Section 12(2)(c) in Right of children to Free and compulsory Education Rules, 2011

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State of Madhya Pradesh - Subsection

Section 12(2)(c) in Right of children to Free and compulsory Education Rules, 2011

(c)In middle school members will be selected as follows-

(i)Mother and father or guardian of each of such child who has secured highest marks in the annual examination of the preceding academic session in class V,VI and VII;

(ii)Mother and father or guardian of child one each belonging to scheduled castes, scheduled tribes and other backward classes categories who has secured highest percentage of marks in their

(iii)Councillor of the ward in urban areas and panch of the ward in rural areas, where the school is situated;

(iv)One woman councillor nominated by Mayor/ Chairperson of the urban local body in urban areas and one woman panch nominated by sarpanch of the Gram Panchayat in rural area where the school is situated;

(v)Head teacher or the senior most teacher and senior female teacher of the school.

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State of Madhya Pradesh - Subsection

Section 12(2)(c) in Right of children to Free and compulsory Education Rules, 2011