Section 5(3) in The Maharashtra State Council of Examinations Act, 1998
(3)(a)A Regional Council shall consist of a Regional Chairperson from Maharashtra Educational Service, Group A (Administration Branch) in the grade of Deputy Director of Education, appointed by the Government, and of the following members, namely:-Ex-Officio Members(i)All Regional Deputy Directors in the Region;(ii)Three Education Officers or Educational Inspectors designated by the State Government from amongst the Officers serving in the jurisdiction of the Region.Nominated Members(i)Five members nominated by the Government one each from amongst the Principals or Head Master of the Secondary Schools, Primary Schools, Junior Colleges of Education, Commercial Institutes and Colleges of Education;(ii)Four members nominated by the Government from amongst the teachers from the categories mentioned in clause (i);(iii)Two members from amongst the management of the Educational Institutes;(iv)Two members from amongst the experts or retired persons in the fields of activities of the Council.(b)The Assistant Commissioner designated by the Chairperson of the Regional Council shall be the ex-officio Member-Secretary of the Regional Council who shall be entitled to take part in all the deliberations and proceedings of the meetings of the said Council but shall have no right to vote:Provided that a person shall cease to hold office as a member of the State Council, or a Regional Council, as the case may be, if such person ceases to hold the post, designation or office or be a representative of the management body, as the case may be, by virtue of which such person is so appointed, and such person shall inform the Chairperson of the Council, in writing under his own hand of his having so ceased to be member of the State Council, or Regional Council, as the case any be, within a week therefrom.
