Section 24(1) in Himachal Pradesh Board of School Education Act, 1968
(1)The Board shall for the purpose of carrying out the provisions of this Act and the regulations made thereunder set up the following committees, namely:-(a)Finance Committee consisting of-(i)the Chairman;(ii)the Vice-Chairman;(iii)the Secretary to the Government of Himachal Pradesh in the Department of Education or an officer of that Department not below the rank of an Under Secretary nominated by him;(iv)the Secretary to the Government of Himachal Pradesh in the Department of Finance or an officer of that Department not below the rank of Deputy Secretary nominated by him; and(v)two persons nominated by the Board from amongst its members;(b)Examination Committee consisting of-(i)the Chairman;(ii)the Vice-Chairman;(iii)three persons to be nominated by the Board from amongst its members; and(c)Academic Committee consisting of-(i)the Chairman;(ii)the Vice-Chairman;(iii)the Director of Primary Education;(iv)The Head of the State Council of Educational Research and Training;(v)one head of affiliated institutions to be nominated by the Board;(vi)one teacher of affiliated institutions having at least ten year's experience as such to be nominated by the Board;(vii)two outstanding academicians to be nominated by the State Government and one of which may be drawn from Central Board of Secondary Education or National Council of Educational Research and Training.
