Section 22(3) in Uttaranchal School Education Act, 2006
(3)Aforesaid Committees shall consist of the members of the Board only and such Committees shall be constituted in such a way that as far as possible at least one member from each of the following classes are presented-in each of the Committees-(a)heads of institutions mentioned in Clauses (b) and (c) of sub-section (1) of Section 6;(b)teachers mentioned in Clauses (d) of sub-section (1) of Section 6;(c)teachers and professors mentioned in Clauses (e), (f), (g) and (h) of sub-section (1) of Section 6;(d)Legislators mentioned in Clauses (i) of subsection 6;(e)persons mentioned in Clauses (j), (k), (1) and (m) of subsection (1) and subsection (2) of Section 6;(f)persons mentioned in Clauses (n), (a), (p), (q), (r), (s), (t), (u), (v),. (w), (x), (y) and (z) of sub-section (1) of Section 6;Provided that no Member of the Board shall serve on more than one of such Committees, and the term of members of the committee shall cease with the cessation of the membership of the Board.
