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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Goa - Subsection

Section 46(1)(b) in The Goa, Daman and Diu School Education Rules, 1986

(b)Subject to the total number of members specified in clause (a) every Managing Committee shall include the following, namely:-
(i)The head of the school;
(ii)One parent, who is a member of the Parent Teachers' Association of the school, constituted in accordance with such instructions as may be issued by the Director of Education, and is elected by that Association;
(iii)One teacher of that school to be elected by the teachers of that school from amongst themselves;
(iv)One person (a woman if possible), who is, or has been a teacher of any other school or of any college to be nominated by the society by which the school is run;
(v)One member to be nominated by the Director of Education who shall be an Educationist or an Officer of the Directorate of Education not below the rank of the A.D.E.I. ["in Schools other than minority Schools"] [These words inserted by (Amendment) Rules, 1994 (O. G., Series I No. 28 dated 14-10-1994).];
(vi)The remaining members to be nominated or elected, as the case may be, in accordance with the rules and regulations of the society, by which the school is run.