Section 22(1) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(1)The School Management Committee shall accomplish the following works in accordance to the sub-section (2) of section 21 of the Right of Children to Free and Compulsory Education Act, 2009-(a)Monitoring of school activities;(b)To prepare and approve the School Development Plan;(c)To monitor the utilization of the funds received from the Government or Local Authority or from any other sources;(d)To execute the policies and instructions laid down by the State Government/Department at different intervals.
