Section 45 in Puducherry School Education Act, 1987
45. Puducherry Schools Education Advisory Board.
(1)There shall be an Advisory Board for school education, to be called the "Puducherry School Education Advisory Board" for the purpose of advising the Government on matters of policy relating to education in the Union territory of Puducherry.(2)The Advisory Board shall be constituted by the Government and shall consist of a Chairman and fourteen other members to be nominated by the Government(3)The Advisory Board constituted under sub-section (2) shall include-(a)Heads of private schools ;(b)representatives of the organisations of teachers of the private schools ;(c)managers of the private schools ;(d)representatives of parents or guardians of students of private schools ;and(e)eminent educationists.(4)The Advisory Board shall regulate its own procedure.(5)The term of office of every member of the Board and travelling and other allowances payable to a member of the Board shall be such as may be prescribed.
