Section 21 in The Meghalaya Board of School Education Act, 1973
21. [ Committees of the Board. - (1) The Board shall, for the purposes of carrying out its duties and functions imposed under this Act, appoint the following Committee namely;
(i)Executive Committee (ii) Academic Committee (iii) Examination Committee (iv) General Education Committee (v) Professional and Vocational Committee and (vi) such other Committees as may be found necessary.(2)Every such Committee shall consist of such members of the Board and of such persons as the Board may appoint;Provided that the Executive Committee of the Board shall consist of the following members namely ;(i)The Executive Chairman ;(ii)The Principal Director ;(iii)A representative of the State Education Department not below the rank of a Secretary.(iv)A representative of the State Finance Department not below the rank of a Secretary.(v)The Director of Higher and Technical Education, Meghalaya.(vi)The Director of Educational Research and Training, Meghalaya.(vii)Two members to be nominated by the Executive Chairman from amongst Heads of Educational Institutions which provides + 2 level of Education or Higher Secondary or Secondary Education one of which is woman :Provided further that any or all the Heads of the four Wings of he Board at Tura and the Regional Shillong MBOSE Office, Shillong may be invited to the meetings of the Executive Committee, at the Director of the Executive Chairman.] [Substituted by Meghalaya Act 5 of 2006, Section 11.]
