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State of Tamilnadu - Section

Section 12 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

12. Constitution of the School Committee.

(1)The educational agency of every private school shall constitute a school committee.
(2)The term of office of the Committee shall be three years. Members of the Committee shall be eligible for renomination.
(3)The Schools Committee shall consist of not more than the following number of members: -
  Members
(i) Representatives of the Educational agencywho shall be nominated by such educational agency:  
Provided that the employees of the school shallnot be nominated under this category. 6
(ii) Headmaster of, the School (Ex-officio) 1
(iii) Senior most teachers of the school 3
(iv) Parent-Teacher Association nominee 1
(v) Senior-most non teaching staff (ifavailable) 1
Explanation I. - Non-teaching staff shall; mean the ministerial staff belonging to group "C" and above.Explanation II. - For the purpose of this rule the seniority shall be determined with reference to the total service rendered by teachers or non teaching staff as the case may be in, any recognised school or schools:Provided that the number of representative of teachers shall not be reduced on account of any decrease in the strength of teachers during the three years term of the committee:Provided further that the educational agency shall increase the representation for the teachers on the above scale, if the strength of the teachers is increased. The teachers so nominated shall be a member of the committee for the residual period of the tenure of the committee and shall be eligible for renomination:Provided further when a vacancy of teachers representatives in the committee arises, the next senior-most teacher shall be nominated to the committee. However there shall be no change in the membership of the teacher representative during the tenure of the committee on account of the appointment of another senior teacher.[(3-A) When a vacancy of representatives of teaching and non teaching staff arises, the vacancy shall be filled in on the basis of seniority.] [Sub-rule (3-A) tuns substituted by G.O.Ms. No. 1133, Education, dated the 26th August 1989.]
(4)The educational agency shall nominate one of the representatives in the committee as the President.If the educational agency intends to change the President, within the period of three years, it shall do so only with the prior approval of the District Educational Officer.
(5)The following persons shall not be eligible to become members of the Committee: -
(a)Minors;
(b)Mentally unsound persons;
(c)Persons convicted for criminal offence involving moral turpitude;
(d)Insolvents;
(e)A person who has been found responsible for any serious irregularity, as a result of enquiry by the Education Department.