Section 29 in The Right of Children to Free and Compulsory Education Rules, 2010
29. Constitution of the National Advisory Council.
(1)The National Advisory Council (hereinafter in this rule referred to as the Council) shall consist of a Chairperson and fourteen Members.(2)The Minister of Human Resource Development shall be the ex-officio chairperson of the Council.(3)Members of the Council shall be appointed by the Central Government from amongst persons having knowledge and practical experience in the field of elementary education and child development, as under.(a)at least three members should be from amongst persons belonging to the Scheduled Caste, the Scheduled tribe and minorities;(b)at least one member should be from amongst persons having specialized knowledge and practical experience of education of children with special needs;(c)one member should be from amongst persons having specialised knowledge in the field of pre-primary education;(d)at least one member should be from amongst persons having specialized knowledge and practical experience in the field of teacher education;(e)The following shall be ex-officio members of the Council(i)Secretary, School Education and Literacy(ii)Director, National Council of Education Research and Training(iii)Vice Chancellor, National University of Educational Planning and Administration.(iv)Chairperson, National Council of Teacher Education(v)Chairperson, National Commission of Protection of Child Rights.(f)One third of all members shall be women.(g)Joint Secretary in charge of implementation of the Act will be ex-officio Member Secretary, and secretarial support will be provided by the Department of School Education and Literacy.(4)The Council may especially invite representatives of other related Ministries/Departments as required
