(1)The State Board shall be constituted with the following members :-(i)The Minister of Education, by virtue of his office, who shall be the Chairman of the Board.(ii)The Deputy Minister of Education, by virtue of his office who shall be the Vice-Chairman of the Board.(iii)The Director of Public Instruction by virtue of his office.(iv)The Joint Director of Public Instruction or the Officer in-charge of Elementary Education by whatever name he may be designated, by virtue of his office, who shall be the Secretary of the Board.(v)The Assistant Director of Public Instruction in-charge of Women's Education.(vi)One Inspector of Schools, to be nominated by the State Government.(vii)One Principal of a Basic Training Centre to be nominated by the State Government.(viii)Five representatives to be elected by the Assam Legislative Assembly from amongst its members.(ix)One representative from each of the District Councils of the Autonomous Districts.(x)One Chairman of a Municipal Board or a Town Committee to be nominated by the State Government.(xi)Two Presidents of Mohkuma Parishads to be nominated by the State Government.(xii)Three members to be nominated by the State Government who will be educationists and of whom one will be a woman.(xiii)Members not exceeding three in number to be nominated by the State Government to serve such other interests as, in the opinion of the Government, should specially be represented.(xiv)Chairman of the State Social Welfare Board.(xv)Two representatives of teachers of LowerPrimary and Middle Vernacular Schools to be nominated by the State Government.(2)No person shall be entitled to continue as a member under clause (viii) of sub-section (1) if he ceases to be a member of the Legislative Assembly,(3)No person nominated or appointed by virtue of his office under this section shall continue to be a member of the State Board, if he ceases to hold that office.(4)Seven members shall form the quorum.
