Section 16(3) in Right of Children to Free and Compulsory Education Rules, 2012
(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).]
