Section 5 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
5. Constitution of State Board.
(1)The State Board shall consist of Chairman appointed by the State Government, and of the following members, that is to say: ––Class A––Ex-officio Members.(i)The Director of Education, or any other officer of the Department of Education designated by the State Government.(i-a) The Director of Higher Education or any other officer of the Department of Education designated by the State Government.(ii)The Chairmen of the Divisional Boards.(iii)The Director of Technical Education, or any other officer of the Department of Technical Education designated by the State Government.(iv)The Director of Agriculture, or any other officer of the Agriculture Department designated by the State Government.(iv-a) The Director of Art, or any other officer of the Directorate of Art designated by the State Government.(v)The Director, State Council for Educational Research and Training.Class B––Elected Members.(i)One member from each University in the State established by law, who shall be the person elected by the Academic Council or other designated authority of the University.Class C––Nominated Members.(i)Six members designated by the State Government, from amongst the principals, headmasters and headmistresses nominated as members of the Divisional Boards of whom at least one shall be the principal of a junior college.(i-a) Two members of the Maharashtra Legislative Assembly nominated by the Speaker of the Maharashtra Legislative Assembly.(i-b) One member of the Maharashtra Legislative Council nominated by the Chairman of the Maharashtra Legislative Council.(ii)Six members designated by the State Government, from amongst the teachers nominated as members of the Divisional Boards of whom at least two shall be teachers of junior colleges.(iii)One member nominated by the State Government, from amongst the Principals of College of Education in the State.(iv)Six members designated by the State Government, from amongst representative of the managing bodies of secondary schools and junior colleges nominated as members of the Divisional Boards of whom at least one shall be the representative of the managing bodies of junior colleges.(v)Six members designated by the State Government, nominated by reasons of their having special knowledge, or practical experience in matters connected with primary, secondary or higher secondary education, of whom not less than one shall be a woman.Provided that, the State Government shall designate at least one member from each Division under each of the paragraphs (i), (ii), (iv) and (v) under the heading Class C––Nominated members:Provided further that, a person shall cease to hold office as a member of the State Board, if he ceases to belong to the Academic Council or the authority of the University the members of which elected him, or ceases to be a member of the Legislative Assembly, or Legislative Council, or ceases to be a principal, headmaster, headmistress or teacher, or representative of the managing body where he is nominated or designated from amongst such persons and any such person shall inform the Chairman in writing under his own hand of his having so ceased to be the member of the Board, within a week therefrom.(2)The names of persons (not being ex-officio members) who have been elected or nominated or designated, from time to time, as members of the State Board shall be published by that Board in the Official Gazette.(3)Notwithstanding anything contained in this Act, all Class C––Nominated Members of the State Board, holding office, immediately before the commencement of the Maharashtra Secondary and Higher Secondary Education Boards (Amendment) Act, 1986, shall cease to be such members and vacate their offices on the date on which new members are designated by the State Government under sub-section (1), as amended by the said Act.
