Section 21 in The Bombay Secondary School Certificate Examination Act, 1948
21. Examiners committee.
(1)There shall be a Committee called the Examiners Committee for the purpose of drawing up panels of names of examiners.(2)The Examiners Committee shall consist of-(i)Chairman of the Board-ex-officio Chairman;(ii)Six members appointed by the Board in the prescribed manner as specified below:-(a)one from amongst the ex-officio members of the Board;(b)two from amongst the elected members of the Board; and(c)three from amongst the nominated members of the Board.(3)The Examiners Committee shall draw up panels of the names of examiners. Such panels shall consist of such number as may be prescribed. The panels so drawn up shall be submitted by the Examiners Committee to the Board. The Board shall make the appointment of the examiners from the panels so submitted.(4)If any examiner is unable to act for any cause and a fresh appointment cannot be made in time by the Board, the Chairman shall, out the panels submitted to the Board, appoint another examiner to fill the vacancy and shall report such appointment to the Board.(5)The members of the Examiners Committee, other than the Chairman, shall hold office for a term of one year from the date of their appointment.
