Section 22(3) in The Delhi School Education Rules, 1973
(3)[ The Committee shall consist of the following Members, namely:-(i)an eminent educationist to be nominated by the Administrator, who shall be the Chairman of the Committee;(ii)a person to be nominated by the National Council of Education Research and Training;(iii)two educationists having special knowledge of school education to be nominated by the Central Government;(iv)one representative of the Central board of Secondary Education to be nominated by the Board;(v)Three teachers of whom two shall be members of the Advisory Board to be nominated by the Administrator;(vi)two representatives of the Metropolitan Council of Delhi to be nominated by the Chairman of that Council;(vii)one representative of the Municipal Corporation of Delhi to be nominated by the Mayor of that Corporation;(viii)one representative of the Delhi Cantonment Board to be nominated by the President of that Board;(ix)one representative of the New Delhi Municipal Committee to be nominated by the President of that Committee;(x)two teachers each engaged primarily in the Primary stage. Middle stage. Secondary stage and Senior Secondary stage of education;(xi)The Director, ex-officio who shall be the Secretary of the Committee.]
