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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(6) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011

(6)To manage its affairs, the Committee shall elect a chairperson and vice-chairperson from among the parent members. The Head teacher of the school or where the school does not have a head teacher, the senior most teacher of the school, shall be the ex-officio Member-Convenor of the Committee meeting. In the case of an aided school, the School Manager / Correspondent / Secretary or his nominee from the School Committee shall be the chairperson.