(1) With effect from such date as the State Government may, by notification, appoint, there shall be established at Dehradun a Board to be known as the Uttarakhand Madarsa Education Board.
(2) The Board shall be a body corporate.
(3) The Board shall consist of the following members, namely
(a) a renowned Muslim educationist in the field of traditional Madarsa-Education, or an eminent muslim social worker, nominated by the State Government who shall be the Chairperson of the Board;
(b) the Director, who shall be the Vice-Chairperson of the Board;
(c) one Principal of a renown muslim educational institution, up to level of Intermediate/Degree level nominated (sic from) time to time, by the State Government;
(d) one person either from Urdu University established by Uttarakhand Government or from Central Urdu University (i.e. Jamia Milia University, Delhi or Aligarh Muslim University, Aligarh) or any affiliated degree college, Health or technical education related educationist nominated by State Government;
(e) one Sunni-Muslim member State legislative Assembly to be elected (sic from the) House of the State legislature;
(f) one Shia-Muslim member State Legislative Assembly elected by the House of the Legislature;
(g) one representative of National Council for Educational Research and Training;
(h) one Sunni members from head of Institution/teacher of the institutions established and administered by Sunni Muslim, nominated by the State Government;
(i) one Shia members from head of Institution/teacher of the Institutions established and administered by Shia Muslim, nominated by the State Government;
(j) one Science or Tibb (Ayush) teacher or an institution, nominated by the State Government;
(k) the Account and Finance Officer in the Directorate of Minority Welfare, Uttarakhand;
(l) the inspector , Arbi-Farsi Madarsa, Uttarakhand;
(m) Deputy Registrar of Uttarakhand Madarsa Education Board (ex-officio), who shall be the co-ordinator member.
(4) As soon as may be after the election and nomination of the members of the Board is completed, the State Government shall notify that the Board has been duly constituted:
Provided that a notification under this sub-section may be issued even before the nomination of the member specified in clause (e) or (f) of sub-section (3) has been completed.
(5)(a) Where there is only a one member of legislative assembly of shia or sunni community then each one of them shall be nominated by State Government.
(b) If there is no member from shia muslim community in legislative assembly then two sunni muslim member shall be elected as the members of board and a condition will be mentioned in the nomination letter of one of the sunni member that he shall be relieved from board membership from the date on which shia member is elected as a board member and if there is no legislator of sunni muslim community in legislative assembly the two shia muslim legislators shall be elected as the members of board and a condition will be mentioned in the nomination letter of one of the shia legislator that he shall be relieved from board membership from the date on which sunni legislator is elected as a board member.
(c) If there is no muslim member in legislative assembly then the Ex-legislator (muslim) shall be nominated as board's member by State Government.
(6) On and from the date of the establishment of the Board under sub-section (1), the Uttarakhand Madarsa Board functioning immediately before such establishment, hereinafter referred to as the erstwhile Board, shall stand dissolved and upon such dissolution
(a) all the properties and assets of the erstwhile Board shall stand transferred to, and vest in the Board;
(b) all debts, liabilities and obligations of the existing Board, whether contractual or otherwise, shall stand transferred to the Board;
(c) all the officers and employees of the erstwhile Board shall become the officer and employees of the Board on the same terms and conditions and with the same rights and privileges as to retirement benefits and other matters as would have been applicable to them immediately before such dissolution till their employment under the Board is duly terminated or until their remuneration and other conditions of service are duly altered not to their disadvantage:
Provided that an officer or employee of the erstwhile Board may by notice addressed to the Board served within a period of thirty days from such dissolution, intimate his option not to become an officer or employee of the Board and upon receipt of such notice, the post held until then by him shall stand abolished and his services shall stand terminated and he shall be paid an amount equivalent to his three month's salary as compensation.