Section 38(1) in Uttaranchal School Education Act, 2006
(1)Notwithstanding anything in subsection (4) of Section 36 and in Section 37, the Selection Committee for the appointment of aHead- of Institution or a teacher of an institution established and administered by a minority referred to in Clause (1) of Article 30 of the Constitution shall consist of five members (including its Chairman) nominated by the Committee of Management :Provided that one of the members of the Selection Committee shall-(a)in the case of appointment of the Head of an institution, be an expert selected by the Committee of Management from a panel of experts prepared by the Director;(b)in the case of appointment .of a teacher, be the Head of the Institution concerned.
