(1)For the purpose of advising the Government on matters pertaining to educational policy and administration of the Department of General Education, the Government may, by notification in the Gazette, constitute a State Education Advisory Board, consisting of officials and non-officials.(2)The Board shall consist of a Chairman and not more than fifteen members including the Chairman. The Vice-Chancellor of the University of Kerala, the Department of General Education, the Director of Technical Education and the Director of Health Services shall be exofficio members of the Board. The other members of the Board shall be appointed by the Government. Appointment of non-official members shall be from persons who are distinguished educationists or who have rendered eminent service to education, or who have had experience in the administration of education.(3)The Government shall appoint one of the members to be the Chairman of the Board.(4)The term of office of the members of the Board, other than the exofficio members, shall be three years.(5)The Government may prescribe the procedure to be followed at the meetings of the Board, and all incidental and ancillary matters for the proper working of the Board.(6)The Board shall present annually to the Government a report a to the advice tendered to the Government on matters coming before them and the Government shall, on receipt of such report, cause a copy thereof, together with a memorandum explaining as respects the matters if any where the advice of the Board was not accepted, the reasons for such non-acceptance, to be laid before the Legislative Assembly.[As amended by THE KERALA EDUCATION (AMENDMENT) ACT, 2021 ]
