373. Advisory Committees of Government Primary Schools for Girls.
- The following are the rules for the appointment of, and conduct of business by, the advisory committees of Government primary schools for girls :-(G O. no. 1497-E., dated the 11th August 1915, 18568-E., dated the 19th September, 1951.)(1)An Advisory Committee will be appointed for each Government primary school for girls.(2)The committee shall consist of not more than ten members of whom three shall be appointed ex-officio.(3)The ex-officio members shall be-(i)The District Inspectress;(ii)A member of the inspecting staff for boys' schools to be designated by the Regional Deputy Director of Education. The District Inspectress shall be Secretary to the committee appointed for each school situated at her headquarters, and for other schools the officer designated by the Regional Deputy Director of Education. In the absence of. the President one of the members present shall be elected to preside.(4)The remaining members shall be appointed by the District Officer on the nomination of the Inspectress, who should select candidates representing the classes from which the students are drawn.(5)Non-official members shall ordinarily hold office for a term of three years and shall be eligible for re-appointment at the expiry of this period.(6)Any member who fails to attend the meetings of the committee for a period extending over more than one year may be removed from the committee with the approval of the President. Otherwise no member shall be removed from office without the sanction of the Director.(7)The functions of the committee shall be confined to advising the Inspectress on questions relating to the management and conduct of the school. They shall have no power to issue orders upon or to interfere directly, with the teaching staff.(8)A member of the committee should visit the school at least once in each month according to a roster prepared by the committee. No visit should be paid during school hours unless the Inspectress or District Inspectress is present. A pardah school must not be visited during school hours by any but a lady member of the committee.(9)Members of the committee visiting the school should record their observations in the visitors' book. No criticism of a personal character regarding any member of the teaching staff shall be entered. A copy of the remarks made by visiting members shall be forwarded to the Inspectress of Schools within three days from the date of the visit.(10)A meeting of the committee shall be called by the Secretary when necessary, or at the requisition of any two members of the committee. Not less than ten days' notice shall be given for any meeting.(11)The notice shall set forth the business to be transacted at the meeting, and no other business shall be transacted except with the consent of all the members present. When any business of which notice has not been given is considered at a meeting, the decision recorded, or resolution adopted, at such meeting shall be communicated forthwith to all the members. Any two members of the committee who were not present at the meeting may, within seven days of the communication to them of such decision or resolution, require a special meeting to be convened at which the subject of the decision or resolution in question may be reopened. Save as herein provided, no subject once disposed of shall be reconsidered within six months, unless two-thirds of the members indicate their consent by signing a requisition.(12)In the case of a committee of ten members, four members and in the case of a committee of fewer members, three members shall form a quorum. In addition to his ordinary vote, the President shall have a casting vote in cases where the votes of the members present are equally divided.(13)The Secretary shall carry on correspondence on behalf of the committee and shall be in charge of all papers belonging to the committee.(14)The Secretary shall keep a record of the proceedings of each meeting, and submit it to the next meeting for confirmation. Such proceedings and all work done by the committee shall be duly recorded in a book kept for the purpose.
