Section 23 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
23.
(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.(2)The managing Committee shall adopt the following procedure for conducting elections :-(a)an election officer shall be nominated;(b)the election officer shall issue a notice of election to all the members of the electoral College at least one month before the date fixed for election;(c)the notice for election shall specify the date, place and time of election;(d)the election officer shall maintain the entire election record including the names of the candidates who contested the election as well as of the candidates elected and the number of votes polled in their favour;(e)the election shall take place by a secret ballot and the procedure to be adopted for secret ballot shall be determined by the election officer;(f)the Co-option by the elected members shall take place within one month of the election;(g)Soon after the election, the managing committee shall initiate action for nomination of the departmental representative.(3)After its constitution, the elected and nominated members of the managing Committee shall elect its Chairman, Secretary and Treasurer, An employee of the institution shall neither be the Secretary nor the Treasurer.
