Section 23(1) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(1)There shall be constituted a Managing Committee for every recognised institution in the manner prescribed as under :-(a)the Managing Committee shall consist of not less than 15 and not more than 21 members including the Head or Heads of the institution or institutions run by the society;(b)not more than two thirds of the members of the managing Committee shall belong to any one community, caste or sect;(c)not less one third of the total membership should be from amongst donors or subscribers;Explanations- A person donating Rs. 2,000/- or more at a time or at least Rs. 50/- p.m. for a continuous period of twelve months or more to the institutions shall be considered as donor;(d)one elected member from amongst the permanent staff shall be included in the managing committee;(e)Director of Education shall nominate an officer of the department, not below the rank of the head of the concerned institution or an eminent educationist, to be a member of the managing committee;(f)at least one member shall be co-opted from amongst the parents of the students of the institution or institutions run by the management;(g)at least one reputed old student of the institution shall be co-opted as member by the members of the managing committee;(h)the management shall hold elections after every three years and constitute a new managing committee.
