Section 32 in Gujarat Elementary Education Rules, 2010
32. Constitution of Municipal Education Committee.
(1)Each Education Committee shall be constituted of 15 members, of which 10 members shall be elected by the Municipality from amongst its members and 5 members shall be nominated by the State Government, from amongst Educationists, awardees teachers and serving or retired Government Officers.(2)Of the members appointed by the State Government under sub-section (1) one shall be an officer of the State Government.(3)The election of the members of the Education Committee under the preceding sub rule shall be held in accordance with the procedure prescribed in Annex-III.
