Section 2 in The Haryana Board of School Education Act, 1969
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Board" means the Board of School Education, Haryana, established and constituted under Section 3;(b)"examination" means an examination conducted by the Board;(c)"institution" means an educational institution imparting school education;(d)"managing committee" means by managing committee constituted by the foundation society or the Governing body of a recognised institution not owned or controlled by the State Government;(e)"prescribed" mean prescribed by regulations made under this Act;(f)"recognised", with its grammatical variations used with reference to institutions, means recognised by the Board for the purpose of admission to the privileges of the Board; and(g)"school education" means education from the first class to the eleventh class, that is, all education that precedes immediately the stage of education leading to entry to the first degree of a university established by law in India, but does not include technical education.[3. Establishment and Constitution of Board. (1) On and with effect from the 31st January, 1970, the Board as it existed immediately before such date shall stand dissolved and the State Government shall by notification establish for carrying out the purposes of this Act a new Board to be known as "the Board of School Education, Haryana" with headquarters at such place as the State Government may by notification specify.] [Substituted vide Haryana Act 2 of 1970.](2)The Board shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power subject to the provisions of this Act, to acquire, hold or dispose of property, and to contract, and may by that name sue and be sued.(3)The Board shall consist of a Chairman, Vice Chairman and the following other members :-(a)ex-officio members, namely :-(i)Director of Public Instruction, Haryana;(ii)Director of Technical Education, Haryana;(iii)Director of Health Services, Haryana;(iv)Director of Industrial Training, Haryana;(v)Director of Agriculture, Haryana;(vi)Deputy Secretary, Finance Department, Haryana;(vii)[ Deputy Director of Public Instructions (Schools), Haryana; and] [Substituted vide Haryana Act No. 33 of 1980.](viii)District Education Officer authorised by the State Government :Provided that in the case of alteration of any designation, the person holding for the time being the altered designation shall be deemed to be the ex-officio member :-(b)nominated members, namely :-(i)two persons from amongst the members of the Haryana Legislative Assembly one of whom shall be a woman;(ii)two persons from amongst the heads of the recognised High and Higher Secondary Schools one of whom shall be a woman;(iii)one person from amongst the Heads of Teachers Training Colleges;(iv)one person, being not lower in rank than a Dean or Professor from amongst the Universities situated in the State of Haryana;(v)two persons who are distinguished educationists residing in the State of Haryana, one of whom shall be a woman; and(vi)one person from amongst the members of the Managing Committees.(4)The Chairman and the Vice-Chairman of the Board shall be appointed by the State Government upon such terms and condition as it may think fit.(5)The members referred to in clause (b) of sub-section (3) shall be nominated by the State Government.(6)The Board may co-opt not more than two persons on account of their distinction in the subjects of study included in the prescribed courses as co-opted members for any special purpose, but no such member shall have a right of vote.(7)No person shall be eligible for being nominated as a member unless he is a graduate of any university in India or holds an equivalent qualification from any university outside India.(8)Every nomination of a member and every vacancy in the office of such member shall be notified by the State Government in the Official Gazette.(9)A person shall assume office as a member from the date his nomination is notified under sub-section (8).
