17. [ Establishment of District educational authorities. [Substituted by notification No.3294/Leg/C1/2000/Law dated 12-5-2000 published in Kerala Gazette No.869 dated 12-5-2000.]
(1)For the purpose of associating people with the administration of education and to preserve and stimulate local interest in education affairs, each District Planning Committee constituted under section 53 of the Kerala Municipality Act, 1994 (20 of 1994) shall establish a District Educational Authority having jurisdiction in the district.(2)The District Educational Authority shall consist of the following persons namely:-(a)the District Panchayat President, ex-officio who shall be its chairperson;(b)the Chair person of the standing committee for Health and Education in the District Panchayat, ex-officio;(c)one woman elected from among the members of the standing committee for Health and Education in the District Panchayat;(d)two persons elected from among the Presidents of the Village Panchayats, in the district of whom one shall be a women;(e)the Chairpersons of the Standing Committees for Health and Education of all the Municipalities in the District;(f)the Deputy Director of Education, who shall be the exofficio Member Secretary of the Committee;(g)one person elected from among the Headmasters or Headmistresses or Principals, as the case may be of the Government High Schools in the district;(h)one person elected from among the Headmasters or Headmistresses or Principals, as the case may be of Aided High Schools in the district;(i)one person elected from among the Headmasters of Government Upper Primary and Lower Primary Schools in the district;(j)one person elected from among the Headmasters of Aided Upper Primary and Lower Primary Schools in the district;(k)two persons nominated by the Government from among educational experts;(l)two representatives of the educational agencies in the District nominated by the Government.(3)The term of office of the members other than the functionaries of the local authorities and ex-officio members shall be five years from the date of the first meeting of the District Educational Authority.(4)An out-going member shall continue in office until the election or nomination, as the case may be, of his successor.(5)The election of the members of the District Educational Authority shall be conducted in such manner as may be prescribed.(6)The term of office of a member elected or nominated to fill a casual vacancy shall be for so long only as the member whose place has been filled would have been entitled to hold office if the vacancy had not occurred.(7)It shall be lawful for the District Educational Authority to exercise its powers under this Act notwithstanding any vacancy in the Authority.[As amended by THE KERALA EDUCATION (AMENDMENT) ACT, 2021 ]
