Section 7 in Orissa School Education (Community Participations) Rules, 2000
7. Ordinary Meetings.
(a)The Headmaster shall convene the meeting of the association by giving one week's notice to all parents sent through their wards returned duly attested by parents.(b)20% of the total members shall constitute quorum for the Parent-Teacher's Association meetings.(c)The Parent-Teacher's Association, in each of its meetings, shall elect one of its members as the Chairperson to preside over the meeting. The Headmaster shall conduct election by show of hands.(d)Every Parent-Teacher's Association is responsible for preparation of a Plan for the effective functioning of the school.(e)The minutes of the meeting shall be recorded by the Headmaster in the Minutes Book in Form V and signed by the least 6 (Six) member of Parent-Teacher's Association and approved by the Chairman.
