Section 3(3) in The U.P. Basic Education Act, 1972
(3)The Board shall consist of the following members, namely -(a)the Director, ex officio, who shall be the chairman;(b)two persons to be nominated by the State Government from amongst the Adhyakshas, if any, of [Zila Panchayats established under Section 17 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961] [Substituted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).];(c)one person to be nominated by the State Government from amongst the Nagar Pramukhs, if any, of the [Corporations constituted under Section 9 of the Uttar Pradesh Municipal Corporation Act, 1959] [Substituted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).];(d)one person to be nominated by the State Government from amongst the Presidents, if any, of the [Municipal Council and Nagar Panchayats established under the Uttar Pradesh Municipalities Act, 1916] [Substituted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).];(e)the Secretary to the State Government in the Finance Department, ex officio;(f)the Principal, State Institute of Education, ex officio;(f1)[ the Secretary, Board of High School and Intermediate Education, Allahabad, ex officio; [Inserted by U.P. Act 21 of 1975.](f2)the President of the Uttar Pradesh Prathamik Shikshak Sangh, ex officio;](g)two educationists to be nominated by the State Government;(h)an officer not below the rank of Deputy Director of Education, to be nominated by the State Government, who shall be the Member Secretary.
