Section 3 in Rajasthan Schools (Regulation of Fee) Rules, 2017
3. Procedure for conducting meeting of Parent-Teachers Association.
(1)The Principal or Head of the School shall be the Chairperson of the Parent-Teachers Association constituted under sub-section (1) of section 4 of the Act. The Secretary of the Parent-Teachers Association shall be a Senior Teacher of the School nominated by the Principal or Head of the School.(2)The Chairperson of the Parent-Teachers Association shall call the meeting-of the Association. The Secretary shall issue notice of the meeting in Form-I, fifteen days in advance, to all members of the Parent-Teachers Association.(3)The notice shall contain the place, time and agenda of the meeting. The notice shall be served on each member of the Parent-Teachers Association in the manner as the Chairperson of the Parent-Teachers Association thinks fit and shall be displayed on the notice board of the school. It shall also be circulated in each classroom and uploaded on the website of the school, if such facility is available.(4)The quorum for the meeting shall be ten percent of the total strength of members, in absence of quorum, the Chairperson shall adjourn the meeting for half an hour and if quorum is not complete, the meeting shall be adjourned and shall be recalled after fifteen days.(5)Every meeting shall be preside over by the Chairperson and in his absenCe, by a Presiding Officer chosen by the members present amongst themselves.(6)The Secretary of the Parent-Teachers Association shall prepare the minutes of the meeting within fifteen days from the date of the meeting. The minutes shall be displayed on the notice board of the school and uploaded on the website of the school, if such facility is available. The copy of minutes of the meeting shall also be made available to the District Education Officer concerned and the State Government, as and when required.
