Section 13 in Tripura Board of Secondary Education Act, 1973
13. Appointment of constitution committees and theirs functions.
(1)As soon as may be after the Board is established, it shall appoint the following committees, namely :--(a)the Examination Committees ;(b)the Finance Committee ;(c)the Syllabus Committee ;(d)the Recognition Committees ;(e)the Appeal Committee ;(f)the Physical Education Committee ; and(g)such other committees as it may deem necessary for the proper execution of its business.(2)The committees shall consist of such members of the Board, and of such other persons, if any, as the Board in each case think fit to appoint, and a nominee of the State Government in case of the Finance Committee.Provided that a person taken as a member of a committee in his capacity as a member of the Board or of any other body or as the holder of a particular appointment shall automatically cease to hold office if he ceases to be a member of the Board or that body or the holder of that appointment, as the case may be.
