Section 22 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
22. Functions and responsibilities of the School Management Committee.
(1)The School Management Committee shall accomplish the following works in accordance to the sub-section (2) of section 21 of the Right of Children to Free and Compulsory Education Act, 2009-(a)Monitoring of school activities;(b)To prepare and approve the School Development Plan;(c)To monitor the utilization of the funds received from the Government or Local Authority or from any other sources;(d)To execute the policies and instructions laid down by the State Government/Department at different intervals.(2)In accordance to the above mentioned works the School Management Committee through its Executive Council shall be authorised to accomplish the works mentioned below-(i)To ensure the enrollment and retention children of 6-14 years age group for the universlization of elementary education and take appropriate steps to reduce the drop out;(ii)To work for qualitative reforms by improving the educational achievement level of the students and review the evaluation and progress report of children done through continuous and comprehensive evaluation procedure. Accordingly take steps for the remedial education/special training;(iii)To prepare/implement and monitor the School Development Plan;(iv)To ensure the utilization of funds received from the Government or other sources, as per rule;(v)To ensure the availability of free uniform facilities, provided by the Government at different intervals, to the eligible children;(vi)To ensure the implementation of Mid Day Meal Scheme and to monitor regularly so that the qualitative meal may be provided to the children;(vii)To ensure the availability of clean drinking water, adequate toilet facilities and regular supply of water and cleanliness and maintenance of toilet facilities;(viii)To ensure the regular health check - ups of the children studying in the school, provide assistance in health check-up programmes organised by the Education and Health Department and to prepare the health cards of the children with the coordination of the health department;(ix)To ensure the identification of Children with special need and to provide them Inclusive Education;(x)To ensure the cooperation of community in co-curricular activities such as Bal Melas, Science exhibition, and game competitions held in schools;(xi)To ensure the Civil works transparently in accordance to the rule-1.9.8 of Chapter-I and 7.1.6 and 7.1.7 of Chapter-VII of SSA Frame Work;(xii)To monitor the construction of school building, maintenance work and other Civil works;(xiii)To arrange the furniture and maintenance of school;(xiv)To monitor the utilization of annual school grant and school maintenance grant;(xv)To ensure the development and proper utilization of library in the school for the development of reading habits in the students;(xvi)To present the Annual Report of School Management Committee before the General body and to provide the copy of the report to the Village Panchayat and school;(xvii)To ensure the implementation of all such other works prescribed by the Government time to time;(xviii)To ensure the regular attendance of teachers in the school The Executive Council, by the approval of at least 30 percent members of the total members of Executive Council, shall inform to the Deputy Block Education Officer/Block Education Officer for the necessary action if the teachers are absent or irregular. The deputy Block Education Officer/Block Education Officer shall make enquiry to the related matter and shall send the inquiry report to the District Education Officer and shall provide a copy to the related School Management Committee within a month of the complain. The DEO shall decide the matter within a period of two months and shall inform accordingly to the related School Management Committee. If the charges laid down against the teacher are found proper, the disciplinary action in accordance to the service rules shall be taken by the District Education Officer. If the School Management Committee is not satisfied by the inquiry of deputy Block Education Officer/Block Education Officer then it may make an appeal through Chairperson of the Executive Council, to the District Education Officer or State Commission for the Protection of Child Right (SCPCR) constituted for the effective implementation of Right of Children to Free and Compulsory Education Act, 2009 by the approval of at least 30 percent members of the Executive Council;(xix)The General body of School Management Committee of a school situated in remote/remotest area may make a recommendation to the DEO that the transfer of any particular teacher shall not be done because of special contribution of such teachers in the development of children, provided that a written consent is also given by such teacher, then transfer of such teacher shall not be done till next session; And(xx)In cases of proposals passed by the two third members of the General Body of the School Management Committee for the transfer of any teacher working in a Sugam School, because of un satisfactory performance of such teacher, then such teachers shall be transferred, provided that minimum stay of such teachers has been completed, provided that such types of decisions may be taken on the meeting organised for the review of annual evaluation at the end of academic session.
