Section 4(1) in Tripura Board of Secondary Education Act, 1973
(1)The Board shall consist of the following members :--(i)the President ;(ii)the [Director of School Education ,] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.]Tripura or if the State Government so directs, any other nominated by the State Government in this behalf, Ex-Officio;(iii)the Director of Agriculture, Tripura, Ex-Officio ;(iv)the Director of Industries, Tripura, Ex-Officio ;(v)the Director of Health Services, Tripura, Ex-Officio ;(vi)the Principal, Tripura Engineering College, Ex-Officio ;(vii)One Principal from the Government Degree Colleges of Tripura, to be nominated by the State Government, Ex-Officio ;(viii)the Principal of the Women's College, Agartala, Ex-Officio ;(ix)[the Director of Higher Education,] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.] Tripura, Ex-Officio ;(x)the Principal, B.T. (S.T.T.) College, Agartala, Ex-Officio ;(xi)the Principal, State Institute of Education Tripura, Ex-Officio ;(xii)the Principal, Polytechnic Institute, Narsingarh, Tripura, Ex-Officio ;(xiii)two heads of recognised high or higher secondary schools, including one from the Government aided high or higher secondary schools, nominated by the State Government ;(xiii)two heads of recognised high or higher secondary schools, including one from the Government aided high or higher secondary schools, nominated by the State Government ;(xiv)three teachers' representatives, one from each district of Tripura, to be [nominated by the State Government ;] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.](xv)three representatives of the Tripura Legislative Assembly nominated by the Speaker of the Tripura Legislative Assembly ;(xvi)persons interested in education, numbering not more than [five] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.], nominated by the State Government, one of them being a woman, one an advocate as defined in the Advocates Act, 1961, and at least one belonging to Scheduled Castes [and] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.] Scheduled Tribes ;(xvii)not more than two persons to be co-opted by the Board in consideration of their expert knowledge of the subjects of study included in the course prescribed by the Board.[xviii) one representative of the student nominated by the State Government.] [Inserted by The Tripura Board of Secondary Education (Third Amendment) Act, 1985, w.e.f. 2.3.1986.](xix)[ one representative of the Tripura Tribal Area Autonomous District Council nominated by the Chairman of the said council from amongst the members thereof ;] [Inserted by The Tripura Board of Secondary Education (Third Amendment) Act, 1985, w.e.f. 2.3.1986.](xx)The Principal, Regional College of Physical Education, Panisagar, Tripura North, Ex-Officio ;(xxi)The Principal, Govt. College of Arts & Crafts, Agartala, Ex-Officio ;(xxii)The Principal, Govt. Music College, Agartala, Ex-Officio ;(xxiii)[ One representative from the employee of Tripura Board of Secondary Education nominated by the Government.] [Inserted by the Tripura Board of Secondary Education (fourth Amendment) Act, 1989, w.e.f. 5.3.1990.](xxiv)[ One Principal from Basic Training College, Tripura nomi nated by the Government.] [Inserted the Tripura Board of Secondary Education (fourth Amendment) Act, 1989, w.e.f. 5.3.1990.]Explanation. - In clause (xvi) of this sub-section, the words "Scheduled Castes" and "Scheduled Tribes" shall have the same meaning as are assigned to them under clauses (24) and (25) of article 366 of the Constitution of India.
