Section 22 in Jammu and Kashmir School Education Act, 2002
22. State Education Advisory Board
(1) The Government may, by notification in the Government Gazette, constitute a State School Education Advisory Board for the purposes of obtaining advice on matters pertaining to educational policy and administration.(2)The Board shall consist of eleven members including the Chairman who shall be Education Minister of the State, Secretary to Government, Education Department, Chairman of the State Board of School Education and Directs of School Education shall be ex officio members of the Committee. The Government shall nominate the other members from among the eminent educationists, academicians, administrators and planners. The term of office of the non-official members of the Board shall be three years.(3)The Government shall prescribe the procedure to be followed at the meetings of the Board and all other matters pertinent to be functioning of the Board.
