Section 31 in Gujarat Elementary Education Rules, 2010
31. Constitution and Functions of the State Advisory Council.
(1)The State Advisory Council shall consist of a Chairperson and fourteen Members.(2)The Minister in-charge of the Department of Elementary Education in the State Government shall be the ex-officio Chairperson of the Council. Education Secretary in charge of Elementary Education, Secretary Finance, Secretary Tribal Development, Secretary Social Justice and Empowerment, State Project Director, Director GCERT will be ex-officio members.(3)Members of the Council, shall be appointed by the State Government from amongst persons having knowledge and practical experience in the field of elementary education and child development, as under(a)At least four members should be from amongst persons belonging to SCs, STs and Minorities;(b)At least one member should be from amongst persons having specialized knowledge and practical experience of education of children with special needs;(c)One member should be from amongst persons having specialised knowledge in the field of pre-primary education(d)At least two members should 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(f)Director of Elementary Education will be Member Secretary.(4)The Department of Elementary Education shall provide logistic support for meetings of the Council and its other functions.(5)The procedure for transaction of Business of the Council shall be as under.(a)The Council shall meet regularly at such times as the Chairperson thinks fit but three months shall not intervene between its last and the next meeting.(b)The meeting of the Council shall be presided by the Chairperson. If for any reason the Chairperson is unable to attend the meeting of the Council, he may nominate a member of the Council to preside over such meeting. Quorum of the meeting of the Council shall be considered complete if at least 50% of its members are present.(6)The terms and conditions for appointment of Members of the Council shall be as under(a)Every member shall hold office as such for a term of two years from the date on which he assumes office. Provided that no member shall hold office more than two terms.(b)The member may be removed from his office by an order of the State Government on the ground of proved misbehaviour or incapacity, or on the happening of any one or more of the following events. i. Is adjudged an insolvent; or ii. Refuses to act or become incapable of acting; or iii. Is of unsound mind and stands so declared by a competent Court; or iv. Has so abused his office as to render his continuance in office detrimental to the public interest or v. Is convicted for an offence by a competent Court; or vi. Is without obtaining leave of absence from the Council, absent from two consecutive meetings of the Council(c)No Member shall be removed from his office without being given an adequate opportunity of being heard.(d)If vacancy occurs in the office of Members, whether by reason of his death, resignation or otherwise, such vacancy shall be filled within a period of 120 days by making a fresh appointment in accordance with the provisions of sub-Rule (3).(e)Members of the Council shall be entitled to reimbursement of traveling and daily allowances for official tours and journeys in accordance with the orders issued by the State Government in relation to non-official members of the Committees and Commissions and such like categories of persons.Chapter - VII Constitution of Municipal Education Committees
