Section 4 in The Meghalaya Board of School Education Act, 1973
4. [ Constitution of the Board. - (i) The Board shall consist of the following members, namely:-
(i)The Executive Chairman to be appointed by the State Government from amongst Academicians/Educationists of reputed or senior Civil Service Officer, with adequate experience and proven ability in administration,(ii)Principal Director to be appointed by the Government Ex-Officio-Members :(iii)Principal Secretary/Commissioner and Secretary, Government of Meghalaya, Education Department, Meghalaya.(iv)Principal Secretary/Commissioner and Secretary, Finance Department, Meghalaya.(v)Director of Higher and Technical Education, Meghalaya.(vi)Director, Educational Research and Training, Meghalaya.(vii)One representative of the North Eastern Hills University who should be 'reputed and experienced academician.(viii)Members to be nominated by the Government:(a)One Principal of a Higher Secondary School.(b)One Principal of a College which provides + 2 level of Education.(c)Two Head Masters/Head Mistresses of Secondary Schools.(d)Four Teachers, one each from Arts, Science, Commerce and Vocational Education Streams, of which two teachers shall be drawn from Secondary School, one from Higher Secondary School, and one from College which provides + 2 level education, provided that at least two of the four teachers, thus nominated, are women.(e)Two persons from amongst distinguished Educationists or Social Workers, one of whom shall be a woman.(ix)Co-opted member : The Board shall have the power to co-opt not more than one member from amongst distinguished/Academicians and Educationists.]
