Section 18 in The Gujarat Secondary and Higher Secondary Education Act, 1972
18. Committees.
(1)For the performance of its functions the Board shall appoint from amongst its members an [Executive Committee, Education Committee] [Substituted for 'Executive Committee' by Gujarat 14 of 2002, dated 6th April, 2002.] and an Examination Committee and may appoint such other Committees as it thinks necessary and it shall be lawful for the Board to appoint a person who is not a member of the Board as a member of any such Committee:Provided that nothing in this sub-section shall be deemed to preclude the Chairman or the Deputy Chairman from being named by the Board as a member of any such Committee:Provided further that where the Chairman or the Deputy Chairman is named as a member of any Committee, the Chairman or, as the case may be, the Deputy Chairman shall be the Chairman of such Committee.(2)Subject to the provision contained in sub-section (1), the constitution of every Committee appointed by the Board under sub-section (1), the term of office of its members and the functions of the Board to be performed by it shall be such as may be prescribed.Explanation. - For the purpose of this section the Chairman and the Deputy Chairman of the Board shall be deemed to be its members.
