LexThe Bihar Elementary School Education Committee Act, 2011
Bihar · state statute
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/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
16 16 16 16 /g207 /uni092F/uni0947/g207 /uni092F/uni0947/g207 /uni092F/uni0947/g207 /uni092F/uni0947/u0902 /uni0920 /u0902 /uni0920 /u0902 /uni0920 /u0902 /uni0920 1933 1933 1933 1933 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 22 2267 67 67 67) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 6 6 6 6 /uni091C/uni0942/uni0928 /uni091C/uni0942/uni0928 /uni091C/uni0942/uni0928 /uni091C/uni0942/uni0928 20 20 20 2011 11 11 11
fof/k foHkkx
&&&&&&&&
vf/klwpuk,a
6 twu 2011
la0 ,y0th0&1&05@2011@yst% 116 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu; e]
ftlij jkT;iky fnukad 2 twu] 2011 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s
izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns’k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 6 /uni091C/uni0942/uni0928 2011
[fcgkj vf/kfu;e 12] 2011 ]
fcgkj izkjafHkd fo|ky; f'k{kk lfefr vf/kfu;e ] 2011
izLrkouk%& fcgkj jkT; esa lapkfyr izkjafHkd fo|ky;ksa ds izca/ ku] fu;a=.k ,oa i;Zos{k.k esa yksd Hkkxhnkjh
lqfuf'pr djus gsrq rRdky rnFkZ izkjafHkd f'k{kk lfe fr;ksa ds xBu ,oa fu%'kqYd ,oa vfuok;Z cky f'k{kk d k
vf/kdkj vf/kfu;e 2009 ds çko/kkuksa ds vkyksd esa f'k{kk lfefr;ksa ds xBu gsrq vf/kfu;eA
fcgkj izkjafHkd fo|ky; f'k{kk lfefr vf/kfu;e 2007 d s izko/kkuksa ds vkyksd esa jkT; ds izkjafHkd
fo|ky;ksa esa f'k{kk lfefr;ksa ds xBu ugha gksus ds dkj.k bu fo|ky;ksa ds izca/ku] Ik;Zos{k.k ,oa fu;a =.k esa yksd
Hkkxhnkjh lqfuf'pr djuk laHko ugha gks jgk gS rFkk fu%'kqYd ,oa vfuok;Z cky f'k{kk dk vf/kdkj vf/kfu;e
2009 ds izHkkoh gks tkus ds dkj.k bl vf/kfu;e dh /k kjk&21 ds rgr vc u;s :Ik esa fo|ky; f'k{kk lfefr;ks a
ds xBu dk dk;Z fd;k tkuk gS] ,slh fLFkfr esa izkjaf Hkd fo|ky;ksa ds izca/ku] i;Zos{k.k ,oa fu;a=.k esa rRdky
yksd Hkkxhnkjh lqfuf'pr djus ,oa fu%'kqYd ,oa vfuok;Z cky f'k{kk dk vf/kdkj vf/kfu;e ds izko/kkuksa ds rgr
u;s :Ik esa f'k{kk lfefr;ksa ds xBu djus ds m)s'; l s fcgkj izkjafHkd fo|ky; f'k{kk lfefr vf/kfu;e 2011
vf/kfu;fer fd;k tkuk vko';d gks x;k gSA
Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kk u eaMy }kjk fuEufyf[kr :Ik esa ;g vf/kfu;fer
gks%&
1- laf{kIr uke] foLrkj ,oa izkjaHkA& ¼1½ ;g vf/kfu;e fcgkj izkjafHkd fo|ky; f'k{kk lfefr vf/kfu;e
2011 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g vf/klwpuk esa izdk'ku dh frfFk ls izo`Ùk gksxkA
2- ifjHkk"kk,¡A&bl vf/kfu;e esa] tc rd fo"k; ;k lanHkZ ds fo#) dksbZ ckr u gks %&
¼
i½ ÞizkFkfed fo|ky;ß ls vfHkiszr gS] oSls fo|ky; tks d{ kk ik¡p rd dh f'k{kk dk mica/k djus
gsrq LFkkfir fd;s x;s gSa] fdUrq jkT; ljdkj }kjk iw .kZr% ;k va'kr% lgk;rk izkIr fo|ky;
vFkok vYila[;d fo|ky; blesa 'kkfey ugha gS(
¼ii ½ Þe/; fo|ky;ß ls vfHkiszr gS] oSls fo|ky; tks d{kk vkB rd dh f'k{kk dk mica/k djus gsrq
LFkkfir fd;s x;sa gksa] fdUrq jkT; ljdkj }kjk iw.kZr% ;k va'kr% lgk;rk izkIr fo|ky; vFkok
vYila[;d fo|ky; blesa 'kkfey ugha gSA
¼iii ½ ÞizkjafHkd fo|ky;ß ls vfHkizsr gS] oxZ ik¡p ,oa oxZ vkB rd dh f'k{kk dk mica/k djus okys
izkFkfed ,oa e/;@cqfu;knh fo|ky;A
¼iv ½ Þcqfu;knh fo|ky;ß ls vfHkizsr gS] ,sls fo|ky; tks f cgkj ,oa mM+hlk izkFkfed f'k{kk
¼la'kks/ku½ vf/kfu;e] 1959 ds v/khu LFkkfir fd;s x;s gksa(
¼v½ Þiz[kaM f'k{kk izlkj inkf/kdkjhß ls vfHkizsr gS] ek uo lalk/ku fodkl foHkkx }kjk fufnZ"V
inkf/kdkjhA
¼vi ½ ÞjkT; ljdkjß ls vfHkizsr gS fcgkj ljdkj dk ekuo lalk/ku fodkl foHkkx(
¼vii ½ Þvf/kfu;eß ls vfHkizsr gS fcgkj çkjafHkd fo|ky; f'k{kk lfefr vf/kfu;e 2011(
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 6 /uni091C/uni0942/uni0928 2011
¼viii ½ ÞizkjafHkd fo|ky; rnFkZ f'k{kk lfefrß ls vfHkizsr g S bl vf/kfu;e dh /kkjk&3 ds v/khu
xfBr vkSj bl vf/kfu;e ds izko/kkuksa ds v/khu fucaf/kr lfefr(
¼ix ½ Þekrk&firkÞ ls vfHkizsr gS og O;fDr ftldk cPpk@cPps fo|ky; esa ukekafdr gks(
¼x½ Þekrk&firk lHkkß ls vfHkizsr gS izkFkfed] e/;@cqfu; knh fo|ky;ksa esa i<+usokys cPpksa ds
ekrk&firk dh lHkk(
¼xi ½ Þv/;{kß ls vfHkizsr gS bl vf/kfu;e }kjk xfBr fo|ky; f'k{kk lfefr ds v/;{k(
¼xii ½ Þlfpoß ls vfHkizsr gS bl vf/kfu;e }kjk xfBr fo|ky; f'k{kk lfefr ds lfpo(
¼xiii ½ ÞizkjafHkd fo|ky; f'k{kk lfefr fodkl dks"kß ls vfHk izsr gS fo|ky; f'k{kk lfefr }kjk
LFkkfir dks"k ¼rnFkZ lfefr lfgr½(
¼xiv ½ ÞvfHkHkkodß ls vfHkizsr gS fdlh cPpk ds lanHkZ esa l{ke U;k;ky; ds }kjk ?kksf"kr oS/kkfud
vfHkHkkodA
3- izkjafHkd fo|ky;ksa ds fy, rnFkZ lfefr dk xBuA & ¼i½ izR;sd izkFkfed ,oa e/; fo|ky;
¼cqfu;knh fo|ky; lfgr½ds fy, i`Fkd rnFkZ lfefr dk xBu fd;k tk;xkA
¼ii ½ rnFkZ lfefr fuEufyf[kr 6 ¼N%½ ;k 7 ¼lkr½ lnL;ksa dks feykdj gksxh%&
¼d½ xzke iapk;r@uxj fudk; ds okMZ ds fuokZfpr lnL; tgk¡ fo|ky; vofLFkr gS & 1 ¼,d½
lnL;(
¼[k½ fo|ky; dk iz/kkuk/;kid@iz/kku f'k{kd& 1 ¼,d½ lnL;(
¼x½ fo|ky; ds oxZ&2 ds lkekU; dksfV ds Nk=@Nk=k ftlus f oxr lr~r ,oa O;kid ewY;kadu
¼oxZ 1 dk lr~r ,oa O;kid ewY;kadu½ esa loZJs"B LFk ku çkIr fd;k gks] dh ekrk& 1 ¼,d½
lnL;(
¼?k½ fo|ky; ds oxZ&2 ds vuqlwfpr tkfr ds Nk=@Nk=k ftlus foxr lr~r ,oa O;kid
ewY;kadu ¼oxZ 1 dk lr~r ,oa O;kid ewY;kadu½ esa lo ZJs"B LFkku çkIr fd;k gks] dh ekrk
& 1 ¼,d½ lnL;(
¼Ä½ fo|ky; ds oxZ&5 ;k 8 ¼izkFkfed fo|ky;ksa ds fy, oxZ&5 rFkk e/; fo|ky;ksa ds fy,
oxZ& 8½ ds vR;ar fiNM+k oxZ ds Nk=@Nk=k ftlus foxr lr~r ,oa O;kid ewY;kadu ¼oxZ 4
vFkok oxZ 7 ds lr~r ,oa O;kid ewY;kadu½ esa loZJs"B LFkku çkIr fd;k gks] dh ekrk& 1
¼,d½ lnL;(
¼p½ fo|ky; ds oxZ 5 ;k 8 ¼izkFkfed fo|ky;ksa ds fy, oxZ &5 rFkk e/; fo|ky;ksa ds fy,
oxZ& 8½ ds fiNM+k oxZ ds Nk=@Nk=k ftlus foxr lr~r ,oa O;kid ewY;kadu ¼oxZ&4 vFkok
oxZ&7 ds lr~r ,oa O;kid ewY;kadu½ esa loZJs"B LFkku izkIr fd;k gks] dh ekrk & 1 ¼,d½
lnL;(
¼N½ ,sls xzke iapk;r@uxj fudk; tgk¡ vuqlwfpr tu tkfr dh vkcknh dqy vkcknh dk 5 %
;k vf/kd gks ds oxZ&2 ds vuqlwfpr tu tkfr ds Nk=@Nk =k ftlus foxr lr~r ,oa
O;kid ewY;kadu esa loZJs"B LFkku çkIr fd;k gks] dh ekrkA ;fn oxZ 2 esa vuqlwfpr tutkfr
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 6 /uni091C/uni0942/uni0928 2011
ds Nk=@Nk=k ukekafdr ugha gks rks c<+rs Øe esa ftl oxZ esa bl dksfV ds Nk=@Nk=k
miyC/k gksa] ds Nk=@Nk=k dh ekrk & 1 ¼,d½ lnL;( vkSj
¼t½ ftl dksfV ds fy, Nk=@Nk=k dh ekrk dk p;u lnL; ds :Ik esa fd;k tkuk gS] ekrk ds
thfor ugha jgus ij] ml dksfV dk izfrfuf/kRo firk ds }kjk fd;k tk ldsxkA Nk=@Nk=k
ds ekrk firk ds thfor ugha jgus ij Nk=@Nk=k ds vfHkHkkod lfefr ds lnL; gks ldsxsaA
4- rnFkZ lfefr dk lfpoA & ekrk lnL;ksa esa ls 1 ¼,d½ lnL; dk p;u loZ lEefr ;k pquko ds
}kjk lfpo ds :Ik esa lHkh lnL;ksa ds }kjk fd;k tk;x kA lfpo dk pquko iz[k.M f'k{kk izlkj inkf/kdkjh ds
i;Zos{k.k esa fd;k tk;xkA
5- rnFkZ lfefr dk v/;{kA & okMZ lnL; rnFkZ lfefr ds v/;{k gksaxsA
6- rnFkZ lfefr dh cSBdA & rnFkZ lfefr dh cSBd izR;sd ekg vk;ksftr dh tk;xh r Fkk cSBd esa
de ls de 4 ¼pkj½ lnL;ksa dh mifLFkfr vfuok;Z gksxhA
7- fo|ky; f'k{kk lfefr fodkl fuf/kA & izR;sd fo|ky; esa] fo|ky; f'k{kk lfefr ¼rnFkZ fo|k y;
f'k{kk lfefr lfgr½ ds uke ls ,d fuf/k dk l`tu fd;k tk;xk ftlesa lHkh oS/k lzksrksa ls çkIr dh x;h jkf' k
tek dh tk;sxhA bl fuf/k dk lapkyu lfpo ¼rnFkZ lfefr ds lfpo lfgr½ ,oa fo|ky; ds
iz/kkuk/;kid@iz/kku f'k{kd ds }kjk la;qä :Ik ls fd; k tk;sxkA bl fuf/k ls dh x;h izR;sd fudklh dh
laiqf"V vkxkeh cSBd esa dh tkuh vko';d gksxh vU;Fkk vxyh dksbZ fudklh ugha dh tk;xhA
8- rnFkZ lfefr dk fuca/kuA & rnFkZ lfefr dks ,d laLFkk ds :Ik esa iz[k.M f'k{kk izlkj inkf/kdkjh
}kjk fucaf/kr fd;k tk;xkA
9- rnFkZ lfefr dk dk;ZdkyA & rnFkZ f'k{kk lfefr bl vf/kfu;eds çko/kkuksa rFkk vf uok;Z ,oa
fu%'kqYd cky f'k{kk dk vf/kdkj vf/kfu;e ds izko/kku ksa ds v/khu xfBr f'k{kk lfefr ds xBu ds iwoZ rd
fo|eku jgsxhA
10- rnFkZ lfefr dk vf/kdkj ,oa dk;ZA & ¼
i½ rnFkZ lfefr fo|ky; esa gksusokyh lkekU; 'kS{kf.kd
dk;ksZ dk fu;a=.k ,oa i;Zos{k.k djk;sxh(
¼ii ½ f'k{kdksa dh lle; mifLFkfr lqfuf'pr djk;sxh(
¼iii ½ fo|ky; ds Hkou&fuekZ.k dk;ksZ rFkk e/;kg~u Hkkstu d k vuqJo.k djsxh rFkk fu%'kqYd ,oa
vfuok;Z cky f'k{kk dk vf/kdkj vf/kfu;e ds fØ;kUo;u gsrq lHkh vko';d dk;Z djsxh( ,oa
¼vi ½ lfefr le;≤ ij ljdkj ds }kjk fn;s x;s vkns'k&funs'k dk ikyu djsxhA
11- fo|ky; f'k{kk lfefr;ksa dk xBuA & izR;sd izkjafHkd fo|ky; ds fy, 1 ¼,d½ f'k{kk lfefr dk
xBu fu%'kqYd ,oa vfuok;Z cky f'k{kk dk vf/kdkj vf/kfu;e 2009 rFkk bl vf/kfu;e ds v/khu vf/klwfpr dh
tkusokyh fu;ekoyh ds izko/kkuksa ds v/khu fd;k tk;s xkA O;kidrk ds fcuk] fo|ky; f'k{kk lfefr dk xBu
fuEufyf[kr fcUnqvksa ds v/khu gksxk%&
¼i½ f'k{kk lfefr esa 14 ¼pkSng½ lnL; gksaxs ftlesa 2 ¼nks½ lnL; insu gksaxs ,oa 12 ¼ckjg½ lnL;
ekrk&firk ds }kjk fuokZfpr fd;s tk;sxsa(
¼ii ½ insu lnL;ksa esa ls 1 ¼,d½ lnL; fo|ky; ds iz/kkuk/; kid@iz/kku f'k{kd gksaxs rFkk nwljs
lnL; xzke iapk;r@uxj fudk; ds okMZ tgk¡ fo|ky; vofLFkr gks] ds lnL; gksaxs(
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 6 /uni091C/uni0942/uni0928 2011
¼iii ½ ekrk&firk lewg ls 12 ¼ckjg½ lnL;ksa dk pquko jkT; f uokZpu izkf/kdkj ds funs'ku] fu;a=.k
,oa Ik;Zos{k.k esa djk;k tk;xkA bl pquko esa fo|ky; esa ukekafdr lHkh Nk=@Nk=k ds
ekrk&firk ernkrk ds :Ik esa Hkkx ys ldasxsA lnL;ksa ds pquko esa vuqlwfpr tkfr;ksa]
vuqlwfpr tutkfr;ksa] vR;Ur fiNM+k oxZ] fiNM+k oxZ r Fkk efgykvksa ds fy;s LFkku vkjf{kr
gksxsa(
¼iv ½ fuokZfpr lnL;ksa }kjk 1 ¼,d½ lfpo ,oa 1 ¼,d½ v/;{k dk pquko fd;k tk;xkA lfefr dk
lkekU; dk;Zdky 3 ¼rhu½ o"kksZa dk gksxkA ysfdu lfef r fo'ks"k ifjfLFkfr esa Hkax dh tk
ldsxhA fo|ky; f'k{kk lfefr ds v/;{k ,oa lfpo dks fo fgr izfØ;k }kjk fu"dkf"kr fd;k
tk ldsxk rFkk fofgr izfØ;k }kjk lnL; dks Hkh fu"dkf"kr fd;k tk ldsxk(
¼v½ lfefr fu%'kqYd ,oa vfuok;Z cky f'k{kk dk vf/kdkj vf /kfu;e 2009 ,oa bl vf/kfu;e ds
rgr cuk;h tkus okyh fu;ekoyh esa of.kZr d`R;ksa dk dk;kZUo;u djsxhA
12- dfBukb;ksa ds fujkdj.k djus gsrq ljdkj dh 'kfä;k¡A & jkT; ljdkj bl vf/kfu;eds
izko/kkuksa ds dk;kZUo;u djus gsrq fn'kk funsZ'k fu xZr dj ldsxh rFkk jkT; ljdkj dks vf/kfu;eds fØ;kUo; u
esa vkusokyh dfBukb;ksa dks nwj djus dh 'kfä gksxhA
13- fujlu ,oa O;ko`frA & ¼1½ fcgkj çkjafHkd fo|ky; f'k{kk lfefr vf/kfu;e] 2007 ,rn~ }kjk
fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh] iwoZ vf/kfu;e rFk k bl vf/kfu;e ds vkjaHk ds iwoZ jkT; ljdkj }kjk
fuxZr vkns'kksa] ladYiksa ,oa vf/klwpukvksa ds v/khu fd;k x;k dksbZ dk;Z ;k dh x;h dkjZokbZ bl vf/kfu;e ds
v/khu fd;k x;k dk;Z ;k dh x;h dkjZokbZ ekuh tk;xh ekuks ml vof/k esa ;g ykxw FkkA
fcgkj&jkT;iky ds vkns’k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
6 twu 2011
la0 ,y0th0&1&05@2011@yst% 117& fcgkj fo/kku eaMy }k jk ;Fkkikfjr vkSj jkT;iky }kjk
fnukad 2 twu 2011 dks vuqer fcgkj izkjafHkd fo|ky; ijh{kk lfefr vf/kfu;e] 2011 dk fuEufyf[kr
vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds } kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku
ds vuqPNsn&348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns’k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
[Bihar Act 12, 2011]
The Bihar Elementary School Education Committee Act, 2011
AN
ACT
Preamble- for immediate constitution of ad hoc elementary edu cation committee and for
constitution of such committees in elementary schoo ls of the state under provisions of
"The Right of Children to Free and Compulsory Educa tion Act 2009" for ensuring
people's participation in the management, control a nd supervision of the elementary
schools of the State of Bihar.
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 6 /uni091C/uni0942/uni0928 2011
On account of non constitution of the education com mittees in elementary schools of the
state, it is not possible to ensure people's partic ipation in the management, control and
supervision of elementary schools and also due to e nforcement of "The Right of Children
to Free and Compulsory Education Act 2009", school education committee has to be
constituted in new Form; under provision of Section -21 of this Act, now under the
prevailing circumstances with purpose of ensuring i mmediate people's participation in
management, control and supervision of elementary s chools and also for constituting
elementary school education committee under provisi ons of "The Right of Children to
Free and Compulsory Education Act 2009" it has beco me imperative to enact TheBihar
Elementary School Education Committee Act, 2011.
Be it enacted by the Legislature of the state of Bi har in the sixty second years of
the Republic of India as follows:-
1. Short title, extent and commencement.– (1 ) This Act may be called The Bihar
Elementary School Education Committee Act. 2011.
(2) It shall extend to the whole of the State of Bi har.
(3) It shall come into force from the date of its p ublication in notification.
2. Definition.– In this Act, unless there is anything repugnant to the subject or
context-
(i) "Primary School" means such schools which have been established to
provide education upto class-V, but it does not inc lude the schools fully or
partially aided by the State Government and the minority schools;
(ii) "Middle School" means such schools which have been established to
provide education up to class-VIII, but does not in clude the schools fully
or partially aided by the State Government and the minority schools;
(iii) "Elementary School" means primary and middle/ Basic schools providing
education up to class V or up to Class VIII;
(iv) "Basic School" means such school which have be en set up under Bihar
and Orissa Primary Education (Amendment) Act, 1959;
(v) "Block Education Extension Officer" means an Of ficer specified as such
by the Human Resource Development Department;
(vi) "The State Government" means the Human Resourc e Development
Department of Government of Bihar;
(vii) "Act." means The Bihar Elementary School Educ ation Committee Act
2011;
(viii) "Adhoc committee" means the Committee consti tuted under section-3 of
this Act and registered under the Provisions of this Act.
(ix) "Parents" means a person whose child/children are enrolled in the schools;
(x) "Parent Body" means a body of parents of the ch ildren studying in
Primary, Middle/Basic schools;
(xi) "Chairperson" means the Chairperson of the Vid yalaya Shiksha Samiti
constituted under this Act;
(xii) "Secretary" means the Secretary of the Vidyal aya Shiksha Samiti
7
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 6 /uni091C/uni0942/uni0928 2011
constituted under this Act;
(xiii) "Vidyalaya Shiksha Samiti Development Fund" means the fund
established by the Vidyalaya Shiksha Samiti (includ ing ad hoc
committee);
(xiv) "Guardians" means in context of a child, lega l guardian declared by a
competent court.
3. Constitution of an Adhoc committee for Elementary Schools.– (i)
Separate adhoc committee will be constituted for e ach primary and middle school
(including Basic School)
(ii) Adhoc committee will consist of 6 (six) or 7 ( seven) members described as
follows-
(a) Elected ward member of Gram Panchayat/Nagar Nik ay where the school
is situated – 1 (One) member;
(b) Head Master/Head Teacher of the school – 1 (One ) member;
(c) The mother of the student of class II belonging to general category who
has occupied the position of best performer in the previous comprehensive
and continuous evaluation (comprehensive and contin uous evaluation of
Class I) – 1 (One) member;
(d) The mother of the student of class II belonging to scheduled Castes who
has occupied the position of best perfomer in the p revious comprehensive
and continuous evaluation (comprehensive and contin uous evaluation of
Class 1) – 1 (One) member;
(e) The mother of the students of class V or VIII ( Class V for primary school
and class VIII for Middle school) belonging to extr emely backward class
who has occupied the position of best performer in the previous
comprehensive and continuous evaluation (comprehens ive and continuous
evaluation of Class IV or Class VII) – 1 (One) member;
(f) The mother of the students of class V or VIII c lass (Class V for primary
school and class VIII for Middle school) belonging to backward class who
has occupied the position of best performer in the previous comprehensive
and continuos evaluation (comprehensive and continu ous evaluation of
Class IV or Class VII) – 1 (One) member;
(g) In Gram Panchayat or Nagar Nikay where populati on of the Schedule
Tribes is 5% or more of the total population, the m other of the student of
class II belonging to Scheduled Tribe Category who has occupied the
position of best performer in the comprehensive and continuous evaluation
of class I. In case a ST student is not available i n the class II the mother of
the ST student who is available in other class in a scending order – 1 (One)
member;
(h) In the category where the mother of the student has to be selected and in
case the mother is not alive, she will be represent ed by the father. In cases
where both the mother and the father are not alive the guardian of the
student will be selected as the member.
8 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 6 /uni091C/uni0942/uni0928 2011
4. Secretary of the Adhoc committee.– Under the supervision of the Block
Education Extension Officer 1 (one) member among th e mothers will be selected either
unanimously or by election by all the members as secretary.
5. Chairman of the Adhoc Committee.– The ward member will be chairperson of
the adhoc committee.
6. Meeting of the Adhoc Committee.–
The meeting of Adhoc committee will be
called every month and presence of at least 4 (four ) members will be essential for such
meeting.
7. Vidyalaya Shiksha Samiti Development Fund.–
In each school, a fund will be
created in the name of Vidhalaya Shiksha Samiti (in cluding Ad hoc Vidyalaya Shiksha
Samiti) in which amount received from all legal sou rces will be deposited. Accounts of
the fund will be operated jointly by the secretary (including Secretary of Ad hoc
Committee) and the Head Master/Head Teacher of the school. Each withdrawal from this
fund has to be confirmed in the forth coming meetin g of the committee otherwise there
will not be any further withdrawal from this fund.
8. Registration of the Adhoc Committee.– The registration of Adhoc committee as
an institution will be done by the Block Education Extension Officer.
9. Term of the Adhoc Committee.– The Adhoc committee shall remain in
existence till a committee is constituted under the provisions of this Act and the
provisions of The Right of Children to Free and Compulsory Education Act.
10. Power and Function of the Adhoc Committee.– (i) The Adhoc committee shall
control and supervise general academic activities of the school;
(ii) It shall ensure presence of teacher on times;
(iii) It shall monitor construction of school build ing and Mid-day meal and
carry out all the necessary activities for implemen tation of provisions of
the Right of children to free and compulsory education Act 2009;
(iv) It shall ensure compliance of order/direction given by the Government
from time to time.
11. Constitution of School Education Committees.– For each elementary school a
Vidyalaya Shiksha Samiti shall be constituted under the provision of the Right of
Children to Free and Compulsory Education Act 2009 and rules to be notified under the
provisions of this Act. Without generality, the con stitution of Vidyalaya Shiksha Samiti
shall be under the following points:-
(i) The Shiksha Samiti will consist of 14 (Fourteen ) members in which 2 (Two) shall
be ex-officio and 12 (Twelve) shall be elected among the parents;
(ii) Of the 2 (two) ex-officio members 1 (one) shal l be the Head Master/Head Teacher
of the school and other shall be the elected member of the ward of the Gram
Panchayat or Nagar Nikay where the school is situated;
(iii) The election of 12 (twelve) member among pare nts shall be conducted under
direction, supervision and control of State Electio n Authority. In this election
parents of all students enrolled in the school shal l participate as elector. Seats
shall be reserved for SC/ST, extremely backward cla sses, backward classes and
women;
9
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 6 /uni091C/uni0942/uni0928 2011
(iv) Elected members of the committee shall elect 1 (one) member as Secretary and 1
(one) member as chairperson. The general tenure of the committee shall be of
three years but under special circumstances the com mittee may be dissolved. The
secretary and the chairperson of the committee may be expelled under procedure
prescribed. The member of the committee may also be expelled under procedure
prescribed;
(v) The committee shall carry out functions as desc ribed in Right of Children to Free
and Compulsory Education Act. 2009 and the rules to be framed under the
provisions of this Act.
12. Powers of the Government to Remove Deficulties.– For the implementation of
the provisions of this Act, the state Government ma y issue guidelines and also the State
Government shall have the power to remove the diffi culties in the implementation of the
provisions of this Act.
13. Repeal and Savings.– (1) The Bihar Elementary School Education Committe e
Act 2007 is hereby repealed.
(2) Notwithstanding such repeal any thing done or any action taken under the
previous Act and the orders, resolutions and notifi cations issued by the State Government
prior to the commencement of this Act shall be deem ed to be done or action taken under
this Act as if it was in force during the period.
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government.
————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 267-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in