Section 3(2) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(2)The Board shall consist of a Chairman and a Deputy Chairman, both of whom shall be appointed by the State Government and of the following members that is to say-Class A-Ex-Officio Members(i)[ The Commissioner of Higher Education. [Substituted for clauses (i) to (x) by Gujarat 14 of 2002, dated 6th April, 2002.](ii)The Commissioner of Schools and Mid-day meal.(iii)The Director of Technical Education.(iv)The Joint Director (10 + 2).(v)The Director of Primary Education.(vi)The Director, Gujarat State Board of School Text Books.(vii)The Director, Gujarat State Council of Educational Research and Training.(viii)The Director of Employment and Training.(ix)Two officers of Education Department not below the rank of Deputy Secretary as designated by the State Government.(x)The Chairman, State Board of Examination.(xi)The Chairman, Technical Education Board.(xii)The Secretary, Post Basic Education Board.(xiii)The Director of Examination, Gujarat Secondary and Higher Secondary Education Board.(xiv)The Director, Gujarat State Institute of Educational Technology.(xv)The Officer on Special Duty, Gujarat Secondary and Higher Secondary Education Board.]Provided that if there is no post having any of the designations mentioned above, the State Government may designate any officer holding a corresponding post, who. deals, with the matters that would be normally connected with such post.Class B-Elected Members(i)One member elected from amongst themselves by the members of the Academic Council of each University and of the institutions recognised by the University Grants Commission or declared by the Central Government as Universities in accordance with the provisions of clause (f) of Section 2 or of Section 3, as the case may be, of the University Grants Commission Act, 1956 (III of 1956):Provided that where there is no Academic Council in any University or such institution recognised or declared as University, such authority of the University, or, as the case may be, such institution as may be approved by the State Government in this behalf shall be deemed to be the Academic Council of such University, or as the case may be, institution, for the purpose of this clause.(ii)Five members elected by the headmasters of registered schools other than post basic schools from amongst themselves.(iii)One member elected by the head-masters of the post basic schools registered under this Act from amongst themselves.(iv)Five members elected by the teachers of registered schools other than post basic schools from amongst themselves.(v)One member elected by the teachers of Post Basic Schools registered under this Act, from amongst themselves.(vi)One member elected by the Principals of the Secondary Teachers Training Colleges and Graduate Basic Training Colleges from amongst themselves in such manner as may be prescribed.[(vi-a) One member elected by the non-teaching staff of registered private secondary schools from amongst themselves.] [Clause (vi-a) inserted by Gujarat 8 of 1983, dated 31st March, 1983 (w.r.e.f. 25-11-1983).][(vi-ab)One member elected by non-teaching staff of registered secondary and higher secondary schools from amongst themselves. [Clause (vi-ab) and Explanation inserted by Gujarat 14 of 2002, dated 6th April, 2002.]Explanation. - The member elected under clauses (vi-a) and (vi-ab) shall not be eligible to be nominated as the member of the school staff selection committee for teachers and principals.][(vi-aa) three members elected by the teaching staff of registered higher secondary schools from amongst themselves.] [Clause (vi-aa) inserted by Gujarat 3 of 1997, dated 27th February, 1997 (w.r.e.f. 09-08-1996).][(vi-aaa) One member elected from amongst teachers of Government secondary and higher secondary schools.] [Clause (vi-aaa) inserted by Gujarat 14 of 2002, dated 6th April, 2002.](vii)[ four members elected by the representatives of the management of registered Secondary and Higher Secondary Schools registered under the Societies Registration Act, 1860 (Act XXI of 1860) and the Bombay Public Trusts Act, 1950 (Bombay XXIX of 1950) from amongst themselves in such manner as may be prescribed.] [Clause (vii) substituted by Gujarat 14 of 2002, dated 6th April, 2002.][***] [Clause (viii) deleted by Gujarat 14 of 2002, dated 6th April, 2002.](ix)three members elected by the presidents of the Parents' Associations of registered private secondary schools [and registered private higher secondary schools] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] from amongst themselves.Explanation. - In this clause,-
