Section 7 in Gujarat Educational Innovations Commission Act, 2009
7. Search Committee.
(1)For the purpose of nomination of Executive Chairperson and members under sub-sections (2) and (3) of section 5, the State Government shall appoint a Search Committee consisting of three persons who, in the opinion of the State Government, are eminent educationists having wide knowledge of educational reforms and innovations and are of high repute and integrity.(2)The State Government shall designate one of these persons as the Chairperson of the Committee.(3)The Search Committee shall follow such procedure as may be laid down by it.(4)(a)A member of the Search Committee shall not be entitled to receive any compensation for his service but shall be reimbursed for the travelling and other expenses incurred by him in discharge of his duties.(b)The expenses referred to in clause (a) shall be paid out of the Fund.
