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11. The Governing Board. The Governing Board shall consist of (a) a Chairperson, who shall be a person of high eminence in public life, to be appointed by the Central Government; (b) not more than twelve Members to be nominated by the Central Government from amongst persons who (i) have rendered valuable service to Kalakshetra; (ii) have been connected with, or have knowledge of art, culture, folk arts and crafts; (iii) are eminent artistes; and (iv) are patrons of art and culture; (c) two persons, possessing one or more of the qualifications referred to in sub-clauses (i) to (iv) of clause (b), to be nominated by the State Government; (d) two officers of the Central Government, not below the rank of a Deputy Secretary, to be nominated by that Government, to represent the Ministry of the Central Government dealing with culture, ex officio; (e) one officer of the State Government, not below the rank of Joint Secretary, to be nominated by that Government, to represent the Department of Education of that Government, ex officio; and (f) the Director, ex officio.    |
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