Section 20(1) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(1)The members of the General Body of School Management Committee shall be as below-(i)The parents of children studying in the school, in case of parents residing in another place or non living of parents, one guardian of such child.(ii)All the teachers working in the school.(iii)In case of school situated in Rural areas, the Gram Pradhan, UpPradhan & elected members of the Village Panchayat where the school is located, in case of school situated in Urban areas the elected members of the ward where the school is situated.(iv)The Panchayat Secretary of the related Village Panchayat - Ex-Officio member.
