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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(4) in Right of Children to Free and Compulsory Education Rules, 2012

(4)The Members of the Council, shall be appointed by the Government from amongst the persons having knowledge and practical experience in the field of elementary education and child development, as under,-
(a)At least four members shall be from amongst persons belonging to SCs, STs and Minorities;
(b)At least one member shall be from amongst persons having specialized knowledge and practical experience of education of children with special needs;
(c)One member shall be from amongst persons having specialized knowledge in the field of pre-primary education;
(d)At least two members shall be from amongst persons having specialized knowledge and practical experience in the field of teacher education;
(e)Fifty percent of such members shall be from amongst women; and
(f)The Director of the Primary Education shall be the Member Secretary.