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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

16. Functions of the Governing Body.

(a)Advise the educational agency in various aspects of administration of the school including the rules and procedure of admission of students;
(b)to fix the salary structure for the staff keeping in view the financial position of the institution;
(c)to fix the fee structure, i.e. the fee to be collected from the students for various classes keeping in view various expenses involved in the maintenance of the institution.