Section 3 in The U.P. Board of Secondary Sanskrit Education Act, 2000
3. Constitution of the Board.
(1)With effect from such date as the State Government may, by notification, appoint, there shall be established a Board to be known as the Uttar Pradesh Board of Secondary Sanskrit Education.(2)The Board shall be a body corporate,(3)The Board shall consist of the following members namely,-(a)the Director, who shall, be the Chairman of the Board;(b)two Heads of the Institutions maintained by the State Government, nominated by the State Government;(c)two teachers of the Institutions maintained by the State Government, nominated by the State Government;(d)one Science teacher of any degree college affiliated to, Sampurnanand Sanskrit Vishwavidyalaya, Varanasi, nominated by the State Government;(e)one Principal or Head of the Department of an Ayurvedic Medical college maintained by the State Government, nominated by the State Government;(f)two Principals of Sanskrit degree colleges maintained by the State Government, nominated by the State Government;(g)two members of the Legislative Assembly of the State elected by the said Assembly;(h)one member of the Legislative Council of the State elected by the said Council;(i)three academicians, nominated by the State Government;(j)Director, State Academy, Uttar Pradesh;(k)two representatives of industries nominated by the State Government;(I)Director, State Institute of Science Education, Uttar Pradesh;(m)Principal, Central Pedagogical Institute, Allahabad;(n)two Deputy Inspectors of Sanskrit Schools nominated by the State Government;(o)Vice Chancellor of the Sampumanand Sanskrit University, Varanasi or his nominee, not below the rank of Reader;(p)two Heads of the Departments of Sampumanand Sanskrit Vishwavidyalaya, Varanasi, nominated by the State Government;(q)an officer not below the rank of Deputy Director of Education nominated by the State Government who shall be the Member-Secretary;(r)Inspector; Sanskrit Pathshalayen, Uttar Pradesh;(s)Deputy Director, Sanskrit, Uttar Pradesh.(4)As soon as may be after the election and nomination of the Member of the Board have completed, the State Government shall notify that the Board has been duly constituted :Provided that a notification under this sub-section may be issued even before the election of the members specified in Clause (g) or Clause (h) of sub-section (3) has been completed.
