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State of Odisha - Section

Section 24 in Orissa Education Act, 1969

24. Formation of Co-ordination Committee.

(1)The State Government may constitute a Coordination Committee consisting of the following members, namely:-
(a) the Chairmanto be nominated by the State Government;  
(b) the Vice-Chancellors of all the Universitiesestablished under any law in the State; Members
(c) four non-official members nominated by theState Government from among persons who are distinguishededucationists; Members
(d) [ the Secretary to Government in the Education Department; [[Inserted by the Orissa Education (Amendment)Act, 1974 (Or. Act 17 of 1974), s. 5.]] Members]
(e) [ the Director [Substituted by the Orissa Education (Second Amendment) Act, 1973 (Or. Act 31 of 1978), s. 6.] Member]
(2)It shall be the duty of the Co-ordination Committee to recommend methods for maintaining a uniform standard of instruction given and examinations held by the different Universities established under law in the State and also in regard to matters of common interest to such Universities and send its recommendations to the Universities concerned.
(3)The procedure for the conduct of business of the Co-ordination Committee and the term of office of the members specified in clauses (a) and (c) shall be such as may be prescribed.