Punjab School Education Board (Recognition of Examinations of other Universities, Boards and Bodies) Regulations, 1979
Published vide Notification No. 61-Estt-PSEB-5EA-79/381 dated 2.2.1979.
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No. 61-Estt-PSEB-5EA-79/381. - In exercise of the powers conferred by sub-section (1) of Section 24 of the Punjab School Education Board Act, 1969, the Punjab School Education Board with the previous sanction of the State Government, makes the following regulations, namely :-
The Punjab School Education Board (Recognition of Examinations of other Universities, Boards and Bodies) Regulations.
Part-I
- Short title.- These regulations may be called the Punjab School Education Board (Recognition of Examinations of other Universities, Boards and Bodies) Regulations, 1979.
- Commencement.- These shall come into force at once.
- Extent of application.- These shall apply to the examinations of the various Universities, Boards and Bodies for purposes of granting recognition as equivalent to the Matriculation, Higher Secondary or any other examination of this Board.
- Definitions.- Unless there is anything repugnant in the subject or context, the terms and expressions used in these regulations shall have the same meaning as assigned to them in the Punjab School Education Board Act, 1969.
Part-II
- Examinations recognised as equivalent to the Matriculation or Higher Secondary Examinations by the Punjab University before the 11th August, 1969, as detailed in the Punjab University Calendar, 1969, Volume III, shall be accepted by this Board unless such equivalence has been subsequently withdrawn by the Board.
- Equivalence of examinations under these regulations shall be determined by the Board or any other authority empowered by the Board in this behalf, taking into consideration the number of years required to complete a course, the syllabuses followed and any other factors relevant for the purpose of determining the academic standards of the University, or Board or Body concerned, as the case may be.
- The Board, or the authority appointed in this behalf may from time to time review the equivalence of various examinations referred to above, and may rescind or modify such equivalence previously granted, as may be considered necessary.