Section 20(11) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(11)For the purpose of sub rule (1) the parents of the enrolled children, one guardian in case parents residing in another place or non living of parents, shall be automatically designated as a member of the General Body of School Management Committee, Provided that the membership of those parents/guardian shall be quashed automatically, whose ward has completed the Elementary Education or have been enrolled in other schools. The membership of those parents/guardians shall be quashed automatically whose ward is absent for continuous three months from the date of enrollment, provided that the membership of such parent/guardian shall be retained if such ward is re-enrolled in the school.
