Section 6(1) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(1)A Divisional Board shall consist of a Chairman appointed by the State Government, and of the following members, that is to say: ––Class I––Ex-officio Members.(i)All Regional Deputy Directors of Education in the Division.(ii)Two Education Officers designated by the State Government amongst officers serving in the Division as Parishad Education Officers of the Zilla Parishads, and the Education Inspector, Greater Bombay.Class III––Nominated Members.(i)Six members nominated by the State Government from amongst the principals, headmasters and headmistresses in the Division, of whom two shall be principals of junior colleges.(ii)Eight members nominated by the State Government, from amongst the teachers in the Division, of whom four shall be teachers in junior Colleges.(iv)Two members nominated by the State Government, from amongst the representatives of the managing bodies of secondary schools and junior colleges recognised by the Divisional Boards in the Division, of whom one shall be the representative of the managing bodies of junior colleges.Provided that, a person shall cease to hold office as a member of the Divisional Board, if he ceases to be a principal, headmaster, headmistress or teacher or representative of the managing body where he is nominated from such persons and such person shall inform the Chairman in writing under his own hand of his having so ceased to be the member of the Board, within a week therefrom.
