Section 6 in The Punjab School Education Board Act, 1969
6. Qualification for appointment of [Chairman] [Substituted 'Chairman, Senior Vice-Chairman and Vice-Chairman' by Punjab Act No. 2 of 2018, dated 2.1.2018].
- No person shall be appointed as [Chairman] [Substituted 'Chairman or Senior Vice-Chairman or Vice-Chairman' by Punjab Act No. 2 of 2018, dated 2.1.2018], unless :-(a)[ he has served the Central Government or State Government or both on a gazetted post for a period of not less than fifteen years; or] [Substituted by Act No. 2 of 2018, dated 2.1.2018](b)he has an experience of teaching in any school, college or University established by law in India, or partly in one and partly in any other of the aforesaid institutions for a period of not less than twenty years, out of which he should have served as Principal of a college, or Registrar or Head of the Department of such a University for a period of not less than five years:Provided that nothing in this clause shall apply to an officer who is serving under the State Government and is sent on deputation as Chairman or Vice-Chairman.
