Section 12(7) in Right of children to Free and compulsory Education Rules, 2011
(7)The School Management Committee shall, in addition to the function specified in clauses (a) to (d) of sub-section (2) of section 21 perform the following functions, for which it may constitute smaller working groups from amongst its members;(a)communicate in simple and creative ways to the population in the limit of the school, the rights of 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,(c)monitor that teacher are not burdened with non academic duties other than those specified in section 27;(d)ensure the enrolment and continued attendance of all the children from the limit of neighborhood in the school;(e)monitor the maintenance of the norm and standards prescribed in the schedule of the Act;(f)bring to the notice of the authority any deviation from the rights of the child , in particular mental and physical harassment of children, denial of admission, and timely provision of free entitlements as per section 3(2);(g)identify the needs, prepare a plan, and monitor the implementation of the provisions of section 4;(h)monitor the identification and enrolment , and facilities for learning of disabled children and ensure completion of their elementary education;(i)monitor the implementation of the mid-day meal in the school;(j)prepare an annual account of receipts and expenditure or the school;(k)monitor regularity and punctuality of the teacher of the school.
