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[Cites 0, Cited by 3] [Entire Act]

State of Maharashtra - Section

Section 4 in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

4. Parent-Teachers Association.

(1)
(a)Every private school shall constitute the Parent-Teachers Association.
(b)The Parent-Teachers Association shall be formed by the head of the school within thirty days from the beginning of each academic year. Parent of every student in the school shall be a member of the Parent- Teachers Association and an annual amount of rupees fifty, in case of urban area and rupees twenty, in case of rural area, shall be collected from each member of such Association.
(c)On formation of the Parent-Teachers Association, for giving representation to every Standard, a lottery shall be conducted by drawing a lot of the willing parents of each Standard to constitute the Executive Committee and notice of one week before such lottery shall be given to the members of the Parent-Teachers Association.
(2)
(a)The Executive Committee shall consist of,-
(i) Chairperson Principal or Head Master
(ii) Vice-Chairperson One from amongst the parents
(iii) Secretary One from amongst the teachers
(iv) Two Joint Secretaries [One parent and one teacher] [Substituted 'Both from amongst parents.' by Maharashtra Act No. 28 of 2019, dated 26.8.2019.]
(v) Member [Minimum one parent from each standard and not more than two parents from each standard subject to maximum of thirteen parents of the school, one teacher from each standard subject to maximum of ten teachers and one representative of school management] [Substituted 'One parent and one teacher from every Standard.' by Maharashtra Act No. 28 of 2019, dated 26.8.2019.]
[Provided that, total number of parent members shall always exceed by one than the total teacher members and member who is representative of the school management :Provided further that, in the academic year, if two parents are appointed from any standard on the Executive Committee, as members under sub-clause (v), in such cases, for next one year, not more than one parent shall be appointed from such standard.] [Added by Maharashtra Act No. 28 of 2019, dated 26.8.2019.]
(b)Out of the total members in the Executive Committee, there shall be at least one member from the Scheduled Castes, the Scheduled Tribes or Backward Class of citizens to be rotated in the manner prescribed and at least fifty per cent. of the members shall be women.
(c)The list of members of the Executive Committee shall be displayed on the notice board within a period of fifteen days from formation of the Executive Committee and copy thereof shall forthwith be forwarded to the concerned Education Officer.
(d)The term of the Executive Committee of the Parent-Teachers Association shall be for one academic year and no member of the Executive Committee shall be eligible for drawing a lot by lottery within the period of three years since the formation of the Executive Committee :
Provided that, the provisions of sub-clauses (i), (iii) and (v) of clause (a) above regarding condition of three years for selection of teacher member shall not apply to the school having only two teachers.
(e)The Executive Committee shall meet at least once in a three months. The procedure to be followed for conducting the meeting of the Executive Committee shall be such as may be prescribed.
(f)The Parent-Teachers Association shall have a general meeting at least once before the 15th August of every year. The procedure to be followed for conducting the meeting of the Parent-Teachers Association shall be such as may be prescribed. The Parent-Teachers Association shall discharge such duties and perform such functions as may be assigned to it under this Act and as may be prescribed.