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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

(3)The Schools Committee shall consist of not more than the following number of members: -
  Members
(i) Representatives of the Educational agencywho shall be nominated by such educational agency:  
Provided that the employees of the school shallnot be nominated under this category. 6
(ii) Headmaster of, the School (Ex-officio) 1
(iii) Senior most teachers of the school 3
(iv) Parent-Teacher Association nominee 1
(v) Senior-most non teaching staff (ifavailable) 1
Explanation I. - Non-teaching staff shall; mean the ministerial staff belonging to group "C" and above.Explanation II. - For the purpose of this rule the seniority shall be determined with reference to the total service rendered by teachers or non teaching staff as the case may be in, any recognised school or schools:Provided that the number of representative of teachers shall not be reduced on account of any decrease in the strength of teachers during the three years term of the committee:Provided further that the educational agency shall increase the representation for the teachers on the above scale, if the strength of the teachers is increased. The teachers so nominated shall be a member of the committee for the residual period of the tenure of the committee and shall be eligible for renomination:Provided further when a vacancy of teachers representatives in the committee arises, the next senior-most teacher shall be nominated to the committee. However there shall be no change in the membership of the teacher representative during the tenure of the committee on account of the appointment of another senior teacher.[(3-A) When a vacancy of representatives of teaching and non teaching staff arises, the vacancy shall be filled in on the basis of seniority.] [Sub-rule (3-A) tuns substituted by G.O.Ms. No. 1133, Education, dated the 26th August 1989.]