Preamble
Himachal Pradesh Board of School Education (Amendment)* Act, 1985*
| [Himachal Pradesh Act No. 6 of 1986]1 | [23rd January, 1986] |
An Act further to amend the Himachal Pradesh Board of School Education Act, 1968 (Act No. 14 of 1968).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-sixth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Bayrd of School Education (Amendment) Act, 1985.
(2) It shall and shall always be deemed to have come into force on the 28th day of November, 1985.
Section 2. Amendment of section 4
2. Amendment of section 4.- In section 4 of the Himachal Pradesh Board of School Education Act, 1968 (14 of 1968), (hereinafter called the principal Act),-
(a) for the existing sub-section (1), the following sub-section shall be substituted, namely:-
"(1) The Board shall consist of the Chairman and of the following members, namely:-
I. Ex-Officio Members:
(a) the Secretary (Education) to the Government of Himachal Pradesh or his representative;
(b) the Secretary (Finance) to the Government of Himachal Pradesh or his representative;
(c) the Registrar, Himachal Pradesh University;
(d) the Director of Education, Himachal Pradesh;
(e) the Director of Primary Education, Himachal Pradesh;
(f) the Director-cum-Principal, Medical College, Himachal Pradesh;
(g) the Director of Technical Education, Himachal Pradesh;
II. Elected Members:
(h) three persons elected by the Himachal Pradesh Legislative Assembly from amongst its members;
III. Nominated Members (to be nominated by the Government);
(i) one inspecting Officer of the Education Department of Himachal Pradesh;
(j) one Principal representing Government colleges of Himachal Pradesh;
(k) one representative of Managing Committees of privately managed schools in Himachal Pradesh;
(l) three Heads of High and Higher Secondary Schools, one each of the Government, non-Government and Girls High and Higher Secondary Schools;
(m) one member to secure representation of such interests as are no otherwise represented; and
IV. Co-opted Member:
(n) one member to be co-opted by the Board for his expert and wide knowledge of school education from the winners of national awards for teachers, failing which from the winners of State awards for teachers." and
(b) in sub-section (2) for the brackets and letter "(c)" the brackets and letter "(h)" shall be substituted.
Section 3. Substitution of section 18
3. Substitution of section 18.- For section 18 of the principal Act, the following section shall be substituted, namely:-
"18. Chairman.- (1) The Government shall nominate/appoint a person to be the Chairman of the Board from amongst eminent educationists or administrators, on such terms and conditions and for such period as may be prescribed by the Government.
(2) If the Chairman (a) wilfully omits or refuses to carry out the provisions of the Act, or (b) abuses the power vested in him, or (c) if it appears to the Government that the continuance of the Chairman in office is detrimental to the interests of the Board, the Government may by order remove the Chairman."
Section 4. Repeal and sayings
4. Repeal and sayings.- (1) The Himachal Pradesh Board of School Education (Amendment) Ordinance, 1985 (5 of 1985) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken, under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.