Section 33 in Right of Children to Free and Compulsory Education Rules, 2012

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State of Gujarat - Section

Section 33 in Right of Children to Free and Compulsory Education Rules, 2012

33. Constitution and Functions of the State Advisory Council.

(1)The State Advisory Council (hereinafter referred to as "the Council") shall consist of a Chairperson and not more than fourteen Members.

(2)The Minister in-charge of the Department of Primary Education in the State Government shall be the ex-officio Chairperson of the Council.

(3)The Secretary in charge of Primary Education, Secretary Finance, Secretary Tribal Development, Secretary Social Justice and Empowerment, State Project Director and Director of GCERT shall be ex-officio members.

(4)The Members of the Council, shall be appointed by the Government from amongst the persons having knowledge and practical experience in the field of elementary education and child development, as under,-

(a)At least four members shall be from amongst persons belonging to SCs, STs and Minorities;

(b)At least one member shall be from amongst persons having specialized knowledge and practical experience of education of children with special needs;

(c)One member shall be from amongst persons having specialized knowledge in the field of pre-primary education;

(d)At least two members shall be from amongst persons having specialized knowledge and practical experience in the field of teacher education;

(e)Fifty percent of such members shall be from amongst women; and

(f)The Director of the Primary Education shall be the Member Secretary.

(5)The Department of Primary Education shall provide logistic support for meetings of the Council and its other functions.

(6)The procedure for transaction of Business of the Council shall be as under,-

(a)The Council shall meet regularly at such times as the Chairperson thinks fit but three months shall not intervene between its last and the next meeting;

(b)The meeting of the Council shall be presided by the Chairperson. If for any reason the Chairperson is unable to attend the meeting of the Council, he may nominate a member of the Council to preside over such meeting.

(c)Quorum of the meeting of the Council shall be considered complete if at least 50% of its members are present.

(7)The terms and conditions for appointment of Members of the Council shall be as under,-

(a)Every member shall hold office as such for a term of two years from the date on which he assumes office:

Provided that no member shall hold office for more than two terms.

(b)The member may be removed from his office by an order of the State Government on the ground of proved misbehaviour or incapacity, or on the happening of any one or more of the following events, namely:-

(i)is adjudged an insolvent; or

(ii)refuses to act or become incapable of acting; or

(iii)is of unsound mind and stands so declared by a competent Court; or

(iv)has so abused his office as to render his continuance in office detrimental to the public interest; or

(v)is convicted for an offence by a competent Court; or

(vi)is without obtaining leave of absence from the Council, absent from two consecutive meetings of the Council

(c)No Member shall be removed from his office without being given an adequate opportunity of being heard.

(d)If vacancy occurs in the office of Members, whether by reason of his death, resignation or otherwise, such vacancy shall be filled within a period of 120 days by making a fresh appointment in accordance with the provisions of sub-Rule (4).

(e)The members of the Council shall be entitled to reimbursement of travelling and daily allowances for official tours and journeys in accordance with the orders issued by the State Government in relation to non-official members of the Committees and Commissions and such like categories of persons.

Appendix-I(See rule 15)Norms for Learning Outcomes. - The vision of the RTE is ensure quality to education to all children. If schools have the minimum infrastructural and teacher resources but students are not learning well (a problem observed today in many parts of the system as reflected by Gunotsav, NCERT, ASER, El and other studies), the vision of the RTE shall not be achieved.It is therefore important that Learning Outcome norms also be met by schools. For existing schools attainment of learning outcomes shall be seen as the key goal, with infrastructure as a necessary7 but not sufficient condition.-In situations where infrastructure norms cannot be met for any reason (eg. in a very crowded city area or due to where trained teachers are not available), focus on learning outcomes shall help ensure that student learning does not suffer.

Sr. No.	Requirement in schools	Description	Weightage
1	Student learning outcomes (absolute levels)	Using standardized tests, student learninglevels focusing on learning (not just rote) shall be measuredthrough an independent assessment.	30.00%
2	Student learning outcomes (improvement comparedto the school's past performance)	This component is introduced to ensure thatschools do not show a better result in (1) simply by notadmitting weak students. The. effect of school performancelooking good simply because of students coming from well-to-dobackgrounds is also automatically addressed by this measure. Onlyin the first year, this measure shall not be available and theweightage shall be distributed among the other parameters.	40.00%
3	Inputs (including facilities, teacherqualifications)	Norms and Standards of Schools as specified inthe Schedule of the Act	15.00%
4	Student non-academic outcomes (co-curricular andsports, personality and values) and parent feedback	Student outcomes in non-academic areas as wellas feedback from a random sample of parents shall be used todetermine this parameter. Standardised survey tools givingweightage to cultural activities, sports, art shall be developed.The parent feedback shall cover a random sample of at least 20parents across classes and be compiled.	35.00%
			100.00%

Please note:• These norms apply to all schools including those run by the state government, local bodies, private aided schools as well as unaided schools.• The average performance of the school (possibly the percentile score) shall be converted into a scale in which minimum grade shall be defined• Existing schools must meet the minimum grade to achieve the recognition criteria. For schools that do not meet the minimum grade, instead of the regular once in 4 year assessments, they shall be assessed the next year also. They shall also be required to come out with an action plan (based on guidelines published by the state, for example having a greater training requirement for their teachers) and if they fail to meet minimum outcomes for 3 years in a row, such schools shall be closed.• However, it shall be noted that these learning outcomes provide actionable improvement points to schools (unlike the infrastructure norms - that any school that really focuses on improving, shall be able to make the improvement)• In order to obtain these details, the State may undertake an independent assessment by one or more professional third-party agencies having expertise and experience in this area. It is expected that more agencies shall develop expertise in this important areas based on this requirement• Each agency must be assigned to assess schools of different types (there shall not be a separate agency for government schools, separate for private schools, etc.) as this shall be necessary for the assessments to be standardised properly.• Each school shall normally be assessed every 4th year. However, schools performing very' poorly may be required by the competent authority to be assessed more frequently.• The assessments must focus not only on rote learning but 'learning with understanding5 or usable learning5. Questions must require children to think and not simply have to recall. Some of them shall be of a type or format which is not typically from the textbook though the content level shall be corresponding to what shall have been learnt by that stage.Appendix-II(See sub rule - (1) of rule- 13)Form 1Self Declaration Cum Application from for Grant Recognition of SchoolToThe District Education Officer/The District Primary Education Officer (Name of District & State)Sir,I forward herewith with a self declaration for existing school regarding compliance with the norms and standards prescribed in the Schedule of the Right of Children to Free and Compulsory Education Act, 2009 / an application in the prescribed proforma for the grant of recognition to.............................( Name of the school)............................................................. with effect from the commencement of the school year 201.............Yours faithfullyEnclosure:Place:Date:Chairman of Managing Committee/Manager

A. School Details
1.	Name of School
2.	Academic Session
3.	District
4.	Postal Address
5.	Village/City
6.	Taluka
7.	Pin Code:
8.	Phone No. with STD Code
9.	Fax No.
10.	E-mail address if any
11.	Nearest Police Station
B. General Information
1.	Year of Foundation
2.	Date of First Opening of School
3.	Name of Trust/Society/Managing Committee
4.	Whether Trust/Society/Managing Committee isregistered
5.	Period upto which Registration ofTrust/Society/Managing Committee is valid
6.	Whether there is a proof of non-proprietarycharacter of the Trust/Society/Managing Committee supported bythe list of members with their address on an affidavit in copy
7.	Name official address of the Manager/President/C/Chairman of the School
	Name
	Designation
	Address
	Phone	(O)….......................................(R) …........................................
8.	Total Income & Expenditure during last 3years surplus/deficit
	Year	Income	Expenditure	Surplus/deficit



C. Nature and area of School
1.	Medium of Instruction
2.	Type of School (Specify entry & exitclasses)
3.	If aided, the name of agency and percentage ofaid
4.	If School Recognized
5.	If so, by whichauthority• Recognition number
6.	Does the school has its own building or is itrunning in a rented building.
7.	Whether the school buildings or other structuresor the grounds are used during the day or night for commercial orresidential purposes (except for the purpose of residence of anyemployee of the school) or for political or non-educationalactivity of any kind whatsoever?
8.	Total area of the school
9.	Built in area of the school
D. Enrollment Status
	Class	No. of Section	No. of Students
1	Pre-primary
2	I-V
3	VI -VIII
E. Infrastructure Details & SanitaryConditions
	Room	Numbers	Average Size
1	Classrooms
2	Office room - cum - Store Room - cum -Headmaster Room
3	Kitchen - Cum - Store
F. Other Facilities
1.	Whether all facilities have barrier free access
2.	Teaching Learning Material (attach list)
3.	Sports & Play equipments (attach list)
4.	Facility books inLibrary• Books (No. of books)• Periodical/Newspapers
5.	Type and number of drinking water facility
6.	Sanitary Conditions
	(i) Type of W.C. & Urinals
	(ii) Number of Urinals/Lavatories Separately forBoys
	(iii) Number of Urinals/Lavatories Separatelyfor Girls
G. Particulars of Teaching Staffs
1.	Teaching in Primary/Upper Primary exclusively(details of each teacher separately)
	Teacher Name	Father/Spouse Name	Date of Birth
	(1)	(2)	(3)

	Academic Qualification	Professional Qualifications	Teaching Experience
	(4)	(5)	(6)

	Class Assigned	Appointment Date	Trained or Untrained
	(7)	(8)	(9)
2.	Teaching in Both Elementary and Secondary(details of each teacher separately)
	Teacher Name	Father/Spouse Name	Date of Birth
	(1)	(2)	(3)

	Academic Qualification	Professional Qualifications	Teaching Experience
	(4)	(5)	(6)

	Class Assigned	Appointment Date	Trained or Untrained
	(7)	(8)	(9)
3.	Head Teachers
	Teacher Name	Father/Spouse Name	Date of Birth
	(1)	(2)	(3)

	Academic Qualification	Professional Qualifications	Teaching Experience
	(4)	(5)	(6)

	Class Assigned	Appointment Date	Trained or Untrained
	(7)	(8)	(9)

H. Curriculum and Syllabus
1.	Details of Curriculum & syllabus followed ineach class (upto VTII)
2.	System of Pupil Assessment.
3.	Whether pupils of the school are required totake any Board exam upto class 8?

I. Certified that the school has also submittedinformation in this data capture format of District InformationSystem of Education with this application.

J. Certified that the school is open toinspection by any officer authorized by the appropriateauthority;

K. Certified that the school undertakes tofurnish such reports and information as may be required by theCompetent Authority from time to time and complies with suchinstructions of the Competent Authority as may be issued tosecure the continued fulfillment of the condition of recognitionor the removal of deficiencies in working of the school;

L. Certified that records of the schoolpertinent to the implementation of this Act shall be open toinspection, by any officer authorized by the Competent Authorityat any time, and the school shall furnish all such information asmay be necessary to enable the Central and/or StateGovernment/Local Body or die Administration to discharge its orhis obligations to Parliament / Legislative Assembly of thestate/ Panchayat/ Municipal Corporation as the case may be.

Form 2(See rule 13(5))

Gram	Phone:
Email:	Fax:

Certificate of RecognitionCertificate No.To,The Manager,.....................School,......... Village/Town/City,.................... Taluka,.................. DistrictSubject to the provisions of, the Gujarat Right of Children to Free and Compulsory Education Rules, 2011 made under the Right of Children to Free and Compulsory Education Act, 2009 the certificate of recognition is hereby grant to the manager ...................................School, situated at................ District/City (hereinafter called "the certificate") for Class to Class for a period of three years w.e.f. to on the following conditions, namely: -Conditions

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State of Gujarat - Section

Section 33 in Right of Children to Free and Compulsory Education Rules, 2012

33. Constitution and Functions of the State Advisory Council.