Bare Acts Live

(ix) Co-opted member : The Board shall have the power to co-opt not more than one member from amongst distinguished/Academicians and Educationists.]

(ii) Notwithstanding the expiry of the term of three years specified in clause (i), the term of office of the outgoing members shall be deemed to extend to the date on which the names of the newly nominated members are published under Section 5.

(a) has been adjudged by a court of law to be of unsound mind ;

(b) has been convicted by a Court of law for an offence which is declared by the State Government to be an offence involving moral turpitude as provided in the rules.

(i) to prescribe courses of instruction for Primary, High and Higher Secondary Schools and Professional or Vocational Schools ;

(ii) to conduct and supervise examinations based on such courses or to cause to conduct and supervise such examination ;

(iii) to admit to its examinations on conditions, that may be prescribe by regulations, candidates who have pursued the prescribed courses of instruction and also to take such disciplinary action against candidates as may be prescribed by regulations;

(iv) to demand and receive such fees as may be prescribed by regulations ;

(v) to publish the results of its examinations ;

(vi) to grant certificates to students passing the examination ;

(vii) to institute and award scholarships, prizes, etc.;

(viii) to prepare, publish and select text books and supplementary books or to cause to prepare, publish and select such books ;

(ix) to lay down conditions of recognition of High Schools and other schools preparing candidates for High School courses and other courses prescribed by the Board ;

(x) to recognize High and Higher Secondary Schools and Professional and Vocational Schools and to withdraw such recognition ;

(xi) to take such disciplinary action as it thinks fit against institutions as prescribed by regulations;

(xii) to adopt measures for study and examination of problems in the filed of Schools Education;

(xiii) to advise Government on physical, moral and social welfare of students in recognised institutions and to prescribe conditions for their residence and discipline;

(xiv) to prescribe necessary qualifications of teachers in recognised schools;

(xv) to organise seminars and provide "in-service" Training Courses ;

(xvi) to receive grants from Government and donations from private individual or Associations for specific or general purposes ;

(xvii) to call for reports from the Director of Public Instruction on the conditions of recognised Institutions or of Institutions applying for recognition ;

(xviii) to advise Government on re-organisation and development of School Education;

(xix) to advise Government relating to any matter within the provisions of this Act on which the Government may consult the Board ;

(xx) to appoint officers and other employees of the Board and to prescribe, by regulations, the terms and conditions of their service ;

(xxi) to institute by regulations for the benefit of its officers and other employees such pension, gratuity and provident fund as it may deem fit, in such maimer, and subject to such conditions, as may be prescribed by regulations ;

(xxii) to delegate any of its powers to any Committee constituted under this Act;

(xxiii) to administer the Meghalaya Board of School Education Fund ;

(xxiv) to receive, purchase and hold any property, movable or immovable, which may become vested in it, and to dispose of all or any of the property, movable or immovable belonging to it, and also do all other acts incidental or appertaining thereto;

(xxv) to do such acts and things as may be necessary to carry out the purposes of this Act:

(1) The State Government shall have he right to address the Board with reference to anything conducted or done by the Board and to communicate its views on any matter with which the Board is concerned.

(2) The Board shall report to the State Government such action, if any, as it proposes to take or has taken upon the communication of the State Government.

(3) The State Government may, [* * *], issue such directions consistent with the provisions of this Act, as it may think fit, and the Board shall comply with such directions.

(4) The State Government may, by order in writing specifying the reasons thereof, suspend the execution of any resolution or order of the Board, and prohibit the doing of an act ordered to be done by the Board, if the State Government is of the opinion that such resolution, order or act is in excess of the power conferred upon the Board by or under this Act.

(5) The State Government may, after consultation with the Board, suspend or remove a member whose continuance as a member of the Board is considered to be detrimental to the interests of the Board.