Section 5 in Tamil Nadu Uniform System of School Education Act, 2010
5. Constitution of Board.
(1)The Government shall, by notification, constitute a Board to be called as the State Common Board of School Education for the purpose of implementing the policy of the Government to provide uniform school education in the State. The Board shall exercise the powers conferred, and perform the functions assigned to it, under this Act.(2)The Board shall consist of the following members, namely:-Ex-officio Members.(a)The Director of School Education, who shall be the Chairperson;(b)The Additional Secretary to Government, School Education Department;(c)The Director of Government Examinations;(d)The Director of Matriculation Schools;(e)The Director of Elementary Education;(f)The Director, Teacher Education, Research and Training;(g)The Joint Director of School Education (Secondary Education), who shall be the Member-Secretary.Other Members.(a)Three members nominated by the Government from among the academic experts and eminent educationists;(b)One member nominated by the Government from among the teachers of matriculation schools;(c)One member nominated by the Government from among the teachers of the oriental schools;(d)One member nominated by the Government from among the teachers of the Anglo-Indian schools.(3)The headquarters of the Board shall be located at Chennai.(4)The Board shall meet, as often as may be necessary, at such time and place and observe such rules of procedure as may be prescribed:Provided that the Board shall meet at least twice in a year.(5)The Chairperson shall preside over the meeting of the Board.(6)No act or proceeding of the Board shall be invalid by reason only of the existence of any vacancy in, or any defect in the constitution of, the Board.
