(1)For every district there shall be a District School Board established by the State Government which shall consist of the following members namely:-(a)The Chairman to be nominated by the State Government;(b)Inspector or Inspectors of Member Schools having jurisdiction over the district;(c)District Inspectors of Schools Members having jurisdiction in the district;(d)two representatives of the Members Primary School Teachers' Association elected in the prescribed manner;(e)five non-official members to be Members nominated by the State Government from among persons who are distinguished educationists.
