Section 30 in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
30. Constitution of the Advisory Committee.
(1)The Committee shall consist of not less than 8 and not more than 13 members, of whom not less than 3 and more than 8 shall be non- officials as decided by the State Government. Out of the non- official members there shall be at least one lady member.(2)The following shall be ex-officio members;(a)The Chief Inspector or his representative;(b)The Senior Magistrate of the Children's Court having jurisdiction over the area where the institution is situated.(c)The Chairman of the Child Welfare Board, having jurisdiction over the area where the institution is situated;(d)The Medical Officer-in-charge of the Government dispensary for the area.(e)A nominee of the local authority such as Municipal Corporation or the Municipal Committee or the Cantonment Board having jurisdiction over the area, where the institution is situated; and(f)The District Inspector of Schools of the area.(3)The State Government shall nominate the President of the Committee. In the absence of the President, the Committee may elect a Chairman from amongst the members present to carry out the proceedings of the meeting.(4)The non-official members shall be appointed by the State Government after considering the recommendation of the Chief Inspector.(5)In the case of an Advisory, Committee appointed for an institution intended for girls there shall be not less than two lady non-official members;(6)There members shall form a quorum for a meeting of the Committee.(7)The Superintendent of the institution shall be the ex-officio Secretary of the Committee.
