Section 20 in Right of children to Free and compulsory Education Rules, 2011
20. Constitution of the State Advisory Council.
(1)The State Advisory Council shall consist of Chairperson and Co- Chairperson and twelve members.(2)The Minster in charge of the Department of School Education in the State Government shall be the ex-officer Chairperson of the Council. The Minster in charge of the Department of Tribal Welfare in the State Government shall be the ex-officer Co- Chairperson.(3)Members of the council, shall be appointed by the State Government from amongst persons having knowledge and practical experience in the field of elementary education and child development as under-(a)at least one member should be from amongst persons having specialized knowledge and practical of education of children with special needs;(b)at least one member should be from amongst persons having specialized knowledge in the field of pre-primary education;(c)at least one member should be from amongst persons having specialized knowledge and practical experience in the field of teacher education .(4)Commissioner, Rajay Shiksha Kendra, shall be the Member Secretary of the council. The Secretary, School Education and the Secretary, Tribal Welfare shall be special invitees, if they are not members.(5)The procedure for transaction of Business of the Council shall be as under-(i)The council shall meet once in three month;(ii)Quorum of the meeting of the Council shall be considered complete if eight of its members are present.(6)The allowances and other terms and conditions for appointment of members of the Council shall be as decided by the State Government from time to time.
