Section 3(4) in The National Council For Teacher Education Act, 1993
(4)The Council shall consist of the following Members, namely:¬-(a)a Chairperson to be appointed by the Central Government;(b)a Vice-Chairperson to be appointed by the Central Government;(c)a Member-Secretary to be appointed by the Central Government;(d)the Secretary to the Government of India in the Department dealing with Education ex officio ;(e)the Chairman, University Grants Commission established under section 4 of the University Grants Commission Act, 1956 (3 of 1956) or a member thereof nominated by him, ex officio ;(f)the Director, National Council of Educational Research and Training, ex officio ;(g)the Director, National Institute of Educational Planning and Administration, ex officio ;(h)the Adviser (Education), Planning Commission, ex officio ;(i)the Chairman, Central Boards of Secondary Education, ex officio ;(j)the Financial Adviser to the Government of India in the Department dealing with Education, ex officio ;(k)the Member-Secretary, All-India Council for Technical Education, ex officio ;(l)the Chairpersons of all Regional Committees, ex officio ;(m)thirteen persons possessing experience and knowledge in the field of education or teaching to be appointed by the Central Government as under, from amongst the¬-(i)Deans of Faculties of Education and Professors of Education in Universities -Four;(ii)experts in secondary teacher education -One;(iii)experts in pre-primary and primary teacher education -Three;(iv)experts in non-formal education and adult education-Two;(v)experts in the field of natural sciences, social sciences, linguistics, vocational education, work experience, educational technology and special education, by rotation, in the manner prescribed-Three;(n)nine Members to be appointed by the Central Government to represent the States and the Union territory Administrations in the manner prescribed;(o)three Members of Parliament of whom one shall be nominated by the Chairman of the Council of States and two by the Speaker of the House of the People;(p)three Members to be appointed by the Central Government from amongst teachers of primary and secondary education and teachers of recognised institutions.
