Section 22 in Uttaranchal School Education Act, 2006
22. Constitution of Committees.
(1)The Board shall constitute the, following committees as prescribed in the regulations. Different committees may be constituted for different areas.(2)The following shall be the committees of the Board, namely-(a)Curriculum Committee,(b)Syllabus Committee,(c)Examinations Committee,(d)Results Committee,(e)Recognition Committee, and(f)Finance Committee.(3)Aforesaid Committees shall consist of the members of the Board only and such Committees shall be constituted in such a way that as far as possible at least one member from each of the following classes are presented-in each of the Committees-(a)heads of institutions mentioned in Clauses (b) and (c) of sub-section (1) of Section 6;(b)teachers mentioned in Clauses (d) of sub-section (1) of Section 6;(c)teachers and professors mentioned in Clauses (e), (f), (g) and (h) of sub-section (1) of Section 6;(d)Legislators mentioned in Clauses (i) of subsection 6;(e)persons mentioned in Clauses (j), (k), (1) and (m) of subsection (1) and subsection (2) of Section 6;(f)persons mentioned in Clauses (n), (a), (p), (q), (r), (s), (t), (u), (v),. (w), (x), (y) and (z) of sub-section (1) of Section 6;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.(4)In addition to the Committees mentioned in sub-section (1), the Board shall appoint such other committees, if any, as may be prescribed and such different Committees may .be appointed for different areas.(5)Aforesaid Committees shall be constituted in such manner and the terms of members of such Committees shall be such as may be prescribed.
