Section 6(1) in Uttaranchal School Education Act, 2006
(1)The Board shall consist of a Chairman and the following members, namely:(a)Director, School Education- Chairman, ex officio;(b)three heads of secondary institutions nominated by the State Government, one from a Government (boys) institution, one from private institution and one from girls' institution;(c)three heads of institutions of primary school and junior high school level, nominated by the State Government, one from a Government (primary) institution, one from private institution and one from girls' institution;(d)three teachers of secondary institutions nominated by the State Government, one from a Government (boys) institution, one from private institution and one from girls' institution, and three teachers of institutions of primary 'school and junior high school level, nominated by the State Government, one from a Government (primary) institution, one from private institution and one from girls' institution;(e)one teacher each of Universities (other than an Agricultural or Engineering University) established by law in Uttaranchal or of any collage affiliated of associated thereto, nominated by the State Government;,(f)one teacher imparting education in agriculture and serving in a University or any college affiliated or associated thereto, nominated by the State Government;(g)one teacher imparting education in engineering and serving in a University or any college affiliated or associated thereto, nominated, by the State Government;(h)one Professor of a Medical Collage, nominated by the State Government;(i)two members of the State Legislative Assembly, nominated by the speaker of the State Legislative Assembly, from its members;(j)four persons connected with education, nominated by the State Government;(k)one persons connected with Sanskrit education, nominated by the State Government;
