(1) The Council shall consist of the following members
namely:-
(a) A chairman to be appointed by the State Government.
(b) one member of the Meghalaya State Legislative
Assembly to be nominated by the Speaker;
(c) Commissioner & Secretary to the Government of
Meghalaya, Education department or his nominee;
(d) Commissioner & Secretary to the Government of
Meghalaya, Finance department or his nominee;
(e) Secretary to the Government of Meghalaya P.W.D
Shillong;
(f) the Director of Public Instruction, Meghalaya;
(g) the Director of Technical Education or when there is no
Director, the Additional Director of Technical
Education;
(h) the Director of Industries, Meghalaya;
(i) the Commissioner of Labour, Meghalaya;
(j) not more than two representatives to be nominated from
recognised Polytechnics by the State Government;
(k) a representative of the Central Government to be
nominated by that Government.
(l) a representative of the all India Council for Technical
Education;
(m)The Principal, Technical Teachers Training Institute,
Eastern Region, Calcutta.
(n) two non-official persons to be appointed by the State
Government from amongst those who are conversent
with technical education of whom one should be a lady;
and
(o) two representative, one each from the public sector
undertakings and the other from the private sector
undertakings to be nominated by the State Government.
(2) The State Government may, if it considers it necessary
also appoint one of the members to be the Vice-Chairman
of the Council.
(3) The State Government may appoint a person to be a
Secretary of the Council and on such appointment the
person shall become also a member.
(4) Where a Secretary is not appointed, the Director of
Technical Education or, when there is no Director, the
Additional Director of Technical Education, shall be the
Member-Secretary of the Council and shall exercise all the
powers and duties of a Secretary.