Section 28(3) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
(3)The Council shall consist of the following, namely :(a)The Minister in-charge of School Education Department as ex-officio Chairperson of the Council;(b)at least three members should be from amongst persons belonging to the Scheduled Castes, the Scheduled Tribes and minorities;(c)at least one member should be from amongst persons having specialized knowledge and practical experience of education of children with special needs;(d)one member should be from amongst persons having specialized knowledge in the field of pre-primary education (e) at least one member should be from amongst persons having specialized knowledge and practical knowledge in the field of teacher education;(f)The following shall be ex-officio members of the Council :(i)Secretary in charge of Elementary Education,(ii)Director, State Institute of Educational Research and Training, Udaipur,(iii)Commissioner/Director of Elementary Education, and(iv)Chairperson, Rajasthan State Commission for Protection of Child Rights;(g)State Project Director, Sarva Shiksha Abhiyan shall be the ex officio Member Secretary of the Council.
