Section 5 in Gujarat Educational Innovations Commission Act, 2009
5. Composition of Commission.
(1)The Commission shall consist of the Chairperson and twelve other members as follows, namely :-(a)the Chief Minister of the State, ex-officio Chairperson;(b)the Minister for Education, ex-officio Vice-Chairperson;(c)the Executive Chairperson appointed or nominated under subsection (2);(d)the Secretary to the Government of Gujarat, Education Department, ex-officio member;(e)the Secretary to the Government of Gujarat, Finance Department, ex-officio member;(f)the Secretary to the Government of Gujarat, Education Department (Primary Education), ex-officio member;(g)the Vice-Chancellor of a University, by rotation in the manner prescribed by rules, from amongst the Vice-Chancellors of Universities in the State established by law, ex-officio member;(h)the Chairperson of the Gujarat Secondary and Higher Secondary Education Board, ex-officio member;(i)the Director, Gujarat Council of Educational Research and Training, ex-officio member;(j)the member for innovations in science, technology and vocational courses;(k)the member for innovations in programmes relating to humanities, art, craft and other cultural courses and value-oriented education;(l)the member for innovations in pedagogical methods including those related to curriculum, evaluation and teaching-learning aids;(m)the member for innovations in physical education including courses related to gymnastics, aquatics, athletics, combatives, Indian and universal games, Yogic (physical and psychological) exercises, health, Scouts and Guides, National Cadet Corps and National Service Scheme programmes.(2)The Executive Chairperson referred to in clause (c) of sub-section (1) shall be nominated by the Chairperson from a panel of three persons recommended by the Search Committee appointed under section 7:Provided that the first Executive Chairperson shall be appointed by the Stale Government for a period of two years.(3)Each member referred to in clauses (j) to (m) of sub-section (1) shall be nominated by the State Government from a panel of three persons recommended by Search Committee appointed under section 7:Provided that the first appointment of the members referred to in this sub-section, shall be made by the Chairperson on the recommendation of the Executive Chairperson from amongst such persons as he thinks fit.
