Section 7 in Rules Framed under the Madras Elementary Education Act, 1920
7. The Deputy Inspector shall constitute a committee or committees for every elementary area. Such committees shall consist of the headmaster of all recognized elementary schools, the supervisors of elementary schools of municipal councils and where there are more than one supervisor all such supervisors and such other persons as may be nominated by the Divisional Inspector of Schools concerned in consultation with the Commissioner, Corporation of Chennai, the President, District Board or the Chairman, Municipal Council as the case may be:
Provided that in the case of the attendance committees constituted separately for girls' schools, the nomination of members may be made by the Director of Public Instruction.If at any time the nominating authority considers, for reasons to be recorded by him in writing, that the continuance of any person as a member of the committee will be prejudicial to the interest of compulsory elementary education in the area concerned, he may terminate the membership of such person and appoint another person in the vacancy:Provided that in cases where the nominating authority is not the Director of Public Instruction, the approval of the Director shall be obtained for such termination.
