Section 4 in The Punjab School Education Board Act, 1969
4. Constitution of the Board.
- [(1) The Board shall consist of a [Chairman, Vice-Chairman] [Substituted by Punjab Act 10 of 1987.] and the following members :-(a)ex-officio members, namely(i)Vice-Chancellors of all the universities established or that may be established by law in the State;(ii)Secretary to Government in the Department of Education or an officer of that Department not below the rank of a Deputy Secretary nominated by him;(iii)Director of Public Instruction (Colleges), Punjab;(iv)Director of Public Instruction (Schools), Punjab;(v)Director, State Council of Educational Research and Training, Punjab.(b)seven members to be nominated by the State Government out of the following categories of persons, namely :-(i)one member from amongst the District Education Officers and Circle Education Officers;(ii)two members from amongst the Principals of Colleges affiliated to the universities established by law in the State;(iii)one member from amongst the lecturers of Colleges affiliated to the universities established by law in the State;(iv)one member from amongst the Heads of Senior Secondary School affiliated to the Board;(v)one member from amongst the Heads of High Schools affiliated to the Board;(vi)one member from amongst the School lecturers and teachers who are State or National awardees;(c)one eminent scholar or writer or scientist, as may be nominated by the State Government; and(d)the Legal Remembrancer, Punjab or the Advocate General, Punjab as may be nominated by the State Government :Provided that the Legal Remembrancer, Punjab if nominated as ex- officio member by the State Government, may depute his nominee not below the rank of a Deputy Legal Remembrancer and Deputy Secretary to Government of Punjab to represent him on the Board; and(e)three members of the Punjab Legislative Assembly to be nominated by the Speaker of the Punjab Legislative Assembly.](2)[The Chairman and the Vice-Chairman] [Substituted 'The Chairman, the Senior Vice-Chiarman and the Vice-Chairman' by Punjab Act No. 2 of 2018, dated 2.1.2018] shall be appointed by the State Government upon such terms and conditions as it may think fit.(3)[ - ] [Omitted by Punjab Act 10 of 1987.](4)The appointment of [the Chairman and Vice-Chairman] [Substituted 'the Chairman, the Senior Vice-Chiarman and Vice-Chairman' by Punjab Act No. 2 of 2018, dated 2.1.2018] and the nomination of every member shall be notified by the State Government in the Official Gazette.
