Section 26(3) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
(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, shall be from amongst persons belonging to the Scheduled Castes, the Scheduled Tribes, Other Backward Classes and Minorities, one from each category;(b)at least one member shall be from amongst persons having specialised knowledge and practical experience of education of children with special needs;(c)one member shall be from amongst persons having specialised knowledge in the field of pre-primary education;(d)one member shall be from amongst persons having specialised knowledge and practical experience in the field of teacher education;(e)one member shall be from the representative of reputed Non-Governmental organisations exclusively working in the field of elementary education;(f)Secretary, Basic Education shall be the convener member of the Council and the Director of Education (Basic), the Director of Education (Secondary), theDirector, State Council of Educational Research and Training, the Director of Mid Day Meal Authority and the State Project Director, Uttar Pradesh Education for All Project Board shall be ex-officio members of the Council:Provided that fifty per cent of members, other than ex-officio members, shall be from amongst women.
