Section 20 in Gujarat Elementary Education Rules, 2010
20. Composition and functions of the School Management Committee.
(1)A School Management Committee shall be constituted in every school, other than an unaided school, within its jurisdiction, within six months of the appointed date, and reconstituted every two years.(2)Seventy five percent of the strength of the School Management Committee shall be from amongst parents or guardians of children.(3)The remaining twenty five percent of the strength of the SMC shall be from amongst the following persons(a)one third members from amongst the elected members of the local authority, to be decided by the local authority or in case of grant in aid schools, from the management/ trust;(b)one third members from amongst teachers from the school, to be decided by the teachers of the school;(c)remaining one third from amongst local educationists / children in the school, to be decided by the parents in the Committee(4)To manage its affairs, the School Management Committee shall elect a Chairperson and Vice Chairperson from among the parent members. The Head teacher of the school or where the school does not have a head teacher, the senior most teacher of the school, shall be the ex-officio Member- Convener of the School Management Committee.(5)The School Management Committee shall meet at least once a month and the minutes and decisions of the meetings shall be properly recorded and made available to the public.(6)The School Management Committee shall, in addition to the functions specified in clauses(a)to (d) of section 20 (2), perform the following functions, for which it may constitute smaller working groups from amongst its Members :(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; as also the duties of the State Government, local authority, school, parent and guardian;(b)Ensure the implementation of clauses (a) and (e) of section 23 and section 27,(c)Monitor that teachers are not burdened with non academic duties other than those specified in section 26;(d)Ensure the enrolment and continued attendance of all the children from the neighborhood in the school;(e)Monitor the maintenance of the norms and standards prescribed 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 section 3(2).(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 learning by disabled children, and ensure their participation in, and completion of elementary education.(i)Monitor the implementation of the Mid-Day Meal in the school.(j)Prepare an annual account of receipts and expenditure of the school.(7)Any money received by the School Management Committee for the discharge of its functions under this Act, shall be kept in a separate account, to be made available for audit every year.(8)The accounts referred to in clause (j) to sub-Rule (6) and sub-Rule (7) should be signed by the Chairperson/Vice-Chairperson and Convenor of the School Management Committee and made available to the local authority within one month of their preparation.(9)The School Management Committee shall prepare an annual report at the end of every academic year giving its assessment of the implementation of school development plan prepared under rule-20. The report shall also give a brief accounts of activities undertaken by the committee during the year. A copy of the report shall be sent to the Concerned Coordinator of the Cluster Resource Center, and also place before the Gram Sabha.
