Section 3(5) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
(5)The said Committee shall, in addition to the functions specified in clauses (a) to (d) of sub-section (2) of section 21, perform the following functions, namely :-(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 and also the duties of the State Government, local authority, School, parent and guardian;(b)ensure the implementation of clauses (a) and (e) of subsection (1) of section 24 and section 28;(c)monitor the compliance of the 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 specified in the Schedule;(f)bring to the notice of the local authority any deviation from the rights of the child, in particular mental and physical harassment of children, denial of admission, and timely provision of free entitlements as per sub-section (2) of section 3;(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 education of children with disability, and ensure their participation in and completion of elementary education;(i)monitor the implementation of the mid-day meal in the school; and(j)prepare an annual account of receipts and expenditure of the school.
