Section 24 in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
24. Maintaining Pupil-Teacher Ratio in each school.
(1)Sanctioned strength of teachers in every school established, owned or controlled by the State Government or the local authority shall be specified by order in writing by the Commissioner Director of School Education in consultation with the Rajiv Vidya Mission, within a period of three months from the date of commencement of the ActProvided that the Rajiv Vidya Mission and the Commissioner Director of School Education, shall, within six months of such order redeploy teachers of schools having a strength in excess of the sanctioned strength prior to the order referred to in sub-rule (1).(2)The Rajiv Vidya Mission and the Commissioner Director of School Education shall review the teacher positioning every year before commencement of the academic session.(3)The State Government shall take effective steps to fill up vacancies of teachers on a regular basis. If there is a delay in the recruitment, the School Management Committee concerned shall be permitted to engage qualified and trained personnel, temporarily, on consolidated remuneration as decided by the School Management Committee to fill the time gap between arisal of vacancy and actual placement of the teachers.(4)The State Government shall cancel all such deputations of teachers where salaries are paid by the schools but services are taken by some other offices or institutions.(5)If any person of the State Government or the local authority violates the provisions of sub-section (2) of section 25, he or she shall be personally liable for disciplinary action.
