Section 18 in The Punjab School Education Board Act, 1969
18. [ Power of Board to set up committees and councils. [Substituted by Punjab Act 10 of 1987.]
(1)The Board shall for the purpose of carrying out the provisions of this Act and the Regulations made thereunder set up the following committees and councils, namely :-(a)finance committee consisting of -(i)[ ***](ii)the Vice-Chairman;(iii)the Secretary to Government in the Department of Education or an officer of that Department not below the rank of a Deputy Secretary nominated by him;(iv)the Secretary to Government in the Department of Finance or an officer of that Department not below the rank of a Deputy Secretary nominated by him; and(v)three persons elected by the members from amongst themselves;(b)examination committee consisting of -(i)[ ***] [Omitted 'the Chairman;' by Punjab Act No. 2 of 2018, dated 2.1.2018](ii)the Vice-Chairman;(iii)two persons to be nominated by the Board from amongst its members, out of whom one shall be a Vice-Chancellor; and(iv)the Director of Public Instruction (Schools), Punjab;(c)academic council consisting of -(i)[ ***] [Omitted 'the Chairman;' by Punjab Act No. 2 of 2018, dated 2.1.2018](ii)the Vice-Chairman;(iii)the Director of Public Instruction (Colleges), Punjab;(iv)the Director of Public Instruction (Schools), Punjab;(v)the Director, State Council of Educational Research and Training, Punjab;(vi)the Director of Languages, Punjab;(vii)the Director, Punjab State University Text Book Board;(viii)five heads of affiliated institutions to be nominated by the Board for a period not exceeding one year;(ix)five teachers of affiliated institutions having at least ten years' experience as such to be nominated by the Board for a period not exceeding one year;(x)three outstanding academicians to be nominated by the State Government for a period not exceeding one year; and(xi)the Secretary of the Board who shall also function as Secretary of the academic council.(2)The finance committee shall examine all financial matters pertaining to the Board including the budget estimates and the annual accounts and balance sheets.(3)The examination committee shall consider the appointment of paper setters and examiners and shall recommend measures to improve the mode of evaluation and conduct of examinations.(4)The academic council shall be academic body of the Board and shall :-(i)lay down guidelines for the maintenance of academic standards in the affiliated institutions;(ii)approve the syllabi for various classes and examinations;(iii)lay down policy and procedure for the conduct of examinations; and(iv)advice the Board in the matters of granting affiliations and all other academic matters.(5)The Board may, for the purpose of carrying out the provisions of this Act and the regulations made thereunder, set up in addition to the committees and council referred to in sub-section (1), such committees or councils as it may think fit or as may be prescribed.(6)The quorum and the manner of transacting the business of a committee and that of a council shall be such as may be prescribed.]
