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State of Rajasthan - Section

Section 4 in Rajasthan Schools (Regulation of Fee) Act, 2016

4. Parent-Teachers Association.

(1)
(a)Every private school shall constitute the Parent-Teachers Association.
(b)The Parent-Teachers Association shall be formed by the head of the school within thirty days front the beginning of each academic year. Every teacher of the school and parent of every student in the school shall be a member of the Parent-Teachers Association and an annual amount of rupees fifty, in case of urban area and rupees twenty, in case of rural area, shall be collected from each member of such association.
(c)On formation of the Parent-Teachers Association, a lottery shall be conducted by drawing a lot of the willing parents to constitute the School Level Fee Committee and a notice of one week before such lottery shall be given to the member of the Parent-Teachers Association.
(2)
(a)The School Level Fee Committee shall consist of, -
(i) Chairperson - representative of management of the privateschool nominated by such management;
(ii) Secretary - Principal of the private school;
(iii) Member - three teachers nominated bv the management ofprivate school;
(iv) Member - five parents from Parent-Teachers Association.
(b)The list of members of the School Level Fee Committee shall be displayed on the notice board within a period of fifteen days from formation of the School Level Fee Committee and copy thereof shall forthwith be forwarded to the District Education Officer concerned.
(c)The term of the School Level Fee Committee shall be for one academic year and no parent member shall be eligible for drawing a lot by lottery within the period of next three years since the expiry of his/her last term as the member of the School Level Fee Committee.
(d)The School Level Fee Committee shall meet at least once in three months. The procedure to be followed for conducting the meeting of the School Level Fee Committee shall be such as may be prescribed.
(e)The Parent-Teachers Association shall have a general meeting at least once before the 15th August of every year. The procedure to be followed for conducting the meeting of the Parent-Teachers Association shall be such as may be prescribed. The Parent-Teachers Association shall discharge such duties and perform such functions as may be assigned to it under this Act and as may be prescribed.