Section 21 in The Punjab State Board of Technical Education and Industrial Training Act, 1992
21. Appointment of Chairman
- The Government shall by notification in the Official Gazette appoint a person to be the Chairman from amongst the following, namely:-(i)a serving or retired Vice-Chancellor of a University; or(ii)a serving or retired member of the Indian Administrative Service who is or has been a Financial Commissioner; or(iii)an eminent educationist having an experience as Professor or its equivalent post in a recognised university or Degree College for a minimum period of ten years ; or(iv)an eminent scientist or technologist having an experience of teaching in the rank of a Professor or its equivalent post in an institution of Technical Education and Training for a minimum period of ten years.(2)No person shall be appointed be Chairman if he has attained the age of sixty-two years.(3)Subject to the provisions of sub-section (2), the term of office of the Chairman shall be three years and he shall be eligible for re- appointment.(4)The Chairman shall be entitled to such salaries and allowance and shall be governed by such conditions, as may be prescribed.(5)The Chairman may be removed from the office by the Government, if he, -(a)wilfully refuses to carry out the provisions of this Act; or(b)abuses the powers vested in him; or(c)is adjudged an insolvent; or(d)is convicted by a court of law for an offence involving moral turpitude; or(e)if it appears to the Government that this continuation in office is detrimental to public interest:Provided that no order under this sub-section shall be passed without giving him a reasonable opportunity of being heard and after recording reasons therefor;
