Bare Acts Live

The Rajasthan Secondary Education Regulations, 1957

Published vide Notification No. D. 4049/F. 1(91) Education/C/57 dated 23-12- 1957, published in the Rajasthan Gazette, Part 4-C, dated 9-1-1958

RJ826

[Section 37]

Chapter I

Preliminary

(1) "Act" means the Rajasthan Secondary Education Act, 1957 (Act No. 42 of 1957);

(2) "College" means an educational institution preparing candidates for an Intermediate Examination of the Board and recognised by the Board for such a purpose;

(3) "Higher Secondary School" or "Multi-purpose Higher Secondary School" means an educational institution preparing candidates for the Higher Secondary Examination of the Board and recognised by the Board for such a purpose;

(4) "High School" means an educational institution preparing candidates for the High School Examination of the Board and recognised by the Board for such a purpose;

(5) "Recognised institution" means an institution (college or school) recognised for admission to any examination of the Board;

(6) "Principal" means the Head of a College recognised by the Board;

(7) "Headmaster" means the Head of a High School, or a Higher Secondary School, or a Multi-purpose Higher Secondary School, recognised by the Board for the High School Examination or the Higher Secondary Examination.

(8) "Head of an Institution" means the Headmaster of a High School or a Higher Secondary School or a Multi-purpose Higher Secondary School, or the Principal of an Intermediate College, recognised by the Board;

(9) 'Teacher" means a person actually engaged in the work of giving instructions in a school or college recognised by the Board;

(10) "Guardian" means the natural or legal guardian, or a person approved by the Head of the institution concerned as the guardian of a student for the purpose of these Regulations;

(11) "Session" means the period for which an institution is open for tution during the twelve months commencing with the formation of new classes;

(12) "Private Candidate" means a candidate for an examination conducted by the Board who has not, during the session preceding the examination, been studying at an educational institution of any kind;

(13) "Regular Course of Study" means a course of study prescribed by the Board; and

(14) "Scholar's Register" means the register containing the record of a scholar's progress kept by the institution to which he belongs, in the form approved by the Board.

Chapter II

The Board

Chapter III

The Chairman

Chapter IV

The Secretary

Chapter V

Committees of the Board

(a) a Committee to scrutinize applications from private candidates for permission to appear at the Board's examinations;

(b) Results Committee,

Chapter VI

Committees of Courses

(i) English

(ii) Hindi

(iii) Sanskrit and Gujarati

(iv) Arabic, Persian and Urdu

(v) History and Civics

(vi) Social studies

(vii) Geography

(viii) Logic and Psychology

(ix) Economics

(x) Mathematics

(xi) Physics

(xii) Chemistry

(xiii) Biology

(xiv) General Science

(xv) Commerce

(xvi) Home Science

(xvii) Music and Dancing

(xviii) Fine arts (including Drawing and Painting etc.)

(xix) Agriculture

(xx) Engineering and Mechanical (Technical courses)

(xxi) Crafts (including Wood Work, Metal Work, Hand spinning and weaving and Tailoring etc.)

(1) Publishers or authors intending to submit their books to the Board should first get themselves registered with the Board on filling up an approved application form. This registration shall be valid for five years renewable for a subsequent period of five years on a further application.

(2) Books submitted by publishers or authors not registered with the Board, shall not be considered.

(3) Full name and address of the author of a book, submitted for consideration, should be given by the publishers on each book and the publishers must produce satisfactory evidence that the book is the production of the author named.

(4) Publishers should disclose clearly, while submitting a book, whether they or any of their near relatives have any financial interest in any other firm of publishers.

(5) Publishers or authors should submit seven copies of each book to the Board by the 30th June every year at the latest. They should also send two additional copies of each book in the subject of English and Hindi, and other compulsory subjects, without title page and without even containing the name of the publisher or the author (along with 7 copies of the book).

(6) No book shall be sent by the publishers or authors direct to the members of a Committee of Courses.

(7) On the reverse of the title page of each copy of a book (excluding the copies without title page etc.), a slip of paper should be pasted securely containing the following information:-

(i) Name of the book.

(ii) Name of the author in full with address.

(iii) Name of the publisher and his registered number in the Board.

(iv) Name of the subject.

(v) Name of class for which intended.

(vi) Purpose (whether submitted as a text-book or supplementary reading or for library etc.)

(vii) Price.

(viii) Number of pages.

(ix) Whether the book was submitted before, and, if so, when?

(x) Date.

(xi) This is to certify that there has been no infringement of copy right rules in the book entitled......

(xii) Signature of the publisher.

(8) The words "Specimen", (year), should be stamped boldly on the first page of each book and on several other pages inside the book.

(9) All books should be sent prepaid.

(10) Separate forwarding letters should be sent for books relating to each subject.

(11) If a book is prescribed or recommended by the Board for any examination, the publishers or authors should sent two copies of each book for record in the Board. They should also sent two copies of the same book whenever they bring out a new edition so long as that book remains in force so that it could be checked with the specimen originally submitted by them.

(12) Canvassing by the publishers or authors for their books will render them liable to be removed form Register.

Chapter VII

The Finance Committee

Chapter VIII

The Curriculum Committee

(a) To consider the total number of compulsory and optional subjects for each of the Board's examinations:

(b) To arrange the standard of the courses for the High School, Higher Secondary and Intermediate stages in a regular graded order;

(c) To recommend curricula for the Board's Examinations and the syllabus in each subject;

(d) The consider proposals for the introduction of new subjects and the exclusion of existing subjects; and

(e) To consider questions of the formation of groups of subjects and the alternation of one group with another.

Chapter IX

The Examination's Committee

(i) The Chairman,

(ii) The Director of Education,

(iii) Four persons elected by the Board from among the Conveners of various Committees of Courses, and

(iv) Three persons, being members of the Board, elected by the Board.

(a) to order examinations in conformity with the Regulations and to fix dates of holding them;

(b) to consider the recommendations of the Committees of Courses with regard to examiners and to prepare lists of examiners for the approvals of the Board;

(c) to recommend the number of question-papers to be set in each subject after receiving recommendations from the Committees of Courses concerned;

(d) to recommend the standard of length for written tests in different subjects after receiving recommendations from the Committees of Courses concerned;

(e) to propose maximum and minimum marks for each subject and for each part of a subject after receiving recommendations from the Committees of Courses concerned;

(f) to prepare rules for the award of grace marks;

(g) to recommend forms of applications to be filled in by candidates applying for permission to appear at examinations, and forms of certificates to be granted to successful candidates;

(h) to propose rates of honoraria for examiners and others;

(i) to propose the opening and closing of centers of examination;

(j) to suggest the mode of conducting the oral and practical test, if any;

(k) to arrange for the moderation of question-papers; and

(l) to consider all other matters arising out of the conduct of examinations, and to make recommendations when necessary to the Board.

Chapter X

The Results Committee

(1) The Chairman;

(2) The Director of Education;

(3) Three Heads of Institutions from High Schools, Intermediate Colleges and Higher Secondary Schools-one from each-nominated by the Chairman every year;

(4) The Secretary.

(i) Securing admission to an examination by making a wrong statement in the application form, or by producing a false document or otherwise;

(ii) Tampering with any entry in the certificate or the statement of marks or any other document that might have been issued to a candidate by the Board or by any other sister institution;

(iii) Giving to or receiving assistance from any other candidate in the examination room;

(iv) Having in possession papers, books or notes in the examination room;

(v) Using or attempting to use any other unfair means during the examination or in connection with the examination;

(vi) Communicating or attempting to communicate with an examiner with the object of influencing him in the award of marks or with the Secretary or any other member of the staff with the object of influencing him in the discharge of his duties in connection with the examination or forging any person's signature on the form of application or any other document submitted to the Board;

(vii) Using abusive or obscene language in the answer book;

(viii) Smuggling in or out an answer-book, impersonifying or doing any act of misconduct.

Chapter XI

Appointment of Examiners

(a) Possesses at least three year's teaching experience in the subject not below the standard of the examination for which he has been appointed examiner and had five years' teaching experience in that subject; or

(b) Possesses five years' experience of working as an examiner in a subject of the standard of the examination concerned or any other recognised public examination of an equal or higher standard; or

(c) Is an educational Inspector, or an administrative officer possessing at least five years' experience of teaching the subject to the standard of the examination or a higher standard; or

(d) Possesses special knowledge of the subject concerned.

(a) five years' teaching experience, and

(b) three years' experience of working as an examiner in the subject for an examination of the Board, or any other recognised public examination of an equal or higher standard.

Chapter XII

Remuneration to Examiners etc.

I. Intermediate Examinations

Note. - The fee for head-examinership shall be payable only if there are other co-examiners for practical examination in a subject. The question of setting a paper or payment of remuneration in that connection will not arise if there is no co- examiner.

II. Higher Secondary Examination

III.High School Examination

IV. Miscellaneous

Chapter XIII

Recognition of Institutions by the Board

(1) The Chairman.

(2) The Director of Education,

(3) Six persons elected by the Board, of which at least one shall be a Principal of an Intermediate College, one Head-master of a Higher Secondary School, one Headmaster of a High School, one Principal of a Post-graduate College affiliated to the University of Rajasthan or a University Professor, and one Principal of a Degree College affiliated to the University.

(a) whether there is a real need for the institution in the locality;

(b) the constitution of the governing body, if any;

(c) the name of the Manager or Secretary or Correspondent as the case may be;

(d) the qualifications and grades of pay and conditions of service of the teaching staff;

(e) the examination or examinations for which it desires recognition;

(f) the subject or subjects of instruction in which the institution undertakes to make provision;

(g) the accommodation provided in class-rooms and in hostels;

(h) the provision made for the health, recreation and discipline of scholars;

(i) the financial position of the institution and the source and amount of income;

(j) the scale of fees charged and the provision, if any,s for the admission of poor scholars; and

(k) the number of scholars in each class or section of a class.

(a) that it shall be under the inspection of the inspecting officers of the Education Department of the State and shall be open to inspection by such other person or persons as the Board may, for purposes of formal inspection, depute independently or associate with such officers;

(b) that in the case of a High School, or a Higher Secondary School, the middle and primary sections of the school continue to be recognized by the Department of Education;

(c) that in the case of an Intermediate College, the High School in connection with which Intermediate classes have been opened continues to be recognised by the Board and the middle and primary sections of the High School continue to be recognised by the Department of Education of the State;

Note: - This clause does not apply to the Intermediate classes which from part of Degree Colleges.

(d) that Rules and Regulations issued by the Education Department of the State, so far as they are not inconsistent with the Board's Regulations, are duly followed;

(e) that all information and returns called for from the institution by the Board shall be duly furnished by the Head of the Institution;

(f) that it shall not prepare and send up candidates for a rival examination (High School, Higher Secondary, or Intermediate in Arts, Science, Commerce, or Agriculture Examinations) when an examination of the same nature and similar standard is held by the Board;

(g) that it shall make suitable arrangements for health and recreation of its pupils, which will include the following:-

(a) proper sanitary arrangements;

(b) medical inspection of its pupils at least once a year, followed by a proper medical treatment, where necessary;

(c) Physical Education of its pupils consisting of outdoor games or physical exercises;

(h) that it shall provide accommodation at the rate of not less than 12 sq. feet of floor space for each scholar in a class-room;

(i) that it shall limit the admission into any class or section of a class to the number of scholars for which there is accommodation in the class-room, subject to a maximum of 35 scholars in each class or section of a class in High School or Higher Secondary School, and 60 scholars in each class or section of a class in the Intermediate classes:

(j) that it shall appoint and maintain an adequate number of teaching staff possessing the minimum qualifications as may be prescribed by the Board and on the minimum emoluments as may be recommended under the bye-laws framed by the Board for the purpose;

(k) that it shall follow such rules regarding the admission and migration of scholars as may be laid down by the Board;

(l) that if called upon to do so, it shall place its building, staff, furniture and apparatus at the disposal of the Board to be used for its examinations.

(a) that the number of students assigned to a single teacher in practical work at one time does not exceed 20,

(b) that suitable laboratories in each branch of Experimental Science are provided, and each of them is adequately equipped,

(c) that laboratory journals are regularly maintained by the students and kept for inspections, and

(d) that workshops etc. are provided wherever vocational and technical education is given.

Chapter XIV

Residence of Students

(a) that the lodgings are open to inspection by the Head of the Institution concerned or by any other person or persons deputed by the Board for the purpose.and

(b) that the keeper is willing to submit to the requirements regarding supervision of students laid down by the Head of the Institution or by the Director of Education.

Chapter XV

Private Candidate

(i) teachers in educational institutions recognised by the Education Department, who have put in a continuous service as such for at least 18 months immediately preceding the examination at which he intends to appear, or

(ii) women residing in the territorial jurisdiction of the Board, or

(iii) failures at the examination concerned conducted by the Board or the University of Rajasthan in a previous year, or

(iv) ex-students who had fulfilled all the formalities of appearing at the above examinations in a previous year of the Board or the University of Rajasthan, and were eligible to appear at the same but could not appear for reasons of ill-health or some other adequate cause.

(i) A certificate from the Director of Education to the effect that immediately preceding the date of the examination at which he wishes to appear, he will have served continuously as a teacher for eighteen months in one or more recognised institutions.

(ii) A certificate of character from the Director of Education.

(b) Private candidates who appeared and failed at any of the above examinations immediately prior to the submission of their application, and desire to offer for the next examination subjects other than those previously offered must give an adequate explanation of the change.

(1) Physics and Chemistry (2) Biology (3) Chemistry and Biology (4) Agriculture (5) General Engineering Science (6) Engineering Drawing (7) Wood Workshop Practice (8) Engineering Workshop Practice (9) Hand Spinning and Weaving (10) Elementary Agriculture (11) Metal Work (12) Wood Work (13) Tailoring.

(i) he had put in a satisfactory course and completed all practical work and written work prescribed in the subject for the examination at an institution recognised by the Board in that subject and submits a certificate to that effect from the Head of that Institution. For the purposes of a satisfactory course, 75 per cent attendance at lectures and practical work in the laboratory, farm or workshop of the institution, as the case may be, will be necessary.

OR

(ii) he had studied the subject as a regular student at an institution recognised by the Board but had failed with that subject at the examination of the Board of a previous year and provided that he passed in the practical examination of that subject if a practical examination was held in which a pass was necessary. Such a candidate would be examined in theoretical papers only, and the marks secured by him at the last practical examination would be added to the theory marks in order to determine his result.

(a) Persons who have passed the following Public Examinations in an Oriental Language (Sanskrit, Persian or Advance Hindi, Urdu or Arabic) recognised by the Board:-

(1) Maulvi, Alim, Mulla (now defunct), and Fazil in Arabic and Munshi and Kamil in Persian conducted by the Education Department of the U.P., Diploma Examinations in Arabic and Persian conducted by the Lucknow University and the Munshi (Proficiency in Persian) Munshi, Alim (High Proficiency in persian), Munshi Fazil (Honours in Persian), Maulvi (Proficiency in Arabic), Maulvi, Alim (High Proficiency in Arabic) and Maulvi Fazil (Honours in Arabic), conducted by the Punjab University.

(2) The Sanskrit Examinations conducted by the Banaras Government Sanskrit College, the Banaras Hindu University, the Punjab University, the Education Department, Rajasthan, and the Sanskrit Title Examination of the Calcutta Sanskrit Association.

(3) The Madhyama and Sahitya Visharad Examinations of the University of Rajasthan.

(4) The Examination in Advanced Urdu, conducted by the Education Department of U.P., and the Adibe (Proficiency in Urdu), Adibe Alim (High Proficiency in Urdu) and Adibe Fazil (Honours in Urdu), conducted by the Punjab University.

(5) The Examination in Advanced Hindi, conducted by the Education Department of U.P., and the Ratan (Proficiency in Hindi), Bhushana (High Proficiency in Hindi), and Prabhakar (Honours in Hindi), conducted by the Punjab University, and the Central Board of Secondary Education, Ajmer, and Kovid (for High School Examination only) and Ratan examinations conducted by Rastra Bhasha Prachar Samiti, Wardha.

(6) The Visharad (Madhyama) Examination held by the All-India Sahitya Sammelan, Allahabad.

(7) The Vidushi (Ordinary). Vidushi (Honours), and Vidya Vinodni Examinations held by the Prayag Mahila Vidhyapith, Allahabad.

(b) Drawing Masters or Manual Training Instructors, or Teachers in a vocational or technical subject or Physical Training Instructors working in institutions recognised by the Board, or in Normal Training School recognised by the Education Department, Rajasthan.

Chapter XVI

Examinations, Enrollment and Migration.

General Rules

(a) The High School Examination;

(b) The Higher Secondary Examination;

(c) The Intermediate in Arts Examination;

(d) The Intermediate in Science Examination;

(e) The Intermediate in Commerce Examination;

(f) The Intermediate in Agriculture Examination;

(g) Examinations for the award of Diplomas or Certificates in such other branches of study as the Board may from time to time prescribe.

(a) pay the fee prescribed for the examination together with a fee of Re. 1/- for communicating paper-wise marks in each subject;

(b) state the optional subjects in which he desires to present himself for examination; and

(c) furnish the Secretary with a certificate from the Head of the institution showing that he has completed a regular course of study (including practical work and experiments in the case of subjects which involve practical work) and that he is of good character.

(i) a candidate dies before the commencement of the examination.

(ii) a candidate is detained from appearing at the examination on account of shortage in percentage of attendance,

(iii) a candidate is declared ineligible to appear. Provided that refund shall in no case be given to candidates whose forms have been rejected on account of their producing a false certificate or making a false statement in the form of application or who has failed to produce documents subject to production of which he was declared eligible.

1. Such application must be made within one month from the date of the declaration of results at the Board office.

2. All such applications must be accompanied by the laid down fee which must be sent to the Secretary by Money Order only.

3. No candidate shall be entitled to a refund of the fee unless, as a result of the scrutiny, a mistake affecting his examination result is detected.

4. If on scrutiny and rechecking a mistake in the result is detected, the result of the scrutiny shall be at once notified. In all other cases the result of the scrutiny shall be communicated to the candidate, as soon as possible, through the Officer who forwarded his application.

5. The work of scrutiny does not include re-examination of the answer-books with a view to seeing whether there has been any mistake in totalling the marks assigned to individual questions or in the form of omitting the marks assigned to any question.

(1) Certified copy of marks.

(2) Migration certificate.

Chapter XVII

Supplementary Examinations

Chapter XVIII

High School Examination

Compulsory

1. Hindi

2. English

3. General Science,

(Physics, Chemistry and Biology-including Hygiene).

4. Social Studies.

5. Elementary Mathematics.

Optional

1. Urdu.

2. Hindi.

3. Gujarati.

4. English.

5. French.

6. German.

1. Sanskrit.

2. Persian.

1. History.

2. Geography.

3. Civics with Indian Administration.

4. Elementary Journalism.

1. Drawing and Painting.

2. Music.

3. Home Science (for women candidates only).

1. Mathematics.

2. Physics and Chemistry.

1. Physics and Chemistry.

2. Biology.

1. Chemistry and Biology.

2. Agriculture.

Note. - Four papers from the above group will be deemed equivalent to two subjects.

1. General Engineering Science.

2. Engineering Drawing.

3. Wood Workshop Practice.

4. Engineering Workshop Practice.

1. Hand-spinning and Weaving.

2. Elementary Agriculture, with-

(a) Fruit Preservation and canning, or

(b) Bee keeping, or

(c) Poultry Farming, or

(d) Dairy Farming.

3. Metal Work.

4. Woodwork.

5. Tailoring.

6. Leather Work.

Note. - (1) A candidate who desires to offer more than two subjects from under the optional subjects may be allowed to offer three subjects with the permission of the headmaster of the school provided the high school in which he is prosecuting his studies is recognised in that subject and the instructions for offering subjects from the groups are complied with. Such a candidate shall have to pass in two optional subjects only, but the two in which he passes must conform to the grouping restrictions. If he passes in the third subject also, an entry that effect will be made in his certificate.

(2) A candidate who has passes the High School Examination of the Board may present himself for examination in any subsequent year in one or more optional subjects in which he has not previously passed the High School Examination, and such a candidate shall, if successful, be entitled to have an entry made in the certificate already granted to him, certifying in which additional subject or subjects, he has passed provided that if he wishes to appear in a subject or subjects, which involve practical work, he should produce satisfactory evidence that he has completed the practical course prescribed for the subject in an institution recognised by the Board for the High School standard in that subject.

Chapter XIX

Higher Secondary Examination

Compulsory

(i) Hindi.

(ii) General English.

(iii) Social Studies.

(iv) General Science.

(v) One Craft out of the following:-

(a) Spinning and Weaving,

(b) Wood Work,

(c) Metal Work,

(d) Tailoring,

(e) Workshop Practice,

(f) Leather Work,

(g) Gardening,

(h) Elementary Agricultural Engineering,

(i)Domestic Science (Compulsory for girls not taking Home Science group under optionals).

(j) Embroidery and Knitting Work,

(k) Clay Modelling and Paper Mache.

(i) Wood Work,

(ii) Metal Work,

(iii) Elementary Engineering.

Optionals

(i) Elements of Economics and Civics;

(ii) Elements of Psychology and Logic;

(iii) Sanskrit;

(iv) History;

(v) Geography;

(vi) Mathematics;

(vii) Advanced English or Hindi or any other Indian or Foreign Languages;

(viii) Persian;

(ix) Music.

(i) Physics;

(ii) Chemistry;

(iii) Biology;

(iv) Geography:

(v) Mathematics.

(i) Commercial Practice.

(ii) Book-keeping.

(iii) (a) Commercial Geography.

(b) Elements of Economics.

(iv) Shorthand and Typewriting in English.

(v) Shorthand and Typewriting in Hindi.

(vi) Typewriting in English and Hindi.

(i) General Agriculture;

(ii) Animal Husbandry;

(iii) Horticulture and Gardening;

(iv) Agriculture Chemistry with Biology.

1. History of Indian Painting (compulsory);

2. Painting;

3. Designing and Still Life;

4. Murals and Frescoes.

1. History of Indian Painting (compulsory);

2. Technical Drawing;

3. Commercial Art;

4. Engraving.

(1) History of the Art of Modelling-compulsory;

(2) Clay Modelling;

(3) Paper Mache Work;

(4) Plaster Moulding.

(1) History of the Art of Music-(compulsory);

(2) Tabla or Mridang-(compulsory);

(3) Vocal Music;

(4) Instrumental Music;

(5) Dancing (Kathak Style or Bharat Natyam).

(i) Home Economics;

(ii) Mother Craft, Child care and Child Psychology:

(iii) Physiology, Hygiene, Home Nursing and First Aid;

(iv) Nutrition and Cooking:

(v) Sewing and Laundry.

(i) Hindi;

(ii) General English;

(iii) Social Studies;

(iv) Mathematics;

(v) Physics;

(vi) Chemistry;

(vii) General Engineering (Theory);

(viii) General Engineering (Practical)-5 Trades.

(i) Hindi;

(ii) General English;

(iii) Social Studies;

(iv) General Science;

(v) Engineering Drawing.

(i) General Mechanics Course;

(ii) Radio Mechanics Course;

(iii) Electrician's Course;

(iv) Motor Mechanics Course.

Chapter XX

Intermediate Examinations

(General)

(1) The High School Examination conducted by the University of Rajasthan,

(2) The High School Examination of the Board of High School and Intermediate Education, United Provinces.

(3) The High School Examination of the Board of High School and Intermediate Education Rajputana, Central India and Gwalior (now Central Board of Secondary Education Ajmer),

(4) The Matriculation Examinations of the Universities of Allahabad, Bombay, Calcutta, Madras, Andhra, Patna, Jammu and Kashmir, Gauhati, Utkal, Banaras (Admission Examination), and Aligarh (High School Examination),

(5) S.S.L.C. Examination of Madras University,

(6) The Cambridge School Certificate (formerly called Senior Local) Examination, provided that a candidate has passed in five of such subjects as are recognised for the High School Examination of the Board,

(7) The Higher Secondary or the Higher Secondary Technical Certificate Examination of the Board of Higher Secondary Education, Delhi Province,

(8) The Diploma Examination of the Chiefs Colleges,

(9) The High School Examination for European Schools in the Central Provinces and other provinces,

(10) The High School Certificate Examination of the Board of High School Education, Central Provinces,

(11) The Anglo-Vernacular High School and English High School Examinations of Burma,

(12) The London University Matriculation Examination,

(13) The English School Leaving Certificate Examination of Travancore State,

(14) The High School Leaving Certificate Examination of Hyderabad (Daccan), provided a candidate has passed in class I or class II,

(15) The Higher Secondary Certificate Examination conducted by the Board of Secondary Education, Hyderabad (Daccan), subject to the condition that a minimum of 33 per cent of the marks in each subject has been obtained,

(16) The Secondary School Leaving Certificate Examination of Mysore, provided a candidate has been declared eligible for admission to a University course,

(17) The Diploma Examination of the Royal Indian Military College, Dehra Dun, so long as the syllabus and the standard of the examination continue to be the same as those of the examinations recognised in the foregoing clause(8),

(18) The High School Examination of the Board of Secondary Education, Delhi, provided a candidate has passed the examination in five subjects excluding (except in the case of women candidates) Domestic, Science,

(19) The Matriculation Examination of the Punjab University, provided the candidate has passes the examination in five subjects,

(20) The Cochin State S.S.L. Examination subject to the condition that the candidates passing the examination are held eligible for admission to Madras University,

(21) The S.L.C. Examination conducted by the Government of Nepal, provided a candidate has passes the examination in Class I or Class II,

(22) The High School Examination conducted by the Board of Intermediate and Secondary Education, Dacca,

(23) The Indian Air Force Matriculation Test,

(24) The Indian Army Special Certificate of Education,

(25) Qualifying Examination of the Delhi University for admission to the three year degree course of the Delhi University,

(26) S.S.L.C. Examination of the Government of Bombay provided a candidate has passed in seven subjects obtaining not less than 35% marks in each subject,

(27) High School Examination of the Board of Secondary Education, Madhya Bharat, Gwalior,

(28) The Secondary School Examination of the Bihar Examination Board, Patna,

(29) The General Certificate of Education (Ordinary) of the London University,

(30) Matriculation Examination (Old) of Osmania University, Hyderabad (Daccan),

(31) High School Examination of the Vishwa Bharti Shanti niketan,

(32) The British Civil Services Commission Forces Preliminary examination:

(i) the migration has been necessitated owing to the transfer of his parents which should be duly certified:

(ii) the student will study the same subjects in the Second Year Class of the College to which he migrates in the Board's area that he studied in the Intermediate class of the college from which he migrates.

(iii) the attendance put in by the candidate at the College from which he migrates will be counted towards his total attendance required for attending at the examination.

(iv) the head of the institution has no objection to his transfer.

Intermediate in Arts Examination

Compulsory Subjects

1. General English.

2. General Science.

Optional Subjects (Any 3 of the following)

1. English Literature.

2. A Classical Language, viz., Sanskrit, Arabic, or Persian.

3. A Modem Indian Language (Hindi or Urdu) or a Modem European Language (German or French).

4. History, and Allied Geography.

5. Geography.

6. Logic and Psychology.

7. Economics.

8. Mathematics.

9. Civics.

10. Drawing and Painting.

11. Music.

12. Home Science.

Intermediate in Science Examination

Compulsory Subjects

1. General English.

2. Social Studies.

Optional Subjects (Any 3 of the following).

1. Mathematics.

2. Chemistry.

3. Physics.

4. Biology.

5. Geography.

6. Home Science.

Intermediate in Agriculture Examination

Botany.

Zoology.

Chemistry I.

Physics.

English.

Intermediate in Commerce Examination

Compulsory subjects

1. Languages.

2. Book-keeping and Accountancy.

3. Business Methods.

4. Economics and Commercial Geography.

5. General Knowledge.

Optional Subjects (Any one of the following)

1. English Steno-typing (Shorthand and Typewriting)

2. Hindi Steno-typing (Shorthand and Typewriting)

3. Banking.

4. Elements of Industrial Organisation.

5. Mathematics.

6. Advertising and Salesmanship.

Admission of in Service Students to Board Examinations

Chapter XXI

Provident Fund

(a) "Salary" means monthly salary, and includes all fixed monthly allowances by way of pay acting or personal allowances, but does not include any other allowance.

(b) "Servant" means every whole-time officer or servant of the Board, other than those whose services have been lent to the Board by Government or who is on leave from a Government post, appointed permanently to a substantive appointment or appointed for a fixed period of not less than three years, and carrying a salary of Rs. 25/- per mensem or more.

Note. - Persons appointed on probation to permanent posts shall be eligible to subscribe to the fund, but if their services terminate before their confirmation, they shall not be entitled to receive any portion of the Board's contribution or the interest accruing thereon.

(c) "Subscriber" means a servant on whose behalf a deposit is made under these rules.

(d) "Savings Bank" means the Post Office Savings Bank.

(e) "Interest" means the interest which is paid on a deposit in the Post Office Savings Bank.

Note. - Servants of the Board are given the option of raising their subscription to the Provident Fund to 12 or 15-5/8 per cent of their salary if desired either permanently or for a specified period.

(i) In the case of Government Securities, no Security of the face value of less than Rs. 100/- shall be purchased at one time;

(ii) The Securities shall be kept in the custody of the Accountant. General, Posts and Telegraphs, and the receipts thereof in the custody of the Secretary; and

(iii) The Postal Cash Certificate and the National Savings Certificates shall be kept in the custody of the Secretary.

Form of Declaration

(For [-------] Subscriber).

Chapter XXII

Travelling and Halting Allowances

(i) For all journeys performed by rail - Single 1st class fare each way, plus 6 naya paisa per mile to cover incidental expenses, from his permanent headquarters or from any other place from which the journey is actually performed, whichever is less. During summer vacations, however, a member can be paid from any place other than his permanent headquarters if he has actually travelled from that place, subject to a maximum of 400 miles.

Note. - This maximum limit of 400 miles shall not apply when a member is required to come from his home town during the summer vacation to attend the Board or Committee meeting.

(ii) For road journeys. - Daily allowance if the distance travelled is 20 miles or less; mileage at 5 nP. a mile in excess of 20 miles if the road journey exceeds 20 miles. Mileage allowance shall not be admissible for journeys to places connected by rail.

(iii) For all journeys performed by road in continuation of rail journey-

(a) 50 nP. per mile or daily allowance whichever is less, if the road journey does not exceed 20 miles.

(b) If the road journey exceeds 20 miles, daily allowance for the first 20 miles plus mileage allowance at 50 nP. per mile for each mile in excess of 20 miles.

(iv) Daily allowance. - Rs. 7.50 nP. for each day on which a meeting or meetings are attended.

(v) A conveyance allowance of Rs. 5/- for each day on which a meeting or meetings are attended, shall be granted to the local members of the Board and its Committees.

Note. - For purpose of the above Regulation, the allowance for railway and road journey shall be admissible by the shortest route. If the journey is performed at a fare greater than by the shortest route, the Chairman may pay the fare calculated according to the route actually taken; provided that he is satisfied after making such enquiry as he considers necessary, that there was a considerable saving in time by taking the longer route.

(a) for rail journey. - Double 1st class fare plus 6 nP. per mile to cover incidental expenses. In case he travels by Air- conditioned coach, actual fare plus 6 nP. per mile.

(b) For road journey. - 50 n.P. per mile.

(c) For air journey.-Actual fare plus ¼ of the standard air fare or the incidental charges to which he would have been entitled had he travelled by rail, whichever is less.

(d) Halting allowance. - Rs. 10/- per day while travelling or halting on duty.

(i) For journeys performed by rail, single 1st class fare each way by the shortest route plus 6 n.P. per mile to cover incidental expenses.

Note. - When it is possible to travel between two places by alternative route, and the journey is performed at a fare greater than that by the shortest route, the Chairman may pay the fare calculated according to the route actually taken, provided that he is satisfied, after making such enquiry as he considers necessary, that there was a considerable saving in time by taking the longer route.

(ii) For road journeys. - As in the case of members of the Board, Committees, etc. under clause (ii) and (iii) of Regulation I.

(iii) Daily allowance. - Rs. 7.50 n.P. per day for the days on which an inspection or examination is conducted.

Schedule

Note. - 1. Ordinarily daily allowance shall be allowed for a continuous halt of not more than 10 days at any one place, but the Chairman may in special cases grant daily allowance for the period in excess of 10 days at half the rate of daily allowance when there is a continuous half of more than 10 days at any place.

2. The Steno-graphers and Orderlies to the Chairman or to any other officer while travelling with them shall receive daily allowance while travelling and halting subject to restriction given in Regulation 8.

3. Daily allowance for half at expensive places as may be declared by the Board, shall be paid at double the rate of daily allowance admissible to an officer.

Chapter XXIII

Conditions of Service, Leave etc. of the Servants of the Board

(i) Leave on full pay.

(ii) Leave on half pay.

(iii) Leave on quarter pay (on medical certificate).

(iv) Leave without pay.

Note 1. - Casual leave is not treated as a regular leave and is not debited to the leave account. Casual leave shall not be combined with regular leave of any kind.

2. "Pay" means substantive pay and does not include acting allowance.

Note - 1. The medical certificate shall be from the Civil Surgeon in cases in which the salary exceeds Rs. 300/- In cases where the salary does not exceed Rs. 300/- the medical certificate shall be from a qualified medical practitioner whose name is borne on the register of medical practitioners.

2. The possession of a medical certificate does not in itself confer upon the servant of the Board concerned any right to leave. The certificate should be submitted he authority competent to grant the leave and the orders of that authority shall be awaited.

Note. - If casual leave is taken either between two holidays or both at the beginning and end of holidays, the total period of absence shall be treated as leave.

1. Acting allowance is an allowance given in addition to substantive pay, if any, to an officer who is appointed to officiate in an appointment of which either there is no holder or of which the holder is an absentee.

2. An Officer holding an appointment substantively who is appointed to officiate in another appointment, shall not draw an acting allowance, unless the officiating appointment involves the assumption of duties or responsibilities of greater importance or of a different character. This condition is not fulfilled if the two appointments are on the same scale of pay.

3. An Officer with the substantive appointment of a progressive scale of Pay officiating in another appointment is entitled to (1) his substantive pay with the increments thereon as they fall due and (2) the acting allowance equal to one-fifth of the minimum pay of the new appointment, provided that his total emoluments do not exceed the amount of the pay of the incumbent he is appointed to officiate.

4. Subject to the sanction of the Chairman, the Secretary shall, according to the nature and importance of the work decide whether in cases of absence on leave of a member or clerical staff an extra hand is necessary to carry on the Board's work and shall also determine the amount of the salary of the extra hand, if any, and the allowance to be allowed to one or more members of the permanent staff who may be required to carry on the Board's work during the period of absence on leave of the permanent incumbent.

Chapter XXIV

Miscellaneous

(i) The minimum number of working days, exclusive of examination days, for which recognised institutions will be open during one academical year, shall not be less than 210 days.

(ii) No candidate will be presented for an examination of the Board by a recognised institution, unless he has been present for at least 75 percent of the days for which the institution was open during two academic years in Classes IX and X in the case of High School Examination, for at least 75 percent of the days for which the institution was open during three academic years in Classes IX, X, and XI in the case of the Higher Secondary Examination, and for at least 75 per cent of the lectures delivered in each subject and at least 75 per cent of tutorial and practical work classes (taken together) held in each subject during two academic years, in Classes XI and XII in the case of Intermediate Examinations.

(iii) If on account of bonafide illness supported by a medical certificate or certified by the head of the institution, from his personal knowledge, or any other reason deemed sufficient by the Chairman, the total attendance of a student falls short of the required minimum attendance, the head of the recognised institution may condone a deficiency of not more than six days in the case of High School Examination, and of not more than 3 per cent (a) lectures delivered, and (b) practical and tutorial (taken together) delivered in each subject in the case of Intermediate Examinations. All cases in which this privilege is exercised must be reported to the Chairman. If the shortage in any case exceeds the above, the Chairman may in very special circumstances condone a deficiency upto a limit of 20 days in the case of High School Examination, of 30 days in the case of Higher Secondary Examination, and upto 6 percent of the lectures delivered and practical and tutorial done in each subject in the case of the Intermediate Examinations. In addition to this, the Chairman may condone a further shortage upto 5 attendance at the most in the case of Intermediate Examinations in such special cases as may be recommended by the heads of institutions.

Note. - The N.C.C. cadets sent out to Parades and Camps and such students as are deputed to represent their institutions in games, athletic and cultural activities conducted by the Board or by the Government, be treated as present for the days of their absence for the above purposes, and their presence shall be added to their total attendance.

(iv) Excepting private candidates, no candidate shall be presented for the High School Examination unless he has attended 75% of the periods devoted to Physical Training, including attendance at games to the extent of 15 per cent. Wherever possible, Military Drill (close order Drill) shall form part of Physical Training. Exemption shall not be granted to any student from Physical Training except on medical grounds. The minimum number of periods devoted to Physical Training in such institutions during one academic year shall be hundred. The period for which a candidate has been declared unfit for Physical training, shall not be counted for the purpose of calculating his percentage of attendance. For purpose of condonation of shortage in attendance at Physical Training, such rules as apply for the regular teaching work, shall be applied to the Physical Training also.

(v) Students of Intermediate colleges who go out on excursions in connection with the practical work in Economics, History, Geography, Commerce, Chemistry, Physics, or Biology should be marked present in colleges for the day they are put on such excursions.

(vi) In the case of failed and detained candidate from recognised institutions, and of those having passed the Junior Cambridge (Junior .Local) or Senior Cambridge (Senior Local) or any other examinations as provided for in these Regulations, are admitted to class X of a recognised High School or class XI of a Higher Secondary School or class XII of a recognised Intermediate college under the Regulations, the percentage will be calculated for on academic year only. The course for the High School or the Intermediate Examination being a two years course in each subject and for the Higher Secondary of three years, a charge of subject in class X, XI or XII, as the case may be, is not permissible.

(vii) In exceptional cases where a candidate has migrated from one institution to another institution, both being within the jurisdiction of the Board, and if an optional subject taken by him is not taught in the latter institution, the Head of the Institution may permit a change of subject or subjects with the permission of the Board. The attendance put in by a candidate in a subject which he subsequently changed with the permission of the Board should be counted alongwith the attendance in the new subject or subjects for the purpose of calculating his percentage of attendance in the new subject or subjects.

(b) The Accounts and Balance Sheet when audited, together with the Auditor’s Reports, shall be submitted to the State Government each year.

Chapter XXV

Medals, Scholarships and Prizes

(i) Two scholarships of the monthly value of Rs. 25/- each to the candidates who stand first and second at the Intermediate in Ails Examination.

(ii) Two scholarships of the monthly value of Rs. 25/- each to the candidates who stand first and second at the Intermediate in Science Examination.

(iii) Two scholarships of the monthly value of Rs. 25/- each to the candidates who stand first and second at the Intermediate in Commerce Examination.

(iv) One scholarship of Rs. 25/- p.m. to a candidate who stands first at the Intermediate in Agriculture Examination, as a result of Part II Examination.

(v) One scholarship of Rs. 25/- p.m. to a woman candidate who stands first at the Intermediate Examinations, among the women students.

(vi) Two scholarships of the monthly value of Rs. 20/- each to / the candidates who stand first and second at the Higher Secondary Examination, tenable for 36 months.

(vii) Two scholarships of the monthly value of Rs. 16/- each to the candidate who stand first and second at the High School Examination.

(viii) Two scholarships of the monthly value of Rs. 12/- each to the candidates who stand third and fourth at the High School Examination.

(ix) One scholarship of the monthly value of Rs. 16/- to a woman candidate who stands first at the High School Examination, among the women candidates.

Note. - (1) Only one scholarship will be awarded to a candidate In case a candidate gets two, he is to select one, and the remaining scholarship will be awarded to the next best candidate.

(2) For the award of a scholarship, first class is necessary.

Chapter XXVI

Meetings of the Board and its Committees

(i) to adjourn a debate,

(ii) to adjourn the meeting,

(iii) to dissolve the meeting,

(iv) to change the order of the business,

(v) to refer any matter to any Authority or Officer of the Board of the Education Department,

(vi) to pass to the next item of business,

(vii) to appoint a committee,

(viii) to resolve the meeting into a Committee,

(ix) to propose that the question be now put,

(x) to move an amendment to a motion of which notice has been given.

(b) A motion under (i), (ii), (vi), or (ix) above shall be put to the vote without discussion.

(c) Motions under (ix) shall only be moved with the consent of the Chairman.

(i) If there is amendment, the Chairman shall state the motion and the amendment and take the vote of the meeting.

(ii) If the amendment is negatived, the original motion shall again be stated from the Chair and subject to the foregoing Regulations any other amendment which is in order may than be proposed thereto.

(iii) If an amendment is carried, the motion as amended shall be stated from the Chair, and may then be debated as a substantive question to which any further amendments, to the original motion which are in order, so far as they shall be applicable, may be proposed, subject to the foregoing Regulations. Such further amendment shall be disposed of in the same manner as the original amendment. When all the amendments have been thus dealt with, the Chairman shall take the vote of the meeting on the motion as amended as the substantive resolution.