Section 20A(2) in The Rabindra Mukta Vidyalaya Act, 2001
(2)Each such Board of Studies shall consist of -(a)the President;(b)one member to be nominated by the State Government;(c)ope member to be elected by the members of the Council from amongst themselves;(d)not more than four members to be nominated by the President from amongst the experts in the branch of education in respect of which the Board of Studies is to be constituted.
