Section 18(1) in The Punjab School Education Board Act, 1969
(1)The Board shall for the purpose of carrying out the provisions of this Act and the Regulations made thereunder set up the following committees and councils, namely :-(a)finance committee consisting of -(i)[ ***](ii)the Vice-Chairman;(iii)the 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;(iv)the Secretary to Government in the Department of Finance or an officer of that Department not below the rank of a Deputy Secretary nominated by him; and(v)three persons elected by the members from amongst themselves;(b)examination committee consisting of -(i)[ ***] [Omitted 'the Chairman;' by Punjab Act No. 2 of 2018, dated 2.1.2018](ii)the Vice-Chairman;(iii)two persons to be nominated by the Board from amongst its members, out of whom one shall be a Vice-Chancellor; and(iv)the Director of Public Instruction (Schools), Punjab;(c)academic council consisting of -(i)[ ***] [Omitted 'the Chairman;' by Punjab Act No. 2 of 2018, dated 2.1.2018](ii)the Vice-Chairman;(iii)the Director of Public Instruction (Colleges), Punjab;(iv)the Director of Public Instruction (Schools), Punjab;(v)the Director, State Council of Educational Research and Training, Punjab;(vi)the Director of Languages, Punjab;(vii)the Director, Punjab State University Text Book Board;(viii)five heads of affiliated institutions to be nominated by the Board for a period not exceeding one year;(ix)five teachers of affiliated institutions having at least ten years' experience as such to be nominated by the Board for a period not exceeding one year;(x)three outstanding academicians to be nominated by the State Government for a period not exceeding one year; and(xi)the Secretary of the Board who shall also function as Secretary of the academic council.
