Section 21 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
21. Constitution of the State Advisory Council.
(1)The State Advisory Council (hereafter in these rules referred to as Council) shall consist of a chairperson and 14 members.(2)The minister in charge of elementary education in the State Government shall be the member ex-officio chairperson of the Council.(3)Members of the Council shall be appointed by the State Government from amongst persons having knowledge and practical experience in the field of primary education and child development as under -(a)At least three members shall be from amongst persons belonging to the Scheduled Castes, the Scheduled Tribes and the Minorities;(b)At least one member shall be from amongst persons having specialized knowledge and practical experience of education of children with special needs;(c)Two members shall be from amongst persons having specialized knowledge in the field of administration of elementary education;(d)At least one member shall be from amongst persons having specialized knowledge and practical experience in the field of teaching or education;(e)The following shall be ex-officio members of the council:-(1)Secretary in charge/chief secretary of elementary education;(2)Director, primary education;(3)Chairperson, State Commission for Protection of Child Rights/chairperson, REPA;(4)Director, Jharkhand State Council of Educational Research and Training;(5)Director, State Education Project;(6)Director, Secondary Education.(f)One third of all members shall be women.(g)Director, Primary Education shall be ex-officio member secretary of the council.(4)The Council may especially invite representatives of other related Ministries/Department as required.Part-9 Miscellaneous
