Right of Children to Free and Compulsory Education Act, 2009

21. School Management Committee.-

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.

1.  

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

a.  

b.  

c.  

d.   perform such other functions as may be prescribed