Section 34 in The Right of Children to Free and Compulsory Education Act, 2009
34. Constitution of State Advisory Council. -
(1)The State Government shall constitute, by notification, a State Advisory Council consisting of such number of Members, not exceeding fifteen, as the State Government may deem necessary, to be appointed from amongst persons having knowledge and practical experience in the field of elementary education and child development.(2)The functions of the State Advisory council shall be to advise the State Government on implementation of the provisions of the Act in an effective manner.(3)The allowances and other terms and conditions of appointment of Members of the State Advisory Council shall be such as may be prescribed.
