Section 5(1) in The Assam Secondary Education Act, 1961
(1)The Board shall consist of the following members, namely :(i)a Chairman to be nominated by the State Government.Ex-officio Members(ii)Additional Director of Public Instruction, Assam-Vice-Chairman.(iii)Director of Agriculture, Assam.(iv)Director of Technical Education, Assam.(v)Director of Health Services, Assam.(vi)Director of Industries, Assam.(vii)Principal, Assam Agricultural College.(viii)Directors of Education of territories of other States and Administrations admitted to the privileges of the Board.(ix)Deputy Director of Public Instruction Incharge of Women's Education, Assam.Members to be nominated by the Government(x)One Inspector of Schools.(xi)One Principal of Higher Secondary Schools.(xii)Two Head Masters and one Head Mistress of High Schools.(xiii)One Superintendent of High Madrassas.(xiv)Two representatives of each of the Universities of the State on the recommendations of respective Vice-Chancellors.(xv)One Principal of Teacher's Training College.(xvi)One Principal of a Polytechnical Institute.(xvii)Two representatives of Assam Aided High School Teacher's Association.(xviii)Two representatives of Assam High School Teachers' Association.(xix)Two representatives of the Assam M.E. School Teachers' Association.Co-opted Members(xx)The Board shall have power to co-opt not more than three members from among the distinguished educationists.
