Section 14 in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011
14. Composition and functions of the School Management Committee.
(1)A School Management Committee (hereinafter in this rule referred to as the Committee) shall be constituted in every school, other than an unaided school, with not less than nine members within its jurisdiction, within six months of the appointed date, and reconstituted every two years:Provided that, no member other than an ex-officio member shall serve as a member of the Committee for more than two terms.'(2)Seventy five percent, of the strength of the said Committee shall be from amongst parents or guardians of children, with proportionate representation to the parents or guardians of children belonging to disadvantaged group and weaker section.(3)The remaining twenty five percent, of the strength of the said Committee shall be from amongst the following persons, namely:-(a)one third members from amongst the elected members of the local authority, to be decided by the local authority;(b)one third members from amongst teachers from the school, to be decided by the teachers of the school;(c)one third members from amongst local educationists or children in the school, to be decided by the parents in the said Committee.(4)Fifty percent of the members of the Committee shall be women.(5)The quorum of the meeting of the committee shall be not less than fifty percent of the total members of the Committee.(6)To manage its affairs, the Committee shall elect a chairperson and vice-chairperson from among the parent members. The Head teacher of the school or where the school does not have a head teacher, the senior most teacher of the school, shall be the ex-officio Member-Convenor of the Committee meeting. In the case of an aided school, the School Manager / Correspondent / Secretary or his nominee from the School Committee shall be the chairperson.(7)The Committee shall meet atleast once in two months in the school premises and the minutes and decisions of the meeting shall be properly recorded and made available to the public.(8)The Convenor of the Committee meeting shall be competent to invite not more than three persons as Special invitees to offer advice on specific issues such as child protection, health and nutrition and child psychology. Such persons shall not form part of the quorum and shall not be eligible to vote.(9)In addition to the functions specified in sub-section (2) of section 21, the Committee shall,-(a)communicate in simple and creative ways to the population in the neighbourhood of the school, the rights of the child as enunciated in the Act, as also the duties of the State Government, local authority, school parent and guardian;(b)ensure the implementation of clauses (a) and (e) of section 24 and section 28;(c)monitor that teachers are not burdened with non academic duties other than those specified in section 27;(d)ensure the enrolment and continued attendance of all the children from the neighbourhood in the school;(e)monitor the maintenance of the norms and standards prescribed in the Schedule.(f)bring to the notice of the local authority any denial of the rights of the child, denial of admission and timely provision of free entitlements as per section 3(2).(g)identify the needs, prepare a plan, and monitor the implementation of the provisions of section 4.(h)monitor the identification and enrolment of, and facilities for learning by disabled children, and ensure their participation in, and completion of elementary education.(i)monitor the implementation of the Mid-day meal programme in the school.(j)ensure that no child is subjected to physical or mental harassment.(k)any money received by the Committee for the discharge of its functions under this Act, shall be kept in a separate account, to be made available for audit every year.(l)prepare and submit an annual account of receipts and expenditure of the school to the local authority within three months from the date of expiry of every financial year.
