Section 21(1) in The Right of Children to Free and Compulsory Education Act, 2009
(1)A school, other than a school specified in sub-clause (iv) of clause (n) of section 2, shall constitute a School Management Committee consisting of the elected representatives of the local authority, parents or guardians of children admitted in such school and teachers:Provided that atleast three-fourth of members of such Committee shall be parents or guardians:Provided further that proportionate representation shall be given to the parents or guardians of children belonging to disadvantaged group and weaker section:Provided also that fifty per cent. of Members of such Committee shall be women.
