Section 5 in The Assam Higher Secondary Education Act, 1984
5. Constitution of the Council.
(1)The Council shall consist of the following members namely :(i)a Chairman to be nominated by the Government ;Ex-officio Members(ii)Director of Public Instructions, Assam-Vice-Chairman.(iii)Director of Agriculture, Assam.(iv)Director of Technical Education, Assam.(v)Director of Health Services, Assam.(vi)Director of Industries, Assam.(vii)Dean, Assam Agricultural College, A.A.U., Jorhat.(viii)Dean, Assam Veterinary College, A.A.U., Khanapara.(ix)Chairman, Board of Secondary Education, Assam.Members to be nominated by the Government(x)One Inspector of Schools.(xi)One Principal from any Government Higher Secondary Schools.(xii)One Principal from any Provincialised Higher Secondary Schools.(xiii)One Principal from any Deficit Colleges under the Dibrugarh University.(xiv)One Principal from any Deficit Colleges under the Gauhati University.(xv)One Principal from any Government Colleges.(xvi)One representative of each of the Universities of the State on the recommendations of respective Vice-Chancellors.(xvii)One Principal from any Teachers' Training Colleges.(xviii)One Principal from any Engineering Colleges.(xix)Two Principals from Junior Colleges-One from each University.(xx)Two representatives from recognised Higher Secondary School/Junior College Teachers' Association.Co-opted Members(xxi)The Council shall have power to co-opt not more than three members from amongst the distinguished educationists of the State.(xxii)The Government shall appoint an officer of the Government as ex-officio Secretary of the Council who shall also be an ex-officio member of the Council. The emoluments of the ex-officio Secretary shall be determined by the Government and shall be paid from the Council's fund.(2)The Chairman shall be nominated by the Government for a term of three years and shall be eligible for re-nomination for a second term only.(3)The Government may remove the Chairman before the expiry of his term of appointment by giving one month's notice thereto, in writing, if the Government considers his continuance as Chairman, for good and sufficient grounds, to be detrimental to the interest of the Council.(4)The emoluments of the Chairman and other terms and conditions of his service shall be determined by the Government and such emoluments shall be paid from the Council's fund.(5)The Chairman shall preside over all the meetings of the Council and of the different committees constituted by it. In the absence of the Chairman, the Vice-Chancellor shall preside over the meetings of the Council or of any committee.
