Section 3 in The Bombay Secondary School Certificate Examination Act, 1948
3. [ Constitution of Board. [Section 3 was substituted for the original, by the Bombay Secondary School Certificate Examination Board (Dissolution and Reconstitution) Order, 1960.]
- [(1) The State Government shall, by notification in the Official Gazette, establish for the purposes of this Act a Board by the name of the Gujarat Secondary School Certificate Examination Board. The Board shall consist of a Chairman appointed by the State Government and members as specified in sub-section (3)].[***] [Sub-section 2 deleted by Gujarat 6 of 1969, dated 11th April, 1969.](3)The members of the Board [***] [The words 'for the Gujarat region' deleted by Gujarat 6 of 1969, dated 11th April, 1969.] shall be as follows:-(A)[Seven ex-officio members] [Substituted for 'Six ex-officio members' by Gujarat 6 of 1969, dated 11th April, 1969.](a)the Director of Education, or the Joint or a Deputy Director of Education designated by the State Government;(b)the Director of Technical Education or any other officer of the Department of Technical Education designated by the State Government;(c)the Director of Agriculture or. any other officer of the Agriculture Department designated by the State Government;(d)the Inspector of Commercial Schools or any other officer designated by the State Government to represent the Commercial Schools;(e)one Educational Inspector designated by the State Government;(f)[ one officer of the Education Department not below the rank of Deputy Secretary designated by the State Government; [Clause (f) substituted and clause (g) inserted by Gujarat 6 of 1969, dated 11th April, 1969.](g)the Inspector for Drawing and Craft.](B)[ Seven members elected- [Paragraph (B) substituted by Gujarat 6 of 1969, dated 11th April, 1969.](a)by the Academic Councils of the Universities established by law in the State and of the institutions recognised by the University Grants Commission or declared by the Central Government as Universities in accordance with the provisions of clause (f) of section 2 or of section 3, as the case may be, of the University Grants Commission Act, 1956 (III of 1956); and(b)where there are no Academic Councils of any of such Universities or institutions, by the Academic Councils of the Universities or institutions having such Councils and by such authorities of the Universities or institutions having no Academic Councils as may be approved by the State Government, in such manner as may be determined by the State Government by rules made in this behalf.](C)Nominated by the State Government-(a)[ten members] [Substituted for 'six members' by Gujarat 6 of 1969, dated 11th April, 1969.], out of whom [not less than five] [Substituted for 'not less than three' by Gujarat 6 of 1969, dated 11th April, 1969.] shall be secondary teachers, from amongst Headmasters, Headmistresses and secondary teachers of recognised high schools in the [State] [Substituted for 'Gujarat region' by Gujarat 6 of 1969, dated 11th April, 1969.];(b)one Principal of a secondary training college in the [State] [Substituted for 'Gujarat region' by Gujarat 6 of 1969, dated 11th April, 1969.];(c)two persons (not being Headmasters, Headmistresses or secondary teachers) who have had the experience of matters connected with higher or secondary education:Provided that a member shall cease to hold office as such member-(i)if he is elected under paragraph (B) and ceases to be the member of the Academic Council or the authority, as the case may be;(ii)if he is nominated under clause (a) of paragraph (C) and ceases to be either a Headmaster or a Headmistress or a secondary teacher; and(iii)if he is nominated under clause (b) of paragraph (C) and ceases to be a Principal.(4)The names of the persons who have been elected or nominated to be members of the Board under sub-section [***] [The brackets, figure and word '(2) or' deleted by Gujarat 6 of 1969, dated 11th April, 1969.] (3) shall be published by the Board in the Official Gazette].
