Section 3(6) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
(6)The said Committee shall, in addition to the functions specified in the Act, perform the following functions -(a)Communicate in simple ways to the population in the neighbourhood of the school, the rights of the child and the duties of the Central Government, the State Government, Local Authority, school, parents and guardian as enunciated in the Act;(b)Ensure the implementation of clauses (a) and (e) of section 24 and section 28 of the Act;(c)Monitor and ensure necessary actions so that teachers are not burdened with non-academic duties;(d)Ensure the enrolment and continued attendance of all the children from the neighbourhood in the school;(e)Monitor the maintenance of the norms and standards in the school in conformity with the provisions of the Act;(f)The committee shall bring to the notice of the local authority any deviation from the rights of the child;(g)Identify the needs, prepare a plan, and monitor the implementation of the provisions of section 4 of the Act;(h)Monitor the identification and enrolment of, and facilities for education of children with disabilities and ensure their completion of elementary education;(i)Ensure the proper implementation of mid-day meal in the school and monitor all aspects of the scheme;(j)Prepare an annual account of receipts and expenditure of the school.
