Section 13 in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
13. Composition and functions of the School Management Committee (Section 21.
(1)A School Management Committee shall be constituted in every school, other than an unaided school, within its jurisdiction and reconstituted within every two years.(2)The School Management Committee shall consist of 15 members out of which 11 shall be from amongst parents or guardians of children:Provided that 50 per cent of members of such Committee shall be women.(3)The remaining 4 members of the School Management Committee shall be from amongst the following persons, namely-(a)one member from amongst the elected members of the local authority, to be decided by the local authority;(b)one member from amongst Auxiliary Nurse and Midwife (ANM), to be decided by the teachers of the school;(c)one Lekhpal, to be nominated by the District Magistrate;(d)one member shall be the head teacher or in the absence of head teacher the senior most teacher of the school, who shall be the ex-officio member-secretary.(4)The guardian members of the School Management Committee shall include the parent/guardian of one child each belonging to the Scheduled Castes, the Scheduled Tribes, Other Backward Classes and weaker section.(5)The selection of guardian members of the School Management Committee shall be made through general consensus in the open meeting:Provided that the Committee shall include parent/guardian of minimum one child from each class of the school.(6)To manage its affairs, the School Management Committee shall elect a Chairperson and Vice-Chairperson from amongst the parent members.(7)The School Management Committee shall meet at least once a month and the minutes and decision of the meetings shall be properly recorded and made available to the public.(8)The School Management Committee shall, monitor the working of the school, prepare and recommend School Development Plan, monitor the utilisation of the grants received from the State Government or local authority or other source, and in addition, 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 right of the child as enunciated in the Act, as also the duties of the State Government, local authority, school, parent and guardian;(b)ensure for proper implementation of Clauses (a) and (e) of Section 24 and Section 28 that teachers of the school maintain regularity and punctuality in attending school, hold regular meetings with parents and guardians and apprise them about the continued attendance, ability to learn, progress made in learning and any other relevant information about the child and no teacher is engaged in private tuition or private teaching;(c)monitor for the implementation of Section 27 that teachers are not burdened with non-academic duties other than the decennial population census, disaster relief duties or duties relating to elections to the local authority or the State Legislatures or Parliament, as the case may be;(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 authorities 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)where a child above six years of age has not been admitted in any school, for his/her age appropriate learning level, identify the needs, prepare a plan, and monitor the implementation of the special training;(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 programme in the school and ensure its enrichment;(j)monitor the receipts and expenditure of the school.(9)Any money received by the School Management Committee for the discharge of its functions under the Act, shall be kept in a separate account, to be made available for audit every year.(10)The accounts referred to in sub-rule (9) shall be signed by the Chairperson/Vice-Chairperson and member-secretary of the School Management Committee and. made available to the authorities concerned within one month of their preparation.
