Section 7 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
7. Ordinary Meetings:
(1)The Head Master shall convene the first meeting by giving one week's notice to all parents, sent through their wards returned duly attested by parents :Provided that no separate notice is required for the biannual meetings on last working day of June and December months.(2)20% of the total members shall constitute quorum for the Parent Teacher Association meetings.(3)The Parent Teacher Association, in each of its meetings, shall elect one of its members as the Chairperson to preside over the proceedings. The Head Master shall conduct election by show of hands.(4)Every Parent Teacher Association is responsible for preparation of a Plan for the effective performance of its functions provided in sub - section (3) of Section 4 of the Act.(5)The minutes of the meeting shall be recorded by the head Master in the Minutes Book in Form V and Signed by at least 10 (literate) members of the Parent Teacher Association and approved by the Chairman.
