Section 2(15) in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019
(15)"teacher", means Headmaster, School Assistant, Secondary Grade Teacher, Physical Education Teacher, pre-primary teacher, teacher education faculty, etc., or any other person required to impart education or to guide research or render guidance in any other form to the students for pursuing a course of study in such educational institutions, including teacher education institutions.Chapter-II Establishment of the Commission
