Section 5(1) in The Assam Higher Secondary Education Act, 1984
(1)The Council shall consist of the following members namely :(i)a Chairman to be nominated by the Government ;Ex-officio Members(ii)Director of Public Instructions, Assam-Vice-Chairman.(iii)Director of Agriculture, Assam.(iv)Director of Technical Education, Assam.(v)Director of Health Services, Assam.(vi)Director of Industries, Assam.(vii)Dean, Assam Agricultural College, A.A.U., Jorhat.(viii)Dean, Assam Veterinary College, A.A.U., Khanapara.(ix)Chairman, Board of Secondary Education, Assam.Members to be nominated by the Government(x)One Inspector of Schools.(xi)One Principal from any Government Higher Secondary Schools.(xii)One Principal from any Provincialised Higher Secondary Schools.(xiii)One Principal from any Deficit Colleges under the Dibrugarh University.(xiv)One Principal from any Deficit Colleges under the Gauhati University.(xv)One Principal from any Government Colleges.(xvi)One representative of each of the Universities of the State on the recommendations of respective Vice-Chancellors.(xvii)One Principal from any Teachers' Training Colleges.(xviii)One Principal from any Engineering Colleges.(xix)Two Principals from Junior Colleges-One from each University.(xx)Two representatives from recognised Higher Secondary School/Junior College Teachers' Association.Co-opted Members(xxi)The Council shall have power to co-opt not more than three members from amongst the distinguished educationists of the State.(xxii)The Government shall appoint an officer of the Government as ex-officio Secretary of the Council who shall also be an ex-officio member of the Council. The emoluments of the ex-officio Secretary shall be determined by the Government and shall be paid from the Council's fund.
