Section 10 in Orissa School Education (Community Participations) Rules, 2000
10. Composition of School Committee.
(1)The School Committee shall consist of nine members as per the following specification -(i)Ward Member/Councillor of any of the wards concerned of the Grama Panchayat/NAC/Municipality in which the school is established-1;(ii)Student guardians-6;(a)male members-3 of which one should belong to S.C./S.T. community according to availability.(b)female members-3 of which one should belong to S.C./S.T. community according to availability.(iii)Members of Voluntary Organisation or community based organisation-1.(iv)Headmaster of the Primary School/Upper Primary School/High School or teacher of the NFE Centre as the case may be-Member-Secretary-1.(2)In the event of death or transfer of residence of guardian members from the local area of the school or a guardian member ceasing to be student guardian for his/her child/children ward(s) leaving the school or otherwise his/her membership shall cease.(3)Ward Member/Councillor of a Grama Panchayat/NAC/Municipality will hold office in ex officio capacity. He/She shall cease to be a member of school committee as and when he/she ceased to hold charge of his/her office.(4)Any member of the school committee, other than Member-Secretary may at any time resign from the membership by sending a letter of resignation to the President. But such a resignation takes effect from the date on which the School Committee accepts it.(5)If a member of the school committee other than the Member-Secretary absents himself/herself from three consecutive meetings without prior intimation to the President, his/her membership shall ipso facto cease. The fact of obtaining such permission should find place in the proceeding of the meeting of school committee.(6)Vacancies of membership of the school committee other than the Members-Secretary caused due to resignation or otherwise shall be filled up from among the same category of members by a resolution of the school committee following the similar procedure as envisaged for each category.(7)In case of transfer/retirement/death of the Member-Secretary or in case, he/she remain on leave other than casual leave and optional holiday, the senior most teacher of the school shall remain in charge.
