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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3) in Gujarat Elementary Education Rules, 2010

(3)The remaining twenty five percent of the strength of the SMC shall be from amongst the following persons
(a)one third members from amongst the elected members of the local authority, to be decided by the local authority or in case of grant in aid schools, from the management/ trust;
(b)one third members from amongst teachers from the school, to be decided by the teachers of the school;
(c)remaining one third from amongst local educationists / children in the school, to be decided by the parents in the Committee