BIHAR SCHOOL
EXAMINATION BOARD RULES, 1963
[1]
Rule 1. Short title.--
These Rules may be called the
Bihar School Examination Board Rules, 1963.
Rule 2. Definitions.--
In these Rules, unless there
is anything repugnant in the subject or context-
(a)
"the Act" means the Bihar School Examination
Board Act, 1952 (Bihar Act VII of 1952);
(b)
"Section" means a Section of the Act;
(c)
words and expressions used in these Rules but not defined
herein shall have the meanings assigned to them in the Act.
Rule 3. Representation of University on the Board.--
(a)
Patna University;
(b)
Magadh University;
(c)
Bihar University;
(d)
LalitNarainMithila University;
(e)
Ranchi University;
(f)
Bhagalpur University; and
(g)
Kameshwar Singh Sanskrit University]
Rule 4. Qualification of the Secretary to the Board and the terms and conditions of his office.--
(1)
The appointment of the Secretary to the Board, who shall
be a whole-time officer, shall be made by the State Government from amongst
their officers, belonging to the cadre of Class I of the Bihar Education
Service, possessing at least five years of teaching, inspecting or
administrative experience.
(2)
The term of office of the Secretary shall be three years,
on the expiry of which he shall be eligible for re-appointment to that office
for further periods not exceeding three years in aggregate:
Provided that the officer, so
appointed, shall cease to hold office on reaching the age of superannuation,
unless he is granted re-employment by the State Government.
(3)
In addition to the pay and allowances, admissible to him
as a member of Class I of the Bihar Educational Service, the Secretary shall be
paid a special pay of [3]
[Rs. 150 per month and shall be provided by the Board with a suitable rent-free
house for his residence. He shall be paid traveling allowance, in accordance
with the Rules applicable to Government servants of his class.
(4)
During the period he work as the Secretary, he shall be
treated to be on deputation on foreign service-terms and the Board shall make
necessary contributions towards his leave and pension.
Rule 5. Academic and Vocational standards for examination.--
(1)
The academic and vocational standards for the
examinations, conducted by the Board, shall conform to the content and
standards of attainment, specified in the curricula approved by the State
Government and to the instructions regarding methods of teaching and evaluation
issued by them from time to time.
(2)
With the prior approval of the State Government, the
Board shall frame Regulations determining levels of pass marks and marks for
divisions and for the moderation of results of examinations conducted by the
Board. All variations in these Regulations shall require approval of the State
Government.
Rule 6. Instructions to be given by Committee of Courses to the Bihar Text Book Committee.--
(1)
The Committee of Courses shall, subject to the approval
of the Director of Public Instruction, Bihar, specify the content,
presentation, illustrations etc., for the text books, to be prepared by the
Text Book Committee in the subject or group of subjects, as the case may be.
(2)
The Director of Public Instruction, Bihar, may require a
Committee of Courses to examine and express its views on the manuscript of any
text book before it is accepted for publication and may also require it to
offer its comments on any proposal for revision of the existing text books
on the subject or group of subjects.
Rule 7. Departmental Examinations to be conducted by the Board.--
(1)
The Board shall, on such times and conditions as may be
laid down by the State Government, conduct the following departmental
examinations, namely:-
(a)
Certificate in Social Education;
(b)
Diploma in Physical Education;
(c)
Certificate in Physical Education;
(d)
Short Training Courses in Physical Education; and (f)
Training School Examinations:
Provided that the State
Government may, by notification in the Official Gazette, authorize the Board to
conduct such other departmental examinations not specified or withdraw the
authority given to the Board to conduct any of the examination mentioned, in
this sub-rule.
(2)
The State Government may give instructions to the Board
about the content as well as the academic and vocational standards of these
examinations, and may modify these instructions, as and when necessary.
Rule 8. Officers of the Board.--
The officers, bearing the
following designations, employed under the Board, shall also be deemed to be
officers of the Board within the meaning of clause (3) of Section 8, namely:-
(1)
Deputy Secretary;
(2)
Budget and Accounts Officer;
(3)
Assistant Secretary;
(4)
Assistant Budget and Accounts Officer;
(5)
Audit Officer.
Rule 9. Power of the Board in matter of creation of posts, appointments to posts under it and disciplinary action against its employees.--
[4] [(1) The Board shall be
competent to create such posts of officers and other employees as may be
determined by it:
Provided that no post the
maximum remuneration of which exceeds [5]
[Rs. 1,510/- per month shall be created by the Board without prior
approval of the State Government.]
(2)?? ?Subject to such Regulations as are made by it,
the Board shall make appointment to the posts of officers of the Board.
(3) ??The Board shall exercise full administrative
and disciplinary control on the officers and staff appointed by it.
Rule 10. Powers of the Chairman.--
In addition to the powers and
duties conferred upon him by sub-sections (1) to (3) of Section 9, the Chairman
shall be the Principal Executive Officer of the Board and shall, subject to
such Regulations as are made by the Board, exercise the following powers:-
(1)
He shall decide doubtful cases of admission of candidates
to examinations in conformity with the Regulations and shall report the action
taken by him to the Board at its next meeting.
(2)
He shall sanction traveling allowance to himself, to the
members of the Board and to the Secretary and other officers of the Board.
(3)
He shall sanction expenditure, within the provision
sanctioned by the Board, provided that expenditure on examination
contingencies, exceeding rupees five thousand and other contingencies,
exceeding rupees one thousand on any one item, shall require the sanction of
the Board.
(4)
He shall sanction-
(a)
all contracts of confidential nature, and
(b)
in other cases all contracts up to the value of Rs.
10,000 after the most advantageous rates have been accepted as a result of
scrutiny of tenders and quotations obtained in such manner, as the State
Government may prescribe.
(5)
He shall have powers to sanction leave to all officers
and staff of the Board in accordance with the Regulations to be made by the
Board in that behalf.
(6)
He shall have powers to sanction posts, the pay of which
does not exceed seventy-five rupees per month, for a period not exceeding six
months, and to make appointments thereto.
(7)
Subject to such Regulations as are made by the Board, he
shall make appointments to posts within the sanctioned grades and scales of pay
and within the sanctioned strength of the clerical staff and other servants of
the Board, not being officers of the Board, end have control and full
disciplinary powers over such staff and servants.
(8)
Subject to the control of the Board, he shall exercise
administrative control on other officers of the Board, in their day-to-day
works.
(9)
With the approval of the Board, he may delegate any of
his powers to the Secretary of the Board with a view to expeditious disposal of
business and efficient working, provided that the ultimate responsibility shall
rest with him.
Rule 11. Powers of the Board to make Regulations.--
The Board shall in the manner
provided in Section 17 of the Act, make Regulations providing inter alia for
the following matters, namely:-
(1)
Pay-scale and other conditions of service of the officers
(other than the Chairman and the Secretary) and staff of the Board.
(2)
Eligibility of persons for appointment to different posts
under the Board (except those of the Chairman and the Secretary).
(3)
Procedure to be followed for taking disciplinary action
against officers and staff of the Board (except the Chairman and the
Secretary).
(4)
Grant of leave of different kinds to the employee of the
Board.
(5)
Payment of overtime allowance payable to the employees of
the Board.
(6)
Honorarium, conveyance allowance, traveling allowance and
all other allowances to employees of the Board.
(7)
Employees Provident Fund.
(8)
Medical facilities to the employees of the Board.
(9)
Expenditure to be incurred on service of refreshment in
the meeting of the Board and those of the Committee constituted by it.
[1] Vide Notification No. E-1226, dated the 1st April, 1964
issued under Bihar Act 7 of 1952.
[2] ?Subs. by S.O. 848, dated the 6th May, 1976.
[3] Now see new pay scale.
[4] Subs. by Noti. No. 824-E, dated 14th
Nov., 1986, published in Bihar Gazette, Extra. No. 663, dated 18th November,
1986.
[5] Now see new pay scale.