Section 21 in The Right of Children to Free and Compulsory Education Act, 2009
21. School Management Committee. -
(1)A school, other than a school specified in sub-clause (iv) of clause (n) of section 2, shall constitute a School Management Committee consisting of the elected representatives of the local authority, parents or guardians of children admitted in such school and teachers:Provided that atleast three-fourth of members of such Committee shall be parents or guardians:Provided further that proportionate representation shall be given to the parents or guardians of children belonging to disadvantaged group and weaker section:Provided also that fifty per cent. of Members of such Committee shall be women.(2)The School Management Committee shall perform the following functions, namely:-(a)monitor the working of the school;(b)prepare and recommend school development plan;(c)monitor the utilisation of the grants received from the appropriate Government or local authority or any other source; and(d)perform such other functions as may be prescribed.[Provided that the School Management Committee constituted under sub-section (1) in respect of, (a)a school established and administered by minority whether based on religion or language; and(b)all other aided schools as defined in sub-section (ii) of clause (n) of section 2, shall perform advisory function only.]
