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 :-
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COLUMN-1
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COLUMN-2
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Existing Regulation
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Regulation as hereby substituted
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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;
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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.
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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;
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(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 :
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(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 :
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(i) First
time Prathama, Purva Madhyama or Uttar MadhyamaRs. 10,000.00.
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(i) First
time Prathama, Purva Madhyama or Uttar MadhyamaRs. 10,000.00 and Rs. 5,000.00
each Diploma course.
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(ii) For
extra subject recognition in Prathma, Purva Madhyama or Uttar Madhyama
examination - Rs. 2,500.00
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(ii) Rs,
2,500.00 for the recognition of an additional subject in Prathama, Purva
Madhyama or Uttar Mahdyama.
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(c) No action
shall be taken on applications received incomplete in any form.
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(c) No action
will be taken on applications received incomplete in any way.
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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 :-
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COLUMN-1
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COLUMN-2
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Existing Regulation
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Regulation as hereby substituted
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10.08 :
Recognition to Parthama, Purva Madhyama and Uttar Madhyama shall be granted
seperatly.
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10.08 :
Recognition to Parthama, Purva Madhyama and Uttar Madhyama and Diploma Course
shall be granted seperatly.
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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 :-
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COLUMN-1
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COLUMN-2
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Existing Regulation
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Regulation as hereby substituted
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10.09 : The
Board shall conduct the following examination :
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10.09 : The
Board shall conduct the following examination :
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(a) Prathama
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(a) Omitted
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(b) Purva
Madhyama
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(b) Purva
Madhyama
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(c) Uttar
Madhyama
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(c) Uttar
Madhyama
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(d) Diploma
Courses :-
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(i)
Paurohityam (Karmkand)
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(ii)
Vyavharik Vastushastra
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(iii)
Vyavharik Jyotish
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(iv) Yoga
Vigyanam
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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 :-
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COLUMN-1
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COLUMN-2
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Existing Regulation
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Regulation as hereby substituted
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10.10 : The
examinations of the Board shall be held on dates, time and places decided by
the Board.
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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.
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(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;
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(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;
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(c) Diploma
Courses like Purohityam (Karmkand), Vyavharik Vastushastra, Vyavharik Jyotish
and Yoga Vigyanam will be recognizd separately;
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(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;
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(e) Classes
for Diploma Courses will be conducted as per regular schedule of the school;
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(f) The
teaching duration of each semester shall be six months including examination;
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(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.
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The work to
be done in internship will be as follows :
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(a)
Observation of work done by experienced teachers;
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(b)
Documentation of work learned in the internship;
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(c) Practical
experience under the direct supervision of experienced teachers.
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The work done
by the students in the internship will be part of the result of the
examination.
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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 :-
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COLUMN-1
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COLUMN-2
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Existing Regulation
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Regulation as hereby substituted
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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.
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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.
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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.
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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.
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(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.
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(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.
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(3) The Head
of Institution shall send the application form to the Secretary of the Board
along with the late fee by 30th September.
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(3) The Head
of Institution shall send the application form to the Secretary of the Board
along with the late fee by 30th September.
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(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.
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(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.
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(5) The Head
of the Institution shall send to the secretary of the Board the Application
forms on the prescribed proporma and the following :
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(5) The Head
of the Institution shall send to the secretary of the Board the Application
forms on the prescribed proporma and the following :
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(a) The
certificate that students in the institution are admitted in accordance with
the regulations of the Board;
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(a) The
certificate that students in the institution are admitted in accordance with
the regulations of the Board;
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(b) A
certificate that the students completed the course from the institution;
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(b) A
certificate that the students completed the course from the institution;
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(c) That the
students completed the exercised prescribed in the syllabus;
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(c) That the
students completed the exercised prescribed in the syllabus;
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(d) Those
student who filled two times as regular examinees from any institution, shall
not be allowed for admission in any institution.
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(d) Those
student who filled two times as regular examinees from any institution, shall
not be allowed for admission in any institution.
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(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.
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2. There will
be no age limit for admission to these Diploma Courses.
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3. Candidates
studying or serving individually/institutionally in any Board/University will
be eligible for admission to this Diploma Course.
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4. Candidates
form outside the State will not be admitted in these Diploma Courses.
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5. Admission
will be allowed in only one Diploma Course at a time.
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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.
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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.
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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.
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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.
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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:
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(1) Uttar
Madhyama or equivalent certificate.
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(2) Admission
granted as per Board Rules.
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(3) Candidate
is eligible for Diploma Course.
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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 :-
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COLUMN-1
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COLUMN-2
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Existing Regulation
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Regulation as hereby substituted
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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.
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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.
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(II) The
equivalency of Diploma Courses will be equivalent to one year Diploma Courses
of any Board or Institution in India will be equivalent.
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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 :-
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COLUMN-1
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COLUMN-2
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Existing Regulation
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Regulation as hereby substituted
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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 :
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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 :
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(1) Fee for
Prathma Examination.
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(1) Omitted.
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(2) Fee for
Purva Madhyam Examination.
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(2) Fee for
Purva Madhyam Examination.
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(3) Fee for
Uttar Madhyam Examination.
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(3) Fee for
Uttar Madhyam Examination.
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(4) Fee for
appearing in one or more additional subjects in the Main Examination.
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(4) Fee for
appearing in one or more additional subjects in the Main Examination.
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(5) Fee for
Scrutiny.
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(5) Fee for
Scrutiny.
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(6) Fee for
second copy of Marksheet.
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(6) Fee for
second copy of Marksheet.
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(7) Late
payment fee.
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(7) Late
payment fee.
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(8) Fee for
second copy of Admit Card.
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(8) Fee for
second copy of Admit Card.
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(9) Fee for
change in name in the Certificate.
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(9) Fee for
change in name in the Certificate.
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(10) Fee for second
copy of Certificate.
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(10) Fee for
second copy of Certificate.
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(11) Fee for
Migration Certificate.
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(11) Fee for
Migration Certificate.
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(12) Fee for
second copy of result sheet for Head of the Institution.
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(12) Fee for
second copy of result sheet for Head of the Institution.
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(13) Private
form forwarding fee.
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(13) Private
form forwarding fee.
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(14)
Application form for change in name.
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(14)
Application form for change in name.
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(15)
Examination fee for Diploma Courses.
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Eligibility
for Admission
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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.
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2. There will
be no age limit for admission to these Diploma Courses.
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3. Candidates
studying or serving individually/institutionally in any Board/University will
be eligible for admission to this Diploma Course.
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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.
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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.
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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.
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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.
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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 :
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(A)
Certificate that the admission of students in the institution has been done
as per the rules of the Board.
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(B)
Certificate to the effect that the concerned student is eligible for Diploma
Course.
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Attendance
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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 :
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(a) Five days
for the candidates appearing for each semesters examinatioin;
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(b) Absence
of 10 days can be granted with the permission of the Sanskrit Education
Board.
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Leave
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Eery learner
can be given leave in special circumstances for a period of one year as
follows :
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1. Casual
leave of 5 days in every semester.
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2. Medical
leave of 20 days in both the sessions.
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The
application for leave will be sent to the Principal through the class
teacher. The record of leave will be kept by the Principal.
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Re-admission
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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.
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2. Normally
there shall be no provision for re-admission.
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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.
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Examination
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(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.
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(b) Uttar
Pradesh Madhyamik Sanskrit Shiksha Parishad, Lucknow will be resposible for
conducting the examination;
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(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;
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(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;
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(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.
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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.
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Scrutiny
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1. Like other
examinations of the Sanskrit Education Board, there will be a system of
scrutiny in this too.
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2. Fee has to
be paid at the rate of Rs. 50/- per question paper.
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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.
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Course fee
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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.
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Teacher for
the course
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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.
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2. A teacher
of that qualification will be eligible for teaching, who has the
qualification of teaching Uttar Madhyama.
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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.
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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.
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