Section 31(3) in The Right of Children to Free and Compulsory Education Rules, 2010
(3)Members of the Council shall be appointed by the appropriate Government from amongst persons having knowledge and practical experience in the field of elementary education and child development, as under(a)at least three members should be from amongst persons belonging to the Scheduled Caste, the Scheduled Tribe and minorities;(b)at least one member should be from amongst persons having specialized knowledge and practical experience of education of children with special needs;(c)one member should be from amongst persons having specialised knowledge in the field of pre-primary education;(d)at least one member should be from amongst persons having specialized knowledge and practical experience in the field of teacher education;(e)The following shall be ex-officio members of the Councili. Secretary in charge of Elementary Educationii. Director State Council of Educational Research and Training / State Institute of Educationiii. Commissioner/Director of Elementary Education.iv. Chairperson, State Commission for Protection of Child Rights/Right to Education Protection Authority(f)One third of all members shall be women.(g)SPD, SSA shall be ex-offico Member Secretary of the Council
