Section 38(3) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(3)Members of the Council, shall be nominated by the Government from amongst persons having knowledge and practical experience in the field of elementary education and child development, as under,(a)At least one member shall be from amongst persons belonging to Schedule Caste/Schedule Tribe/ Other Backward Class;(b)At least one member shall be from amongst persons belonging to Minority;(c)At least one member shall be from amongst persons having specialized knowledge and practical experience of education of children with special needs;(d)One member shall be from amongst persons having specialized knowledge in the field of pre-primary education;(e)At least one member shall be from amongst persons having specialized knowledge and practical experience in the field of teacher education;(f)At least one member shall be from NGO/Reputed Institution working in the field of elementary education;(g)The following shall be ex-Officio members of the Council:(i)Secretary, School Education, Uttarakhand;(ii)Chairperson, State Commission for Protection of Child Rights;(iii)Secretary, Women Empowerment and Child Development, Uttarakhand;(iv)Secretary, Health, Uttarakhand;(v)Secretary, Social Welfare, Uttarakhand;(vi)State Project Director, Uttarakhand Sabhi Ke Liye Shiksha Parishad; And(vii)Director, School Education, Uttarakhand.(viii)Additional Director, State Council of Educational Research and Training.
