaknt. ,
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., 1, . . '
'(3) ~nyvacancy oukd iipursuance of sub-section :. (I) ,+:(2) ;hdl' 'bepublished
by the Council in the Gazette. ..- , , ...... 1. .... , ., I r. I.
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... : 1 ;I
Removal 8. (1) The Government may on the recommendation of the-"~ouidil removb
from any jmemb~~ of, the Council if he .has :been convjcted , by a court of law of, any
membhip gffeas which i~ the ,opinipn of .,!he Coun~il i, a serioii , - offen* intolving :morn1
turpitude or if ,he is, fou,nd guiIty of gross miscdnduct : .' ' . '
_'I . .:.
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, - .,
,' ., , , , ...... . i' ' ,, .,- . ..... , -. , ........ :.I._. , (:.'
11 Provided that no. re~mmendati~on fdr the remo,$al of any mwber ~kah '
made by the Council unless the person concerned is given a reasonable' opporthity
of, beipg heard. . - - . . > <, , .
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m >*
(2) The name of any member who has been removed from the , ~ounci~uider -'..
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sub-section (I) shall be published in the Gazette. , ., :, ,:
C' - ,..,
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Acceqtance . ,
of mgoa- 9.'f1) NO '&iisnitidh7 tendered b? i'iii'ebber of thc Council other than ' elected
tion. members shall bc valid until it has been acccpted by the Government and 'no
i resignation tendered by a member of a Committee appointed under scction 21 shall
I be' valid until it - has been. a-pted by -.llie. Ghairman of the , Council. ,
,, ,, ....
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' (2) A= &died medber.&y resign dib .by,writing undcr his ,. ,hand I. addressed
to the Chairman and his 'seat shall thereupon becbme vacent. I]v
: I' . -. '!,, ', ,. .' ,t7''.,.
Pnling up or ' 10. All casual anrink by reas& af dirq"aliIi&tibn, heath, &ovd mual
. . , .
vaw,ies, or resignation bmong : the .mcmbcrs of.. the, Council, oth5r than ex oflcio ,''@+b*~
shall be filled up as soon as may be by election, nomihatlon,' 0;' ' co-optio'ri" as ,'the
casemay be, an$ the person so elected, , nominated .or w-opted shall hold office for
the unexpired portion of the term-'of his ptedecessor i,n .ofice. , ., :. --: 1- , ,->.! , :
7 .' . .;. . .: m ' , . ,,, ,; r> ,,
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THE ., OlUSSA HIGHER SECONDARY EDUCATION ACT, 1982 ?. . - rn ..-_J,. , . I:.l[0fi$.~'-.~6~'19 of]9B2]: :. . I ' ;. .*L
-. . , ,
:.,:i (Set. 11). -.r :
-. , , 8.
. . ;..C '
Powers and 2,II. Subject to .:the . provisons of, this ::Ad,:. rhe Councjl, shall. bave the following f UnFtlona of
cbm powers and functions, namely: :- ,
, .< '
' ., ., . ' . .,
i
- , >L
. .. . 7; !;; ,, . ,
! , , . , .
. (a) . to prescribe. courses of instruction for recognised instifutions ,in such
b&&$ ' bf Highei S&ndary. Edu&jdh!;f ' it mby 'think fit ;
, _.>. :, {d t& ;,takeite$r; to co-diji&te,:~~i~h+r;$i$~d$~ ,~d~&iio<!;~tb ~iiversit~
T&li'htioh id. !hi. 6iC:sihe and-, .secondary . cation bn tE olher ; :,. -:i:l:':l'. ,.. Jd~~l~ ,11. -. -,i,. ..,I . . .,.I ... -1.1 -::,J -,. ,,. , . -. - . . . . ;" .
, . , ,
. -. : (cl tb mal;e[:ieiu jatibhs !,titt t:tigII:;ib:absey 9FI-$iedCriljini: J :geMmmendia
my book as a text-bd6kf:&2 a hznd aok bit&-i~ iidtrtale cijmjjilation and
: . : ,rii .. publication.. , of such :bo,ok ;: . r 1 . . :I :' 1
. .. - . . - , . . . . I . . . ,
- . . I.., ,I.. .- .. ,r::, , .I. ' - '
h., ". ,. . . . . <
. . ,: (4. B .make .regulations. for, imposing penal&&' for . ,acts 06; misconduct of
students, teachers, examiners, examinees, printers of Text-Books or question
papers or persons connected -with the- exgminations ref, cthe;.Council ;
-- , - . . * . .. (4 ,- to 1 condudt examinatiods based . bnsuh: . . tbid$jk' .,. as $iaiay he prescribed ;
. . , - ., . , . r.., . -. , 0-1. , -, .i;,, ., > -, ..:: - , >,', ". '
. .
' , .,I.., 1 ,>,,,,,. m
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Cf) to admit &ndidi#ls t6'its -idi'tibii in a&oidijncg'~$iih thk'rigdations ;
,, 8 . '(i) 'to:'pub]i& 'the -&h~~;:.bf,. its ' exam;h;iiofi$!; .I" I' :-
, *: !.:- !, * ,, ', .!.I . . - .. . - . ..,. . .,I< . , 8 :,1: :,.[[;. , :'! -:,, :- .,,.'.'
' .I
.I. , .. . . .
, (4) to , , -grant, , , ,c,,.~.~ diploma , , . . , and . certificates - to succ~sful candidates ; , , , . . , . . ,
0-
- ... I ',.
. m
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(i) to establish, control, regulate or adhiniiter any Junior or any ,
. Higher Seqndary School subject to, the approval of ,the qovqr,rjment ; ' - ., .,, I... I . . :. ,... . .. . .- , .. i
-. . .
(j] to bring about practiml co-ordina tion between .$We awned Industrial
Institules, Faclories or Workhops or Vocational institute, Agricultural
Farms, Animal Husbandry Centres or Pisciculhlre L'Inslilut14 and the
Higher Secondary Schools or Junior ColIcges providing for vocations 1
courses by way OF providing adequate and systematic 'practicd training
which will be complementary to the theoretical instruction at the schools
or colleges ; . , . .,' . . . , .. , : It]
(k) to call for reports from the Directorate :of, Public Instruction on the
conditions of the fecognised institutions or of institutions, a plying for
recognition and to direct inspection of such . ifi<titutions' 1; ': ?
(1) to recagnise institutions.for thepurpose of adrnitting-thcrh' t6 ' the privileges
of the Council including examinations conducted by if ; . . > . .,. . . i,. , I'
Im) to Jay down the qualificafions of twchcrs to teach the subjects
included in the course s ;OF bttldyrin different brinckies'df ~i~her Secondary
Education, the work-load,-of such teachers and the number of worEng
days in an academic ye& and othei 'mitt-ers jincidhtal thketo ;
- b) to adopt;mWurei 'to prdmote tlik inlklleciual, phyiical, *oral ,, and social
welfare of ihe studenls of the ~ecogniscd inst!~tions end to ~ugervise and
" ,.- cbnthol, tne conditioos of their ~esidenc&;'.health.' and: 'discipline ; . ,
-, .. .
' ,.IL
(0) to institute and zward scholarships, mcdals and prizes-according.to-a scheme . . I .
or schemes framed by the Council ; . . . .. ,.,. . .
'8 ' J J.11 ,- ,.; .)' 11 ,' . r' ; @) to demsnd and receive such fees as may be prescribed ;
. . I,
.. . . (q)):taad,dni&elf$ndr'p~ced~titls;'dik~~i~lfor thk'-&'~bbbs foriykbb,the)r , 'I-%,
-. -. .. ., -
are intended 'or ginkkally.foi ' the purpbser.6f thkl:.~fiuhiil. - , ':I!.j .,. ':
.-.-I Jf,d '1 , , , ;/:, ::; , J
. , . - .' : -,-, -- -- - , . , . .. . - -. i. I,. ,.
THE ORlSSA HIGHER SECONDARY EDUCATtON *c=, 1982
[Orissa Act 19 ,of 19821.
(Secs. 11-13) . . --
-I- ' CrJ to. submit annual- amunts and baladwsheet I together with ' the aual ' ,, ':
report of the Council to the GovcrtuuenS and to publish tne audited ::.
aocrrunts and balantesheet in the Gazette ;
r ..
I,; .. . , . .
(3) fp td ~oie-ent its views on a&ma[fcr withwhich it is coneemd:
.. , . (t), to tqke measures to , provide . para Military education, opportunities to
. ., "
.' organise sbcial 'sehices aid such' other activities ,as the Cbnncil considers . . ,.
. necessary to i&l&ii!in 'the minds of the 'students enrolled in recogaised
,. ,,- . ,.
institutions a high sense of citizenship and to. train and prepare them to
:I: discharge their civic' obligations effectively ;
- , , ..,. . ' . 0 -
(u) to furnish to Government such reports and returns and statements as
may be prescribed by regulations and such other information relating to
. j , any . matter ,. -under the control of the Council as the Goveriment may require.
-. , 'A. . , . ,.. . . . .
: (v) to maintain a library of .its own; . ,
. , (w) to have an Information Cell for dissemination of information about the . . .
activities of the Council, employment opportunities of different vocations
. - and fields in higher general and professional studies ; . ..
(x) to acquire, hold and dispose of property, both movable and immovable,
for the purposes &f the Council and enter into agreements therefor ;
V) to maintain rcgister of teachers and register of students admitted to the
Higher Secondary Course.
O0icacs of 12. (1) The following shall be the officers of the Council, namely I-
Council.
(i) Chairman; I
1 (it) Vice-chairman ;
(iv) Controller of Examinations;
,. (v) Finace Officer;
. .
(vi) ~eputy Secretary; .
. , . - (vii) Deputy, Controller of Exambtions ;
(viii) ~ssistant Secretary ;
(ix) Assistant Controller. of Examinations ;
, (x) Chief Librarian-cm-Information Officer ; and
, . ,:.. ,
., . (xi) Such other .officers as may be declared by Government from time b time.
Acadatda 13. (1) The Council may have academic staff consisting of the following, namely :-
W Of tho
muad. (a) subject experts,
(b) Teacherr of insti~tia~ established and managed by the Cauncil.
- , ,.
(2) Persons belodog to the aademic st& shall remain in charge of aademlc
pro~~~~es, teaching and such other duties of academic nature as may be assigned
to them by the Council. '
THE ORISSA HLGHER SECONDARY EDUCATION ACT, 1982
[Orissa Act 19' or 19821
(Sccs. 14-17)
Chrirw
and his 14. (1) The Chairnu, shall bc appointed by the Govcrnmeat on such terms
powcrsand and wnditions as they may determine and lie shall be cithcr a wholc-time or a
iunctions. part-timeofficeroftheCoun~il.
(2) The executive authority of the Council shall vest in the Chairman and
it shall be his duty to sec that the provisions of thrs Act and the Regulations
made thzreunder are faithfully tarried out, and he shall have d powers necessary
for that purpose.
(3) The Chairman shall have power to collvenc meclings of the Cauucil and
Cali a meeting at any time aker due noricc on a iequislion stating the business
to be brought before the meeting signcd by no1 less than onc-third or the total number
of members of the Council.
(4) %.en any emergency arisb out of the adn~inist~ative business of the
Council requlres in the opinion of the Chariman rhL ilnmzdiate aclion should
be taken, the Chairman shalI take such actioii as he deems necessary and report his
ction - o the Council in its next meeting.
Vica Chair (51 The Chairman shall exercise such othcr po\tlers as nsy bc prescribed.
man and
hi0 fun& 15. (I) The Vice-Chairnlan- shd be appo~nted by the Govzrnmcnr on such terms
tions. nd conditions as they may determine and he shail be eirhel a whole time or a
part-time officer of the Council.
(2) The Chairman may delegate such of the powers confrred upon him by
or under this Act to thc ViceLCbairmnn as hc co~lsidcrs necessary.
(31 The powers so delegated may at any time bc withdrawn and the Vice-
Chairman shall, in exerdsiag the powel s- so delegated, bc ~ubjcct to the control of
of the Chairman.
conduct of 16- The Chairmap and in his absenc~ the Vice-Chair man =nd in ihc absence of
meetbp. both, a mcmbcr elected from among those present .shall przsidc at cvery mceting of the
Council or of any Gmmittee of which the Chairman' or the Vice-chairman is a member,
:~nd the person so presiding slid1 tie entitled to cxcrkise a second or casting vote inevery
case where the votes are equally divided.
I
I A polatmat 17.' (1 ) The Secretary shali be apointed by the Govcrnmeat amongst members of P O mrW the arissa Education Service in Class I onsuchtermsand cclnditionsas they may determine. and Ma
functions.
(2) Thc Secretary shalf-
(a) manage thc properties and inv~:rments of thc Council;
Cb) remain in custody of the properties and funds of the Council ;
(c) execute all cantracts on behalf of thc Council ;
(4 subject to thc wntrol oT the Chairman, be the ~ead of the office of thc Council ;
(e) maintain the minutes of Lhe meetings of thc Council and its committees ;
(j) generally render such assistance to the Chairman as may be (Idred by him
in the performance of his duries ;
Q) wercisc and perform such other powefs and duties as may be prescribed.
(3) The Secretary shall have the right to speak and o@envise take part in the pro-
=ems at a meeting orthe Council aid the Executive Committee but s@ not be
entitled to vote. . -.
THE ORISSA H~G HER SECONDARY EDUCATJON ACT, 1982
[Orissa Act 19 of 19821
(Secs. 18-21)
ConmlIer of
Examioz 18- (I) The ContralIer of Examinatiom dull bc appointed by the Government
dons. from amongst members af thc Orissa Education Scrvice ia Class I on such tees- an*
conditions as they may determine.
(2) The Controller of ~xaminations shall-
(a) czdin in charg: of all examinations;
(b) act as Secrztary to the Examination Committee ;
. (c) excrcisc such other powers and duties as may be prescribed.
FInmcr 19. (1) The Finance 0f6cer shlI be appointed by Government from amon@ *-' members of tbs Orissa Finance Service in Class I on such terms and mndilionr as they
determine. ,
(2) The Finance Officcr shall-
' ' (a) be fesponsible for proper investment of thc 'funds o'f the c~oinci1 ;
(b) exercise general supervision of such funds ;
I
(c) tender advice with regard to financial transaction o'f the council ;
(a be responsible for prepamtion and of the annual ~naacial ?ti-
matcs and statement of accounts ro the Council ;
I (e) act as Sccretwy to the Finance - committee ; and
" I
CT) exercise such other powers and perform such other functions & may be
prescribed.
1
O"' Om. 20- (I) All othe~ oficcrs including, members aftbe abademie staff ?nj~~in~ qq;
! sde of pay as officers in CIass TI under the Government shdl'tje appointed by the
! Chairman in consuItation with the Executive Committee.
!
(2) A11 other empIoyees shall be appointed by the Chairman in accordance with , the pprodedurz prescribed in that behalf- •
(3) The officers mentioned in sub-section (I) shalI exercise such powers and perform
such functions as may, from time to time, be assigned to them by the Chairman.
Commitrta 21. C1)The Cou acil 'shall have the following committees, hely' :-
(a) Academic Committee ;
(h) Executive Committee ;
(c) Rzcognition C0mmih;s
(d) Examination Committees;
, 8
(e) Finance Committee ;
Cf) Syllabus Committee ; and . .,
(g) Such other Committees as may be prescribed.
- .- (2) Every such cornmi& shd chiit of such number- of ihber as iiii'y Iw
prescribed. . ..,
THE ORISSA HIGHER SECONDARY mUCAmN ~a, 1982
[Orissa Act 29 of 1982)
[Secs. 21-28] : 1.: ,1...1
. ':Ill
(33 The member of the Committees, except ex o#icio mem-bers, shd1 hold office
for a period of three years.
(4) The mcmber of thesyllabus committee shall be appointed by the ~xecutive
Committee and mmbers oC all other committees shall be appointed by 'the CoundL
All such appointments shalt be made in the prescribed manner. , . , ,
, (5) When a person ceases to be a member of the Council- he shall..automati~dy
cease to be a mcmber of thz Committee if he held membership of. such committee
by virtue of his being a member of the Council.
(6) The power and finitions of the Conhittees shall be as &;lay be i,rbcrled.
(71 Save as , otherwise provided, the provisions contained, in sections ,6, 7,.,8, D
and 10 shall apply, itnutats mutanrlis, to the Committees in regard to disqualifiwtion
for membership, removal from membership, rcsi~tion and casual vawncies. , 8h
22. If the Council exercise ;my powers conferred: on it by this Act- in' any, power dcle-
gcd by matter which have been delegated, by the Council to a Coaidee by a re&tion~
~uncil o the Council &fore exercising any such power shall receivc and consider the report
th+Com- of the Committee with respect.to the matter in question. , m~llcts.
, - ., m,
P'ocbed'nS 23.No actor proceedingof theCouaciIor,ofa-Committee-thkreofsdbe not to be
invalid by merely by reason of the existence of any &ual vacancy ainong its members, "
rcasons 01
I
Pro~duro 24. Procedure for holding meetings of the Council and the Committees shall
be as may bc przscribed. rnmrins of
the coundl ,
and
Committees. ' ' '
Connitutio~ 25. The Council sIlall have. a fund called the Council fund to whidh shdl be
of the &un- credited :- dl Fund. (11 its income from fees, endowments, donations and grants, if any; Ir. .-
I (ir) rnnuibutions L~IC~ may be mad; by the Government an such muditions
I as they may impose; and , ,
I
(iii) receipts from other sources.
!
I C-tW and 26. A11 moneys at the credit of the Council Fund shall be kept in any Bank
Tfl$&. as the Council may determine:
dl Fund. -. ,
Provided that nothing is the section shall be d&ed lo preclude 'the Council
from investing, ,with the 'previous sanction of the Government, ~ny such moneys
as are not required for immediate wpedditure inany of the, securities described 20f1882
in ~ectian 20 of the Indian Trusts Act, 1882 or placing tliem in fixed depos
in a Bank as determined by the Council.
t
ApplI@tion 27. Subject to the provision.; of this Act, the Council Fund shd be applicable
oIcouncil only to the payment of the charges and expemes incidental to the severat matt=
specified rn this Act and to any other purposes for which pqcm am conferscd or
duties are imposed upon the Council by or under this Act.
I. , ,
Audit and 28. (I) The accounts of the CounciI shall, once at least: in every year and at
huntsm ifltervds of not more than fifteen months, ,be audiQd in accqrdance with the provi- Ow Act
sfons of the Orissa Lod Fund Audit Act, 1948. 50fW - , '
(2) The , .Coupcif ,,shall keep , , accounts of its izceipta and expenditure in such
aa~w and form as may t~ preicrikd. *. ; .:,;I
THE ORlSSA HIGHER SECON,DARY EDUCATION ACT, 1982
[Orissa Act 19 of 19821
-
(Secs. 29-30)
Potdatbi~ 29. (I) The Council shall have a fund 'called the Foundation Fund.
m.
(2) The Foundation Fund shall consist of -
(a) a sum of not less than mpees nvo lakhs which shall bc givm to it by
the Govergment ;
(b) any contribution to the fund which may be made bj* the Government,
any ,hml Authority or other Public Body or by any other Government
- or person; and
,-,
(c) any contribution to the fund madz by thc Council.
@)'The Foundation Fund shall be invested in securities issued or guaranteed by
the Central Govemmeni or by any Slate Government' and such investment shall
not be varied without the consent of the Chairman.
(4) Z'he corpus of the Foundation .Fund sldl be kept in tact but the interest
tbmf be utilised for the purposes of the Council.
(S) The expenditure incurred on account of dause (a) of subsection (2) shall be an expenditure charged on the Consolidated Fund of the State.
I
Rculdtionr . 30. (1) Subject to the provisions of this Act, the * Regulations may provide for all
ar any of the FolIowiag matters:- . .
(a) the manner of co-opting persons as members of the Counci1,theconvening
asd holding of meetings of the Councll and its Commitlees, the time
and pIam at which such meetings shall be held and the condad of
business thereat; . , , ,
(6) the constitution, powers and duties of the Committees spec5ed id section21
(c) any other ,function not specified in this Act to be performed by the
Chairman ;
,,- . ,
(dl the conditions of retogaition of institutions for the puposes of admission
to the privileges of the Council including its e>-aminatjons ;
. .
I (e) the admission of institutions to lhc privilege of recognition-and the with-
drawal of =gaition ;
. CT) the sjaadds of staff, equipmeat, accommodation and other facilitim
any ated institution ;
(g) the couises of study includillg- practical idning, if any, and ~e- period
'
thereof, and the medium of instruction, the eligibility for admiss~on of
students to the courses of study in different branches of ~igher Secon-
i ea~&tio~ ;
! (h) the fces for admission to the examination of the Council ;
(I] the appointment of examiners, their duties and power*, their mm&n
in to the e-*nations and the TemunemuOn ~a~ble to fhm ;
(k) the conferment of ,diploinas and certihcat~:; ,
. ,,,
19h3
, , j ~m~lifiii6~J g*fk dsu~$ dd &anage&tli .&- all iei&&
of the finances of the Council ;
. , ,.. , ,
I .-. .... -:;.:. ,.: ., , '...'
, -,. .--.:,,,(i) "@-&d~;i;il@j pf z+-~drilti&<&~iml. 1id&i&1 ~aq~ios:i$nititutes,
7 A - ,.. : - ., bniibsl. , ~iiirmdii fentiis, : , ?%4ib$~ Ceiitrer,, . Technics , T.n$it~tesi
: . Pr<fisij;ial. ~Uces, ivrth (6e -&&hpr ,~conbry SCIIOOIS or CoUeg~ 9s .: ..... I. 1 <I ,. - -. . . , .. . . ,, . . -
- +~eik,;: ~ecesaw~ J, . , . : ,. : . , . , . . . . -, , , .. . . -. -. . ," , \, ' . . , ' . < ::-
I.
... . .... L '. . ., . .
- r ( p 1 4 -gfb,cF:.qbers- @M& : fbs Act are ro -'be or',:may 'be - provided for ..
by Regulations.
i I I ... 22) $hk firat .~&@j$tidds. s~gll be f&i&d by . the ~d&meht. . . ., .. . ..... . . - .- , .
, -
1
- 32. yo suit, ':piaie'cutioq or ather, ic@ proceedings whatspevei shall Lit ahst
Indcmdlym dby fii~s'6h -for bfihia ih.'&ijd fgth dane or intended to be done llnder this Act.
I . , . .
1 ...
j (3) The Government and, subject to the provisions contained in sub-hections
Powers of 33. :(I) The Gokernmbnt shk!l: haire the right to &Irkis the,. couicil with
Govemmenl. fewtide-' to. b~~flhi~ conducted or d6ne by the Co~ncil an$' to 'cdmrnuniate 't.?
tlie Couhoil, their ~ews oh any maher, with which the Council .is concerned. '
!
'(.2) *h~..cbuicil ,sWI -ie$d to ihe Govec*enf such &&tion. .if ahy, as it
propdse's td tdtkl: 'or! %iis -taken -on '-$he' bfnrqui'&tidn and -shdI 'furnish ac
explanation if it fails to take action.
(t)) zy&.(5),. the Gu.noi1, m~y, .from time to.time, make newjor &dditional
B.e~:yh@~~m~,ma~ mebd or .repeal ~PY Regulation. . . . -;-y , , , ->
........ .... -, , . . . ,- . -. '
(4)' Eve?? dew R$wdbbi gi : addili* to the keguhtiqnpiiaiendmenf f:py repeal of any ~e&tioh maid& by the Cbhicil shdl be suEit2ed to the Goverdmeat s
who vy either disdow if: or allow. it with or without modilicatio~. ,
+. ., . - .. . ,
,. . , ,
. (5) No ~&uls tion additioh to LC Rk&litic&i oi amendment or feped of
. any Begulation made by the Council shall ha* validity ujntil sllo~td by
Government
!.I , . I:. ,. , . , . .
Mcmbcr~ pr 31. (1) The membera of the Co~ich'iid ib Committees. Examiners, InVigilator
F;m5zTG Qfiwtp,and other emplo~ees of the SouncIl SW be deemed to be public swat 45 of 1960
public ej6ihthe @%Gig. of sectjon 21 of the,hhn c.. pond ... Code. . . - . .
. . Servants. <. : . .' ' -' , . . ' . .1 . ' 1. - ,.
-,-: (2) Aa'Liisi~lt &m.,usb,'&f iirih&ai fdrk a. &aher, &Viulafor ol any
other person employed -in connection with the examinittion3 ,. mndyetd. by the
I Council:, within -4 ; pbibd - *oP fib$ "i~onth pdor -to the %%encement of
, , . , .. , , ..........
(3) If the Couacil does, i&::withiia a r&s&ble time take 'iiction twthe
satisraction of the Government, the Government may, af!er considering any
expbpatiop fgrnish~d: or . iepreaentation .made :by: -the Council, ~siue such - 'directions
Consistant with this Act and the Regulations made thereunder as they may think
fit aad the Council shall comply with such directions.
eik~k$~on, dliring,-the ~uht -of tbe e-iktion ahd wjtfih. three ,&ptb
immediately following such exdiiri"oh ihhll be deemed tb bt obsmctron
mused to a public. servant in the discharge of his public functiom and shall be
. ' . a dgnigible o5ence." -& ' , .
..
THE ORIS.SA A HIGHER. : SECONDW. .EDUaATJONyAmi. 1982
[ Orjssa Aa .I9 of 1982-] ".. .t - .
(SF. . 33-34j . .
.. . ,
. 1.
(4) When, any emergen? ip ,the, ,opiqion -,of., Goveqnmqt ..I. ; - requi~es that
imriediate action -should bE taken. the ~ove&&:nt :mi$'~ee~Siich~cf~on consistent
with this Act and the Regulations made thereundei'-a$ they deem iiecessary without
preyiou,s qns~ltation with the Council and 4shall.forthwiih inform the Council of the. ".taken. ' " " -"'
. , ,:, .. .. . . . " ,:., -j .,-I
(5) .The Government may, by. order in writing. ,spe,ciry ing ng the reasons , there-
fore;- suspend , the' cxecu tion .bf Any ;r&olution'or brder; pf-:th~C,oun$l,, the Executive
Cornmitt&, ' or aof olhe; ,CobGttee, '&hslifiite&:uhdel' 'tbii 'Act and prohlbit the
doing. of any Act which~purports t;b'lb'e'l done ', or, ihtendib to 'be' dee, under this
Act, if the Government, after calling for a report f&m th; ~bLncil arid-cansiderinig
the same, are of opinion that such resolution, order or Act is in excess of the
powers conferred by. or - under this .Act- upbn the Council, -the,, Exptive., Committe
. . . ;: .,. ., - ', ,) .-, or such other Committee, as the case may be.
(6) In the eyent oS any, difference of opipion beeeen the, Ieh&wga.nd the,.-council
or any of its corninittees on any matter the same shall be referred to Government for
decision which shall be final.
,,,.,.. .- . L
. 'I
' !!_ ...,, . .. 1 I
, , ;.j . ',' '..,
!',:,,.(7) The Government shall have.the right ta-.&sean, i,&pectidn tor:
siich person or persons as they ma3,direct.Yof the. Counci~and also 'ceirse'an
be made in respect of any matter cannected with the Council. The Government shall
in every such case give notice to ,the C.quncil oft heir intenria n f 0.- aus: such - iqspection
or erilquiry , ., . 'th b;e.made and the-'Council shall be cntitIedtb bidrepresented theieat. , : *: :.
, ,. , . .;llr . -. ,. .
.I, .. -
.'#,!,I r)'#-:!
(8) The ~oier&ent ahdl forward *;;he ~hain'of'ths council a &py of the
inspection report for obtaining the views of the Council and on receipt of such views
the : Government, may issue such, iastrgctioas as they :consider .necessgr-y.and fixh t~me-
Umlt for-actioir to be-taken by the,,Guoul : :: I;. f r *, ,
. I r .
.. ,.,, . . -. . . '1 ,, ! 1 .i:::
' I/
Provided that Government may , for dicient cause shown by the Council, extend
the time-limit by such period as they may,deem fit, . , , ., . .. . ,. , ".' .' 3 ,;: . . , , , . , . ., . . . . .Ii;-I: - 4
- .. .. .,,,,., ,
, (9) ,.Where action hm not,, be+ by th= ~oudkilto'thd' aitibfzctian of ',&$ria- '
ment wirbin the time fixed -or -&dndkd -by: thh under sub'sektibn '(8); th;ejlC"may
after considering any expIanaCion furnished or rzpresentation made by the Council,
issue such .. . I directions . , as they may think8t and the Cpuncil shag gmply withsuch di~ctions.
, ... .. , . ,
. . ;.-*-,, ' '
- (10) TheGdycinmentmay by brder in~ii$~di~etth~,~&uqunoi~ib~~ o~kgf:,thA
Council Fund, the salaries and allowsnces th its Chairman, Vice-Chairman, Secretary,
CoritrijIler of Examination and the Finan&' e'ffic*. ' . . , .- . -, .. _:
,, . :'.u
.. ., ,.,.
'. 34: (1) where' Government are aati;h&d that the ~ouici~' has failed to ex&-
its powers or to perform its functions or has exceeded or abused'axij oi the' powers
conferred on it by or under this Act they may dissolve the Council with effect from a
spidfied'date by' an order to be notified, in the Gazette a,nd take over the management
of the' council and appoint an officer to be the ,Adminisb-ator'of the Council; '
. (2) With effect from the dare specified for the disso~utjon,of the Council under sub-
section (1); all the'membefs of the - Council and Comqiflees including the Chainnan
and- the Vice-Chairman shall forthwith bk deemed to hive v;rgted thew offim . . ., as such.
(3) TBe powers and functions,of ,the Council, its qmmiteees (other than the syllabus
~~ttee) .and of the Chairmad'-~911, duiing the *irjod of ;&io~ution, be exercised
, .. -
. -
and ,performed by the ' Admihidhrdi. - - ' '- ,,. *- - . - . ' . .
..I . , .
(4) Every order of dissolution made under sub-section (1) shall, as soon as may
--,
.' be after it is made, belad before ,the State' Legislature. . , ' .: -. , , -- . .
.. , , .
I .. ' . . I . - . - . - ', .i' 1:.
. ..
',. , (5)- The Council shall be iecoistiwted withn 'a period of one yeai from the da!e of
I .'
I I' ,., , . its dissoIution. ' . . .. . . . - ..I .# . , . , . . . . ..,
THE ORzSSA ,WGHER SECONDARY EDUCATION ACT, 1982
[ Orissa Act 19 of 1992 1
(Secs. 3538)
Power to 35. If any difficuIty arises in giving effect to the provisions of this Act, CSovetnm~nt
movt
dii6 culties- may, as ocuuioa may require, by order, do anything which appears to them necassary
for the purpose of removing the difficulty:
Provided that no order shall be issued under this section after the expimtion of a
period of two years from the date of commencement of this Act.
Sa-. 36. (1) A College having Intermediate Come which is aliated to any Univer
sity shall, for the purposes of this Act, be deemed to be a junior college.
(2) The Registered College Teachers of the Utkal University, the Berhampup
Univergiq snd the Sambdpur University who have been registered as such for life, shall.
Tor the purposes of sub-section (3) of section 3, be deemed to be Registered College
Ttacaecs.
(3) The Syllabus Cammimes which ire appomted by the OEcer on special b~ty
in charge of Higher Secondary Education and were holding ofice immediately pdor b
the nommencement of this Act, shall be deemed to be the Syllabus Cornmi- appointed
by the Executive Committee under this Act and shall continue to hold dice till the
31st day of May, 1983.
(4) The sylhbi, courses of studies and text books recommended by the said
Syllabus Committea sv not be varied so as to affect any examination held at any
time prior to the expiry of the year 1985.
oddlog 37. The provisions contained in this Act shall have effect notwrthstsnd~ng anything
dim of the to the contrary contained in any other enactment in so far as such other enactment
M. reIatea to any matter which is provided for in this Act.
38. (1) The Orissa Higher Sewn- Education Ordiince, 1982 is hereby 0-
%Zmrnd repealed. m NO. 8 d -. .
198% (2) Notwithstanding such repeal, any thing done or any action taken under the
Ordinance so repealed shall be deemed to have beendone or taken under the corres-
ponding provisiom of this Act.