Section 14(4) in The Punjab School Education Board Act, 1969
(4)[ The Vice-Chairman shall assist the Chairman in all matters, administrative and academic, shall discharge such duties and exercise such powers as may be delegated to him by the Chairman, and shall in the latter's absence, exercise all the power of the Chairman.] [Substituted by Act No. 2 of 2018, dated 2.1.2018][15. Appointment of Secretary and other employees, their terms and conditions of service. - [(1) The State Government shall appoint the Secretary of the Board, who shall be and officer from the Administrative Services (IAS) or the Punjab Civil Services (PCS), not below the rank of Additional Secretary.] [Substituted Punjab Act 10 of 1987.](1-A) The terms and conditions of appointment of the Secretary shall be such as may be prescribed.]
