LexThe Telangana School Education Management (Community Participation) Act, 1998.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA SCHOOL EDUCATION MANAGEMENT
(COMMUNITY PARTICIPATION) ACT, 1998.
(ACT NO. 13 OF 1998)
ARRANGEMENT OF SECTIONS
Sections
PART - I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
PART - II
ESTABLISHMENT OF COMMITTEES FOR PEOPLE’S
PARTICIPATION, THEIR COMPOSITION, POWERS
AND FUNCTIONS.
3. People’s participation at School Level.
4. Constitution, powers and functions of Parent-teacher
Association.
5. Constitution, powers and functions of the School
Committee.
6. School Education Fund.
7. Omitted.
8. Omitted.
9. Constitution, powers and functions of Mandal
Education Management Committee.
10. Mandal Education Fund.
11. Constitution, powers and functions of Municipal
Education Management Committee.
12. Municipal Education Fund.
2 [Act No. 13 of 1998]
13. Constitution, powers and functions of District
Education Management Committee.
14. District Education Fund.
PART - III
DISTRICT AND STATE LEVEL MONITORING BOARD
15. Constitution, powers and functions of District
Education Board.
16. Constitution, powers and functions of State Advisory
Board of School Education.
PART - IV
MISCELLANEOUS
17. Overriding effect.
18. Powers to give directions.
19. Power to make rules.
THE TELANGANA SCHOOL EDUCATION MANAGEMENT
(COMMUNITY PARTICIPATION) ACT, 1998.1
ACT No.13 OF 1998.
PART - I
PRELIMINARY
1. (1) This Act may be called the 2Telangana 3[School
Education Management] (Community P articipation) Act,
1998.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall come into force on such date as the State
Government may by notification appoint.
(4) It applies to all educational institutions in the State
imparting education from 4[primary] stage upto tenth class
and i ncludes Non -formal Education Center or Adult
Education Center or Continuing Education C enter
functioning under the control of Government, Local Bodies .
5[XXX]
1. The Andhra Pradesh School Education (Community Participation) Act,
1998 received the assent of the Governor on the 20 th April, 1998. The
said Act in force in the combined State, as on 02.06.2014, has been
adapted to the State of Telangana, under section 10 1 of the Andhra
Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the
Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45,
Law (F) Department, dated 01.06.2016.
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
3. Substituted by Act No.4 of 2007.
4. Substituted by Act No.31 of 2000.
5. Omitted by Act No.4 of 2007.
Short title, extent
and
commencement.
2 [Act No.13 of 1998]
2. In this Act, unless the context otherwise requires,-
(1) “District Education Board” means a District
Education Board constituted under section 15;
(2) [“District Education Management Committee”]
means a *[District Education Management Committee ]
constituted under section 13;
(3) *[“Mandal Education Management Commi ttee”]
means a *[Mandal Education Management Committee ]
constituted under section 9;
(4) *[“Municipal Education Management Committee ”]
means a *[Municipal Education Management Committee]
constituted under section 11;
(5) “Notification” means a notification published in
6Telangana Gazette and the word “notified” shall be
construed accordingly;
7[(6) [XXX]]
(7) “Parent” means father, mother or guardian of the
student studying in the school;
. Throughout the Act
For Substituted
1. District Education
Committee
- District Education Management
Committee
2. Mandal Education
Committee
- Mandal Education Management
Committee
3. Municipal Education
Committee
- Municipal Education Management
Committee
4. School Committee - School Management Committee
[vide. Act No.4 of 2007.]
6. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
7. Omitted by Act No.4 of 2007.
Definitions.
[Act No.13 of 1998] 3
(8) “Parent Teacher Association” means an Association
constituted under section 4 and also includes the learners
association in case of the Adult Literacy Centers or
Continuing Education Centers;
(9) “School” means and includes 8[primary school or]
Upper Primary School or High School o r Non -formal
Education Centre or Adult Education Center or Continuing
Education Center;
(10) *[“School Management Committee” ] means a
*[School Management Committee] constituted under
section 5;
(11) “School Education” means 9[XXX] Primary, Upper
Primary, Non-formal, Adult and Secondary Education;
(12) All words and expressions used in this Act and not
defined but defined in the 10Telangana Education Act 1982
shall have the meanings respectively assigned to them in
that Act.
PART – II
ESTABLISHMENT OF COMMITTEES FOR PEOPLE’S
PARTICIPATION, THEIR COMPOSITION, POWERS AND
FUNCTIONS.
3. In order to ensure people’ s participation at the School
level, there shall be constituted for every School a Parent -
Teacher Association and a *[School Management
Committee].
8. Substituted by Act No.31 of 2000.
9. Omitted by Act No.31 of 2000.
10. Adapted by G.O.Ms.No.15, Higher Education (TE) Department,
dated 23.04.2015.
People’s
participation at
School Level.
Act 1 of 1982.
4 [Act No.13 of 1998]
4. (1) Every Parent-Teacher Association shall consist of all
teachers of the school and parents of all children enrolled in
the school as members. Only one of the parents of the
children in a family enrolled, in the school shall have the
right to vote.
(2) The Association shall meet as often as nec essary
but not less than two times a year. The Headmaster or
Instructor or as the case may be Prerak of the School or
Institution shall be the Convenor. A parent member elected
for the purpose shall preside over the meeting of Parent -
Teacher Association.
(3) It shall, be the duty of the Association to review,
from time to time, in the manner prescribed, the functioning
of the school in regard to the following matters, namely,-
(a) ensuring universal access and enrollment;
(b) motivating regular atte ndance of children to the
school, their retention and effectively arresting dropouts;
(c) creating interest in education by improving
infrastructural facilities in the schools and the quality of
teaching and ensuring the attainment of the primary
objective of universal enrollment and zero dropout rate;
(d) mobilisation towards collection of the
membership fee and Corpus fund for the school; and
(e) sanctioning of the budget and approving the
accounts of the school education fund placed before it by
the *[School Management Committee].
Constitution,
powers and
functions of
Parent-teacher
Association.
[Act No.13 of 1998] 5
5. 11[(1) The School Management Committee in respect of
a school located in rural area, shall consist of seven
members of whom there shall be four parents of the children
enrolled in the school to be nominated as prescribed in the
rules. The concerned Ward Member of the area in which the
school is located shall be the ex -officio member and the
Headmaster or where there is no Headmaster, the senior
most teacher of the school shall be the Member -Convenor
of the Committee. Of the four parent members, there shall
be at least two women and one person belonging to
Scheduled Caste or Scheduled Tribe or Backward Class or
Minority Community. The Sarpanch of the Gram Panchayat
shall be the ex-officio Chairperson of the Committee.
(1A) In respect of a school located in a municipality o r
Municipal Corporation area, the School Management
Committee shall consist of seven members of whom there
shall be five parents of the children enrolled in the school to
be nominat ed as prescribed in the rules and the
Headmaster or where there is no Headmaster, the senior
most teacher of the school shall be Member -Convener of
the Committee. Of the five parent members there shall be at
least two women, one person belonging to Schedul ed
Caste or Scheduled Tribe or Backward Class or Minority
Community. The concerned councillor of the area in which
the school is located shall be the ex -officio Chairperson of
the Committee.]
(2) All decisions shall be taken by a majority of the
members of the Committee present and voting.
(3) The functions of the *[School Management
Committee] shall include the following,-
11. For sub -section (1) s ubstituted [sub-section (1) and (1A) ] by Act
No.4 of 2007.
Constitution,
powers and
functions of the
School
Committee.
6 [Act No.13 of 1998]
(a) manage the School Education fund for School
Development;
(b) assist the teachers in ensuring the attendance of
the children;
(c) ensure enrolment and retention of all the children;
(d) hire the services of local persons as teachers or
instructors or preraks, as the case may be, where there is a
felt need on voluntar y basis or on payment of fixed
honorarium meeting the cost from the school education
fund:
Provided that no regular post is filled on a permanent
basis in this manner.
(e) hold meetings of parents who fail to send their
children to the school;
(f) review and monitor the school health programmes;
(g) ensure excellence in the overall performance of
the school and the children;
(h) shall conduct parent day celebrations periodically
to involve all parents in the management of the school and
to motivate them to send their children regularly to schools;
(i) to raise, maintain and manage school nurseries for
the purpose of afforestation and ensure clean, healthy
environment around the school;
(j) help, augment infrastructure facilities needed b y
the school;
[Act No.13 of 1998] 7
(k) ensure effective use of educational equipment in
the school;
(l) collect membership fee and Corpus Fund for the
development of the Institution from all the Parent -Teacher
Association members and donors;
(m) distribute incentives such as text books, mid-day
meals etc. and wherever felt required to provide uniforms
and scholarships; and
(n) co -ordinate with the Panchayat Education
Committee for assistance as and when required.
12[(4) The term of the office of the members of the
School Management Committee shall be three years:
Provided that the Government, may either extend the
term of office of the members of the Committee for a period
of not exceeding one year at a time or nominate a person as
person in charge of the Committee for a period of one year
or till constitution of the School Management Commit tee
whichever is earlier.]
6. (1) There shall be a School Education Fund for every
school consisting of the following,-
(i) funds released by the Government or Local Bodies
for management or improvement of infrastructure of the
School which will not include salary grant released by
Government;
(ii) funds for school contingencies released by Local
Bodies or Government;
12. Substituted by Act No.4 of 2007.
School Education
Fund.
8 [Act No.13 of 1998]
13[(iii) [XXX]]
(iv) membership fee from parents;
(v) corpus f und collected from members and don ors
including Grant -in-aid from Government for further
development of the school; and
(vi) fee collected, if any, from parents.
(2) The fund shall be operated in such manner as may
be prescribed by the *[School Management Committee]:
14[Provided that where the *[School Management
Committee] is not in existence, the person in -charge of the
Committee shall operate the fund in such manner as may be
directed either by the Commissioner/Director of School
Education or by an officer designated by him.]
13[7. [XXX]]
13[8. [XXX]]
9. (1) There shall be constituted for each Mandal, a
*[Mandal Education Management Committee ] consisting of
the following members namely:-
(i) the President of the 15[Mandal Praja Parishad], who
shall be the Chairman;
(ii) the Mandal Parishad Development Officer who
shall be the Vice-Chairman;
13. Omitted by Act No.4 of 2007.
14. Added by Act No.12 of 2006.
15. Substituted by Act No.41 of 2006.
Constitution,
powers and
functions of
*[Mandal
Education
Management
Committee].
[Act No.13 of 1998] 9
(iii) one Headmaster of the Schools under the control
of the 16[Mandal Praja Parishad] to be co-opted by *[Mandal
Education Management Committee ] in the manner
prescribed;
(iv) one philanthropist or educationist or
representative of voluntary organi sation to be co -opted by
the *[Mandal Education Management Committee];
17[(v) eight Chairpersons of S chool Manageme nt
Committee under the control of Mandal Praja Parishad to be
nominated in the prescribed manner of whom four shall be
women and one each shall be from Scheduled
Castes/Scheduled Tribes and Minorities;]
(vi) one representative from the Recognised Teacher
Unions to be co-opted in the manner prescribed;
(vii) one Sarpanch to be co -opted by the *[Mandal
Education Management Committee ] in the manner
prescribed;
(viii) one Mandal Parishad Territorial Constituency
member to be co -opted by *[Mandal Education
Management Committee] in the manner prescribed; and
(ix) the Mandal Education Officer who shall be the
Member-Convenor.
(2) All decisions shall be taken by a majority of
members of the Committee, present and voting.
(3) The term of office of the Committee constituted
under this section shall be two years. A parent member shall
16. Substituted by Act No.41 of 2006.
17. Substituted by Act No.4 of 2007.
10 [Act No.13 of 1998]
however cease to be a member when he has no t enrolled
child in the 18[Mandal Praja Parishad] School or when
recalled by the Parent Teacher Association concerned in the
manner prescribed:
19[Provided that the Government, may extend the term
of office of the Committee for a period not exceeding one
year at a time.]
(4) The *[Mandal Education Management Committee ]
shall monitor the functioning of the schools under the
control of the 18[Mandal Praja Parishad], literacy
programmes in the Mandal and shall take such corrective
steps as may be necessary.
(5) The Committee shall have the followi ng powers and
functions, namely:-
(a) to undertake annual evaluation of the
performance of the schools, facilitate and provide for
academic supervision and inspection of schools under the
control of 18[Mandal Praja Parishad], and
(b) to promote sports and cultural activities among
the students in 18[Mandal Praja Parishad] Schools.
10. (1) The *[Mandal Education Management Committee ]
shall maintain a Mandal Education Fund which shall consist
of the grant -in-aid received from the State Government and
18[Zilla Praja Parishad] or from any other source , the funds
allocated to education in the Mandal Budget and Public
donations.
18. Substituted by Act No.41 of 2006.
19. Inserted by Act No.31 of 2000.
Mandal Education
Fund.
[Act No.13 of 1998] 11
(2) The Mandal Education Fund shall be utilised by the
*[Mandal Education Management Committee ] for the
purpose of its functions:
Provided that the salary grants shall be operated in the
manner prescribed by the Government.
(3) The Fund shall be operated by the *[Mandal
Education Management Committee] in such manner as may
be prescribed.
11. (1) There shall be c onstituted a *[Municipal Education
Management Committee] for each Municipality or Municipal
Corporation.
(2) Every *[Municipal Education Management
Committee] shall consist of the following members, namely:-
(i) the Chairperson of the Municipality or Mayor of the
Municipal Corporation, as the case may be, shall be the
Chairperson of the Committee;
(ii) the Municipal Commissioner, shall be the Member
Convenor;
(iii) one Councillor to be co-opted by the committee
in such manner as may be prescribed;
20[(iv) eight Chairpersons of School Management
Committee under the control of M unicipality/Municipal
Corporation to be nominated in the prescribed manner of
whom four shall be women and one each shall be from
Scheduled Castes/Scheduled Tribes and Minorities:
20. Substituted by Act No.4 of 2007.
Constitution,
powers and
functions of
*[Municipal
Education
Management
Committee].
12 [Act No.13 of 1998]
Provided that out of the eight Chairpersons , four shall
be from High School Management Committees and four
shall be from Primary School Management Committees.]
(v) two teachers (the senior most headmaster of the
primary schools and the senior most headmaster of high
schools) in the Municipality or Municipal Corporation;
(vi) one distinguished educationist or philanthropist
or nominee of a non -Governmental organisation to be
nominated by the District Collector; and
(vii) one representative from the recognised t eacher
unions to be co-opted as may be prescribed.
(3) All decisions o f the *[Municipal Education
Management Committee] shall be taken by a majority of the
members of the Committee present and voting.
(4) The term of office of the *[Municipal Education
Management Committee] shall be two years. A parent-
member shall, however, cease to be a member when he has
no enrolled child in the Municipality/Municipal Corporation
School or when recalled by the Parent Teacher Association
concerned in the manner prescribed:
21[Provided that the Government may e xtend the term
of office of the Committee for a period no t exceeding one
year at a time.]
(5) The *[Municipal Education Management
Committee] shall be responsible for the overall development
of Primary and Secondary Education in the Municipality or
Municipal Corporation as the case may be and for the
21. Inserted by Act No.31 of 2000.
[Act No.13 of 1998] 13
purpose, it shall provide the necessary infrastructure to the
schools under its control and monitor their functioning.
(6) The committee shall have the following powers and
functions, namely:-
(i) to undertake annual evaluation of the performance
of the schools, facilitate and provide for academic
supervision and inspection of schools to be undertaken by
appropriate and competent authorities to be specified by the
Education Department , organise sports, cultural and other
related activities, pr epare annual budget for the *[Municipal
Education Management Committee ] and assist in the
maintenance of proper accounts; and
(ii) to promote sports and cultural activ ities among
the students in Muni cipality or Municipal Corporation
Schools.
12. (1) There shall be constituted a Municipal Education
Fund for every Municipality or Municipal Corporation which
shall be utilised by the *[Municipal Education Management
Committee] for the performance of its functions.
(2) The Fund shall consist of the funds allocated for
education in the Municipality/Municipal Corporation budget,
grants-in-aid from the State Government and public
donations and tax revenue as may be availab le to the
Municipal Council or Corporation as the case may be under
sections 37, 38 and 39 of the 22Telangana Education Act,
1982:
Provided that the salary grant shall be operated in the
manner as may be prescribed.
22. Adapted by G.O.Ms.No.15, Higher Education (TE) Department,
dated 23.04.2015.
Municipal
Education Fund.
Act 1 of 1982.
14 [Act No.13 of 1998]
(3) The Fund shall be operated in such manner as may
be prescribed.
13. (1) There shall be constituted for each district a
*[District Education Management Committee ] consisting of
following members namely:-
(i) the Chairman of the 23[Zilla Praja Parishad], who
shall be Chairman of the Committee;
(ii) the Chief Executive Officer of the 23[Zilla Praja
Parishad] who shall be the Member - Convenor;
(iii) ten paren ts to be 24[nominated] in the prescribed
manner by and from among the parent members of the
*[School Management Committees ] in the District of whom
not less than five shall be women; and one shall be from
Scheduled Caste or Scheduled Tribes and one from
Minority Community;
(iv) two Headmasters of Zilla Parishad High Schools
co-opted in the Committee in the manner prescribed;
(v) one educationist or social activist or nominee of a
voluntary organisation to be nominated by the District
Collector;
(vi) one chairperson of *[Mandal Education
Management Committee ], to b e co -opted in the manner
prescribed;
25[(vii) [XXX]]
(viii) The District Educational Officer;
23. Substituted by Act No.41 of 2006.
24. Substituted by Act No.4 of 2007.
25. Omitted by Act No.4 of 2007.
Constitution,
powers and
functions of
*[District
Education
Management
Committee].
[Act No.13 of 1998] 15
(ix) the Minorities W elfare Officer of the District or in
the absence of that officer an officer belonging to the
Minorities from any of the Departments / Offices nominated
by the District Collector;
(x) Proj ect Officer, I ntegrated Tribal Development
Agency or the District Tribal Welfare Officer;
(xi) one representative from the recongnised Teacher
Unions to be co -opted in such manner as may be
prescribed;
(xii) two Zilla Parishad Territory Council Members to
be nominated as may be prescribed;
(xiii) Deputy Director of Social Welfare Department;
and
(xiv) District Backward Classes Welfare Officer.
(2) All decisions of the Committee s hall be taken by
majority of the members of the Committee present and
voting.
(3) The term of office of the Committee shall be two
years. A parent -member shall, however, cease to be a
member when he has no enrolled child in the Zilla Parishad
School or when recalled by the concerned Parent Teac her
Association in the manner prescribed:
26[Provided that the Government, may extend the term
of office of the Committee for a period not exceedin g one
year at a time.]
26. Inserted by Act No.31 of 2000.
16 [Act No.13 of 1998]
(4) The Committee shall be responsible for the overall
development of secondary edu cation in the district and for
that purpose, it shall provide the necessary infrastructure to
the schools and monitor their functioning.
(5) The Committee shall have to undertake annual
evaluation of the performance of the schools, facilitate and
provide for aca demic supervisions and inspection of
schools to be under taken by appropriate and comp etent
authorities to be specifi ed by the Education Department,
organise sports, cultural and other related activities, prepare
annual budget for the *[District Education Mana gement
Committee] and assist in the maintenance of proper
accounts:
14. (1) There shall be a District Education Fund consisting
of:-
(i) all the Grants received from Government;
(ii) education cess collected; and
(iii) donations received for the purpose of educational
development in the district.
(2) The fund shall b e adminstered by the *[District
Education Management Committee]:
Provided that the salary grants shall be operated in
such manner as may be prescribed.
(3) The fund shall be operated in such manner as may
be prescribed.
District Education
Fund.
[Act No.13 of 1998] 17
PART III
DISTRICT AND STATE LEVEL MONITORING BOARD
15. (1) There shall be established by the Government, by
notification, for each district a District Education Board
which shall consist of the following members:-
(i) the District Collector, who shall be the Chairman;
(ii) three Educational experts nominated by the
District Collector;
(iii) Deputy Director, Adult Education;
(iv) one expert on Vocational Education;
(v) Principal, District Institute of Education and
Training;
(vi) one representative of non -governmental
organisation to be nominated by the District Collector;
(vii) two outstanding teachers including retired
headmasters who are recipients of National Awards to be
nominated by the District Collector;
(viii) one nominee of District Planning Committee;
(ix) one representative from recognised teachers
unions to be co-opted as prescribed;
(x) Project Office r, Integrated Tribal Development
Agency or the District Tribal Welfare Officer;
(xi) Assistant Director, Non -formal Education, who
shall be a permanent invitee;
Constitution,
powers and
functions of
District Education
Board.
18 [Act No.13 of 1998]
(xii) one representative from each categ ory of
managements running schools including the minority
management run schools in the district nominated by the
District Collector;
(xiii) the District Education Officer, who shall be the
Member Convenor; and
(xiv) the Minority Welfare Officer of the District or in
the absence of that Officer, an Officer belonging to the
minorities from any of the Departments / Offices nominated
by the District Collector.
(2) The Board shall essentially be a technical body and
shall l ook after the needs of the primary, secondary and
adult education in the District. Its functions shall include
training of Teach ers reviewing of school calendar and
performance of various schools, Mandal resource centers
and teachers centers and overseeing the implementation of
audio-visual education , vocational education, conduct of
examinations and all academic matters within the district.
(3) The directions of the District Education Board on all
academic matters shall be binding on the *[District
Education Management Committee ], *[Mandal Education
Management Committee], Panchayat Education Committee,
*[Municipal Education Management Committee ] and
*[School Management Committee].
(4) The term of office of the Board constituted under
this section shall be two years.
27[Provided that the Government, may extend the term
of office of the Board for a period not exceeding one year at
a time.]
27. Inserted by Act No.31 of 2000.
[Act No.13 of 1998] 19
16. (1) There shall be established by the Government by
notification, a State Advisory Board of School Education
which shall consist of the following, namely:-
(i) Mi nister for School Education , who shall be the
Chairperson;
(ii) Minister for Municipal Administration;
(iii) Minister for Panchayat Raj;
(iv) Minister for Social Welfare;
(v) Minister for Tribal Welfare;
(vi) Minister for Women Welfare;
(vii) Minister for Backward Classes Welfare;
(viii) the Secretary to Government incharge of School
Education;
(ix) Secretaries to Government incharge of Planning,
Labour, Social Welfare , Tribal Welfare, Family Welfare,
Women Development and Child Welfare, Minority Welfare,
Panchayat Raj and Rural Development;
(x) two ed ucational experts to be nominated by the
Government;
(xi) three teachers to be nominated by the
Government;
(xii) two representatives of non -government
organizations to be nominated by the Government;
Constitution,
powers and
functions of State
advisory Board of
School Education.
20 [Act No.13 of 1998]
(xiii) one Vice -Chancellor of any University in the
State to be nominated by the Government;
(xiv) one nominee of the Ministry of Education,
Government of India;
(xv) the Chairman, State Council of Higher Education;
(xvi) three Chairpersons of the *[District Education
Management Committees] in the State to be nominated by
the Government;
(xvii) one Chairperson of *[School Management
Committee] to be co-opted as prescribed;
(xviii) State Project Director, 28[Sarva Siksha Abhiyan];
(xix) Commissioner and D irector of School Education
who will be Member-Convenor.
(2) The Director of Adult Education, Secretary, Board of
Intermediate Education and the Director of State Council for
Educational Research and Training shall be the permanent
invitees to the meetings of the Board.
(3) The State Advisory Board shall,-
(a) advise the Government in matters related to the
quality of instruction, curriculum, syllabus and other
academic matters;
(b) review overall achievements in the minimum
levels of learning;
28. Substituted by Act No.4 of 2007.
[Act No.13 of 1998] 21
(c) ensure coordination at various levels and among
different departments dealing with the matters relevant to
School Education; and
(d) ensure maintenance of uniform standards among
institutions throughout the State.
(4) The term of offic e of the Bo ard constituted under
this section shall be three years:
29[Provided that the Government, may extend the term
of office of the Board for a period not exceeding one year a t
a time.]
PART IV
MISCELLANEOUS
17. The provisions of this Act shall have effect
notwithstanding anything inconsistent therewith contained in
the 30Telangana Education Act, 1982 or any other law for the
time being in force in the State.
Explanation:- For the removal of doubts it is hereby
declared that in respect of matters not provided for in this
Act, the provisions of the 30Telangana Education Act, 1982
shall apply so far as School Education is concerned.
18. (1) For the purpose of giving effect to the provisions for
this Act, it shall be competent for the Government to issue
such directions as they deem fit to the officers and
authorities subordinate to them and also to any local
authorities and it shall be the duty o f such officer, authorities
and local authorities to comply with such directions.
29. Added by Act No.31 of 2000.
30. Adapted by G.O.Ms.No.15, Higher Education (TE) Department,
dated 23.04.2015.
Overriding effect.
Act 1 of 1982.
Powers to give
directions.
Act 1 of 1982.
22 [Act No.13 of 1998]
(2) Government may, remove , any member of the
above mentioned committees , at any time , on proven
misconduct, non-performance or misuse of funds:
Provided that no removal of such member shall b e
made without affording an opportunity of making a
representation against such removal.
19. (1) The Government may, by notification make rules to
carry out any of the purposes of this Act.
(2) In particular and without prejudice to the generality
of the foregoing power, the Government may make rules:-
(i) as to the authority competent to constitute the
Parent Teacher As sociation, *[School Management
Committee], Panchayat Education Committee , *[Mandal
Education Management Committee ], *[Municipal Education
Management Committee ] and the *[District Educa tion
Management Committee ] and the manner of their
constitution;
(ii) as to the convening of the meeting of the
association and the committees re ferred to in sub -clause (i)
and the conduct of business thereat;
(iii) to improve the quality of service in the school by
prescribing citizens charter and its implementation thereof;
and
(iv) to ensure proper utilisation of funds at all levels
through transparent procedures and monitoring their
implementation through Social Audit.
(3) Every rule made under this Act shall immediately
after it is made, be laid before the Legislat ure of the State, if
it is in session and if it is not in the session, in the session
Power to make
rules.
[Act No.13 of 1998] 23
immediately following for a total period of fourteen days
which may be comprised in one session or in two
successive sessions, and if, before the expiration of the
session in which it is so laid or the session immed iately
following, the Legislature agrees in making any modification
in the rule or in the annulment of the rule, the rule shall from
the date on which the modification or annulment is notified
have effect only in such modified form or shall stand
annulled as the case may be, so however, that any such
modification or annulment shall be without prejudice to the
validity of anything previously done under that rule.
* * *