Section 20(19) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(19)The General Body reserves the rights to invite any expert for the advice or consideration in the matters relating to the development and management of the school (For Example:- Anganwadi worker in the jurisdiction of the school, health worker, eminent educationist, NGO working in the field of education, members of the Yuvak Mangal Dal, Mahila Mangal Dal etc). The Member Secretary shall invite such types of members if such suggestion is given by the Chairperson of the General Body, provided that the invited member shall not be considered eligible for voting.
