Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(6) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998

(6)For selection of co - opted members, the Chief Executive Officer shall take action in advance as detailed below ; namely:
(a)Prepare a list of Headmasters of Zilla Parishad, Government and Government Aided High Schools with good academic and administrative record and experience and provide the same to the members ;
(b)prepare a list of Chairpersons of Mandal Education Committees in the district forco - opting one Mandal Education Committee Chairperson as a Member in the Committee ;
(c)prepare a list of Chairmen of Panchayat Education Committees for co - opting one Panchayat Education Committee Chairmen as a Member on the Committee ;
(d)In respect of the representative to be co - opted from the recognised teacher unions, that union which has the largest following in the District, shall be co - opted. In case of conflicting claims the members present shall select one of the recognised unions to be represented by draw of lots on annual rotational basis. The members selected once may be excluded in the selection for the subsequent years, till the last union in the District is represented.
(e)prepare a list of Zilla Parishad Territorial Constituency members to be nominated on the Committee ; and
(f)Obtain the name of one educationist, social activist or a voluntary organisation to be nominated by the District Collector.