Section 20(3) in Right of children to Free and compulsory Education Rules, 2011
(3)Members of the council, shall be appointed by the State Government from amongst persons having knowledge and practical experience in the field of elementary education and child development as under-(a)at least one member should be from amongst persons having specialized knowledge and practical of education of children with special needs;(b)at least one member should be from amongst persons having specialized knowledge in the field of pre-primary education;(c)at least one member should be from amongst persons having specialized knowledge and practical experience in the field of teacher education .
