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State of Uttarakhand - Section

Section 21 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

21. The Executive Council of the School Management Committee.

(1)An Executive Council of the School Management Committee shall be constituted for the timely execution of the works related to the School Management and implementation of the decision taken in the meetings of the General Body. The structure of the Executive Council shall be as below-
(i) Chairperson - Ex-Officio Chairperson of the General Body.
(ii) Member Secretary - Ex-Officio member Secretary of the General Body.
(iii) General Member - The Gram Pradhan, Up?Pradhan of the VillagePanchayat and the elected member of the ward where the school issituated or the elected members of the ward of Nagar Nigam/NagarPalika/Nagar Panchayat where the school is situated..
(iv) General Member - The members amongst the parents in the firstmeeting of the General Body shall be elected (as the case may be)as below?
      (i) In schools having 60 or less than 60children ? 08 elected parent members.
      (ii) In schools having 61?180 children ? 10elected parent members.
      (iii)In schools having more than 180 children –12 elected parent members.
(v) Ex-Officio Member - Panchayat Secretary of the concerned VillagePanchayat.
(2)In addition to all conditions in sub rule (1), there shall be 50 percent Women in the Executive Council of the School Management Committee.
(3)In case of non-representation of parents of children belonging to Schedule Caste, Schedule Tribe, OBC and CWSN in the elected Executive Council then the General Body shall nominate a member each from the categories mentioned above, as a special nominee.
(4)The Executive Council shall organise its monthly meetings regularly. The monthly meetings of the Executive Council shall be organised compulsorily in the school after the Mid Day Meal on the first Saturday of every month. In case of holiday on first Saturday the meeting will be held on the first Friday of every month.
(5)The member Secretary shall ensure the availability of information of meeting and agenda before one week of the meeting to every member.
(6)By the approval of Chairperson any emergency meeting of the Executive Council may be organised if such request is made by more than 30 percent members.
(7)The presence of the Chairperson and the member Secretary shall be compulsory in the meeting of the Executive Council. The quorum of the meeting shall be completed if thirty percent members are present.
(8)The member Secretary shall ensure that the decisions of the meetings are properly recorded in the meeting register with the signature of the present members. The important decisions taken in the meeting of the Executive Council shall be displayed in the notice board of the school.
(9)The maintenance of the meeting register and related documents shall be ensured by the member Secretary. The member secretary shall also ensure that the register and documents are properly made available if such request is made by any member.