Section 4 in THE RAJASTHAN MADARSA BOARD ACT, 2020
4. Constitution of the Board.- (1) The Board shall consist of the following, namely:-
(a)Chairperson appointed by the State Government;(b)the Secretary Incharge of the Minority Affairs and Waqf Department, Rajasthanor his nominee not below the rank of Joint Secretary to the Government, ex-officio member;(c)the Secretary Incharge of the Finance Department, Rajasthan or his nominee notbelow the rank of Joint Secretary to the Government, ex-officio member;(d)the Secretary Incharge of the Social Justice Department, Rajasthan, or hisnominee not below the rank of Joint Secretary to the Government, ex-officiomember;(e)the Secretary Incharge of the Department of Personnel, Rajasthan, or hisnominee not below the rank of Joint Secretary to the Government, ex-officiomember;(f)the Director, Directorate of Minority Affairs, Rajasthan ex-officio member;(g)the Secretary Incharge of the Education Department, Rajasthan or his nomineenot below the rank of Joint Secretary to the Government, ex-officio member;(h)the Director, State Council of Educational Research and Training, Rajasthan,ex-officio member;(i)the Secretary, Board of Secondary Education, Rajasthan, ex-officio member;(j)the Chief Executive Officer, Waqf Board, Rajasthan, ex-officio member;(k)one person from Teaching Faculty of Urdu/Arabic or Persian Language fromany State University of Rajasthan, nominated by the State Government,member;(l)six Sadars, at least two of them shall be women, of the Madarsa ManagementCommittee nominated by the State Government, member; and(m)four social workers, at least one of them shall be a woman, of repute fromthe Muslim Community nominated by the State Government, member.Explanation.- For the purposes of this sub-section expression "Secretary Incharge"means the Secretary to the Government Incharge of a department and includes an AdditionalChief Secretary or a Principal Secretary when he is Incharge of a department.(2)All the appointments and nominations under sub-section (1) shall be made by thenotification published in the Official Gazette.
