(1)For every district there shall be a District School Board established by the State Government which shall consist of the following members namely:-(a)The Chairman to be nominated by the State Government;(b)Inspector or Inspectors of Member Schools having jurisdiction over the district;(c)District Inspectors of Schools Members having jurisdiction in the district;(d)two representatives of the Members Primary School Teachers' Association elected in the prescribed manner;(e)five non-official members to be Members nominated by the State Government from among persons who are distinguished educationists.(2)The Secretary to the Board shall be nominated by the State Government.(3)The term of office of the members specified in clauses (a), (d) and (e) of sub-section (1) shall be three years.(4)No person shall be eligible fox nomination as a non-official member of the Board, if he has directly or indirectly by himself or by his partner any share or interest in-(a)any book intended to be prescribed or recommended as a text-book for the primary school course;(b)the business of the publisher of any such book; or(c)any work done by order of the Board or in any contract entered into on behalf of the Board.(5)The business of the Board shall be conducted in such manner as may be: prescribed.
