Section 4 in The U.P. Pravidhik Shiksha Adhiniyam, 1962
4. Constitution of the Board.
- [(1)] [Renumbered by U.P. Act 35 of 1974] The Board shall consist of the following members, namely;(i)the Chairman, nominated by the State Government;(ii)the Vice-Chairman, nominated by the State Government;(iii)four members elected by the State Legislative Assembly from amongst its members;(iv)two members elected by the State Legislative Council from amongst its members;(v)one representative each of the departments of [Industries and Finance] [Substituted by U.P. Act. No. 23 of 1966] of the State Government;(vi)two representatives of industry, nominated by the State Government;(vii)one principal from amongst the principals of the Degree Colleges for Girls situate in the State, to be nominated by the State Government;(viii)one representative of [the Ministry for the time being dealing with Technical Education] Government of India;(ix)one representative of the Northern Regional Committee of the All-India Council for Technical Education;(xix)[the Director of Education (Secondary Education)] [Substituted by U.P. Act No. 35 of 1974.], Uttar Pradesh-ex officio;(xx)the Director of Training and Employment, Uttar Pradesh-ex officio;(xxi)the Director of Technical Education, Uttar Pradesh-ex officio;(xxii)the Director of Industries, Uttar Pradesh-ex officio;(xxiii)the Electrical Inspector to the State Government-ex officio; and(xxvi)two persons, nominated by the State Government.(2)[ The members mentioned in Clauses (xvi), (xvii), (xix), (xx) and (xxii) of sub-section (1) may', instead of attending any meeting of the Board themselves, depute any officer subordinate to them not below the rank of Deputy Chief Engineer or Deputy Director, as the case may be, and the officers so deputed shall be entitled to take part in the proceedings of the particular meeting for which they are deputed and shall also be entitled to vote at such meeting.] [Inserted by U.P. Act. No. 35 of 1971.]
