Section 5(1) in The Maharashtra State Council of Examinations Act, 1998
(1)The State Council shall consist of a Chairperson, appointed by the State Government from the Maharashtra Education Service, Group-A (Administrative Branch), in the grade of Director of Education, and of the following members, namely:-Ex-Officio Members(i)The Director of Education of the Government or his nominee, not below the rank of Joint Director;(ii)The Chairman, Maharashtra State Board of Secondary and Higher Secondary Education or his nominee not below the rank of a Divisional Chairman;(iii)The Director of State Council for Education Research and Training or his nominee not below the rank of Joint Director;(iv)The Director, Maharashtra State Bureau of Text Book Production and Curriculum Research, Pune;(v)The Principal, Maharashtra State Institute of Vocational Guidance and Selection, Mumbai;(vi)The Director, State Institute of Science Education.;(vii)One Officer not below the rank of Deputy Secretary of the School Education Department of Government nominated by the Government;(viii)All Chairpersons of the Regional Councils.Nominated Members(i)One Regional Deputy Director of Education nominated by the Government;(ii)One Education Officer (Secondary) or Educational Inspector, nominated by the Government;(iii)One Education Officer (Primary) nominated by the Government;(iv)Five members nominated by the Government, one each from amongst the Principals or Head Masters of Primary Schools, Secondary Schools, Colleges of Education, Junior Colleges of Education, and Institute of Commercial Education;(v)Three members nominated by the Government having special knowledge or practical experience in the field of education or educational evaluation guidance and selection; and(vi)Four members nominated by the Government one each from amongst the members of managements of Primary Schools, Secondary Schools, Junior Colleges of Education and Commercial Institutes.
