Section 17 in The U.P. Board of Madarsa Education Act, 2004
17. Appointment and constitution of Committee and sub-committees.
- The Board shall appoint the following committees namely;(a)Curriculum Committee;(b)Examination Committee;(c)Result Committees;(d)Recognition Committee; and(e)Finance Committee;(2)Such a committee shall consist of the members of the Board only and shall be constituted in such a way that as far as possible at least one member from each of the following classes are represented in each of the committees:(a)head of institutions;(b)teachers of institutions;(c)Academicians;Provided that no member of the Board shall serve on more than one of such committees, and the term of members of the committee shall cease with the cessation of the membership of the Board.(3)In addition to the committees mentioned in sub-section (1) the Board may appoint such other committees or sub-committees as may be prescribed by regulations.(4)The committees and sub-committees appointed under sub-section (3) shall be constituted in such manner and on such terms and conditions as may be prescribed by regulations;
