Section 16 in Right of Children to Free and Compulsory Education Rules, 2012
16. Composition and functions of the School Management Committee.
(1)Every School other than an unaided school shall constitute a School Management Committee (hereinafter called "the Committee"), within a period of six months from the appointed date, and the Committee shall be required to be reconstituted every two years. The Committee shall consist of twelve members, of which 50% shall be women.(2)Seventy five per cent of the member of the Committee shall be from amongst parents or guardians of children. The School shall give proportionate representation in the said Committee to the parents or guardians of children belonging to disadvantaged group and weaker section.(3)The remaining twenty five per cent member of the Committee shall be from amongst the following persons, namely:-(a)one third members shall be from amongst the elected members of the local authority, as may be nominated by the local authority or in case of grant in aid schools, from the management or the trust;(b)one third members shall be from amongst teachers of the school, to be decided by the teachers of such school;(c)remaining one third from amongst local educationists / children in the school, as may be decided by the parents or guardians in the Committee;(d)[ ***] [Deleted 'Local Mason (If there is no mason in a village, mason from near by village) (To be nominated by the chairperson of the Committee)' by Notification No. GH/SH/4/14/Pre/122010/GOI-10/K, dated 22.5.2013 (w.e.f. 18.2.2012).](4)To manage its affairs, the Committee shall elect the Chairperson and the Vice Chairperson from amongst the parent members. The Head teacher of the school or where the school does not have a head teacher, the senior most teacher of the school, shall be the ex-officio Member-Convener of the Committee.(5)The Committee shall meet at least once a quarter and the minutes and decisions of the meetings shall be properly recorded and made available to the public.(6)The Committee shall, in addition to the functions specified in clauses (a) to (d) of sub-section (2) of section 21 of the Act, perform the following functions, for which it may constitute working groups from amongst its Members:(a)communicate in simple and creative ways to the population in the neighbourhood of the school, the rights of the child as enunciated in the Act; as also the duties of the State Government, local authority, school, parent and guardian;(b)ensure the implementation of clauses (a) and (e) of section 24 and section 28 of the Act;(c)monitor that teachers are not burdened with non academic duties other than those specified in section 27;(d)ensure the enrolment and continued attendance of ail the children from the neighbourhood in the school;(e)monitor the maintenance of the norms and standards prescribed in the Schedule;(f)bring to the notice of the local authority any deviation from the rights of the child, in particular mental and physical harassment of children, denial of admission, and due provisions of free entitlements as specified sub-section (2) of section 3 of the Act;(g)identify the needs, prepare a Plan, and monitor the implementation of the provisions of Section 4 of the Act;(h)monitor the identification and enrolment of, and facilities for learning by disabled children, and ensure their participation in, and completion of elementary education;(i)monitor the implementation of the Mid-Day Meal in the school.(j)Prepare an annual account of receipts and expenditure of the School.[Provided that the school Management Committee constituted under sub-rule (1) in respect of-(a)a school established and administered by minority whether based on religion or language, and(b)all other aided schools as defined in sub-clause (ii) of clause (n) of Section 2, of the Act, which are receiving the aid or grants to meet with the whole or part of its expenses from the State Government or local authority shall perform advisory function only.](7)Any money received by the Committee in discharge of its functions under the Act, shall be deposited and kept in a separate account, and the same cause to be audited every year.(8)The accounts referred to in sub-rale (7) shall be signed by the Chairperson or Vice-Chairperson and the Convener of the Committee and made available to the local authority within one-month of their preparation.(9)The Committee shall prepare an annual report at the end of every academic year giving its assessment of the implementation of school development plan prepared under rule-17. The report shall contain brief accounts of activities undertaken by the Committee during the year. A copy of the report shall be sent to the Concerned Coordinator of the Cluster Resource Center, and also place before the Gram Sabha.
