Section 12 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
12. Board.
(1)The Board shall be the principal authority for all financial estimates and budgetary appropriations, and shall consist of the Chairman and the Vice-Chairman of the Board appointed by the Government under section 7 and of the following members namely:-Ex-officio MembersClass A - [(i) The Director of School Education or his nominee not below the rank of a Deputy Director;(ii)The Director of Sports and Youth Affairs;(iii)The Director of Arts and Culture;(iv)The Director of Craftsman Training;(v)The Director of Technical Education;(vi)The Director of State Institute of Education; and(vii)The Director of Higher Education.]Elected MembersClass B - (i) Two members of the Legislative Assembly elected by the members of the Legislative Assembly of the [State] [The word 'territory' has been substituted by (Amendment) Act, 1996 (No. 19 of 1997).] from amongst themselves;(ii)[ Two members one each from Science and Arts faculties to represent the University of Goa, to be elected by the Academic Council of the University from amongst its members of whom at least one member shall represent the colleges and until the first such elections are held, persons nominated by the Government from amongst the Principals and teachers of the colleges in the State;] [Class B (ii) substituted by (Amendment) Act, 1996 (No. 19 of 1997).](iii)[ (a) Four Principals of Higher Secondary Schools, of which two each to represent North Goa and South Goa Districts respectively; and [Class B (iii) substituted by (Amendment) Act, 1996 (No. 19 of 1997).](b)two representatives from vocational stream of which one each to represent North Goa and South Goa Districts respectively elected by the teachers of vocational Stream in such schools in the State recognised by the Board from amongst themselves;](iv)[ Two Grade I teachers from Higher Secondary Schools to represent North Goa and South Goa Districts respectively, elected by the teachers of such schools in the State recognised by the Board, from amongst themselves;] [Class B (iv) substituted by (Amendment) Act, 1996 (No. 19 of 1997).](v)Six head masters of secondary schools other than higher secondary schools, one each from each designated area, elected by the head masters of such school in the designated area from amongst themselves;(vi)Six teachers of secondary schools other than higher secondary schools, one each from each designated area, elected by the teachers of such school in the designated area from amongst themselves; and(vii)[ Two representatives of the management of Secondary and Higher Secondary schools elected by the managements of such schools in the State recognised by the Board, from amongst themselves;] [Class B (vii) substituted by (Amendment) Act, 1996 (No. 19 of 1997).]Nominated MembersClass C - [six] [For the word 'Five' the word 'six' has been substituted by (Amendment) Act, 1996 (No. 19 of 1997).] members to be nominated by the Government:-(i)[ One representative of visual/performing arts;] [Class C (i) substituted by (Amendment) Act, 1996 (No. 19 of 1997).](ii)[ One representative from those who have contributed towards education/rehabilitation of the handicapped;] [Class C (ii) substituted by (Amendment) Act, 1996 (No. 19 of 1997).](iii)One Principal of a secondary teachers' training college from amongst the principals of secondary teachers' training colleges in the [State] [For the word 'territory' the word 'State' has been substituted by (Amendment) Act, 1996 (No. 19 of 1997).]; and(iv)[ Two persons, other than the staff of colleges, heads and teachers of Secondary and/or Higher Secondary Schools to be nominated by the Government from amongst reputed educationists of whom one shall be a woman in case no woman member is represented in above classes;] [Class C (iv) substituted by (Amendment) Act, 1996 (No. 19 of 1997).](v)[ One nominated member to represent vocational education] [Inserted by (Amendment) Act, 1996 (No. 19 of 1997).]:Provided that, a person shall cease to hold office as a member of the Board if he ceases to belong to the Academic Council of the University or the Legislative Assembly, or ceases to be a head master or teacher of a secondary or higher secondary school or a principal of a secondary training college or representative of the management, where he is elected or nominated from amongst such persons.(2)The names of persons, not being ex-officio members, who have been elected or nominated, from time to time, as members of the Board shall be published by the Board in the Official Gazette.(3)No employee of the Board shall be eligible to be elected to the Board.(4)No person shall be nominated as member of the Board or continue to be such member for more than two consecutive terms.(5)Notwithstanding anything contained in sub-section (1), for the purpose of the first constitution of the Board, Government may also nominate all or any of the members to be elected under Class B but, in such cases, the member so nominated shall vacate office as soon as the corresponding member is duly elected by the electing body. The member so elected shall then hold office only for the remaining period of the term.
