Section 2(3) in The Haryana Board of School Education Act, 1969
(3)The Board shall consist of a Chairman, Vice Chairman and the following other members :-(a)ex-officio members, namely :-(i)Director of Public Instruction, Haryana;(ii)Director of Technical Education, Haryana;(iii)Director of Health Services, Haryana;(iv)Director of Industrial Training, Haryana;(v)Director of Agriculture, Haryana;(vi)Deputy Secretary, Finance Department, Haryana;(vii)[ Deputy Director of Public Instructions (Schools), Haryana; and] [Substituted vide Haryana Act No. 33 of 1980.](viii)District Education Officer authorised by the State Government :Provided that in the case of alteration of any designation, the person holding for the time being the altered designation shall be deemed to be the ex-officio member :-(b)nominated members, namely :-(i)two persons from amongst the members of the Haryana Legislative Assembly one of whom shall be a woman;(ii)two persons from amongst the heads of the recognised High and Higher Secondary Schools one of whom shall be a woman;(iii)one person from amongst the Heads of Teachers Training Colleges;(iv)one person, being not lower in rank than a Dean or Professor from amongst the Universities situated in the State of Haryana;(v)two persons who are distinguished educationists residing in the State of Haryana, one of whom shall be a woman; and(vi)one person from amongst the members of the Managing Committees.
