Section 26 in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
26. Constitution and functions of the State Advisory Council (Section 34.
(1)The State Advisory Council (hereinafter in this rule referred to as the Council) shall consist of a Chairperson and 14 members.(2)The Minister of Basic Education Department in the State Government shall be the 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 elementary education and child development, as under-(a)at least four members, shall be from amongst persons belonging to the Scheduled Castes, the Scheduled Tribes, Other Backward Classes and Minorities, one from each category;(b)at least one member shall be from amongst persons having specialised knowledge and practical experience of education of children with special needs;(c)one member shall be from amongst persons having specialised knowledge in the field of pre-primary education;(d)one member shall be from amongst persons having specialised knowledge and practical experience in the field of teacher education;(e)one member shall be from the representative of reputed Non-Governmental organisations exclusively working in the field of elementary education;(f)Secretary, Basic Education shall be the convener member of the Council and the Director of Education (Basic), the Director of Education (Secondary), theDirector, State Council of Educational Research and Training, the Director of Mid Day Meal Authority and the State Project Director, Uttar Pradesh Education for All Project Board shall be ex-officio members of the Council:Provided that fifty per cent of members, other than ex-officio members, shall be from amongst women.(4)The Council may especially invite representatives of other related Ministries/Departments as required.(5)The Department of Basic Education shall provide logistic support for meetings of the Council and its other functions.(6)The State Advisory Council shall advise the State Government for effective compliance of the provisions of the Act.AppendixForm I[See sub-rule (1) of Rule 11]Self-Declaration-Cum-Application for Grant of Recognition of SchoolThe Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011To,The Zila Shiksha Adhikari(Name of District & State)Sir,I forward herewith a self-declaration regarding compliance with the norms and standards specified in the Schedule of the Right of Children to Free and Compulsory Education Act, 2009 and an application in the prescribed proforma for the grant of recognition to...............(Name of the school with address) with effect from the commencement of the school Year 20...........................Enclosure:Place:Date:Yours faithfully,Chairman of Managing Committee /ManagerA. School Details
