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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(2) in Jammu and Kashmir School Education Act, 2002

(2)The Board shall consist of eleven members including the Chairman who shall be Education Minister of the State, Secretary to Government, Education Department, Chairman of the State Board of School Education and Directs of School Education shall be ex officio members of the Committee. The Government shall nominate the other members from among the eminent educationists, academicians, administrators and planners. The term of office of the non-official members of the Board shall be three years.