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State of Uttarakhand - Section

Section 20 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

20. The General Body of the School Management Committee.

(1)The members of the General Body of School Management Committee shall be as below-
(i)The parents of children studying in the school, in case of parents residing in another place or non living of parents, one guardian of such child.
(ii)All the teachers working in the school.
(iii)In case of school situated in Rural areas, the Gram Pradhan, UpPradhan & elected members of the Village Panchayat where the school is located, in case of school situated in Urban areas the elected members of the ward where the school is situated.
(iv)The Panchayat Secretary of the related Village Panchayat - Ex-Officio member.
(2)The designated members of the General Body of School Management Committee shall be-
(i)Chairperson.
(ii)Vice-Chairperson.
(iii)Member Secretary - Head Teacher/Senior Most Teacher (If Head Master is not available.
(3)The members mentioned under sub rule (2) shall be elected in the first meeting of the General Body of School Management Committee. The Member Secretary shall ensure the election process of Chairperson and Vice-Chairperson.
(4)Only parents of children who are studying in the school shall be eligible for the post of Chairperson and Vice-Chairperson.
(5)For the election of Chairperson and Vice-Chairperson secret election process shall be adopted. The first meeting of the General Body shall be organised within three weeks of the commencement of the academic year. The Member Secretary shall ensure availability of written information to all member of the General Body including the agenda points and other important information about the first meeting of General Body seven days prior of the date fixed for it. The parents/guardian of the children shall be intimated through children studying in the school. The information of the meeting shall be displayed in the notice board of the school.
(6)Considering the election of the members in the first meeting of the General Body, at least 30 percent presence of the total number of members shall be compulsory.
(7)The first meeting of the General Body shall be started at the fixed date & time. After the completion of the quorum of the meeting, the Member Secretary shall start the meeting with the information of constitution of School Management Committee, objectives, functions and responsibilities and election of the members. Separate nomination paper shall be filled by the candidates desirable for the post of Chairperson and Vice-Chairperson. Considering informing all the members of the General Body, the Member Secretary shall announce the names of the candidate applied for the post of Chairperson and Vice-Chairperson. The Member Secretary shall also ensure that names of the candidates are displayed in the notice board of the school. After deciding the time for the election and counting, the Member Secretary shall announce accordingly.
(8)At the time of election the members of the General Body in accordance to their interest shall write in a paper secretly the names of the candidates announced for the post of Chairperson and Vice-Chairperson and shall place the paper in the box selected for the purpose. The Member Secretary shall select any two members of the General Body for counting and announcing the elected members, provided that the selection for the purpose shall be taken by the approval of the members of the General Body. On the same day at the fixed time the ballet box shall be opened before the presence of the members of the General Body and the counting shall be accomplished accordingly. After writing the detail of the received vote to every candidate for the post of Chairperson and Vice-Chairperson, in a register the result shall be announced.
(9)The election process followed to elect the Chairperson and Vice-Chairperson shall be recorded in a register with the signature of Chair Person, Vice-Chairperson and Member Secretary. The said register shall be kept by the Member Secretary and will be made available if any member of the General Body request for that.
(10)The tenure of the members and elected members of the General Body shall be for one year in accordance to the academic year. Exceptionally the tenure of the elected members of the School Management Committee constituted for academic year 2010-11 shall be till 31st March 2012, provided that the ward of the elected members is studying till 31st March 2012.
(11)For the purpose of sub rule (1) the parents of the enrolled children, one guardian in case parents residing in another place or non living of parents, shall be automatically designated as a member of the General Body of School Management Committee, Provided that the membership of those parents/guardian shall be quashed automatically, whose ward has completed the Elementary Education or have been enrolled in other schools. The membership of those parents/guardians shall be quashed automatically whose ward is absent for continuous three months from the date of enrollment, provided that the membership of such parent/guardian shall be retained if such ward is re-enrolled in the school.
(12)Any parent might be elected as a Chairperson or Vice-Chairperson for more than one year, provided that his/her ward should be studying in the school at the time of election.
(13)The Chairperson or Vice-Chairperson shall be declared debarred if three-fourth members of the General Body of the School Management Committee pass a non-confidence motion against them. They shall be declared ineligible for election for the next three years.
(14)In case of the resignation of the Chairperson or Vice-Chairperson or ineligibility as mentioned under sub rule (13), a new Chairperson or Vice-Chairperson shall be elected immediately after the meeting of General Body, within one month of the vacancy as mentioned under sub rule (5) to (9). In these cases the member Secretary shall ensure written information to all the members at least one week before of the fixed date.
(15)The meetings of the General Body shall be organised within a time period mentioned below-
(i) First meeting - Within 03 weeks of the commencement of theacademic session.
(ii) Second meeting - On 5th September (Teachers Day)
(iii) Third meeting - On the date fixed for review of annual studentevaluation at the end of the academic session.
(iv) In cases of mid term vacancy for the post ofChairperson and Vice-Chairperson or in good faith of school, morethan three meeting of the General Body might be organised,provided that such meeting will be organised on the writtenrequest of at least two-third members of the General Body.
(16)The Member Secretary shall ensure availability of written information, including the agenda points and other important information about the first meeting of General Body, seven days prior of the date fixed for it. The parents/guardian of the children shall be intimated through children studying in the school. The information of the meeting shall be displayed in the notice board of the school.
(17)The quorum of the meeting of the General Body of School Management Committee shall be completed if at least 30 percent parent or guardians are present.
(18)The presence of Chairperson, Vice Chairperson and member Secretary shall be compulsory in the meeting of General Body. The Vice Chairperson shall preside over the meeting of the General Body, If due to unavoidable circumstances the Chairperson is absent in the meeting.
(19)The General Body reserves the rights to invite any expert for the advice or consideration in the matters relating to the development and management of the school (For Example:- Anganwadi worker in the jurisdiction of the school, health worker, eminent educationist, NGO working in the field of education, members of the Yuvak Mangal Dal, Mahila Mangal Dal etc). The Member Secretary shall invite such types of members if such suggestion is given by the Chairperson of the General Body, provided that the invited member shall not be considered eligible for voting.
(20)The member Secretary shall ensure that the minutes and documents of the meetings of General Body are properly recorded and shall be responsible for the timely implementation of the decisions taken in the General Body.
(21)The General Body of the School Management Committee shall include the points in the agenda of the meeting related to the preparation of the School Development Plan, approval of the Annual Work Plan, review the physical and financial expenditure of the works done in the last year for the development of the school, the points related to improvement in school working, implementation and monitoring of the decisions taken in the previous meeting and implementation of the policies and instructions issued by the Department of Education/Government. The member Secretary shall ensure the availability of the Government order/directions issued by the Department of Education at different intervals.