Section 6 in Uttaranchal School Education Act, 2006
6. Constitution of the Board.
(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;(1)one persons connected with Urdu education, nominated by the State Government;(m)one representative of industries, nominated by the State Government;(n)the Director of Technical Education, Uttaranchal, ex officio;(o)one representative of finance department, nominated by the State Government;(p)one psychologist, nominated by the State Government;(q)one District Education Officer, nominated by the State Government;(r)one Principal, and two teachers of District Institutes of Education, nominated by the State Government;(s)one Principal of Rajiv Gandhi Navodaya Vidyalaya, nominated by the State Government;(t)the Principal, Maharana Pratap Sports College,-Dehradun, ex officio;(u)the Commissioner, Kendriya Vidyalaya Sangathan, New Delhi, or one representative nominated by him, ex officio;(v)Additional Director, State Council of Educational Research and Training, Uttaranchal, ex officio;(w)Additional Director of Education, School Education Directorate, Uttaranchal, ex officio;(x)one representative of the National-Council of Educational Research and Training, New Delhi; nominated by it;(y)one representative of, the National Council of Teacher Education, nominated by it;(z)one representative of the National Institute of Open Schooling, nominated by it;(za)the Secretary of the Board, ex officio; who shall be Member Secretary of the Board.(2)The State Government may nominate not more than four persons .connected with education to be the Members of the Board to secure the representation of minorities (whether based on religion or language) Scheduled Castes and 'Scheduled Tribes, not otherwise adequately represented.(3)The State Government shall notify that the Board has been duly constituted.
