Karnataka Secondary Education Examination Board (Amendment) Act, 2022

 

[28 OF 2022]

 

[11th October 2022]

An Act further to amend the Karnataka Secondary Education Examination Board Act, 1966.

Whereas it is expedient further to amend the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966) for the purposes hereinafter appearing;

Be it enacted by Karnataka State Legislature in the seventy third year of the Republic of India, as follows:-

Section - 1. Short title and commencement.

(1)     This Act may be called the Karnataka Secondary Education Examination Board (Amendment) Act, 2022.

(2)     It shall come in to force at once.

Section - 2. Amendment of title and long title.

In the Karnataka Secondary Education Examination Board Act, 1966 (Karnataka Act 16 of 1966) (hereinafter referred to as the principal Act) in the title and long title, for the words "Karnataka Secondary Education Examination Board", the words "Karnataka School Examination and Assessment Board" shall be substituted.

Section - 3. Amendment of section 1.

In section 1 of the principal Act, in sub-section (1), for the words "Karnataka Secondary Education Examination Board", the words "Karnataka School Examination and Assessment Board" shall be substituted.

Section - 4. Amendment of section 2.

In section 2 of the principal Act,-

(1)     in clause (a), for the words, "Karnataka Secondary Education Examination Board", the words "Karnataka School Examination and Assessment Board" shall be substituted;

(2)     for clause (da), the following shall be substituted, namely:-

"(da) "Director" means and includes,-

(i)       the Director (Exams) for SSLC and other examination; and

(ii)      the Director (PU Exams) for Pre University examinations."

(3)     after clause (i), the following shall be inserted, namely:-

"(ia) "Principal" means Principal of Government Pre-university colleges and Composite Pre-university Colleges or Principal of recognised Preuniversity Colleges."

(4)     after clause (j), the following shall be inserted, namely:-

"(ja) "Higher Secondary School" means, Government Pre-university colleges and Composite Pre-university Colleges including any recognised Pre-university Colleges."

(5)     for clause (o), the following shall be substituted, namely:-

"(o) "Vice-chairman" means,-

(i)       the Vice-chairman-1 for SSLC and other examination; and

(ii)      the Vice-chairman-2 for Pre University examinations."

Section - 5. Amendment of section 3.

In section 3 of the principal Act,-

(1)     in sub-section (1), for the words "Board of Secondary Education Examination", the words "Board of School Examination and Assessment", shall be substituted .

(2)     in sub-section (2), for the words "Karnataka Secondary Education Examination Board", the words "Karnataka School Examination and Assessment Board", shall be substituted.

Section - 6. Amendment of section 4.

In section 4 of the principal Act,-

(1)     in sub-section (1) for the words, "the Commissioner for public instruction shall ex-officio be the Chairman of the Board", the words, brackets and letters "the Chairman of the Board shall be appointed by the Government in the cadre of IAS (Selection Grade or Junior Administrative Grade)", shall be substituted.

(2)     after sub-section (1), the following shall be inserted, namely:-

"(1a) The Commissioner for public instruction Department and Director, Pre-university Education Department shall special invitees of the Board."

(3)     for sub-section (2), the following shall be substituted, namely:-

"(2) The Director-1 shall be an officer of the Department of Public Instruction, not below the rank of a Joint Director and Director-2 shall be an officer of Pre-university Education not below the rank of a Joint Director, appointed by notification by the State Government. He shall be whole time officer of the Board and shall hold office during the pleasure of the State Government."

(4)     in sub-section (4),-

(i)       under heading (A) Ex-officio member,-

(a)      for clause (a), the following shall be substituted, namely:-

"(a) The Additional Commissioner for Public Instruction Dharwad and Kalaburgi";

(b)      in clause (d), for the words "Department of Agriculture", the words "Department of Skill Development not below the rank of Joint Director", shall be substituted;

(c)      clause (de), shall be omitted; and

(d)      clause (e), shall be omitted.

(ii)      the heading "(B) Elected Members" along with the entries thereof shall be omitted.

(iii)     under heading (C) Nominated Members,-

(a)      after clause (a), the following shall be inserted, namely:-

"(aa) two members nominated by the State Government from amongst the Principal or Lecturers of Higher Secondary School.";

(b)      in clause (c), for the words "Secondary teachers training", the words "College of teacher education", shall be substituted;

(c)      in clause (d), for the words "two of the heads of the Primary teachers training colleges", the words "one of the heads of the District Institute of Education and training" shall be substituted; and

(d)      in clause (e), for the words "six persons", the words "two persons", shall be substituted.

(iv)    the proviso shall be omitted.

Section - 7. Amendment of section 15.

In section 15 of the principal Act in clause

(a)      after item (iv), the following shall be inserted, namely:-

"(v) Pre-university examinations; and

(vi)   Diploma in Pre-School Education."

Section - 8. Amendment of section 17.

In section 17 of the principal Act,-

(1)     in sub-section (2), after the words "and inspection over its", the word "respective", shall be inserted.

(2)     in sub-section (6), after the words "his duty shall be performed by the Vice-chairman", the words "as directed by the Chairman", shall be inserted.

Section - 9. Amendment of section 18.

In section 18 of the principal Act,-

(1)     for sub-section (1), the following shall be substituted, namely:-

"(1) The Board shall have two Secretaries one shall be an officer of the Department of Public Instruction not below the rank of a Joint Director of Public Instruction and one shall be an officer of Pre-university Education not below the rank of a Joint Director appointed by the State Government.

(1A) The preparation, distribution and maintain confidentiality of the question papers is the prerogative of the Directors (Secretary) of the concerned examination. No authority or any member of the Board, or anybody shall interfere in this matter."

(2)     in sub-section (2), for the word "Director", the word "Chairman" shall be substituted.

Section - 10. Amendment of section 24.

In section 24 of the principal Act, after subsection (2), the following sub-section shall be inserted, namely:-

"(3) The Board may cause to conduct internal audit of accounts of the Board through a registered chartered accountant and pay such fee as required to the audit."

Section - 11. Omission of section 29.

Section 29 of the principle Act shall be omitted.