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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(6) in Right of Children to Free and Compulsory Education Rules, 2012

(6)The Committee shall, in addition to the functions specified in clauses (a) to (d) of sub-section (2) of section 21 of the Act, perform the following functions, for which it may constitute working groups from amongst its Members:
(a)communicate in simple and creative ways to the population in the neighbourhood of the school, the rights of the child as enunciated in the Act; as also the duties of the State Government, local authority, school, parent and guardian;
(b)ensure the implementation of clauses (a) and (e) of section 24 and section 28 of the Act;
(c)monitor that teachers are not burdened with non academic duties other than those specified in section 27;
(d)ensure the enrolment and continued attendance of ail the children from the neighbourhood in the school;
(e)monitor the maintenance of the norms and standards prescribed in the Schedule;
(f)bring to the notice of the local authority any deviation from the rights of the child, in particular mental and physical harassment of children, denial of admission, and due provisions of free entitlements as specified sub-section (2) of section 3 of the Act;
(g)identify the needs, prepare a Plan, and monitor the implementation of the provisions of Section 4 of the Act;
(h)monitor the identification and enrolment of, and facilities for learning by disabled children, and ensure their participation in, and completion of elementary education;
(i)monitor the implementation of the Mid-Day Meal in the school.
(j)Prepare an annual account of receipts and expenditure of the School.
[Provided that the school Management Committee constituted under sub-rule (1) in respect of-
(a)a school established and administered by minority whether based on religion or language, and
(b)all other aided schools as defined in sub-clause (ii) of clause (n) of Section 2, of the Act, which are receiving the aid or grants to meet with the whole or part of its expenses from the State Government or local authority shall perform advisory function only.]