Section 3(3) in The Right of Children to Free and Compulsory Education Rules, 2010
(3)The remaining twenty five percent, of the strength of the said Committee shall be from amongst the following persons, namely :-(a)one third members from amongst the elected members of the local authority, to be decided by the local authority;(b)one third members from amongst teachers from the school, to be decided by the teachers of the school;(c)one third members from amongst local educationists or children in the School, to be decided by the parents in the said Committee.
