Section 4 in Tripura Board of Secondary Education Act, 1973
4. Constitution of the Board.
(1)The Board shall consist of the following members :--(i)the President ;(ii)the [Director of School Education ,] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.]Tripura or if the State Government so directs, any other nominated by the State Government in this behalf, Ex-Officio;(iii)the Director of Agriculture, Tripura, Ex-Officio ;(iv)the Director of Industries, Tripura, Ex-Officio ;(v)the Director of Health Services, Tripura, Ex-Officio ;(vi)the Principal, Tripura Engineering College, Ex-Officio ;(vii)One Principal from the Government Degree Colleges of Tripura, to be nominated by the State Government, Ex-Officio ;(viii)the Principal of the Women's College, Agartala, Ex-Officio ;(ix)[the Director of Higher Education,] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.] Tripura, Ex-Officio ;(x)the Principal, B.T. (S.T.T.) College, Agartala, Ex-Officio ;(xi)the Principal, State Institute of Education Tripura, Ex-Officio ;(xii)the Principal, Polytechnic Institute, Narsingarh, Tripura, Ex-Officio ;(xiii)two heads of recognised high or higher secondary schools, including one from the Government aided high or higher secondary schools, nominated by the State Government ;(xiii)two heads of recognised high or higher secondary schools, including one from the Government aided high or higher secondary schools, nominated by the State Government ;(xiv)three teachers' representatives, one from each district of Tripura, to be [nominated by the State Government ;] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.](xv)three representatives of the Tripura Legislative Assembly nominated by the Speaker of the Tripura Legislative Assembly ;(xvi)persons interested in education, numbering not more than [five] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.], nominated by the State Government, one of them being a woman, one an advocate as defined in the Advocates Act, 1961, and at least one belonging to Scheduled Castes [and] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.] Scheduled Tribes ;(xvii)not more than two persons to be co-opted by the Board in consideration of their expert knowledge of the subjects of study included in the course prescribed by the Board.[xviii) one representative of the student nominated by the State Government.] [Inserted by The Tripura Board of Secondary Education (Third Amendment) Act, 1985, w.e.f. 2.3.1986.](xix)[ one representative of the Tripura Tribal Area Autonomous District Council nominated by the Chairman of the said council from amongst the members thereof ;] [Inserted by The Tripura Board of Secondary Education (Third Amendment) Act, 1985, w.e.f. 2.3.1986.](xx)The Principal, Regional College of Physical Education, Panisagar, Tripura North, Ex-Officio ;(xxi)The Principal, Govt. College of Arts & Crafts, Agartala, Ex-Officio ;(xxii)The Principal, Govt. Music College, Agartala, Ex-Officio ;(xxiii)[ One representative from the employee of Tripura Board of Secondary Education nominated by the Government.] [Inserted by the Tripura Board of Secondary Education (fourth Amendment) Act, 1989, w.e.f. 5.3.1990.](xxiv)[ One Principal from Basic Training College, Tripura nomi nated by the Government.] [Inserted the Tripura Board of Secondary Education (fourth Amendment) Act, 1989, w.e.f. 5.3.1990.]Explanation. - In clause (xvi) of this sub-section, the words "Scheduled Castes" and "Scheduled Tribes" shall have the same meaning as are assigned to them under clauses (24) and (25) of article 366 of the Constitution of India.(2)The Board as contained above excepting the co-opted members shall function as the Governing Body of the Board.
