Section 31(3) in Gujarat Elementary Education Rules, 2010
(3)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, as under(a)At least four members should be from amongst persons belonging to SCs, STs and Minorities;(b)At least one member should be from amongst persons having specialized knowledge and practical experience of education of children with special needs;(c)One member should be from amongst persons having specialised knowledge in the field of pre-primary education(d)At least two members should be from amongst persons having specialized knowledge and practical experience in the field of teacher education(e)Fifty percent of such members shall be from amongst women(f)Director of Elementary Education will be Member Secretary.
