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State of Rajasthan - Section

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

10. Constitution of Revision Committee.

(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.
(2)
(a)The term of office of the representative of private schools and parents shall be for a period of two years from the date of their nomination and in case of vacancy arising earlier, for any reason, such vacancy shall be filled for the remainder period of the term.
(b)The representatives of private schools and parents shall not be eligible for reappointment.
(c)The representatives of private schools and parents may resign from the office in writing addressed to the Government and on such resignation being accepted, his office shall become vacant and may be filled in within a period of three month from the date of occurrence of vacancy.
(d)A representative of private schools or parents may be removed, if he does any act which, in the opinion of the Government, is unbecoming of a member of Revision Committee:
Provided that no representative of private schools or parents shall be removed from the Revision Committee without giving him an opportunity of being heard.
(e)The other terms and conditions of the service of the representatives of private schools and parents shall be such as may be prescribed.