Section 15(2) in Orissa Education Act, 1969

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State of Odisha - Subsection

Section 15(2) in Orissa Education Act, 1969

(2)The Advisory Council shall consist of the following members, namely:-

(a)the Chairman to be nominated by the State Government;

(b) theVice-Chancellors of all the Universities established under anylaw in the State;	Ex officioMember
(bb) [ the Secretary to the Government in the Education Department; [[Inserted by the Orissa Education (Amendment)Act, 1974 (Or. Act 17 of 1974), s. 4.]]	Ex officioMember]
(c) The[Director] [[Substituted by the Orissa Education(Second Amendment) Act, 1978 Or. Act 31 of 1978), s.5(a).]]	Ex officioMember
(d) the Vice-President of the Board of Secondany Education;	Ex officioMember
(e) six non-official members to be nominated bythe State Government from among persons who are distinguishededucationists or who have experience in the administration ofeducation;	Members
(f) one non-official member to be nominated fromamong Sanskrit scholars;	Member
(g) two representatives each of the PrimarySchool Teachers' Association, Secondary School Teachers'Association and the College Teachers' Association to be electedin the prescribed manner;	Members