Section 14(9) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011
(9)In addition to the functions specified in sub-section (2) of section 21, the Committee shall,-(a)communicate in simple and creative ways to the population in the neighbourhood of the school, the rights of the child as enunciated in the Act, as also the duties of the State Government, local authority, school parent and guardian;(b)ensure the implementation of clauses (a) and (e) of section 24 and section 28;(c)monitor that teachers are not burdened with non academic duties other than those specified in section 27;(d)ensure the enrolment and continued attendance of all the children from the neighbourhood in the school;(e)monitor the maintenance of the norms and standards prescribed in the Schedule.(f)bring to the notice of the local authority any denial of the rights of the child, denial of admission and timely provision of free entitlements as per section 3(2).(g)identify the needs, prepare a plan, and monitor the implementation of the provisions of section 4.(h)monitor the identification and enrolment of, and facilities for learning by disabled children, and ensure their participation in, and completion of elementary education.(i)monitor the implementation of the Mid-day meal programme in the school.(j)ensure that no child is subjected to physical or mental harassment.(k)any money received by the Committee for the discharge of its functions under this Act, shall be kept in a separate account, to be made available for audit every year.(l)prepare and submit an annual account of receipts and expenditure of the school to the local authority within three months from the date of expiry of every financial year.
