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Uttar Pradesh Board Of Secondary Sanskrit Education (Constitution, Powers And Duties Of Committees And Sub-Committees) (Second Amendment) Regulations, 2023

Uttar Pradesh Board Of Secondary Sanskrit Education (Constitution, Powers And Duties Of Committees And Sub-Committees) (Second Amendment) Regulations, 2023

Uttar Pradesh Board Of Secondary Sanskrit Education (Constitution, Powers And Duties Of Committees And Sub-Committees) (Second Amendment) Regulations, 2023

[30th June 2023]

IN exercise of the powers under section 21 of the Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000 (U.P. Act no. 32 of 2000), read of section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act no. 2 of 1904), the Uttar Pradesh Board of Secondary Sanskrit Education after obtaining the previous approval of the State Government, is pleased to make the following regulation with a view to amend the Uttar Pradesh Board of Secondary Sanskrit Education (the constitution, power and duties of Committes and Sub-Committees) Regulations, 2012 are hereby published as required under sub-section (1) of Section 22 of the said Act.

Regulation - 1. Short title and commencement

(1)     These regulations may be called the Uttar Pradesh Board of Secondary Sanskrit Education (Constitution, Powers and Duties of Committees and Sub-Committees) (Second Amendment) Regulations, 2023.

(2)     They shall come into force with effect from the date of their publication in the Gazette.

Regulation - 2. Amendment of regulations 9.04

In the Uttar Pradesh Board of Secondary Sanskrit Education (constitution, Powers and Duties of Committees and Sub-Committees) Regulations, 2012 (hereinafter referred to as the "Said regulations") for clauses (a) and (b) of regulation 9.04 set out in Column-1 below, the clauses as set out in Column-2 shall be substituted, namely :-

 

 

COLUMN-1

 

 

 

COLUMN-2




 

 

 

 

 

 




 

Existing Regulation

 

 

 

Regulation as hereby substituted




 

 

 

 

 

 




 

9.04 : (a) An application for granting of recognition to an Institution shall be made in prescribed form fuly filled in and signed by the manager of the concerned institution and must reach in the office of the District Inspector of Schools in two copies from 1 st April to 15th July of the year preceding that in which it was prescribed to open the classes. The Application from may be received with a late fees of Rs. 5,000.00 from 16th July to 31st July. Forms received after 31st July shall not be entertained;

 

 

 

9.04 : (a) An application for recognition of an Institution shall be made on the prescribed form, which shall be duly filled in and signed by the manager of the institution concerned and shall be submitted before the year in which the opening of classes is prescribed. Must reach in 2 copies to the office of the District Inspector of Schools from 1st April to July 15. The Application form can be obtained from July 16 to July 31 with a late fee of Rs. 5,000.00 (Rupees five thousand only). Applications received after July 31 will not be accepted.




 

 

 

 

 

Recognition of each Diploma course Paurohityam (Karmkand), Vyavharik Vastushastra, Vyavharik Jyotish and Yoga Vigyanam will be given separately. Application for grant of recognition shall be made on the prescribed form, which shall be duly filled, which shall be signed by the manager of the institution concerned. The duration of Diploma course will be 1 year, which will be organized in 2 separate semesters. Each Diploma course will be run on self-financing basis as far as possible;




 

(b) Application form for recognition shall not be accepted by the Secretary of the Board till it has the crossed Bank Draft in favour of the Secretary, Uttar Pradesh Board of Secondary Sanskrit Education, Lucknow as proof of filing the application along with fee as follows :

 

 

 

(b) The application for recognition will not be accepted by the Secretary of the Board unless the following documents are enclosed as proof of filing the application along with crossed bank draft fee in favor of the Secretary, U.P. Madhyamik Sanskrit Shiksha Parishad, Lucknow :




 

(i) First time Prathama, Purva Madhyama or Uttar MadhyamaRs. 10,000.00.

 

 

 

(i) First time Prathama, Purva Madhyama or Uttar MadhyamaRs. 10,000.00 and Rs. 5,000.00 each Diploma course.




 

(ii) For extra subject recognition in Prathma, Purva Madhyama or Uttar Madhyama examination - Rs. 2,500.00

 

 

 

(ii) Rs, 2,500.00 for the recognition of an additional subject in Prathama, Purva Madhyama or Uttar Mahdyama.




 

(c) No action shall be taken on applications received incomplete in any form.

 

 

 

(c) No action will be taken on applications received incomplete in any way.




Regulation - 3. Amendment of regulations 10.08

In the said regulations for regulation 10.08 set out in Column-1 below, the regulation as set out in Column-2 shall be substituted, namely :-

 

 

COLUMN-1

 

 

 

COLUMN-2




 

 

 

 

 

 




 

Existing Regulation

 

 

 

Regulation as hereby substituted




 

 

 

 

 

 




 

10.08 : Recognition to Parthama, Purva Madhyama and Uttar Madhyama shall be granted seperatly.

 

 

 

10.08 : Recognition to Parthama, Purva Madhyama and Uttar Madhyama and Diploma Course shall be granted seperatly.




Regulation - 4. Amendment of regulations 10.09

In the said regulations for regulation 10.09 set out in Column-1 below, the regulation as set out in Column-2 shall be substituted, namely :-

 

 

COLUMN-1

 

 

 

COLUMN-2




 

 

 

 

 

 




 

Existing Regulation

 

 

 

Regulation as hereby substituted




 

 

 

 

 

 




 

10.09 : The Board shall conduct the following examination :

 

 

 

10.09 : The Board shall conduct the following examination :




 

(a) Prathama

 

 

 

(a) Omitted




 

(b) Purva Madhyama

 

 

 

(b) Purva Madhyama




 

(c) Uttar Madhyama

 

 

 

(c) Uttar Madhyama




 

 

 

 

 

(d) Diploma Courses :-




 

 

 

 

 

(i) Paurohityam (Karmkand)




 

 

 

 

 

(ii) Vyavharik Vastushastra




 

 

 

 

 

(iii) Vyavharik Jyotish




 

 

 

 

 

(iv) Yoga Vigyanam




Rule - 5. Amendment of regulations 10.10

In the said regulations for regulation 10.10 set out in Column-1 below, the regulation as set out in Column-2 shall be substituted, namely :-

 

 

COLUMN-1

 

 

 

COLUMN-2




 

 

 

 

 

 




 

Existing Regulation

 

 

 

Regulation as hereby substituted




 

 

 

 

 

 




 

10.10 : The examinations of the Board shall be held on dates, time and places decided by the Board.

 

 

 

10.10 : The examinations of Purva Madhyama, Uttar madhyama and Diploma Courses of the Board will be conducted on the dates, time and places as decided by the Board.




 

 

 

 

 

(a) Recognition of Diploma Courses will be given only to those institutions which are recognizes by the Uttar Pradesh Board of Secondary Sanskrit Education and fulfill the criteria of recognition contained in Regulation 2012;




 

 

 

 

 

(b) The Diploma Courses will be conducted entirely on self-financing basis. Institutions seeking recognition should have qualified teachers as decided by the Uttar Pradesh Board of Secondary Sanskrit Education;




 

 

 

 

 

(c) Diploma Courses like Purohityam (Karmkand), Vyavharik Vastushastra, Vyavharik Jyotish and Yoga Vigyanam will be recognizd separately;




 

 

 

 

 

(d) The Diploma Course implemented on self-financing basis will be of one year duration divided into two semesters. The first semester will strat in the month of July, the second semester will start in the month of January;




 

 

 

 

 

(e) Classes for Diploma Courses will be conducted as per regular schedule of the school;




 

 

 

 

 

(f) The teaching duration of each semester shall be six months including examination;




 

 

 

 

 

(g) Internship - The conternt of the Diploma Courses is divided into two semesters. In the last month of each semester, there will be a two-week internship program in which practical chapters of the subject matter of that semester will be learned. Internship will be arranged by the respective schools in an experienced institute.




 

 

 

 

 

The work to be done in internship will be as follows :




 

 

 

 

 

(a) Observation of work done by experienced teachers;




 

 

 

 

 

(b) Documentation of work learned in the internship;




 

 

 

 

 

(c) Practical experience under the direct supervision of experienced teachers.




 

 

 

 

 

The work done by the students in the internship will be part of the result of the examination.




Rule - 6. Amendment of regulations 10.15

In the said regulations after clause 5 of regulation 10.15, the following in clause shall be inserted, namely :-

 

 

COLUMN-1

 

 

 

COLUMN-2




 

 

 

 

 

 




 

Existing Regulation

 

 

 

Regulation as hereby substituted




 

 

 

 

 

 




 

10.15 - (1) Academic session of Sanskrit Sceondary Schools under the control of the Uttar Pradesh Board of Secondary Sanskrit Education will start forn 1 st April of the year and ends with 31st march of the year. The examination of a recongnized institution desiring admission in the examination conducted by the Board, shall submit the fees fixed for the examination to the Head of the Institution latest by 30th April of the year and fill the application form on prescribed form explanning the subject or subjects which they are taking for the examination.

 

 

 

10.15 - (1) Academic session of Sanskrit Sceondary Schools under the control of the Uttar Pradesh Board of Secondary Sanskrit Education will start forn 1 st April of the year and ends with 31st march of the year. The examination of a recongnized institution desiring admission in the examination conducted by the Board, shall submit the fees fixed for the examination to the Head of the Institution latest by 30th April of the year and fill the application form on prescribed form explanning the subject or subjects which they are taking for the examination.




 

The Head of the Institution shall have the authority to remove the name of the student from the institutiion who has not submitted the fees within the fixed period. A regular student after filling the application form fron any institution shall not be permitted to change the institution, except when District Inspector of Schools has given permission after certifying the facts related to shifting of parents from the place of education to other place.

 

 

 

The Head of the Institution shall have the authority to remove the name of the student from the institutiion who has not submitted the fees within the fixed period. A regular student after filling the application form fron any institution shall not be permitted to change the institution, except whin District Inspector of Schools has given permission after certifying the facts related to shifting of parents from the place of education to other place.




 

(2) The Head of the Institution shall send the applicaton form along with the crossed bank draft to the Secretary of the Board. In condition of sending the application form after 31st July, the head of institution shall pay the late fee at the rete of Rs. 20/- per application form.

 

 

 

(2) The Head of the Institution shall send the applicaton form along with the crossed bank draft to the Secretary of the Board. In condition of sending the application form after 31st July, the Head of Institution shall pay the late fee at the rete of Rs. 20/- per application form.




 

(3) The Head of Institution shall send the application form to the Secretary of the Board along with the late fee by 30th September.

 

 

 

(3) The Head of Institution shall send the application form to the Secretary of the Board along with the late fee by 30th September.




 

(4) The Secretary of the Board shall arrange the Application forms for the use to the regular examinees. In condition of delay, the Secretary shall take action as per the requirement.

 

 

 

(4) The Secretary of the Board shall arrange the Application forms for the use to the regular examinees. In condition of delay, the Secretary shall the action as per the requirement.




 

(5) The Head of the Institution shall send to the secretary of the Board the Application forms on the prescribed proporma and the following :

 

 

 

(5) The Head of the Institution shall send to the secretary of the Board the Application forms on the prescribed proporma and the following :




 

(a) The certificate that students in the institution are admitted in accordance with the regulations of the Board;

 

 

 

(a) The certificate that students in the institution are admitted in accordance with the regulations of the Board;




 

(b) A certificate that the students completed the course from the institution;

 

 

 

(b) A certificate that the students completed the course from the institution;




 

(c) That the students completed the exercised prescribed in the syllabus;

 

 

 

(c) That the students completed the exercised prescribed in the syllabus;




 

(d) Those student who filled two times as regular examinees from any institution, shall not be allowed for admission in any institution.

 

 

 

(d) Those student who filled two times as regular examinees from any institution, shall not be allowed for admission in any institution.




 

 

 

 

 

(6) 1. Candidates who have passed Uttar Madhyama (Class 12th) or equivalent examination will be eligible for admission to Diploma Courses. Candidates who have passed higher examination than this will also be able to take admission.




 

 

 

 

 

2. There will be no age limit for admission to these Diploma Courses.




 

 

 

 

 

3. Candidates studying or serving individually/institutionally in any Board/University will be eligible for admission to this Diploma Course.




 

 

 

 

 

4. Candidates form outside the State will not be admitted in these Diploma Courses.




 

 

 

 

 

5. Admission will be allowed in only one Diploma Course at a time.




 

 

 

 

 

6. A candidate taking admission in a Diploma Course recognizes by the Board will have to submit the examination form without late fees for first semester by September 30 and for second semester by March 31.




 

 

 

 

 

7. The Head of the Institution will forward the examination applications along with the examination fee draft to the Board. After 30th September or 31st March Rs. 20/- late fee will also have to be paid at the rate of per application.




 

 

 

 

 

8. In case of non-payment of fees within the prescribed period, the Head of the Institution will have the right to strike off the name of such student from the institution. The student will not be allowed to change the institute after filling the application form in any institute.




 

 

 

 

 

9. Application form and examination fee for first semester examination will be sent by October 10 with late fee and application form and examination fee for second semester examination will be sent by April 30 with late fee. No application will bw accepted after these dates.




 

 

 

 

 

10. The Institution Head will send the application form for the examination to the Secretary of the Board in the prescribed form along with the following certificates:




 

 

 

 

 

(1) Uttar Madhyama or equivalent certificate.




 

 

 

 

 

(2) Admission granted as per Board Rules.




 

 

 

 

 

(3) Candidate is eligible for Diploma Course.




Rule - 7. Amendment of regulations 10.16

In the said regulations after clause 12 of regulation 10.16, the following in clause shall be inserted, namely :-

10.16 - (13) 1. The institution will remain open on 120 working days in every semester, including the days of examinations and extra-curricular activities.

2. No student of the Diploma Course shall be permitted to appear in the examination conducted by the Board unless he/shve has attended a total of 75% of the lectures delivered in each semester.

3. Lectures for the purpose of counting lectures means teaching/functional periods planned in the time table of the institution.

Rule - 8. Amendment of regulatios 10.26

In the said regulations, for regilation 10.26 set out in Column-1 below, the regulation as set out in Column-2 shall be substituted, namely :-

 

 

COLUMN-1

 

 

 

COLUMN-2




 

 

 

 

 

 




 

Existing Regulation

 

 

 

Regulation as hereby substituted




 

 

 

 

 

 




 

10.26 - The Prathama, Purva Madhyama and Uttar Madhyama examinatios conducted by the Board shall be equivalent to Junior High School, High School and Intermediate examinations conducted by the Board of Secondary Education, Uttar Pradesh, Prayagraj.

 

 

 

10.26 - (I) The examinations of Purva Madhyama and Uttar Madhyama conducted by the Board will be equivalent to High School and Intermediate examinations conducted by the U.P. Board of Secondary Education, Prayagraj.




 

 

 

 

 

(II) The equivalency of Diploma Courses will be equivalent to one year Diploma Courses of any Board or Institution in India will be equivalent.




Rule - 9. Amendment of regulations 10.31

In the said regulations, for regulation 10.31 set out in Column-1 below, the regulation as set out in Column-2 shall be substituted, namely :-

 

 

COLUMN-1

 

 

 

COLUMN-2




 

 

 

 

 

 




 

Existing Regulation

 

 

 

Regulation as hereby substituted




 

 

 

 

 

 




 

10.31 (a) Under the provisions of Section 10 of U.P. Act no. 32 of 2000, on the recommendation of the examination committee and the concept of the Boards Executive Committee, the following fees will be charged from the examinees :

 

 

 

10.31 (a) Under the provisions of Section 10 of U.P. Act no. 32 of 2000, on the recommendation of the examination committee and the consensus of the Boards Executive Committee, the following fees will be charged from the examinees :




 

(1) Fee for Prathma Examination.

 

 

 

(1) Omitted.




 

(2) Fee for Purva Madhyam Examination.

 

 

 

(2) Fee for Purva Madhyam Examination.




 

(3) Fee for Uttar Madhyam Examination.

 

 

 

(3) Fee for Uttar Madhyam Examination.




 

(4) Fee for appearing in one or more additional subjects in the Main Examination.

 

 

 

(4) Fee for appearing in one or more additional subjects in the Main Examination.




 

(5) Fee for Scrutiny.

 

 

 

(5) Fee for Scrutiny.




 

(6) Fee for second copy of Marksheet.

 

 

 

(6) Fee for second copy of Marksheet.




 

(7) Late payment fee.

 

 

 

(7) Late payment fee.




 

(8) Fee for second copy of Admit Card.

 

 

 

(8) Fee for second copy of Admit Card.




 

(9) Fee for change in name in the Certificate.

 

 

 

(9) Fee for change in name in the Certificate.




 

(10) Fee for second copy of Certificate.

 

 

 

(10) Fee for second copy of Certificate.




 

(11) Fee for Migration Certificate.

 

 

 

(11) Fee for Migration Certificate.




 

(12) Fee for second copy of result sheet for Head of the Institution.

 

 

 

(12) Fee for second copy of result sheet for Head of the Institution.




 

(13) Private form forwarding fee.

 

 

 

(13) Private form forwarding fee.




 

(14) Application form for change in name.

 

 

 

(14) Application form for change in name.




 

 

 

 

 

(15) Examination fee for Diploma Courses.




 

 

 

 

 

Eligibility for Admission




 

 

 

 

 

1. Candidates who have passed Uttar Madhyama (Class 12th) or equivalent examination will be eligible for admission. Candidates who have passed higher examination than this will also be able to take admission.




 

 

 

 

 

2. There will be no age limit for admission to these Diploma Courses.




 

 

 

 

 

3. Candidates studying or serving individually/institutionally in any Board/University will be eligible for admission to this Diploma Course.




 

 

 

 

 

4. A candidate taking admission in a Diploma Course recognized by the Board will have to submit examination fee along with the examination application form in the first semester by September 30 and in the second semester by 31st March.




 

 

 

 

 

5. The Head of the Institution will forward the examination application forms along with the examination fee in the form of bank draft to the Board. After 30th September or 31st March Rs. 20/- late fee will also have to be paid at the rate of per application.




 

 

 

 

 

6. In case of non-payment of fees within the prescribed period, the Head of the Institution will have the right to strike off the name of such student from the institutiion. The student will not be allowed to change the institute after filling the application form in any institute.




 

 

 

 

 

7. Application form and examination fee for first semester examination will be sent by October 10th with late fee and application form and examination fee for second semester examination will be sent by April 30th with late fee. No application will be accepted after these dates.




 

 

 

 

 

8. The Institution Head will send the application form for the examination to the Secretary of the Board in the prescribed form along with the following certificates :




 

 

 

 

 

(A) Certificate that the admission of students in the institution has been done as per the rules of the Board.




 

 

 

 

 

(B) Certificate to the effect that the concerned student is eligible for Diploma Course.




 

 

 

 

 

Attendance 




 

 

 

 

 

1. The rule of minimum attendance will be strictly followed. The head of the organization can condone for the shortfall in attendance in the following ways :




 

 

 

 

 

(a) Five days for the candidates appearing for each semesters examinatioin;




 

 

 

 

 

(b) Absence of 10 days can be granted with the permission of the Sanskrit Education Board.




 

 

 

 

 

Leave 




 

 

 

 

 

Eery learner can be given leave in special circumstances for a period of one year as follows :




 

 

 

 

 

1. Casual leave of 5 days in every semester.




 

 

 

 

 

2. Medical leave of 20 days in both the sessions.




 

 

 

 

 

The application for leave will be sent to the Principal through the class teacher. The record of leave will be kept by the Principal.




 

 

 

 

 

Re-admission 




 

 

 

 

 

1. If the student remains absent continuously for 10 days without any leave, his/her guardian will be informed by letter. If he does not come to school by the date given in the letter, his name will be struck off.




 

 

 

 

 

2. Normally there shall be no provision for re-admission.




 

 

 

 

 

3. If the attendance is less than 75%, he/she will not be admitted to the subsequent semester examination but will be given the opportunity of re-admission in the first semester of the next batch. In case of re-admission, the fee for that semester has to be paid.




 

 

 

 

 

Examination




 

 

 

 

 

(a) There will be two examinations for one year Diploma Course. The first semester of the academic session will start from July, its examinations will be held in December. The second semester will start from January and exams will be held in June.




 

 

 

 

 

(b) Uttar Pradesh Madhyamik Sanskrit Shiksha Parishad, Lucknow will be resposible for conducting the examination;




 

 

 

 

 

(c) There will be four question papers of 100 marks in each semester. There will be internal assessment through internship of 100 marks in each semester. Division will be given like other board exams. In case of failure in any one subject, grace mark of 10 marks separately in both the semesters will also be payable;




 

 

 

 

 

(d) The Admit Card for appearing in the examination will be issued by the Board, which will be verified by the school concerned and will be issued to the student for any reason. If a second Admit Card is sought, a fee of Rs. 50/- will be charged. Will be payable;




 

 

 

 

 

(e) If found using unfair means at the time of examination, he/she will be expelled from the examination and will not be re-examined for one year. The chances of appearing in the second semester examination in whole or in part shall not exceed three.




 

 

 

 

 

Payment of Rs. 500/- will be made through bank draft in favor of Secretary, Uttar Pradesh Madhyamik Sanskrit Shiksha Parishad, Luchnow, through Affidavit and copy of advertisement in the most circulated news paper of the state.




 

 

 

 

 

Scrutiny 




 

 

 

 

 

1. Like other examinations of the Sanskrit Education Board, there will be a system of scrutiny in this too.




 

 

 

 

 

2. Fee has to be paid at the rate of Rs. 50/- per question paper.




 

 

 

 

 

3. A student who fails in one paper will be allowed admission in the second session. Along with the examination of the second semester, the examination of the failed subject of the first semester will have to be given. A student who fails in one subject in the second semester will be given a chance to appear in the examination of the next semester. Thus, the chance will be more than three.




 

 

 

 

 

Course fee




 

 

 

 

 

Fee for Diploma Course will be Rs. 5,000.00/- per semester, out of which Rs. 600/- per student per semester will have to be remit to the Uttar pradesh Madhyamik Sanskrit Shiksha Parishad, Lucknow as examination fee in the form of bank draft alongwith examination form. Remaining amount can be utilized by school for teaching and teacher provision.




 

 

 

 

 

Teacher for the course




 

 

 

 

 

1. Arrangement of teacher for the concerned course will be done by the manager at the local level. Which will be approved by the concerned District Inspector of School.




 

 

 

 

 

2. A teacher of that qualification will be eligible for teaching, who has the qualification of teaching Uttar Madhyama.




 

 

 

 

 

3. Aarrangement of teachers will be done by the management authority under completely self-financing scheme. Recongition of the above courses will be given as completely finance-free.




 

 

 

 

 

The recognition of the above courses will be given as completely finance-free. For this, no expenditure will be borne from the department/ government level.