Section 5 in The Maharashtra State Council of Examinations Act, 1998
5. Constitution of State and Regional Councils.
(1)The State Council shall consist of a Chairperson, appointed by the State Government from the Maharashtra Education Service, Group-A (Administrative Branch), in the grade of Director of Education, and of the following members, namely:-Ex-Officio Members(i)The Director of Education of the Government or his nominee, not below the rank of Joint Director;(ii)The Chairman, Maharashtra State Board of Secondary and Higher Secondary Education or his nominee not below the rank of a Divisional Chairman;(iii)The Director of State Council for Education Research and Training or his nominee not below the rank of Joint Director;(iv)The Director, Maharashtra State Bureau of Text Book Production and Curriculum Research, Pune;(v)The Principal, Maharashtra State Institute of Vocational Guidance and Selection, Mumbai;(vi)The Director, State Institute of Science Education.;(vii)One Officer not below the rank of Deputy Secretary of the School Education Department of Government nominated by the Government;(viii)All Chairpersons of the Regional Councils.Nominated Members(i)One Regional Deputy Director of Education nominated by the Government;(ii)One Education Officer (Secondary) or Educational Inspector, nominated by the Government;(iii)One Education Officer (Primary) nominated by the Government;(iv)Five members nominated by the Government, one each from amongst the Principals or Head Masters of Primary Schools, Secondary Schools, Colleges of Education, Junior Colleges of Education, and Institute of Commercial Education;(v)Three members nominated by the Government having special knowledge or practical experience in the field of education or educational evaluation guidance and selection; and(vi)Four members nominated by the Government one each from amongst the members of managements of Primary Schools, Secondary Schools, Junior Colleges of Education and Commercial Institutes.(2)The Commissioner shall be the ex-officio Member-Secretary of the State Council who shall be entitled to take part in all the deliberations and proceedings of the meetings of the State Council but shall have no right to vote.(3)(a)A Regional Council shall consist of a Regional Chairperson from Maharashtra Educational Service, Group A (Administration Branch) in the grade of Deputy Director of Education, appointed by the Government, and of the following members, namely:-Ex-Officio Members(i)All Regional Deputy Directors in the Region;(ii)Three Education Officers or Educational Inspectors designated by the State Government from amongst the Officers serving in the jurisdiction of the Region.Nominated Members(i)Five members nominated by the Government one each from amongst the Principals or Head Master of the Secondary Schools, Primary Schools, Junior Colleges of Education, Commercial Institutes and Colleges of Education;(ii)Four members nominated by the Government from amongst the teachers from the categories mentioned in clause (i);(iii)Two members from amongst the management of the Educational Institutes;(iv)Two members from amongst the experts or retired persons in the fields of activities of the Council.(b)The Assistant Commissioner designated by the Chairperson of the Regional Council shall be the ex-officio Member-Secretary of the Regional Council who shall be entitled to take part in all the deliberations and proceedings of the meetings of the said Council but shall have no right to vote:Provided that a person shall cease to hold office as a member of the State Council, or a Regional Council, as the case may be, if such person ceases to hold the post, designation or office or be a representative of the management body, as the case may be, by virtue of which such person is so appointed, and such person shall inform the Chairperson of the Council, in writing under his own hand of his having so ceased to be member of the State Council, or Regional Council, as the case any be, within a week therefrom.(4)The names of persons (not being ex-officio members) who have been nominated. From time to time, as the members of the State Council or the Regional Council, as the case may be, shall be published by the Government in the Official Gazette.
