Section 2(3)(b) in The Haryana Board of School Education Act, 1969

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(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.

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