(1) A school, other than a school specified in sub-clause (iv) of clause (n) of section 2, shall constitute a School Management Committee consisting of the elected representatives of the local authority, parents or guardians of children admitted in such school and teachers: Provided that at least three-fourth of members of such Committee shall be parents or guardians: Provided further that proportionate representation shall be given to the parents or guardians of children belonging to disadvantaged group and weaker section: Provided also that fifty per cent. of Members of such Committee shall be women. (2) The School Management Committee shall perform the following functions, namely:-- (a) monitor the working of the school; (b) prepare and recommend school development plan; (c) monitor the utilisation of the grants received from the appropriate Government or local authority or any other source; and (d) perform such other functions as may be prescribed. 1 [Provided that the School Management Committee constituted under sub-section (1) in respect of,-- (a) a school established and administered by minority whether based on religion or language; and (b) all other aided schools as defined in sub-section (ii) of clause (n) of section 2, shall perform advisory function only.] STATE AMENDMENT Rajasthan Amendment of section 21, Central Act No. 35 of 2009.— In sub-section (2) of section 21 of the principal Act,- (i) in clause (c), the existing word “and”, appearing at the end, shall be deleted; and (ii) after the existing clause (c), so amended, and before the existing clause (d), the following new clause shall be inserted, namely:- “(ca) ensure that teachers perform their duties specified by or under section 24; and”. [ Vide Rajasthan Act 32 of 2017, s. 4.]Open in Lexace · Ask the AI about this section
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