Section 19(3) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(3)In accordance to the provision of section 21 of the Act, A School Management Committee shall be constituted in every Primary School, Upper Primary School, High School and Intermediate College (as the case may be), other than an unaided school specified in the Act, under sub-clause (iv) of clause (n) of section 2. The School Management Committee shall be constituted as below-(i)Primary School:- School Management Committee- Primary level(Class-I to V).(ii)Upper Primary School:- School Management Committee- Elementary level(Class-I-VIII or Class-VI-VIII as the case may be).(iii)High School:-(a)School Management Committee(Under RTE):- Elementary level (Class-I-VIII or Class-VI-VIII as the case may be);(b)School Management Committee(Under RMSA):- Higher Secondary level(Class-IX-X) already constituted under RMSA.(iv)Intermediate College:-(a)School Management Committee(Under RTE):- Elementary level (Class-I-VIII or Class-VI-VIII as the case may be);(b)School Management Committee(Under RMSA):- Secondary level(Class-IX-XII) constituted under RMSA.Clarification:- A separate School Management Committee shall be constituted for each level of Elementary and Secondary for the schools mentioned under sub rule (3) (iii and iv).
