Section 5 in The Assam Secondary Education Act, 1961
5. Constitution of the Board.
(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.(2)The State Government shall appoint an officer of the State Government as ex-officio Secretary to the Board who shall also be an ex-officio member of the Board. The emoluments of the Secretary shall be determined by the State Government and shall be paid from the Board's Fund.(3)The Chairman shall be appointed by the State Government for a term of three years and shall be eligible for re-appointment for a second term only.(4)The State Government may remove the Chairman before expiry of his term of appointment by giving one month's notice thereto, in writing, if the State Government considers his continuance as Chairman, for good and sufficient grounds, to be detrimental to the interest of the Board.(5)The emoluments of the Chairman and other terms and conditions of his service shall be determined by the State Government and such emolument shall be paid from the Board's Fund.(6)The Chairman shall preside over all the meetings of the Board and of the different committees constituted by it. In the absence of the Chairman, the Vice-Chairman shall preside over the meetings of the Board or of any committee.
