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State of Himachal Pradesh - Section

Section 4 in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010

4. Composition of Commission.

(1)The Commission shall consist of a Chairperson and maximum of two members from amongst persons of eminence in public life or in the field of higher education or who have remained Secretary or above to the Government of Himachal Pradesh or held equivalent post in the Government of India for a period of three years or more.Provided that the Chairperson and the members shall not be from the same field of specialization.
(2)The Chairperson and members of the Commission shall be appointed by the State Government, on the recommendations of a Search Committee, for a period of three years or until he or she attains the age of 65 years, whichever is earlier, and such Chairperson or member may be eligible for a second term subject to the upper age limit of 65 years:Provided that after the expiry of the term of office, the Chairperson or the member, as the case may be, shall be ineligible for further employment or any assignment in any of the Private Educational Institutions within Himachal Pradesh or their associate offices or companies within or outside Himachal Pradesh for a period of three years.
(3)The Search Committee shall consist of the following, namely:-
(i) Chief Secretary to the Government of HimachalPradesh - Chairperson;
(ii) Principal Secretary (Technical Education) and tothe Government of Himachal Pradesh - Member;
(iii) Principal Secretary (Higher Education)Government of Himachal Pradesh - Member Secretary.