(2)The District Educational Authority shall consist of the following persons namely:-(a)the District Panchayat President, ex-officio who shall be its chairperson;(b)the Chair person of the standing committee for Health and Education in the District Panchayat, ex-officio;(c)one woman elected from among the members of the standing committee for Health and Education in the District Panchayat;(d)two persons elected from among the Presidents of the Village Panchayats, in the district of whom one shall be a women;(e)the Chairpersons of the Standing Committees for Health and Education of all the Municipalities in the District;(f)the Deputy Director of Education, who shall be the exofficio Member Secretary of the Committee;(g)one person elected from among the Headmasters or Headmistresses or Principals, as the case may be of the Government High Schools in the district;(h)one person elected from among the Headmasters or Headmistresses or Principals, as the case may be of Aided High Schools in the district;(i)one person elected from among the Headmasters of Government Upper Primary and Lower Primary Schools in the district;(j)one person elected from among the Headmasters of Aided Upper Primary and Lower Primary Schools in the district;(k)two persons nominated by the Government from among educational experts;(l)two representatives of the educational agencies in the District nominated by the Government.
