Section 4 in Karnataka Secondary Education Examination Board Act, 1966
4. Constitution of the Board.
(1)The Board shall consist of a Chairman, a Vice-Chairman and members as specified in this section. [The Commissioner for Public Instruction shall ex-officio be the Chairman of the Board;] [Inserted by Act 1 of 1995 w.e.f. 1.6.1995.](2)The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] shall be an officer of the Department of Public Instruction, not below the rank of a [Additional Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.], appointed by notification by the State Government. He shall be a whole time officer of the Board and shall hold office during the pleasure of the State Government.(3)The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] shall, ex-officio, be the Vice-Chairman.(4)The Board shall also consist of the following members: -(A)Ex-officio members:(a)[ the Divisional Secretaries and Ex-officio Joint Directors of Public Instructions of the Board] [Substituted by Act 14 of 2003 w.e.f. 3.4.2003.];(b)one [Deputy Director of Public Instruction] [Substituted by Act 19 of 1977 w.e.f. 28.7.1977.] designated by the State Government;(c)an officer of the Department of Technical Education, designated by the State Government;(d)an officer of the Department of Agriculture designated by the State Government;(da)[ The Director of Text Books or his nominee;] [Inserted by Act 1 of 1995 w.e.f. 1.6.1995.](db)[ Director, Pre-University Education or his nominee; [Inserted by Act 14 of 2003 w.e.f. 3.4.2003.](dc)Director Directorate of State Educational Research and Training;(dd)Director, Secondary Education;(de)Director of the Board in charge of other Examinations.](e)[eight] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] Officers of the Department of Public Instruction, who are in charge of Commercial Education, Home Science Education, Arts and Crafts, Music, Drama and Dance, Hindi Education, Sanskrit Education [State Education Unit] [Inserted by Act 1 of 1995 w.e.f. 1.6.1995.] and Physical Education, designated by the State Government;(B)Elected Members:Two members elected in the manner prescribed from amongst themselves by the members of the Academic Councils of each of the Universities established by law in the State.(C)Nominated Members:(a)five members nominated by the State Government from amongst Head Masters and Head Mistresses of recognised High Schools;(b)five members nominated by the State Government from amongst teachers in recognised High Schools who have put in not less than ten years service as teachers;(c)one of the Principals of the Secondary Teachers' Training Colleges in the State nominated by the State Government;(d)two of the heads of the Primary Teachers' Training Colleges in the State, nominated by the State Government;(e)six persons (not being Head Masters, Head Mistresses or teachers in recognised High schools) who have had experience in matters connected with Secondary Education, nominated by the State Government:Provided that a member shall cease to hold office as such member,-(i)if he is elected under paragraph (B) and ceases to be the member of the Academic Council concerned;(ii)if he is nominated under clause (a) or clause (b) of paragraph (C) and ceases to be either a Head Master, or a Head Mistress, or a teacher of a recognised High School, as the case may be; and(iii)if he is nominated under clause (c) or clause (d) of paragraph (C) and ceases to be a Principal of a Secondary Teachers' Training College or the head of a Primary Teachers' Training College.(5)The names of persons who have been nominated or elected to be members of the Board in accordance with sub-section (4) shall be published by the State Government by notification in the official Gazette.
