Section 28 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
28. Constitution and Functions of the State Advisory Council
. (1) For advising the State Government on implementation of provisions of the Act in an effective manner, the State Government shall constitute a State Advisory Council (hereinafter referred to in this rule as the Council) consisting of a Chairperson and fourteen members.(2)Members of the Council shall be appointed by the State Government from amongst persons having knowledge and practical experience in the field of elementary education and child development.(3)The Council shall consist of the following, namely :(a)The Minister in-charge of School Education Department as ex-officio Chairperson of the Council;(b)at least three members should be from amongst persons belonging to the Scheduled Castes, the Scheduled Tribes and minorities;(c)at least one member should be from amongst persons having specialized knowledge and practical experience of education of children with special needs;(d)one member should be from amongst persons having specialized knowledge in the field of pre-primary education (e) at least one member should be from amongst persons having specialized knowledge and practical knowledge in the field of teacher education;(f)The following shall be ex-officio members of the Council :(i)Secretary in charge of Elementary Education,(ii)Director, State Institute of Educational Research and Training, Udaipur,(iii)Commissioner/Director of Elementary Education, and(iv)Chairperson, Rajasthan State Commission for Protection of Child Rights;(g)State Project Director, Sarva Shiksha Abhiyan shall be the ex officio Member Secretary of the Council.(4)One third member of the Council shall be women.(5)The Council may especially invite representatives of other related departments as required.(6)The Department of School Education shall provide logistic support for meetings of the Council and its other functions.(7)The procedure for transaction of business of the Council shall be as under :(a)The Council shall meet regularly, at such time and place as the Chairperson thinks fit, but three months shall not intervene between its last and the next meeting;(b)The meeting of the Council shall be presided over by the Chairperson. If for any reason the Chairperson is unable to attend the meeting of the Council, he may nominate a member of the Council to preside over such meeting. Quorum of the meeting of the Council shall be considered complete if at least 50% of its members are present.(8)The terms and conditions for appointment of members of the Council shall be as under :(a)Every member shall hold office for a term of two years from the date on which he assumes office but no member shall hold office for more than two terms;(b)The member may be removed from his office by an order of the State Government on the ground of proved misbehaviour or incapacity or on the happening of any one or more of the following events :(i)is adjudged an insolvent,(ii)refuses to act or becomes incapable of acting,(iii)is of unsound mind,(iv)has so abused his office as to render his continuance in office detrimental to the public interest,(v)is convicted for an offence by a competent Court, or(vi)is without obtaining leave of absence from the Council, absent from two consecutive meetings of the Council;(c)No member shall be removed from his office without being given an adequate opportunity of being heard;(d)If a vacancy occurs in the office of Members, whether by reason of death, resignation or otherwise, such vacancy shall be filled within a period of 120 days by making a fresh appointment;(e)Members of the Council shall be entitled to reimbursement of travelling and daily allowances for official tours and journeys in accordance with the orders issued by the State Government in relation to non-official members of the Committees, Commissions and like such categories of persons.Part - XMiscellaneous
