The SIKKIM BOARD OF INDIGENOUS LANGUAGES(SBIL), SIKKIM ACT 2022

GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
Gangtok Wednesday 20th April, 2022 No.165
GOVERNMENT OF SIKKIM
LAW & PARLIAMENTARY AFFAIRS DEPARTMENT
GANGTOK
No. 03/L&PAD|2O22 Dated: 20.04.2022
NOTIFICATION
The following Act passed by the Sikkim Legislative Assembly and having received
assent of the Governor on 04th day of April, 2022 is hereby published for general
information: -
SIKKIM BOARD OF INDIGENOUS LANGUAGES
(sBlL), slKKlM ACT 2022
(ACT NO. 11 OF 20221
AN
ACT
for establishment and incorporation of State Board of lndigenous Languages (SBIL) in the
State of Sikkim to facilitate the learners of Rai, Gurung, Sherpa, Tamang, Sunuwar (Mukhia),
Newar, Manger and Bhujel Languages to enable them for pursuing higher education in their
respective languages through distance mode (Correspondence course).
Be it enacted by the Legislation of Sikkim in the Seventy-fifth Year of the Republic of
lndia as follows:-
Short title, extent 1. (1)
and
commencement e)
(3)
2. ln this Act, unless the context otherwise requires, -
(a) "Association" means the Association of the eight different
languages who are teaching their respective languages to their
This Act may be called the Sikkim Board of lndigenous
Languages (SBIL), Sikkim Acl, 2022.
It extends to the whole of Sikkim.
It shall come into force on such date as the State Government
may, by notification in the Official Gazette.
Definitions
communities in different corners of Sikkim. After completion, the
Association issues the certificate to successful learners to seek
admisSion in the Board;
(b) "Assistant Controller" means Assistant Director, Language/any
Textbook Officer designated as Assistant Controller under
Section 4;
(c) "ATBO" means Assistant Textbook Officer of lndigenous
Languages;
(d) "Board"or "SBlL" means the Sikkim Board of lndigenous
Languages (SBIL);
(e) "Board of Management" means the Board of Management
constituted under Section 4;
(f) "Course Director" means the Director, Language designated as
Course Director under Section 4;
(g) "Controller of Examination" means Additional Director or Joint
Director or Deputy Director, Language designated as Controller
of Examination for control and supervision of the examination to
be conducted by the board;
(h) "Co-ordinator" means co-ordinator of the Board appointed under
Section 4;
(i) "Distance education" means informal education imparted by
means of communication, correspondence courses, online
classes (webinar), contact programmes and any other such
methodology;
U) "Department" means the Education Department in the
Government of Sikkim;
(k) "Examination" means an examination conducted by the Board
in the mode and manners as decided by the Board;
(!) "Fee" means collection made by the Board from the students in
relation to providing education in their respective languages, such
as Fee for Prospectus, Examination Fee and other miscellaneous
expenses which is non-refundable;
(m) "Learner" refers to an individual undergoing Courses in various
indigenous and endangered languages;
(n) "Language-wise representatives" means Textbook Officers,
Assistant Textbook Officers and Co-ordinator of lndigenous
Languages viz. Rai, Gurung, Tamang, Sunuwar (Mukhia), Newar,
Manger, Sherpa and Bhujel;
(o) "Registrar" means Joint Director or Deputy Director, Language
designated as Registrar of the Board for the registration
processes, schedule classes, keeping records of grades and
marks and issuing the certificate to the learner;
(p) "TBO"means Textbook Officer of lndigenous Languages.
-2-
Establishment and
incorporation of
the Board
Constitution of
Board of
Management
3. (1)
(3)
4. (i)
(2)
The State Government through Education Department, as soon
as or may be after the commencement of this Bill, by notification,
establish a Board to be called the State Board of lndigenous
Languages (SBIL), Sikkim.
The office bearer and members of the Board become such
officers or members so long as they continue to hold their
designations or posts in the Language Section of Education
Department, Government of Sikkim.
The Board shall situate and have its Office at Gangtok, East
Sikkim under the Education Department, Government of Sikkim.
The Board of Management shall consist of the following
members, namely:-
a. Course Director Director(Language)
b. Controller of Examination Additional Director or Joint Director or
Deputy Director (Language)
c. Registrar Additional Director or Joint Director or
Deputy Director (Language)
d. Assistant Controller Assistant Director or any Text Book
Officer (Language)
e. Co-ordinator Co-ordinator(Language & Rai)
f. Lan guage-wise representative
1. Text Book Officer or
Assistant Text Book Officer (Rai) Member
2. Text Book Officer or
Assistant Text Book Officer (Gurung) Member
3. Text Book Officer or
Assistant Text Book Officer (Tamang) Member
4. Text Book Officer or
Assistant Text Book Officer
Sunuwar (Mukhia) Member
5. Text Book Officer or
Assistant Text Book Officer (Newar) Member
6. Text Book Officer or
Assistant Text Book Officer (Mangar) Member
7. Text Book Officer or
Assistant Text Book Officer (Sherpa) Member
8. Text Book Officer or
Assistant Text Book Officer (Bhujel) Member
3
The terms of
reference of the
Board
Meeting of the
Board
Powers and
functions of the
Board of
Management
5.
(ii) The Constitution of the Board of Management shall be notified by
the State Government through the Education Department.
(1) A learner who has passed Classes Vlll, lX and X can seek
admission in SBIL for Secondary, Senior Secondary certificate
courses.
(2) A learner who are in-service and Certificate holders from the
concerned association can also seek admission. However, the
Board reserves the right to verify the authenticity of documents
and accept or deny for admission.
(3) The Board shall run certificate courses and advance certificate
courses oI 02 (two) years' duration each on the aforementioned
languages at the under-metric and post-metric levels respectively.
(4) The Board shall function as per the established guidelines for the
other Regional Languages and curriculum framework for
conducting the Pre-Metric and Post-Metric Level Exams every
year as soon as the CBSE Board Exams are over.
(5) The Board shall also facilitate the language learners with reading
materials, tutors and periodical counselling, etc.
(6) The certificate courses on the aforesaid language shall be treated
as an optional subject equivalent to that of an additional subject
of CBSE Board for Under-Graduate and Post-Graduate Level
Degree Courses under the Sikkim State University.
(7) The Board shall collect fees on account of Prospectus,
Examination Fee and other miscellaneous expenses which is
non-refundable from each students seeking admission.
(8) The Board shall open a joint account in the name of Director,
Additional Director or Senior Accounts Officer or Accounts
Officer (Ha) in any nationalised bank to deposit and draw the
fees collected from the students.
(1) The annual meeting of the Board shall be held once in every
calendar year.
(2) The Board may hold meetings at such other times as the Course
Director may decide.
(3) The meeting of the Board shall be convened by the Controller of
Examination in consultation with the Course Director.
The Board of Management shall be the Principal Body of the Board
and shall exercise all powers and functions of the Board.
The Board shall have following powers and functions:-
(1) to safeguard and promote the endangered languages of Sikkim;
(2) to preserve and develop the ethnic culture of endangered
communities of Sikkim;
6.
7.
4
Powers and
functions of the
Course Director
(3) to provide sustainable inclusive learning of endangered
languages;
(4) to provide opportunities to the learner for continuing their
preferred language through correspondence course or distance
learning;
(5) to fulfil educational needs of the children or learners who are
otherwise not catered to by the formal system of school
education;
(6) to develop need based Academic Programme for livelihood and
lifelong learning up to pre-degree level;
(7) to provide professional advice to the Government of State, regarding
proper development of Open and Distance Learning System at
school level in response to requests from the Government;
(8) to attain excellence in developing quality Open and Distance
Learning curricula and courseware for learners;
(9) to develop needed action plan for making education equitable and
inclusive for the marginalised and disadvantaged groups like girls,
women, minorities, differently-abled (physically and mentally
challenged);
(10) to offer a wide spectrum of course of study in languages and
continuing education and life enrichment courses up to pre-
degree level;
(11) to develop need-based curricula and self-learning materials for
Secondary and Senior Secondary Education with focus on skill
development;
(12) to offer Secondary and Senior Secondary certificate courses
through open and distance learning mode, online mode, virtual
classroom mode and any other mode as the Board may decide
from time to time;
(13) to conduct examinations and issue certificates to successful
learners; and
(14) shall conduct workshops and seminars on need basis to develop
and promote the languages.
8. (1) The Course Director shall exercise general supervision and
control over the affairs and functioning of the Board.
(2) The Course Director may, in emergency, exercise any of the
powers of the Board provided, that shall not act contrary to any
decision of the Board and shall, as soon as thereafter may be,
report to the Board the action taken by him/her in exercise of
any such power with the reason therefor.
(3) The Course Director shall be responsible for carrying out, and for
giving effect to, the decisions of the Board or of any committee
constituted under the Act.
J
Powers and
functions of the
Controller of
Examination and
Assistant
Controller of
Examination
Powers and
functions of the
Registrar
Powers and
functions of the
language wise
representataves or
members
Board to furnish
information
Power to make
regulations
Special powers of
the Education
Department
(4)
e. (1)
(2)
The Course Director may perform additional functions in
accordance with the regulations made in this behalf.
The main function of the Controller of Examination is to conduct,
control and supervise the examination to be conducted by the Board.
He shall advise the Board on the selection of examination centre,
paper setters, examiners, invigilator or other engaged in
connection with the examinations conducted by the Board.
He shall also perform other functions as may be assigned to him
by the Course Director.
The Assistant Controller of Examination shall perform all
functions of Controller of Examination in case of his or her
absence or inability to discharge his functions owing to any
reasons.
10. The power and function of the Registrar is to look after registration
processes, schedule classes, keeping records of grades and marks
and issuing the certificate to the learner.
11. (1) The language-wise representatives mainly focus on the Academic
fields.
(2) They shall prepare the syllabus, study materials and books.
(3) They shall design and develop self-learning materials in print,
audio video and other formats.
(4) Setting of questions, conduct of examination and evaluation.
(5) The representative or member shall perform such other functions
as may be prescribed and may be delegated to it by the board.
12. The Board shall furnish to the Education Department all the necessary
information, reports, statements, achievements, standard of teaching,
examination and research or any other matters relating to the Board.
13. The Board may by notification, make regulations not inconsistent with
the provisions of this Act and rules in respect of any matter relating to
the proper exercise of its powers and discharge of its functions under
this Act or any other matter.
14. (1) lf it appears to the State Government through Education
Department that the Board has contravened any of the provisions
of this Act made thereunder or has violated any of the directions
issuedby it under this Act or a situation or mal-administration has
arisen in the Board, it shall issue notice inquiring the Board to
show cause within 45 (forty-five) days.
(2) lf the Education Department on receipt of reply of the Board on
the notice issued under sub-section(1), is satisfied that there is a
prima facie case to contravening any of the provisions of this Act
(3)
(4)
6
or the rules made thereunder or of violating directions issued by
it under this Act or of ceasing to carry out the undertaking given
by it or mal-administration, it shall make an order such enquiry
as it may consider necessary.
(3) The Education Department shall, for the purpose of any enquiry
under sub-section (4), appoint an enquiry committee to inquire
into any of the allegations and to make report thereon.
(4) On the basis of the report the Department will take necessary
action.
(5) Education Department shall have "special powers to make rules"
if felt necessary.
15. Decision of the State Government shall be final and binding on any
issue of dispute and disagreement.
Suraj Chettri (SSJS),
L.R.-cum-Secretary,
Law & P.A. Department,
Government of Sikkim.
F. No. 11(656yL&PADl2021
S.G.P.G. - 165/ Com.2/Gazette /100 Nos./ Dt:- 20.04.2022.

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