िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 16 येेेें ठ 1933 (श0) (संंंं0 पटना 267) पटना, सोमवार, 6 जूनूूू 2011 fof/k foHkkx
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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
1
2 बहार गजट (असाधारण), 6 जून 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 lfefr;ksa ds xBu ,oa fu%'kqYd ,oa vfuok;Z cky f'k{kk dk 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 ds 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 /kkjk&21 ds rgr vc u;s :Ik esa fo|ky; f'k{kk lfefr;ksa ds xBu dk dk;Z fd;k tkuk gS] ,slh fLFkfr esa izkjafHkd 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'; ls 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/kku 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(
¼ii½ 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
¼iii½ 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
¼iv½ Þcqfu;knh fo|ky;ß ls vfHkizsr gS] ,sls fo|ky; tks fcgkj ,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] ekuo lalk/ku fodkl foHkkx }kjk fufnZ"V inkf/kdkjhA
¼vi½ ÞjkT; ljdkjß ls vfHkizsr gS fcgkj ljdkj dk ekuo lalk/ku fodkl foHkkx(
¼vii½ Þvf/kfu;eß ls vfHkizsr gS fcgkj çkjafHkd fo|ky; f'k{kk lfefr vf/kfu;e 2011(
2
3
बहार गजट (असाधारण), 6 जून 2011 ¼viii½ ÞizkjafHkd fo|ky; rnFkZ f'k{kk lfefrß ls vfHkizsr gS 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(
¼ix½ 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(
¼xi½ Þv/;{kß ls vfHkizsr gS bl vf/kfu;e }kjk xfBr fo|ky; f'k{kk lfefr ds v/;{k( ¼xii½ Þlfpoß ls vfHkizsr gS bl vf/kfu;e }kjk xfBr fo|ky; f'k{kk lfefr ds lfpo( ¼xiii½ ÞizkjafHkd fo|ky; f'k{kk lfefr fodkl dks"kß ls vfHkizsr gS fo|ky; f'k{kk lfefr }kjk LFkkfir dks"k ¼rnFkZ lfefr lfgr½(
¼xiv½ 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 & ¼ i½ izR;sd izkFkfed ,oa e/; fo|ky; ¼cqfu;knh fo|ky; lfgr½ds fy, i`Fkd rnFkZ lfefr dk xBu fd;k tk;xkA
¼ii½ 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 foxr lr~r ,oa O;kid ewY;kadu ¼oxZ 1 dk lr~r ,oa O;kid ewY;kadu½ esa loZJs"B LFkku 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 loZJs"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
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4 बहार गजट (असाधारण), 6 जून 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;xkA 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 rFkk 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|ky; f'k{kk lfefr lfgr½ ds uke ls ,d fuf/k dk l̀tu 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 vfuok;Z ,oa fu%'kqYd cky f'k{kk dk vf/kdkj vf/kfu;e ds izko/kkuksa 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(
¼ii½ f'k{kdksa dh lle; mifLFkfr lqfuf'pr djk;sxh(
¼iii½ fo|ky; ds Hkou&fuekZ.k dk;ksZ rFkk e/;kg~u Hkkstu dk 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 ¼vi½ 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;sxkA 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(
¼ii½ 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(
4
5
बहार गजट (असाधारण), 6 जून 2011 ¼iii½ ekrk&firk lewg ls 12 ¼ckjg½ lnL;ksa dk pquko jkT; fuokZpu 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 rFkk efgykvksa ds fy;s LFkku vkjf{kr gksxsa(
¼ iv½ 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 lfefr fo'ks"k ifjfLFkfr esa Hkax dh tk ldsxhA fo|ky; f'k{kk lfefr ds v/;{k ,oa lfpo dks fofgr 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( ¼ v½ 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 dR̀;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 fuxZr 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 rFkk 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 }kjk ;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/kd̀r 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 education committee and for constitution of such committees in elementary schools of the state under provisions of
"The Right of Children to Free and Compulsory Education Act 2009" for ensuring people's participation in the management, control and supervision of the elementary schools of the State of Bihar.
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6 बहार गजट (असाधारण), 6 जून 2011 On account of non constitution of the education committees in elementary schools of the state, it is not possible to ensure people's participation in the management, control and supervision of elementary schools and also due to enforcement 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 immediate people's participation in management, control and supervision of elementary schools and also for constituting elementary school education committee under provisions of "The Right of Children to Free and Compulsory Education Act 2009" it has become imperative to enact TheBihar Elementary School Education Committee Act, 2011.
Be it enacted by the Legislature of the state of Bihar 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 Bihar.
(3) It shall come into force from the date of its publication 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 include 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 include 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 been set up under Bihar and Orissa Primary Education (Amendment) Act, 1959;
(v) "Block Education Extension Officer" means an Officer specified as such by the Human Resource Development Department;
(vi) "The State Government" means the Human Resource Development Department of Government of Bihar;
(vii) "Act." means The Bihar Elementary School Education Committee Act 2011;
(viii) "Adhoc committee" means the Committee constituted 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 children studying in Primary, Middle/Basic schools;
(xi) "Chairperson" means the Chairperson of the Vidyalaya Shiksha Samiti constituted under this Act;
(xii) "Secretary" means the Secretary of the Vidyalaya Shiksha Samiti
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बहार गजट (असाधारण), 6 जून 2011 constituted under this Act;
(xiii) "Vidyalaya Shiksha Samiti Development Fund" means the fund established by the Vidyalaya Shiksha Samiti (including ad hoc committee);
(xiv) "Guardians" means in context of a child, legal guardian declared by a competent court.
3. Constitution of an Adhoc committee for Elementary Schools.- (i) Separate adhoc committee will be constituted for each 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 Nikay 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 continuous 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 previous comprehensive and continuous evaluation (comprehensive and continuous 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 extremely backward class who has occupied the position of best performer in the previous comprehensive and continuous evaluation (comprehensive and continuous evaluation of Class IV or Class VII) - 1 (One) member;
(f) The mother of the students of class V or VIII class (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 continuous evaluation of Class IV or Class VII) - 1 (One) member;
(g) In Gram Panchayat or Nagar Nikay where population of the Schedule Tribes is 5% or more of the total population, the mother 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 in the class II the mother of the ST student who is available in other class in ascending 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 represented 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.
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8 बहार गजट (असाधारण), 6 जून 2011
4. Secretary of the Adhoc committee.- Under the supervision of the Block Education Extension Officer 1 (one) member among the 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 (including Ad hoc Vidyalaya Shiksha Samiti) in which amount received from all legal sources 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 meeting 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 building and Mid-day meal and carry out all the necessary activities for implementation 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 constitution 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) shall 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 parents shall be conducted under direction, supervision and control of State Election Authority. In this election parents of all students enrolled in the school shall participate as elector. Seats shall be reserved for SC/ST, extremely backward classes, backward classes and women;
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बहार गजट (असाधारण), 6 जून 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 committee 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 described 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 may issue guidelines and also the State Government shall have the power to remove the difficulties in the implementation of the provisions of this Act.
13. Repeal and Savings.- (1) The Bihar Elementary School Education Committee 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 notifications issued by the State Government prior to the commencement of this Act shall be deemed 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. ————
अधी/क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु5ित। बहार गजट (असाधारण) 267-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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