Section 21(3) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
(3)Members of the Council shall be appointed by the State Government from amongst persons having knowledge and practical experience in the field of primary education and child development as under -(a)At least three members shall be from amongst persons belonging to the Scheduled Castes, the Scheduled Tribes and the 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)Two members shall be from amongst persons having specialized knowledge in the field of administration of elementary education;(d)At least one member shall be from amongst persons having specialized knowledge and practical experience in the field of teaching or education;(e)The following shall be ex-officio members of the council:-
