Jammu and Kashmir Board of School Education Act, 1975

JK266

[Received the assent of the Governor on 27th August, 1975 and published in the government Gazette dated 28th August, 1975.]

An Act to reform and re-organise School Education in the State and consolidate and amend the law relating thereto.

Whereas, with a view to securing that education should,-

(a) relate intimately to the development of the potentialities of youth, to the National needs and to the aspirations of the people ; and

(b) discover talent and nurture it ; and

(c) promote equality of opportunity by providing necessary facilities ; and

(d) help generally to raise the standard of living and productivity of the State and achieve closer and willing participation of the people in democratic processes. It is expedient that-

(1) facilities are provided for ensuring universalisation of Elementary Education by arranging for a two point entry system in the new educational system ; and

(2) the existing institutional structure at the higher secondary stage be so co-ordinated as to provide for twelve years schooling, ten years of schooling in secondary education followed by two years in higher secondary education so as to achieve a uniform pattern of Secondary and Higher Secondary Education for laying the foundation of a society which is academically alert, scientific in outlook and forward looking ; and

Whereas for securing the above objectives, it is necessary to reform, recognise and reconstruct the existing system of school education, and for that purpose, to consolidate and amend the law relating thereto ; and Whereas it is expedient to establish a Board to regulate, control and develop Education in the State of Jammu and Kashmir up to the Higher Secondary level by providing varied course with a view to equipping pupils for different occupations for education in the Universities and other cultural purposes and to examine the candidates and to award certificates to successful candidates and doing all other things incidental thereto.

Be it enacted by the Jammu and Kashmir State Legislature in the Twenty-sixth Year of the Republic of India as follows:-

CHAPTER I

Preliminary

1. Short title, extent and commencement.- (1) This Act may be called the Jammu and Kashmir Board of School Education Act, 1975.

(2) It extends to the whole of the State of Jammu and Kashmir.

(3) This section shall come into force at once and the other provisions of this Act shall come into force on such [date] as the Government may by notification in the Government Gazette appoint.

2. Interpretation.- In this Act unless there is anything repugnant in the subject or context,-

(a) "Board" means the Jammu and Kashmir State Board of School Education established under section 3 ;

(b) "Chairman" means the Chairman of the Board ;

(c) "Elementary Education" means the education imported in a primary school in such subjects and up to such standards as the Government may determine from time to time ;

(d) "Examination" means any examination in general, technical, vocational or special education or in fine art courses or other examinations within the purview of and conducted by the Board ;

(e) "Higher Secondary Education" means such general, technical, vocational or special education (including any combined course thereof) which follows the stage of Secondary Education and is imparted in classes XI and XII and precedes the education controlled by a University or any other examining body established by law in the State or outside ;

(f) "Institution/School" means an institution/school imparting primary, secondary and/or higher secondary (school graduation) education and includes the part of an institution imparting instructions in the said course ;

(g) "prescribed" means prescribed by regulations ;

(h) "Recognised" along with its grammatical variations and cognate expressions, used with reference to institutions means recognised by the board for purpose of admission to the privileges of the Board ;

(i) "Regulations" means regulations made by the Board under this Act ;

(j) "Secretary" means the Secretary of the Board ;

(k) "Secondary Education" means such general, technical, vocational or special education (including any combined course thereof) which follows the stage of elementary education and is imparted in classes IX and X and precedes the higher secondary education ;

(l) "Text Book" in relation to any standard or course means any book prescribed/approved by the Board or caused to be prepared/approved by the Board ;

(m) "Training Institution" means a training institution run, aided and recognised by the Government.

CHAPTER II

Constitution of Board

3. Incorporation of the Board.- (1) The Government shall, by notification in the Government Gazette, establish a Board of School Education for the State to advise the Government on matters of policy relating to Elementary Education Secondary education and Higher Secondary Education and in respect of matters specified by or under this Act.

(2) The Board shall be a body corporate by the name of the "Jammu and Kashmir State Board of School Education" and shall have perpetual succession and a common seal and shall have power to acquire, hold and dispose of property and to enter into contracts and do all other things necessary for the purpose of its constitution and may sue or be sued by its corporate name as aforesaid.

4. Composition of the Board.- The Board shall consist of the following members, namely :-
5. Chairman ;
6. Commissioner Education ;
7. Secretary Education ;
8. Director School Education (Boys) ;
9. Director School Education (Girls) ;

6-7. A representative each of the two Universities of Kashmir and Jammu respectively, to be nominated by the concerned University council.

8-11. 4 school teachers to be nominated by Government, of whom 2 shall be lady teacher concerned with Girls Education and 2 male teachers concerned with Boys Education ;

12. An eminent educationist unconnected with the administration to be nominated by Government ;
13. A representative of one of the Teacher's Training Institutions in the State, to be nominated by the Government ; and

14-15. 2 person to be nominated by Government one lady and one male officer from among Principals, Headmasters and Headmistresses of teaching institutions in the State.

5. Term of office of members.- (1) Members of the Board, shall hold office for a period of three years from the date of the notification published in the government Gazette under section 8 :

Provided that even after the said period of three years such members shall continue to hold office till their successors have been notified under section 8.

(2) A member nominated under any of the provisions of section 4 shall retain membership of the Board only so long as he holds the office by virtue of which he was nominated.

6. Filling of vacancies on expiry of term of office.- When the term of office of any member has expired, vacancy so caused shall be filled without delay.
7. Vacancy of member owing to absence without permission.- If a member of the Board or any committee thereof during the term for which he has been nominated, absent himself without the permission of the Board or the committee, as the case may be, from three consecutive meetings thereof, his office shall thereupon be declared by the Chairman to be vacant.
8. Publication of names.- The names of persons who have been nominated to be members of the Board under section 4 shall be published by the secretary by a notification in the Government Gazette.
9. Headquarters of the Board and its two Divisions.- The headquarters of the Board shall be at Srinagar and Jammu for such periods as the Chairman may from time to time determine :

Provided that the two divisions of the Board shall be stationed permanently at Srinagar and Jammu.

10. Powers and functions of the Board.- Subject to the provisions of this Act and also subject to the board educational policies and such directions and instructions as the Government may adopt and issue, from time to time, the Board shall have the following powers and functions :-

(i) to prescribe the courses of institution, prepare curricula and detailed syllabi and also prescribe text books for the elementary, secondary school and higher secondary (school graduation), school examinations ;

(ii) to conduct public examinations for persons who have pursued the secondary school and higher secondary (school graduation) school education courses ;

(iii) to publish the results of examinations conducted by the Board ;

(iv) to grant diplomas or certificates to persons who have passed the examinations of the Board under conditions laid down in the regulations ;

(v) to recognise institutions for the purpose of providing instructions in the Secondary and Higher Secondary Courses on such conditions and on receipt of such fees as may be fixed by the regulations ;

(vi) to require schools recognised by the board, to extend their cooperation in the conduct of examinations held by it, by placing their staff, equipment, halls and rooms, laboratories and other apparatus at the disposal of the board ;

(vii) to conduct inspection of the recognised schools/institutions to ensure-

(a) that the recognised school have the requisite facilities of playgrounds, furniture, laboratories, library, equipment, accommodation and qualified teaching staff as prescribed by the regulations.

(b) that no recognised school/institutions adopts books as courses of study other than those prescribed/approved by the board ;

(c) that the recognised schools/institutions maintain the standard of education and impart instructions strictly in accordance with the regulations made under this Act ;

(viii) to disaffiliate recognised schools which do not fulfil the conditions laid down in clause (vi) and sub-clauses (a), (b), and (c) of clause (vii) of this section ;

(ix) to admit candidates to the examination of the Board under the conditions laid down by the Regulations ;

(x) to demand and receive such fees as may be prescribed by the regulations ;

(xi) to hold, control and administer the funds and property by the Board ;

(xii) to receive bequests, donations, endowments, trusts and other transfers of any property or interest therein ;

(xiii) to co-operate with the University of Jammu, University of Kashmir, other Boards and with other authorities and with other institutions in such manner and for such purposes as the Board may determine ;

(xiv) to place before the Government the view of the board on any matter with which it is concerned ;

(xv) to call for reports from a Director of School Education on the conditions prevailing in the recognised institutions or in institutions applying for recognition.

(xvi) to adopt measures to promote the physical, moral, cultural and social welfare of the students in recognised institutions ;

(xvii) to take such measures as the Board may think necessary to raise the standard of the education in the State and advise the Government on matters of policy relating to elementary, secondary and higher secondary education ;

(xviii) to frame regulations for carrying out its purposes ;

(xix) to institute and award medals and prises and scholarships under conditions that may be prescribed ;

(xx) to approve the annual financial estimates of the board after having been enclosed by the Finance Committee ;

(xxi) to appoint committees consisting of such members of the Board and such other persons, if any, as the Board in each case may deem fit for carrying out specified purposes and to delegate to there committees, such powers as it may consider necessary ;

(xxii) to issue instructions by correspondence ;

(xxiii) to exercise full academic control over the recognised institutions ;

(xxiv) to obtain loans in furtherance of the objects of the Board ;

(xxv) to delegate such of its powers to any officer or committee of the Board as it may deem fit, provided that such delegation is made by a majority of not less than two-thirds of the members of the Board ;

(xxvi) to appoint, save as otherwise provided in this Act, the Joint Secretaries and such other officers as may be declared by the Regulations to be the officers of the Board ;

(xxvii) to undertake editing, printing and publication-of text books for various courses, as the Board may deem proper ;

(xxviii) to adopt measures for co-ordinating National and State policies in secondary and higher secondary, technical and vocational education and for co-ordinating higher secondary education with the elementary and University education ;

(xxix) to constitute various, divisions, units and committees for the furtherance of its objectives ; and

(xxx) to do all such other acts and things as may be necessary for furtherance of the objectives of the board as a corporate body constituted for regulating and supervising elementary, secondary and higher secondary education in the State.

11. Officers of the Board.- Subject to the other provisions of this Act, the following shall be the officers of the Board, namely :-

(1) the Chairman ;

(2) the Secretary to the Board ;

(3) the Joint Secretaries to the Board ;

(4) such other officers as may be declared by regulations to be the officers of the Board.

12. Chairman.- (1) The Chairman shall be whole-time paid officer of the Board and he will be appointed by the Government for such term as the Government may determine :

Provided that the person acting a Chairman of the Board immediately before the commencement of this Act, shall continue to act as such till the appointment of a Chairman under this section is made by the Government.

(2) The Chairman shall receive such salary not exceeding Rs. 2,500 P. M. and such other facilities as the Government may determine.

13. Powers and duties of the Chairman.- (1) The Chairman shall be the Head of the Board and shall ensure that this Act and the regulations are faithfully observed and shall have all powers necessary for the purpose.

(2) The Chairman may at any time, and shall at prescribed intervals or on receipt of a requisition signed by not less than 1/3rd of the total number of the members of the Board and stating the business to be brought before the Board call a meeting of the Board in the prescribed manner.

(3) The Chairman shall have the power to seek a review of previous decision or decisions of the Board, as he deems necessary.

(4) If, in the opinion of the Chairman, any emergency has arisen which requires that immediate act on should be taken, he shall take such action as he deems necessary and shall thereafter report the action taken to the Board at its next meeting.

(5) Subject to such rules and procedure as may be prescribed by the Government the Chairman shall have the power to appoint the ministerial, technical and inferior staff of the Board.

(6) The Chairman shall preside at every meeting of the Board at which he is present.

(7) The Chairman, may subject to the approval of the Board delegate any of his powers prescribed under the provisions of this Act or regulations made thereunder to the Secretary of the Board.

14. Secretary.- The Secretary of the Board shall be a whole-time paid officer and shall be appointed by the Government with the concurrence of the Board on such terms and conditions, as the Government may determine :

Provided that the person acting as the Secretary of the Board immediately before the commencement of this Act shall continue to act as such till a Secretary under this section is appointed by the Government.

15. Powers and functions of the Secretary.- (1) The Secretary shall, subject to the control of the Board, be the Chief Executive Officer of the Board.

(2) The Secretary shall, subject to the regulations prescribed in this behalf, control the ministerial, technical and inferior staff of the Board and shall maintain discipline in all Units of the Board and take action whenever needed for the purpose.

(3) the Secretary shall be responsible for the preparation and presentation of the annual estimates and statements of accounts.

(4) The Secretary shall be the custodian of the records, the common seal and such other property of the Board as the Board or Chairman may commit to his charge.

(5) The secretary or any other officer/officers authorised by him shall under the authority of the Chairman, conduct the official correspondence of the Board.

(6) Subject to the control of the Examination Committee, the Secretary shall be responsible for making arrangements for holding the examination of the Board and shall in order to ensure the smooth and efficient conduct of the examinations take such action as he deems necessary for the purpose.

(7) Subject to the control of Examination Committee, the Secretary shall be responsible for making arrangements connected with setting and printing of question papers for all examinations held by the Board including their safe custody and all other matters connected therewith.

(8) the secretary shall, on behalf of the Board, issue diplomas and certificates in the prescribed form to the successful candidates who have passed the examination of the Board.

(9) All meetings of the Board shall be convened through the Secretary in the manner provided in the regulations.

(10) The Secretary shall be responsible for seeing that all money of the Board are expended for the purpose for which they are granted or allotted.

(11) Unless otherwise ordered by the board the Secretary shall also act as the Secretary of the committees constituted under this Act or regulations made thereunder and shall be responsible for keeping the minutes of their meetings :

Provided that he may authorise any officer of the Board to keep the minutes of the various committees.

(12) Unless otherwise ordered by the Chairman the Secretary shall participate in all meetings of the Board but shall have no right to vote.

(13) The Secretary may, with the previous approval of the Chairman, delegate any of his powers, prescribed under the provisions of this Act or regulations made thereunder, to any officer of the Board.

(14) The Secretary shall exercise such other' powers as may be prescribed by rules or regulations or as may be delegated to him by the Chairman.

16. Joint Secretary.- The board shall appoint one or more Joint Secretaries on such terms and conditions and for such period as the Board may deem fit.
17. Powers and functions of Joint secretaries.- The Joint Secretary shall in absence of the Secretary act as the Secretary of the Board and various other committees and shall perform such other duties and exercise such other powers of the Secretary as may be assigned to him by the Chairman of the Board :

Provided that when there are more than one Joint Secretaries the senior-most shall act as the Secretary.

18. Terms and conditions of service of employees.- The Board may make regulations providing for the minimum qualifications for recruitment and the conditions of service of the employees of the Board ; provided that the conditions of service applicable to an employee of the Board of Secondary Education before the commencement of this Act shall not be varied to his disadvantage.

CHAPTER III

Funds, Accounts and Contracts

19. Constitution of Board Fund.- (1) All moneys at the constituted and all sums received by or on behalf of the Board under this Act or otherwise shall be placed to the credit thereof.
20. Custody and investment of Board Fund.- (1) All moneys at the credit of the Board Fund except permanent advance require to meet petty expenditure shall be kept in the current or Savings Bank Account with a Scheduled Bank :

Provided that nothing in this section shall be deemed to preclude the Board from investing any moneys belonging to the Board including any un-applied income in any of the approved securities or to place on fixed deposit in any Scheduled Bank, any portion of such moneys not required immediately for expenditure.

Explanation.- In this sub-section, the expression 'Scheduled Bank' means a Bank included in the Second Schedule to the Reserve Bank of India Act, 1934.

(2) Subject to the direction of the Chairman, the accounts of the Board with a Bank shall be operated upon by the Secretary of the Board or by such other officer as may be authorised by the Chairman for the purpose.

21. Application of Board Fund.- Subject to the provisions of this Act, the Board Fund shall be applied as follows :-

(i) For payment of charge and expenses incidental to several matters specified in this Act in accordance with the regulations made in this behalf.

(ii) For other purposes for which by or under this Act powers are conferred and duties imposed upon by the Board in accordance with the regulations.

22. Audit of the Accounts of the Board.- The accounts of the Board shall be audited annually by such agency as may be specified by the Government and a copy of audited accounts and balance sheet shall be submitted by the Board to the Government at the end of every year.
23. Contracts.- All contracts and assurances of property of the Board shall be in writing for and on behalf of the Board and shall be signed by the Secretary or a person authorised by the Board or in such other manner as may be prescribed and shall if so signed, be binding on the Board.

CHAPTER IV

Committees of the Board

24. Appointment and constitution of Committees.- (1) The Board shall appoint the following Committees, namely :-

(a) a Recognition Committee ;

(b) a Finance Committee ;

(c) a Committee for Examinations ;

(d) a Committee for Development and Research ;

(e) an Academic Committee to consider general questions relating to preparations of curricula, syllabi and prescription of books for various courses from Class I to XII; and

(f) such other Committees, if any, as may be prescribed.

(2) The Board shall constitute the Committees in such manner and for such period as it may prescribe by regulations.

(3) The term of office of the members of the Committees shall be such as may be prescribed by regulations.

(4) Unless otherwise provided in the regulations, no person shall be a member of more than two of the following Committees :-

(a) the Committee for Examination ;

(b) the Finance Committee ;

(c) the Recognition Committee ;

(d) the Academic Committee ; and

(e) the Development and Research Committee.

25. Powers and functions of the Committees.- (a) Recognition Committee. - The Recognition Committee shall scrutinise applications received from schools desiring to be recognised for purposes of an examination or examinations conducted by the Board, call for any information necessary for purposes of recognition, appoint panels of Inspectors inclusive of the officers of the Board, to conduct the inspection of various schools and perform such other duties as may be prescribed or delegated to it by the Board. It may appoint sub-committees for the purpose, whenever necessary.

(b) Finance Committee-

(i) the Finance Committee shall act as an advisory body in all matters concerning the finances of the Board ;

(ii) the Finance Committee shall prepare the Annual Budget of Income and Expenditure and submit it to the Board for its approval ;

(iii) no new item of expenditure shall be incurred by the Board or its administrative or executive head without the prior concurrence of the Finance Committee ;

(iv) the Finance Committee shall perform such other functions as may be prescribed or delegated to it by the Board.

(c) A Committee for Examinations.-

The Committee for Examinations shall, subject to the control of the Board.-

(i) make arrangement for the conduct of the examinations in conformity with the regulations ;

(ii) constitute a sub-committee for appointment of paper setters and examiners after considering the recommendations of the committee of Courses ;

(iii) propose the opening and closing of examination centres ;

(iv) appoint tabulators and collectors for the examinations conducted by the Board.

(v) consider and decide the cases relating to in misconduct and use of unfair means in the examination conducted by the Board ;

(vi) authorise Secretary or any other officer to scrutinise applications from private candidates for permission to appear in the examinations of Board ;

(vii) appoint Superintendents, Deputy Superintendents, Assistant Superintendents and Invigilators for the conduct of the various examinations of the Board ;

(viii) appoint vigilance squads and inspectors for the various examinations of the Board ;

(ix) consider all other matters arising out of the conduct of examinations and make recommendations, where necessary, to the Board ;

(x) authorise declaration and publication of results of the examinations conducted by the Board ;

(xi) quash the result of a candidate after it has been declared if he is disqualified for having used unfair means in the examination ;

(xii) amend or quash the result of a candidate after it has been passed and published, when found to have been effected by error, mal-practise, fraud, misrepresentation or any other misconduct ; and

(xiii) constitute such other sub-committee and delegate such powers to it as it may consider necessary.

(d) development and Research Committee.-

The committee shall deal with all matters relating to development and research of new techniques and producers especially those relating to examination reforms. It shall also organise orientation courses or training programmes for paper setters, moderators and examiners.

(e) An Academic Committee-

The Academic Committee shall-

(i) consider all academic questions relating to examinations conducted by the Board, including the conditions to be fulfilled and the tests to be passed by the candidates and report thereon, to the Board ;

(ii) recommended to the board syllabi and courses of study for the examinations held by the Board except such text books as may be got edited by the Board itself, after considering the recommendations of the committee of courses ;

(iii) constitute sub-committees for preparation of syllabi in various courses ;

(iv) advise the Board oh general matters relating to technical and vocational education ;

(v) make arrangements for editing, printing and publication of such books as may be decided by the Board ;

(vi) make suggestions and recommendations to the Board for the dissemination and promotion of women's education in the State ;

(vii) constitute such other sub-committee and delegate such powers to it as it may consider necessary.

26. Other Committees.- The other Committees shall exercise such powers and discharge such duties as may be prescribed by regulations.

CHAPTER V

Procedure of the Board and of its Committees

27. Casual vacancies.- All casual vacancies among the members of the Board, or of a Committee appointed by the Board shall be filled as. soon as convenient, by the Government or body or person who nominated the member whose place has become vacant and the person nominated or appointed to a casual vacancy shall be a member of the Board or the Committee, as the case may be, for the residue of the term for which the person whose place he fills would have been a member.
28. Proceedings not invalidated by reason of vacancies and irregularities.- No act or proceedings of the Board or of a committee appointed by it shall be invalidated merely by reason of a vacancy or vacancies among its members, or by reason of a defect in its constitution or an irregularity in procedure not affecting the merits of the case.
29. Quorum.- The quorum to constitute a meeting of the Board or any committee shall be, one-third of the total number of members of the Board or the Committee.
30. Members interested not to take part in discussion.- No member shall take part in the discussion of, or exercise his vote on any matter in which he has any personal interest.
31. Powers of the Government.- (1) The Government shall have the right to cause an enquiry to be made by such person or persons as it may direct in respect of any matter connected with the affairs or functioning of the Board.

(2) The Government shall communicate to the Board its view with reference to the results of the inspection or enquiry and may, after ascertaining the views of the Board thereon, advise it on the action to be taken and fix a time limit for taking such action.

(3) The Board shall report to the Government such action, if any, as it proposes to take or has taken upon the communication received under subsection (2).

(4) If the Board does not, within a reasonable time, take action to the satisfaction of the Government with reference to the matter on which a communication has been received under sub-section (2), the Government, may, after considering any report which the Board may furnish, issue such directions consistent with the provisions of this Act, as it may think fit and the Board shall comply with such directions.

32. Powers of the Government for removal of difficulty.- If any difficulty arises as to the first constitution of the Board and of any of its committees after the commencement of this Act, or otherwise in giving effect to the provisions of this Act the Government, as occasion may require, may by order do anything which appears to them necessary for the purpose of removing the difficulty.

CHAPTER VI

Miscellaneous

33. Powers of the Board to make regulations.- (1) The Board may make regulations for the purposes of carrying into effect the provisions of this Act.

(2) In particular and without prejudice to the generality of the foregoing powers, the Board may make regulations providing for the following matters, namely :-

(a) the procedure of conduct of business of the Board and its committees ;

(b) the constitution, powers and duties of the committees set up by the Board ;

(c) the conferment, of the diploma and certificates ;

(d) the conditions for admission of institutions to the privileges of recognition and withdrawal of recognition ;

(e) the courses of study to be laid down for all certificates including such courses of study as may be printed, edited and published by the Board ;

(f) the conditions under which the candidates shall be admitted to the examinations of the Board and shall be eligible for diplomas and certificates ;

(g) the fees for admission to the examinations of the Board ;

(h) the remuneration for paper setters, examiners, supervisory staff etc. engaged for the conduct of the examinations of the Board ;

(i) the appointment of examiners and their powers and duties ;

(j) the conduct of examinations ;

(k) the appointment of officers, ministerial staff and other staff of the Board and the conditions of their service.;

(l) the constitution of a Provident Fund for the benefit of officers, officials and other staff employed by the Board ;

(m) the control, administration, safe custody and management in all respects of the finances of the Board ;

(n) the institution of scholarships, medals and prises ;

(o) the allowances of the members of the Board and all its committees ;

(p) the conditions of the pension of permanent employees of the Board ;

(q) the curricula and courses of study to be laid down and books prescribed for the elementary, secondary and higher secondary education ;

(r) procedure for effecting corrections in date of birth, name and parentage of a candidate having passed, an examination of the Board in the records of the Board ;

(s) all matters which by this Act are to be or may be prescribed or provided for by regulations.

34. First Regulation of the Board.- The first regulation shall be made by the Government after previous publication and they shall be deemed to have been made by the Board and shall continue to be in force until altered by the Board :

Provided that till such time as the Government publishes the first, regulations, the regulations and procedures prescribed and adopted by the board of the Secondary Education constituted under the Jammu and Kashmir Secondary Education Act, 1965, shall be acted upon for organising, regulating and supervising the Secondary School and Higher Secondary School Education in the Jammu and Kashmir State, unless otherwise those are repugnant to the provisions of this act.

35. Copies of regulations and alterations thereof.- A copy, of every regulation made by the board under section 33 and of every modification or revision thereof or of each of the first regulations of the Board made or deemed to have been made under section 34 shall be submitted to the Government for information.
36. Provisions regarding institutions imparting secondary and higher secondary education recognised by the Board of Secondary Education.- Notwithstanding anything contained in this Act, all educational institutions admitted to the privileges of the Board of Secondary Education in respect of High School and Higher Secondary School Education shall after the commencement of this Act, be deemed to be admitted to the privileges of the board under this Act.
37. Facilities to be afforded to students studying and eligible for examinations of the Board of Secondary Education, University of Jammu or University of Kashmir in Secondary or Higher Secondary Education.- Notwithstanding anything contained in this Act or the regulations made thereunder, the Board shall provide (for such period as may be prescribed) for the instructions of the students of institutions admitted to the privileges of the University of Jammu or University of Kashmir or the Jammu and Kashmir Board of Secondary Education , who before the commencement of this Act were eligible for P. U. C. or B. A., B. Sc., B. Com. Part I of the said University or Matriculation or Higher Secondary Education in Secondary Core or Elective of the said Board of Secondary Education in Secondary or Higher Secondary Education, as the case may be and for the examination of such students and other students in accordance with the prospectus of studies of the said University and the Board of Secondary Education.
38. Continuance of service of the existing employees.- Notwithstanding anything contained in this Act or any regulation made thereunder or in any other law for the time being in force, all employees of the Board of Secondary Education, constituted under the Jammu and Kashmir Secondary Education Act, 1965, who immediately before the commencement of this Act, were holding or discharging the duties of any post or office in connection with the affairs of the said Board shall continue in service on the same terms and conditions as regulated their service before such commencement.
39. Alternation in the designation of a Government officer.- Where any provision of the Act or the regulation refer to any officer Government by designation, then, if that designation is altered or the office held by such officer ceases to exist the reference shall be construed as reference to the altered designation, or as the case may be to such corresponding officer as the Government may direct.
40. Meetings of the Board.- The Board shall hold its meetings at least four times in a year but three months shall not intervene between its last meeting and the next following meeting.
41. Transitional arrangements.- Till such time as the board and Committees are constituted under the provisions of this Act, the Chairman shall have power to perform such duties and exercise such powers as have been conferred upon the Board and the Committees under the provisions of this Act.
42. Assets and liabilities.- The assets and liabilities of the Board of Secondary education existing immediately before the commencement of the Act shall form the assets and liabilities of the Board constituted under this Act.
43. Legal proceedings.- Where immediately before the commencement of this Act, the Board of Secondary Education was a party of any legal proceedings with respect to any property, rights or liabilities, the Board which succeeds to acquire that property or those rights or liabilities by virtue of this act shall be deemed to be substituted for the Board of Secondary Education as a party to those proceedings and the proceedings may continue accordingly.
44. Repeal and savings.- (1) The Jammu and Kashmir Secondary Education Act, 1965 is hereby repealed.

(2) Notwithstanding such repeal.-

(a) All diplomas, certificates and privileges granted by the Board of Secondary Education under the Jammu and Kashmir Secondary Education Act, 1965 shall be as good and valid as if conferred and granted by the Board under this Act ; and

(b) anything done, any action taken, any appointment made or order issued under the Act, so repealed shall be deemed to have been done, taken, made or issued under this Act :

Provided that if any appointment was made under the Act so repealed subject to any condition, such appointment shall continue subject to that condition under this Act.