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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in Rajasthan Schools (Regulation of Fee) Act, 2016

(1)The State Government shall by notification in the Official Gazette, constitute a Revision Committee in the State, which shall consist of the following members, namely: -
(a) Secretary incharge of the Department ofElementary Education - Chairperson;
(b) Secretary incharge of the Department ofSecondary Education or his nominee - Member;
(c) Commissioner/Director of Secondary EducationDepartment, Rajasthan - Member;
(d) Commissioner/Director of ElementaryEducation Department, Rajasthan - Member;
(e) Commissioner/Director of Sanskrit Education,Rajasthan - Member;
(f) two representatives of private schoolsnominated by the State Government - Member;
(g) two representatives of parents nominated bythe State Government - Member;
(h) Accounts Officer of the Education Department - Member;
(i) Senior Deputy Secretary, Education (Group 5)Department - Ex-officio Member-Secretary.
Explanation. - For the purpose of this sub-section, "Secretary incharge" means the Secretary incharge of the Department and includes an Additional Chief Secretary or Principal Secretary when he is incharge of the department.