Section 4 in The Assam Aided Higher Secondary, High and Middle Schools Management Rules, 1976
4.
Save in cases where the Director of Public Instruction sanctions a Special Committee under special circumstances each managing committee shall consist of the following members, viz.,(a)(i)President.(ii)One Secretary.(iii)Two teacher-members except in case of middle schools where the number will be one, to be elected by the teaching staff (excluding Assistant Headmaster/Vice-Principal/Headmaster/Principal) of the school from among themselves.(iv)Two representatives to be elected by the guardians.(v)One member to be elected by the donors of not less than Rs. 500 and subscribers of Rs. 25 or above annually.(vi)Three members to be nominated by the government In Girls' schools, one of the nominated members shall be a lady.(vii)Assistant Head master/Vice-Principal - Ex-officio.(b)The President shall be nominated by the Government.(c)The Principal of the Higher Secondary Schools, the Headmaster of the High School or the Headmaster of the Middle School shall be nominated by the Government as ex-officio Secretary of the managing committee of the School, unless there is any specific allegation against any Principal or Headmaster of Higher Secondary Schools or High Schools and Middle Schools.(d)One of the non-official members shall be nominated as Joint Secretary. He will be allowed by the Government to function at the Secretary when the Secretary is unable to function due to illness, long leave or any limitation imposed under Clause (c) above.(e)When special circumstances so justify not more than two additional members in excess of the number prescribed in this rule may be nominated by the Government.Note - The power of nomination under this rule is delegated to Inspector of Schools is not ultra vires the Article 30 (1) of the Constitution. The teas however observed that where minority characteristics are present. The, Government should form a special committee in the interest of the minority for managing the minority school.
