Section 24 in Himachal Pradesh Board of School Education Act, 1968
24. [ Powers of the Board to set up committees. [Section 24 substituted vide Act No. 15 of 1992.]
(1)The Board shall for the purpose of carrying out the provisions of this Act and the regulations made thereunder set up the following committees, namely:-(a)Finance Committee consisting of-(i)the Chairman;(ii)the Vice-Chairman;(iii)the Secretary to the Government of Himachal Pradesh in the Department of Education or an officer of that Department not below the rank of an Under Secretary nominated by him;(iv)the Secretary to the Government of Himachal Pradesh in the Department of Finance or an officer of that Department not below the rank of Deputy Secretary nominated by him; and(v)two persons nominated by the Board from amongst its members;(b)Examination Committee consisting of-(i)the Chairman;(ii)the Vice-Chairman;(iii)three persons to be nominated by the Board from amongst its members; and(c)Academic Committee consisting of-(i)the Chairman;(ii)the Vice-Chairman;(iii)the Director of Primary Education;(iv)The Head of the State Council of Educational Research and Training;(v)one head of affiliated institutions to be nominated by the Board;(vi)one teacher of affiliated institutions having at least ten year's experience as such to be nominated by the Board;(vii)two outstanding academicians to be nominated by the State Government and one of which may be drawn from Central Board of Secondary Education or National Council of Educational Research and Training.(2)The term of nominated members of the committees shall be such as may be prescribed.(3)The Board may, for the purpose of carrying out the provisions of this Act and the regulations made thereunder, set up in addition to the committees referred to in sub-section (1), such other committees as it may think fit or as may be prescribed.(4)Each committee constituted under this section shall perform such functions, duties and exercise such powers as may be prescribed.(5)The quorum and the manner of transacting the business of a committee shall be such as may be prescribed.(6)The Secretary of the Board shall function as Secretary of the committees].
