Section 3 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
3. Composition and Functions of the School Management Committee.
(1)A School Management Committee (hereafter in these rules referred to as the said committee) shall be constituted in every school, other than an unaided school, within six months of the coming into force of these rules and its tenure shall be 3 years. After completion of the period of three years the committee shall be reconstituted.(2)Number of members in the said committee shall be 16 out of which 75 percent or12 members shall be from amongst parents or guardians of the children getting education in the respective schools.(3)The remaining 25 percent of the members or 4 members of the committee shall be as under -(a)One member of the committee shall be an elected representative of the local authority;(b)One member of the committee shall be a teacher of the school to be decided by the teachers of school;(c)One member of the committee shall be a representative of the Bal Sansad of the school;(d)The Headmaster/Head teacher/senior most teacher of the school.(4)The said committee shall elect a chairperson and a vice chairperson from amongst parents members. The Headmaster/Head Teacher/senior most teacher shall be ex-officio member convener of the School Management Committee.(5)The said Committee shall meet at least once in a month. The minutes of the meetings shall be properly recorded by the member convener of the said committee. The record of the minutes shall be made available to the public.(6)The said Committee shall, in addition to the functions specified in the Act, perform the following functions -(a)Communicate in simple ways to the population in the neighbourhood of the school, the rights of the child and the duties of the Central Government, the State Government, Local Authority, school, parents and guardian as enunciated in the Act;(b)Ensure the implementation of clauses (a) and (e) of section 24 and section 28 of the Act;(c)Monitor and ensure necessary actions so that teachers are not burdened with non-academic duties;(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 in the school in conformity with the provisions of the Act;(f)The committee shall bring to the notice of the local authority any deviation from the rights of the child;(g)Identify the needs, prepare a plan, and monitor the implementation of the provisions of section 4 of the Act;(h)Monitor the identification and enrolment of, and facilities for education of children with disabilities and ensure their completion of elementary education;(i)Ensure the proper implementation of mid-day meal in the school and monitor all aspects of the scheme;(j)Prepare an annual account of receipts and expenditure of the school.(7)Every said committee shall have a bank account and any money received by the committee shall be credited to its bank account which shall be audited annually.(8)The accounts related to the school shall be signed by the Chairperson, Vice Chairperson and Convener of the said Committee and made available to the local authority within one month of their preparation.
