Section 18 in The U.P. Pravidhik Shiksha Adhiniyam, 1962
18. Constitution of Committees and sub-committees.
(1)The Board shall constitute a [Committees of courses] [Substituted by U.P. Act No. 23 of 1966.], an Examination Committee, a Committee for Inspections and Affiliations and such other committees as may be prescribed by rules or regulations. The Secretary shall be an ex-officio member of each such committee.(2)A Committee constituted under sub-section (1) shall consist of such members and such other persons as the Board may in each case appoint. The term of a committee and the number of its members shall be such as may be prescribed by regulations.(3)A Committee of the Board may co-opt such persons and for such period as it thinks fit, provided that the number of persons co-opted shall not exceed one-third of the total number of members of the committee.(4)A member of a committee, or a person co-opted by it, may resign his office by writing addressed to the Board, or the committee, as the case may be.(5)A casual vacancy in the committee caused by resignation under sub-section (4), or arising from any other cause, shall be filled by fresh appointment or co-option in the manner provided in sub-section (2) or (3), as the case may be.(6)A committee appointed under this Act may constitute subcommittees for such purposes as may be prescribed by regulations, and for such period as it may think fit.
