Section 22 in The Delhi School Education Rules, 1973
22. The Curriculum Committee.
(1)There shall be constituted by the Administrator a Committee, to be called the Curriculum Committee, to advise the Administrator on syllabi and the specification or recommendation of books for the primary and middle stages of education.(2)The Committee may advise the Administrator with regard to co-curricular and extra-curricular activities to be undertaken in a recognised school and also with regard to informal education to persons who are unable to obtain formal education,(3)[ The Committee shall consist of the following Members, namely:-(i)an eminent educationist to be nominated by the Administrator, who shall be the Chairman of the Committee;(ii)a person to be nominated by the National Council of Education Research and Training;(iii)two educationists having special knowledge of school education to be nominated by the Central Government;(iv)one representative of the Central board of Secondary Education to be nominated by the Board;(v)Three teachers of whom two shall be members of the Advisory Board to be nominated by the Administrator;(vi)two representatives of the Metropolitan Council of Delhi to be nominated by the Chairman of that Council;(vii)one representative of the Municipal Corporation of Delhi to be nominated by the Mayor of that Corporation;(viii)one representative of the Delhi Cantonment Board to be nominated by the President of that Board;(ix)one representative of the New Delhi Municipal Committee to be nominated by the President of that Committee;(x)two teachers each engaged primarily in the Primary stage. Middle stage. Secondary stage and Senior Secondary stage of education;(xi)The Director, ex-officio who shall be the Secretary of the Committee.](4)For the purpose of one or more meetings, the Committee may co-opt as its members such experts on education in general or in any subject as it may think fit.(5)A co-opted member may take part in the deliberations of the Committee but shall not have any right to vote and shall not form any part of the quorum.
