Section 13 in Orissa School Education (Community Participations) Rules, 2000
13. Meeting of the School Committee.
(1)The meeting of school committee shall be held every month and record of proceedings shall be maintained. The Member-Secretary shall maintain record of such formal meetings. The S.I. of Schools in case of N.F.E. Centres and Primary Schools. (JD.I. of Schools in case of upper Primary Schools and C.l. of schools in case of High Schools) and other officers of School and Mass Education Department should make it a point to attend as many as meeting of the school committee as they can.(2)In case the attention of the S.I. of Schools/D.I. of Schools/C.I. of Schools is drawn for action by them, the copies shall be sent to them. The 'S.I. of Schools or the D.I. of Schools, or C.I. of Schools, as the case may be, make it a point to mention in their inspection reports about the regularity of attendance of the proceedings of the school committee meeting.(3)The S.I., B.R.C., D.I. and C.I. of Schools will review the working of the school committee each month and send a report to the Director, Elementary Education Orissa, Director, D.P.E.P. and the Director, Secondary Education, Orissa in the second week of the succeeding month.(4)The ⅓rd of members shall constitute the quorum for holding a meeting of the schools committee.(5)In the case of any emergent situations, the President can requisition a special meeting of the school committee.(6)The S.I. of schools in case of N.F.E. centers and Primary Schools, D.l. of schools in case of Upper Primary Schools and C.l. of Schools in case of High Schools, shall ensure that the provision of these rules are made to work in case of any omissions, or commissions of the persons, the officers responsible shall be accountable. The higher officers of the School and Mass Education Department shall make periodical reviews and ensure that the systems works.
