(1.) VIDE Government Order No.396/Edu of 2000 dt. 28th of April, 2000, sanction was accorded to launch the Scheme of Rehbar -e -Taleem (here -in -after called the Scheme) with the following objectives: - - "1. Promoting the decentralized management of elementary education with the community participation and involvement.
(2.) TO ensure accountability and responsiveness through a strong back -up and supervision through the community, and
(3.) TO operationalize effectively the schooling system at the gross root level. 2. The said Scheme was to effectuate the provision of services of Teaching Guides in the Primary and Middle Schools to make up the deficiency of the staff as per the existing norms. The said teaching guides were to be designated as "Rehbar -e -Taleem teachers and were to ensure the overall development of the personality of children. These teaching guides were to be drawn from the local community for interface and interaction with the community to secure universal management and to check the incidence of dropouts. For the purpose of selection of Rehbar -e -Taleem, there was a composition of Village Level Committee (here -in -after referred to as VLC) with the Zonal Education Officer (In short ZEO) as its Convenor. The said composition of VLC for the purpose of implementation of the Scheme is as under: - - "a. Two parents of the children studying in the institutions within the village provided they are literate. b. Two persons to be nominated from the village, who have social standing. c. A representative of Women/Scheduled Caste/Scheduled Tribe. d. Zonal Education Officer. " 3. The VLC is to assess the requirement of the teachers in the Primary/Middle Schools within the area of their operation in due regard to approved norms of staffing and the Roll. On the basis of the said assessment, the VLC is to draw up a panel of eligible and qualified persons of the village.