[Cites 0, Cited by 3]
[Section 24]
[Entire Act]
State of Odisha - Subsection
Section 24(1) in Orissa Education Act, 1969
| (a) the Chairmanto be nominated by the State Government; | |
| (b) the Vice-Chancellors of all the Universitiesestablished under any law in the State; | Members |
| (c) four non-official members nominated by theState Government from among persons who are distinguishededucationists; | Members |
| (d) [ the Secretary to Government in the Education Department; [[Inserted by the Orissa Education (Amendment)Act, 1974 (Or. Act 17 of 1974), s. 5.]] | Members] |
| (e) [ the Director [Substituted by the Orissa Education (Second Amendment) Act, 1973 (Or. Act 31 of 1978), s. 6.] | Member] |