Section 4 in The Rajasthan Secondary Education Act, 1957
4. Composition of the Board.
- [(1) The Board shall consist of a Chairman nominated in accordance with Section 16 and the following members namely:-Ex-Officio Members(a)[ the Director of Elementary Education, Rajasthan;(b)the Director of Secondary Education, Rajasthan;(c)the Director of College Education, Rajasthan;(d)the Director of Rajasthan State Educational Research and Training Institute;(e)the Director of Technical Education, Rajasthan;(f)the Director of Sanskrit Education, Rajasthan;(g)the Director of National Cadet Corps, Rajasthan;]II-Elected Members(h)[] [Since the serial Nos. of Ex-Officio Members are changed from '(a) to (f)' to '(a) to (g)' by amending Act 10 of 1999, the serial No. of other members are also changed from '(g) to (t)' to '(h) to (u)'-Author.] one person elected by the senate of each University in Rajasthan from each faculty of Arts, Science and Commerce by rotation;(i)two persons being Principals or Professors of degree or postgraduate Colleges affiliated to the University of Rajasthan, of whom one shall be a woman, elected by the senate of the University of Rajasthan Jaipur;(j)two persons being representatives of the State Teachers' Association elected by the Executive of that Association;III-A- Nominated Members (to be nominated the State Government)(k)one Principal of an Engineering College in the State or the Dean of the faculty of Engineering of any University in the State;(l)one Principal of a Medical College in the State or the Dean of the faculty of Medicine of any University in Rajasthan;(m)one Principal of an Agriculture College in the State or the Dean of the faculty of Agriculture or the dean of Technology and Agricultural Engineering or the Dean of Home Science, of any University in the State;(n)one Principal of a Veterinary College in the State or the Dean of Veterinary or Animal Science, of any University in the State;(o)one teacher being an expert in Physical Education;(p)two persons representing Inspecting Officers of the Education Department of the State Government;(q)eight persons representing the Heads of recognised institutions in the State of whom at least two shall be the Heads of girls institutions and two shall be the Heads of private institutions;(r)one person considered by the State Government fit and necessary to represent such academic interests as are not otherwise adequately represented;(s)one Principal of a Teachers' Training College in the State;III-B Nominated Members (to be nominated by the Speaker).(t)two Members of the State Legislature nominated by the Speaker;IV-Co-opted, Members(u)two persons being distinguished educationist co-opted by the Board.](2)If either of the bodies referred to in *[clauses (g), (h) and (i) of sub-section (1) fails to elect any member to the Board within the prescribed time, the State Government shall nominate any person with the requisite qualifications to be such member; and every member so nominated shall for all the purposes of this Act be deemed to be a member elected by that body.
