Section 3 in Telangana Intermediate Education Act, 1971
3. [ Establishment, Constitution, Incorporation etc., of the Board. [Substituted with the marginal heading by G.O.Ms.No.21, Higher Education (IE) Department, dated 20.10.2014.]
(1)The Government may, by notification, and with effect on and from such date as may be specified therein, establish a Board for the purposes of this Act, to be called the Telangana Board of Intermediate Education.(2)The Board shall consist of the Chairman of the Board and the following members, namely:-Ex-Officio Members.(a)the Secretary to Government in the Education Department;(b)the Commissioner and Director of Collegiate Education;(c)the Commissioner and Director of School Education;(d)the Commissioner and Director of Intermediate Education;(e)the Director of Technical Education, Telangana;(f)the Director of Medical Services, Telangana;(g)the Director of Industries, Telangana;(h)the Director of Agriculture, Telangana;(i)the Director of Telugu Academy, Telangana;(j)the Secretary to the Board;Nominated Members(k)one person shall be nominated by the Government to represent the Finance Department;(l)one person to be nominated by each of the Universities in the State, to represent the University concerned;(m)One Principal of a college, to be nominated by the Government;(n)Six Principals of the junior colleges or other affiliated colleges and recognised colleges or educational institutions in the State, to be nominated by the Government, of whom at least one shall be a Principal of a women's junior college and one shall be a Principal of junior college under private management:Co-opted members(o)Not more than three persons possessing Expert Knowledge in the subjects included in the courses of study to be co-opted by the Board in the manner laid down in the regulations.]
