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State of Rajasthan - Section

Section 5 in Rajasthan Schools (Regulation of Fee) Rules, 2017

5. Constitution of School Level Fee Committee.

(1)Within ten days of the constitution of Parent-Teachers Association, wide publicity about the process' of constitution of the School Level Fee Committee shall be given in each class room of the school. The notice, of not less than seven days, for constitution of the School Level Fee Committee served on each member of the Parent-Teachers Association in the manner as the Chairperson of the Parent-Teachers Association thinks fit and shall be displayed on the notice board of the school. It shall also be circulated in each classroom and uploaded on the website of the school, if such facility is available.
(2)The applications shall be invited from the willing parents in written or online, if such facility is available, before the date fixed for draw of lottery.
(3)A lottery shall be randomly drawn from the applications received. The detailed minutes of the meeting where lottery has been drawn shall be circulated to all the parents and shall be made forwarded to the District Education Officer concerned along with the list of members of the School Level Fee Committee.