Section 4 in Himachal Pradesh Board of School Education Act, 1968
4. Composition of the Board.
- [(1) The Board shall consist of the Chairman and of the following members, namely:-] [Section 4(1) substituted vide Act No. 6 of 1986 w.e.f. 28-11-1985.]I. Ex-Officio Members:(a)the Secretary (Education) to the Government of Himachal Pradesh or his representative ;(b)the Secretary (Finance) to the Government of Himachal Pradesh or his representative;(c)[ Vice-Chancellors of each University as established or that may be established by law in the State or his nominee who shall not be of the rank less than that of Professor/Dean of Faculty in that University;] [Clause (c) substituted vide Act No, 15 of 1992.](d)the Director of Education, Himachal Pradesh ;(e)the Director of Primary Education, Himachal Pradesh ;(f)the Director-cum-Principal, Medical College, Himachal Pradesh;(g)the Director of Technical Education, Himachal Pradesh;(gg)[ the Principal of Regional Engineering College, Hamirpur (Himachal Pradesh);] [Clause (gg) added vide Act No. 15 of 1992.]II. Elected Members:(h)three persons elected by the Himachal Pradesh Legislative Assembly from amongst its members;III. Nominated Members (to be nominated by the Government):(i)one Inspecting Officer of the Education Department of Himachal Pradesh ;(j)one Principal representing Government Colleges of Himachal Pradesh;(k)one representative of Managing Committees of privately managed Schools in Himachal Pradesh;(l)[ three Heads of High or Senior Secondary Schools one each of the Government, non-Government and Girls Senior Secondary Schools or High Schools;] [Clause (l) substituted vide Act No. 15 of 1992.](m)[two members] [Substituted for the words 'one member' vide Act No. 15 of 1992.] to secure representation of such interests as are not otherwise represented; and[ x x x x x x ] [The figure, signs and words 'IV. Co-opted Member:' deleted vide Act No. 15 of 1992.](n)one member [x x x x x x] [The words 'to be co-opted by the Board' deleted vide Act No. 15 of 1992.] for his expert and wide knowledge of school education from the winners of national awards for teachers failing which from the winners of State awards for teachers.(2)If the Legislative Assembly fails to elect any member to the Board as required under clause [(h)] [Substituted for brackets and word '(e)' vide Act No. 6 of 1986.] of sub-section (l) within the prescribed time, the Government shall nominate any member of that Assembly to be such member.
