Section 3 in Bihar Elementary School Education Committee Act, 2007
3. Constitution of the Vidyalaya Shiksha Samiti.
(1)A Vidyalaya Shiksha Samiti shall be constituted separately for each Primary, Middle and Basic Schools consisting of the following members:-(a)Parents elected as per the prescribed procedure; provided that only one of the parents will be elected as a member-Nine (9)(b)Elected members from among the non-parents-Three (3)This category will consists of the following members:-(i)One member from the elected non-parent members will necessarily be a retired Govt, teacher/officer/employee. If not available in the same Poshak Kheshtra of a school, he/she will be taken from the adjacent Poshak Kheshtra. But such person will not be a member of more than three Vidyalaya Shiksha Samities.(ii)One such donor who himself or whose ancestors have donated land for the school will be one of the elected members from among the non-parent members. Care will be taken to elect a person with clean and undisputed reputation under this category. If such person is not available, a general member will be duly elected.(iii)One other member from the Poshak Kheshtra of the School.(c)Elected Member of the territorial area of the Gram Panchayat or the Panchayat Samiti or Ward of the Urban Body (ex-officio)-One (1)(d)Member nominated by Mukhiya of Gram Panchayat, Pramukh of Panchayat Samiti or Chairperson of Nagar Panchayat or Nagar Parishad or Mayor of the Municipal Corporation-One (1)(i)The Mukhiya of the Gram Panchayat will nominate a member of the Shiksha Samiti of Gram Panchayat, but the person will not be a member of more than three schools.(ii)The Pramukh of the Panchayat Samiti will nominate a member of the Shiksha Samiti of the Panchayat Samiti, but the person will not be a member of more than three schools.(iii)The Chairman/Mayor of the Urban Body will nominate a member of the Shiksha Samiti of the Urban Body, but the person will not be a member of more than three schools.(e)Headmaster/Head Teacher of the School (ex-officio member)-One(1)(2)At least 50% (fifty per cent) of the elected members will be women. Among the elected members, at least one member will be elected from the Scheduled Caste, one member from the Scheduled Tribes, one member from Extremely Backward Caste and one member from the Backward Caste category.(3)In case of non-availability of the members of either of the two categories, i.e. Schedule Caste/Tribes (SC/ST), the member shall be elected from the other category. In case of non-availability of these two categories, the members shall be elected from the other Backward Caste.(4)Elected or nominated members shall be only from the Poshak Kshetra of the School, and only parents of the children enrolled from the Poshak Khestra shall have right to cast votes.(5)Membership of the parents in the samiti shall continue so long as children are studying in the school. Vacancies arising as a consequent to it would be filled in by nominations from the same category from among the parents of the newly enrolled children as per the prescribed procedure, by the Samiti.(6)There shall be a Chairperson and a Secretary from among the elected members. If an elected member from among the parents is literate and has some knowledge of accounts, he/she will be elected as the Secretary of the Samiti.(7)Other teachers of the school may take part in the meeting but they shall have no voting rights.
