Section 5 in The Manipur Higher Secondary Education Act, 1992
5. Constitution of the Council.
(1)The Council shall consist of the following member namely :(a)Ex-officio members :(i)The Chairman of the Council.(ii)The Director of Education (U), Manipur.(iii)The Director of Education (S), Manipur.(iv)The Director of State Council of Educational Research and Training, Manipur.(v)The Controller of Technical Education, Manipur.(vi)The Director, Sports and Youth Affairs, Manipur.(vii)The Chairman Board of Secondary Education, Manipur.(viii)The Secretary of the Council.(b)Members to be nominated :(i)One principal from the Degree Colleges.(ii)One Principal from the Colleges having plus two courses.(iii)One Principal from the Higher Secondary Schools.(iv)One Principal from the Girl's Colleges or the Girl's Higher Secondary Schools.(v)One Principal from the Aided Colleges.(vi)One Teachers representative from the Colleges.(vii)One Teachers representative from the Higher Secondary Schools.(viii)One representative of the Manipur University on the recommendation of the Vice-Chancellor.(ix)One representative of the Manipuri Sahitya Parishad.(x)One Educationist who is not a Government employee.(2)Notwithstanding anything contained in this section the Council shall have the power to co-opt not more than three members from amongst the distinguished educationists of the State.
