Section 21 in THE RAJASTHAN MADARSA BOARD ACT, 2020
21. Advisory Committee.- (1) An Advisory Committee shall be constituted as
provided hereunder to advise the Board on policy matters, issues involving finance and toreview the performance of the Board from time to time:-(i)Chief Minister of Rajasthan ex-officio Chairperson;(ii)Minister for Minority Affairs,Rajasthanex-officio Vice-Chairperson;(iii)Minister for School Education,Rajasthanex-officio Member;(iv)Minister for Finance, Rajasthan ex-officio Member;(v)Minister for Social Justice andEmpowerment, Rajasthanex-officio Member;(vi)Chairperson, Waqf Board,Rajasthanex-officio Member;(vii)Chairperson, Rajasthan MinorityCommissionex-officio Member;(viii)Chairperson, Madarsa Board,Rajasthanex-officio Member;(ix)Secretary Incharge, MinorityAffairs, RajasthanMember-Secretary.Explanation.- For the purposes of this sub-section expression "Secretary Incharge"means the Secretary to the Government Incharge of a department and includes an AdditionalChief Secretary or a Principal Secretary when he is Incharge of a department.(2)The Chairperson may authorize the Vice-Chairperson of the Advisory Committeeto chair any meeting of the Committee.
