Section 14(2) in The Haryana Board of School Education Act, 1969
(2)A committee set up under sub-section (1) shall consist of such number of members, not exceeding the prescribed number, as the Board may, from time to time, decide :Provided that the member referred to in sub-clause (vi) of clause (a) of sub-section (3) of section 3 shall always be a member of the finance committee :Provided further that a committee may, subject to the approval of the Board, co opt as member of the committee, not exceeding one-third of the total number of member of the committee, persons having special knowledge of the subjects to dealt with by the committee.
