Section 19(1) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(1)In accordance to the provision of section 21 of the Act, A School Management Committee shall be constituted in every school, other than an unaided school specified in the Act, under sub clause (iv) of clause (n) of section 2, comprising the elected members of the Local Authority, parents or guardian of the children studying in the school and teacher.
