Section 10 in Tripura Board of Secondary Education Act, 1973
10. Appaintment, election powers and functions of the President and the Vic-President.
(1)(a)The President of the Board shall be appointed by the State Government.(b)The President shall hold office for a term of [five] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.] years but his services may be extended for a period not exceeding one year.(c)The President may resign his office by giving notice in writing to the State Government.(d)The other terms and conditions of service of the President shall be such as may be desired by State Government.(2)It shall be the duty of the President to see that the provisions of this Act and the regulations made thereunder are faithfully observed, and he shall have all powers necessary for this purpose.(3)If any emergency arises out of the administrative business of the Board which in the opinion of the President, requires that immediate action should be taken, the President may take such action as he deems necessary but he shall report his action to the State Government and to the Board at its next meeting.(4)The President shall exercise such other power as may be prescribed by the regulations.(5)(a)The Board shall, as soon as may be after its establishment and thereafter at each annual meeting, elect one of its members to be the Vice-President.(b)The Vice-President shall hold office until the annual meeting next following his election and shall be eligible for re-election.(c)If a vacancy occurs in the office of the Vice-President during the term of his office, another member of the Board shall be elected as Vice-President for the residue of such term.(d)The Vice-President may resign his office by giving notice in writing to the President, and when such resignation is accepted by the Board, the Vice-President, shall be deemed to have vacated his office.(6)Where the President is unable to perform the duties of his office, or if he vacates office, the Vice-President and, for that purpose, shall have all the powers of the President until the President is available for performance of his duties.(7)The President, or in his absence the Vice-President, or in the absence of both the president and the Vice-President one member elected from among those present, shall preside at every meeting of the Board and shall be entitled to vote on any matter and shall have and exercise a second or casting vote in every case of equality of votes.(8)Subject to such conditions as may be prescribed by regulations, the President may at any time, by an order in writing , delegate all or any of the powers conferred upon him by or under this Act, to the Vice-President, and may in like manner cancel any such order of delegation.
