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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(3) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998

(3)In the meeting of the Parent Members of Mandal Education Committees and Municipal Education Committees so convened, the Chief Executive Officer shall invite from among them, nominations for 10 Parent Members for constituting the District Education Committee as specified in Section 13(1)(iii) of the Act ; and if necessary, conduct Elections in the meeting by show of hands or by secret Ballot in, the following manner :
(a)the Election Officer shall invite proposals for the nomination separately under each category and write the names of the candidates proposed under each category on the Black Board and keep it at selected place, so that it will be visible to all the members in the Hall and give them one hour time for selection
(b)in case of single nomination under any category the Election Officer may declare the candidate as "uncontested or unanimous" and declare elected accordingly ;
(c)wherever there are more than required number of vacancies; Election Officer shall arrange for the Ballot boxes and ballot paper in the Form XI. The Ballot paper shall be signed by the Election Officer and two other official members of the District Education Committee as nominated by the District Collector ;
(d)Each voter as per his choice, will write the names of 10 contestants ;
(e)Depending on the number of parent members who have to, cast their votes, the timings for. the elections shall be decided, and announced, to all the members and also displayed on the Notice Board ;
(f)Elections shall be conducted during the time specified in the presence of 2 Officers nominated by the District Collector ;
(g)Each voter shall write the names of the ten contestants as in Form XI. Failure to write the names of contestants belonging to a particular category against that specified category in Form XI shall render those votes invalid.
(h)the results shall be announced and displayed on the Notice Board by the Election Officer immediately thereafter ; and