Section 3(3) in The U.P. Board of Madarsa Education Act, 2004
(3)The Board shall consist of the following members, namely:(a)a renowned Muslim educationist in the field of traditional Madarsa-Education, nominated by the State Government who shall be the Chairperson of the Board;(b)the Director, who shall be the Vice-Chairperson of the Board;(c)the Principal, Government Oriental College, Rampur;(d)one Sunni-Muslim Legislator to be elected by both houses of the State Legislature;(e)one Shia-Muslim Legislator to be elected by both houses of the State Legislature;(f)one representative of National Council for Educational Research and Training;(g)two head of institution established and administered by Sunni-Muslim nominated by the State Government;(h)one head of institution established and administered by Shia-Muslim nominated by the State Government;(i)two teachers of institutions established and administered by Sunni-Muslim nominated by the State Government;(j)one teacher of an institution established and administered by Shia-Muslim nominated by the State Government;(k)one Science or Tibb teacher of an institution nominated by the State Government;(l)the Account and Finance Officer in the Directorate of minority Welfare, Uttar Pradesh;(m)the Inspector;(n)an officer not below the rank of Deputy Director nominated by the State Government, who shall be the member Registrar;
