Section 15(1) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
(1)Every School, whether aided or un aided shall constitute a Governing Body to discharge the functions laid down in rule 16. The Governing Body shall have the following:(i)President of the educational agency;(ii)Secretary/Correspondent/Manager of the educational agency;(iii)Head Master/Principal of the School;(iv)One Representative of teaching staff to be chosen from among themselves;(v)President of the Parent-teachers' Association constituted under the provisions of G.O.Ms.No. 246, Education, dated the 17th February, 1987;(vi)[ Vice President of Parents teachers Association] [Substituted by G.O. Ms. No. 92 Edn. (SE-PS-I), dated 17-8-2009.]
