Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 12 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007

12. Membership of Executive Council.

(1)The Executive Council shall consist of the following members, namely :-
(i)the Chairman of the Institute.
(ii)the Director;
(iii)two members of the General Council to be nominated by the General Council;
(iv)the Principal Secretary/Secretary of Higher Education Department, Government of Madhya Pradesh or his nominee not below the rank of Deputy Secretary;
(v)the Principal Secretary/Secretary' of School Education Department, Government of Madhya Pradesh or his nominee not below the rank of Deputy Secretary;
(vi)the Principal Secretary/Secretary of Finance Department, Government of Madhya Pradesh or his nominee not below in the rank of Deputy Secretary;
(vii)the Commissioner, Public Instructions, Madhya Pradesh;
(viii)the Commissioner, Rajya Shiksha Kendra;
(ix)two whole time teachers of the Institute, nominated by the Chairman of Institute by rotation according to seniority;
(x)the Secretary', Madhya Pradesh Board of Secondary' Education;
(xi)two Principals or Head Masters of affiliated schools nominated by the Chairman of the Institute.
(2)The Chairman of Institute shall be the Chairman and the Director shall be the Secretary of the Executive Council.