Section 3(3) in The U.P. Board of Secondary Sanskrit Education Act, 2000
(3)The Board shall consist of the following members namely,-(a)the Director, who shall, be the Chairman of the Board;(b)two Heads of the Institutions maintained by the State Government, nominated by the State Government;(c)two teachers of the Institutions maintained by the State Government, nominated by the State Government;(d)one Science teacher of any degree college affiliated to, Sampurnanand Sanskrit Vishwavidyalaya, Varanasi, nominated by the State Government;(e)one Principal or Head of the Department of an Ayurvedic Medical college maintained by the State Government, nominated by the State Government;(f)two Principals of Sanskrit degree colleges maintained by the State Government, nominated by the State Government;(g)two members of the Legislative Assembly of the State elected by the said Assembly;(h)one member of the Legislative Council of the State elected by the said Council;(i)three academicians, nominated by the State Government;(j)Director, State Academy, Uttar Pradesh;(k)two representatives of industries nominated by the State Government;(I)Director, State Institute of Science Education, Uttar Pradesh;(m)Principal, Central Pedagogical Institute, Allahabad;(n)two Deputy Inspectors of Sanskrit Schools nominated by the State Government;(o)Vice Chancellor of the Sampumanand Sanskrit University, Varanasi or his nominee, not below the rank of Reader;(p)two Heads of the Departments of Sampumanand Sanskrit Vishwavidyalaya, Varanasi, nominated by the State Government;(q)an officer not below the rank of Deputy Director of Education nominated by the State Government who shall be the Member-Secretary;(r)Inspector; Sanskrit Pathshalayen, Uttar Pradesh;(s)Deputy Director, Sanskrit, Uttar Pradesh.
