Section 3 in The Right of Children to Free and Compulsory Education Rules, 2010
3. Composition and functions to the School Management Committee.
(1)A School Management Committee (hereinafter in this rule referred to as the said Committee) shall be constituted in every school, other than an unaided school, within six months of the appointed date, and reconstituted every two years.(2)Seventy five percent, of the strength of the said Committee shall be from amongst parents or guardians of children.(3)The remaining twenty five percent, of the strength of the said Committee shall be from amongst the following persons, namely :-(a)one third members from amongst the elected members of the local authority, to be decided by the local authority;(b)one third members from amongst teachers from the school, to be decided by the teachers of the school;(c)one third members from amongst local educationists or children in the School, to be decided by the parents in the said Committee.(4)To manage its affairs, the said 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-convener of the said Committee.(5)The said Committee shall meet at least once a month, and the minutes and decisions of the meetings shall be properly recorded and made available to the public.(6)The said Committee shall, in addition to the functions specified in clause (a) to (d) of sub-section (2) of section 21, perform the following functions, namely:(a)communicate in simple and creative ways to the population in the neighbourhood of the school, the rights of the child as enunciated in the Act; as also the duties of the appropriate Government, local authority, school, parent and guardian;(b)ensure the implementation of clauses (a) and (e) of section 24, and of section 28,(c)monitor that teachers are not burdened with non academic duties other than those specified in section 27;(d)ensure the enrolment and continued attendance of all the children from the neighbourhood in the school;(e)monitor the maintenance of the norms and standards specified in the Schedule;(f)bring to the notice of the local authority any deviation from the rights of the child, in particular mental and physical harassment of children, denial of admission, and timely provision of free entitlements as per sub-section (2) of section 3;(g)Identify the needs, prepare a plan, and monitor the implementation of the provisions of Section 4;(h)monitor the identification and enrolment of, and facilities for education of children with disability, and ensure their participation in, and completion of elementary education;(i)monitor the implementation of the mid-day meal in the school;(j)prepare an annual account of receipts and expenditure of the school.(7)Any money received by the said Committee for the discharge of its functions under this Act, shall be kept in a separate account, to be audited annually.(8)The accounts referred to in clause (j) to sub-rule (6) and in sub-rule (7) should be signed by the chairperson or vice-chairperson and convenor of the said Committee and made available to the local authority within one month of their preparation.
