Section 22 in The Meghalaya School Education Act, 1981
22. Meghalaya School Education Advisory Board.
(1)There shall be an Advisory Board for School Education to be called the Meghalaya School Education Advisory Board for the purpose of advising the Government on matters of policy relating to education in Meghalaya.(2)The Advisory Board shall be constituted by the Government and shall consist of a Chairman, Secretary and fifteen other members to be nominated by the Government.(3)The Advisory Board constituted under sub-section (2) shall include- (fl) the Secretary to the Government in the Education Department as Chairman,(b)the Director of Public Instruction as member- Secretary, and(c)fifteen other members to be nominated from amongst the following :(i)heads of recognised schools ;(ii)representatives of recognised organisation of teachers of recognised schools;(iii)representatives of the Managing Committee of recognised schools ;(iv)representatives of parents or guardians of students of recognised schools ; and(v)eminent Educationists.(4)The Advisory Board shall regulate its own procedure.(5)The term of office of every member of the Board shall be as may be prescribed.
