Section 59 in Gujarat Elementary Education Rules, 2010
59. Duties of the education committee.
(a)to undertake all educational activities ;(b)to undertake the planning of education in the district / Municipality within the frame work of the national policy and the national plan;(c)to survey and evaluates educational activities ;(d)to act as a channel for the State Government in regard to elementary education to reach panchayat/municipality ;(e)to make suggestions as to courses-of study for being determined by the State Government;(f)To make suggestions as to the selection of' text-books by the State Government;(g)to implement any programme in regard to secondary education entrusted to, the district panchayat/municipality by the State Government:(h)to, arrange for the inspection of elementary schools managed by the, panchayat/municipality and to conduct their examinations ;(i)to supervise the working of all elementary schools and of such other educational institutions under the control of the District Panchayat/Municipality as that panchayat/municipality, as the case may be, may decide from time to time ;(j)to accept and manage educational funds:(k)to assist, encourage and guide all educational activities in the district/municipality;(l)to discharge the following duties if the district panchayat/municipality makes provision of secondary and other education -i. to conduct secondary schools providing for diversified courses in rural areas where private enterprise is not available and to introduce a number of High School Scholarships, for poor and deserving in rural area;ii. to conduct hostels for High Schools as well as for pupils in Standard, V to VIII ;iii. to provide special training, as determined by the head of the school, of children admitted in a class appropriate to his / her age.iv. to make arrangement for vocational education in rural areas;v. to push the scheme of Social education classes; village libraries and pre-primary education;vi. to recognise and aid gymnasia and to organise recreational centres and holiday and school camps.Note. - This shall be in supersession of function and duties of Taluka Panchayat and District Panchayat (Education Committee) mentioned in Part - II of Schedule-II and Part-II of Schedule-III of the Gujarat Panchayats Act, 1993 (Gujarat Act No. XVIII of 1993)Chapter - IX Administrative Machinery and Grievances
