Section 3 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
3. Composition and functions of the School Management Committee
. (1) A School Management Committee (hereinafter in this Part referred to as the said Committee) shall be constituted in every School, other than an unaided School and reconstituted every two years, as per the directions issued by the State Government/Local Authority from time to time.(2)The said Committee shall have the following members :(a)Parent/Guardian of every child studying in the School;(b)all the teachers working in the School;(c)the person elected from the ward of the local authority in which the school is located; and(d)all other elected members of the local authority residing in the village/ward in which the school is located.(3)The Chairperson, Vice-Chairperson and Member-Secretary of the Executive Committee shall be the Chairperson, Vice-Chairperson and Member-Secretary, respectively of the said Committee.(4)The said Committee shall meet at least once in every three months, and the minutes and decisions of the meetings shall be properly recorded and made available to the public.(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.(6)Any money received by the said Committee for the discharge of its functions under the Act, shall be kept in a separate account, to be audited annually.(7)The accounts referred to in clause (j) to sub-rule (5) and in sub-rule (6) shall be signed by the Chairperson or Vice-chairperson and Member-Secretary of the said Committee and made available to the local authority within one month of their preparation.
