Section 11 in Orissa School Education (Community Participations) Rules, 2000
11. Formation/Constitution of School Committee.
(1)There shall be a separate school committee for each NFE Centre, Primary, Upper Primary and High School. The P.T.A. of the concerned school shall elect the school committee members except the Member-Secretary. The selection of student-guardian members shall be made in the open meeting of Parent-Teachers' Association convened for the purpose by the Headmaster of the institution as per the programme communicated to them by the Headmaster.(2)The Headmaster-cum-Member-Secretary or the teacher of the NFE Centre shall convene a meeting, of P.T.A. with prior notice indicating the date, time and venue of the meeting with prior consultation with S.I./D.I./C.I. of School concerned (as the case may be) and the Head-master of the neighbouring U.P./High School who would be present in the meeting.(3)One of the Headmasters of neighbouring schools shall preside over the meeting. Other members of the school committee other than the Member-Secretary shall be elected/selected by the P.T.A.. The Resolution of the meeting reflecting the names of the school committee shall be resubmitted by Member-Secretary to the S.I. of Schools concerned/D.I. of Schools/C.I. of Schools as the case may be. The Headmaster-cum-Members-Secretary will convene a meeting for all such elected/selected members or election of a President from among the school committee's members which shall be presided over by the Member-Secretary, in case of tie the Member-Secretary shall give his casting vote.(4)The term of the School Committee shall be 3 years from the date of the election of President of the school committee.(5)In case of School Committee becomes non-functional and does not evince any interest.in development and management of the school for six months and the fact is proved, the member-Secretary shall inform this fact to the S.I. of Schools/D.I. of Schools/C.I. of Schools, as the case may be, for formation of a new school committee. After obtaining such permission a new School Committee shall be formed following the usual procedure. On formation of a new committee, the old committee facto stand dissolved.
