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State of Odisha - Section

Section 15 in Orissa Education Act, 1969

15. State Advisory Council of Education.

(1)The State Government may, by notification, establish a State Advisory Council of Education to advise the State Government on matters pertaining to educational policy and administration.
(2)The Advisory Council shall consist of the following members, namely:-
(a)the Chairman to be nominated by the State Government;
(b) theVice-Chancellors of all the Universities established under anylaw in the State; Ex officioMember
(bb) [ the Secretary to the Government in the Education Department; [[Inserted by the Orissa Education (Amendment)Act, 1974 (Or. Act 17 of 1974), s. 4.]] Ex officioMember]
(c) The[Director] [[Substituted by the Orissa Education(Second Amendment) Act, 1978 Or. Act 31 of 1978), s.5(a).]] Ex officioMember
(d) the Vice-President of the Board of Secondany Education; Ex officioMember
(e) six non-official members to be nominated bythe State Government from among persons who are distinguishededucationists or who have experience in the administration ofeducation; Members
(f) one non-official member to be nominated fromamong Sanskrit scholars; Member
(g) two representatives each of the PrimarySchool Teachers' Association, Secondary School Teachers'Association and the College Teachers' Association to be electedin the prescribed manner; Members
(3)The term of office of the members specified in clauses (a), (e), (f) and (g) of subjection (2) shall be three years.
(4)The business of the Advisory Council shall be conducted in such manner as may be prescribed.
(5)The Substituted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 5(b).[Director] shall be the Secretary to the Advisory Council.