Section 33 in The Right of Children to Free and Compulsory Education Act, 2009
33. Constitution of National Advisory Council. -
(1)The Central Government shall constitute, by notification, a National Advisory Council, consisting of such number of Members, not exceeding fifteen, as the Central Government may deem necessary, to be appointed from amongst persons having knowledge and practical experience in the field of elementary education and child development.(2)The functions of the National Advisory Council shall be to advise the Central Government on implementation of the provisions of the Act in an effective manner.(3)The allowances and other terms and conditions of the appointment of Members of the National Advisory Council shall be such as may be prescribed.
