Section 7 in Rajasthan Schools (Regulation of Fee) Rules, 2017
7. Meeting of the School Level Fee Committee.
(1)The Chairperson of the School Level Fee Committee shall call the meetings of the School Level Fee Committee. The Secretary of the committee shall issue notice of meeting to the members of the School Level Fee Committee in Form-II. The notice shall be issued fifteen days before the date of meeting.(2)The notice shall be sent to each member of the School Level Fee 1 Committee by registered post or delivered through any other mode. The acknowledgement of notice shall be preserved for a period of one year.(3)No business shall be transacted in the meeting of the School Level Fee Committee unless four members are present out of which at least two shall be the parent members of the School Level' Fee Committee. If there is no quorum, the Chairperson of the School Level Fee Committee shall adjourn the meeting. The adjourned meeting shall be recalled again after the lapse of ten days from the date of the meeting which is adjourned.(4)The Secretary of the School Level Fee Committee shall prepare minutes of the meeting and circulate the same to all the members within fifteen days from the date of the meeting.(5)The minutes of the meeting shall be made available to the District Education Officer or Deputy Director concerned, as and when required.(6)If a parent member is absent for three consecutive meetings, his membership shall be deemed to be cancelled and such vacancy shall be filled in by lottery, from amongst the applications received for that academic year under rule 5.
