Section 5 in Haryana School Teachers Selection Board Act, 2011
5. Mode of appointment of chairman and members.
(1)The appointment of Chairman and members shall be made by the Government on the recommendations of the collegium which shall consist of, the Chief Secretary to Government, Haryana, Principal Secretary/Commissioner School Education, Haryana and a Vice Chancellor of any of the State Universities to be co-opted by the Chief Secretary. The collegium shall evolve its own procedure in recommending the name/ names of Chairman/ Members to the Chief Minister, who shall make the final selection for the purpose of making the appointment by the Government.(2)No person shall be qualified for appointment as Chairman unless he -(a)possesses a post-graduate degree from any recognized university/institution or have any other equivalent academic qualifications; or(b)has worked on Class-I post under any State or Central Government for five years; or(c)is or has been a Principal, Associate Professor or Professor of any College or University; or(d)is an eminent educationist; or(e)has been a Member of the Board for one term.(3)No person shall be qualified for appointment as a member unless he -(a)possesses a post-graduate degree from any recognized university/ institution or have any other equivalent academic qualifications; or(b)has worked on Class-II post under any State or Central Government for five years; or(c)is an eminent academician :Provided that all the incumbents shall not be from one category.(4)Every appointment under this section shall take effect from the date on which it is notified by the Government.
