Section 22(3) in The Meghalaya School Education Act, 1981
(3)The Advisory Board constituted under sub-section (2) shall include- (fl) the Secretary to the Government in the Education Department as Chairman,(b)the Director of Public Instruction as member- Secretary, and(c)fifteen other members to be nominated from amongst the following :(i)heads of recognised schools ;(ii)representatives of recognised organisation of teachers of recognised schools;(iii)representatives of the Managing Committee of recognised schools ;(iv)representatives of parents or guardians of students of recognised schools ; and(v)eminent Educationists.
