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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    |
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