Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2)(b) in Right of children to Free and compulsory Education Rules, 2011

(b)In the primary school member shall be selected as follows-
(i)mother and father of guardian of each of such child who has secured highest percentage of marks in the annual examination of the preceding academic in class I,II,III and IV;
(ii)mother and father or guardian of child one each belonging to scheduled castes, scheduled tribes and other backward in their respective category in the annual examination of the preceding academic session in classes I to IV;
(iii)Councillor of the ward in urban areas and panch of the ward in rural areas, where the school is situated;
(iv)one woman councillor nominated by Mayor/ Chairperson of the urban local body in urban areas and one woman panch nominated by Sarpanch of the Gram Panchayat in rural areas where the school is situated;
(v)head teacher or the senior most teacher and senior most female teacher of the school;