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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(1) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(1)An Executive Council of the School Management Committee shall be constituted for the timely execution of the works related to the School Management and implementation of the decision taken in the meetings of the General Body. The structure of the Executive Council shall be as below-
(i) Chairperson - Ex-Officio Chairperson of the General Body.
(ii) Member Secretary - Ex-Officio member Secretary of the General Body.
(iii) General Member - The Gram Pradhan, Up?Pradhan of the VillagePanchayat and the elected member of the ward where the school issituated or the elected members of the ward of Nagar Nigam/NagarPalika/Nagar Panchayat where the school is situated..
(iv) General Member - The members amongst the parents in the firstmeeting of the General Body shall be elected (as the case may be)as below?
      (i) In schools having 60 or less than 60children ? 08 elected parent members.
      (ii) In schools having 61?180 children ? 10elected parent members.
      (iii)In schools having more than 180 children –12 elected parent members.
(v) Ex-Officio Member - Panchayat Secretary of the concerned VillagePanchayat.