Section 20(6) in Gujarat Elementary Education Rules, 2010
(6)The School Management Committee shall, in addition to the functions specified in clauses(a)to (d) of section 20 (2), perform the following functions, for which it may constitute smaller working groups from amongst its Members :(a)communicate in simple and creative ways to the population in the neighbourhood of the school, the rights of the child as enunciated in the Act; as also the duties of the State Government, local authority, school, parent and guardian;(b)Ensure the implementation of clauses (a) and (e) of section 23 and section 27,(c)Monitor that teachers are not burdened with non academic duties other than those specified in section 26;(d)Ensure the enrolment and continued attendance of all the children from the neighborhood in the school;(e)Monitor the maintenance of the norms and standards prescribed in the Schedule;(f)Bring to the notice of the local authority any deviation from the rights of the child, in particular mental and physical harassment of children, denial of admission, and timely provision of free entitlements as per section 3(2).(g)Identify the needs, prepare a Plan, and monitor the implementation of the provisions of Section 4.(h)Monitor the identification and enrolment of, and facilities for learning by disabled children, and ensure their participation in, and completion of elementary education.(i)Monitor the implementation of the Mid-Day Meal in the school.(j)Prepare an annual account of receipts and expenditure of the school.
