Section 15 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
15. Constitution of the Governing Body.
(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.](2)The President of the educational agency shall be the Chairman of the Governing Body and the Secretary/Correspondent/Manager of the Schools shall be Secretary of the Governing Body;(3)The Secretary/Correspondent of the governing body will convene the meetings by giving a written notice of 7 clear days to all the members under acknowledgement;(4)The quorum for the meetings shall be 4;(5)The Governing Body will meet at least 3 times in an Academic Year. The following meetings shall be obligatory:(a)The first meeting shall be held within one week after the commencement of the academic year to take tentative decisions of fixing fee structure to be collected from the students of various classes within the maximum limits prescribed by the Government from time to time and the salary payable to staff appointed. [x x x] [Omitted by ibid.];(b)The second meeting shall be held about one or two months after the last date fixed for the admission of students, by which time the financial position of the institution will be clear. In this meeting the decisions taken in the first meeting may be ratified or may be revised keeping in view the financial position of the Institution. The meeting will also pass resolutions advising the management on various academic and administrative matters for the improvement in the functioning of the Institutions;(c)The third meeting shall be held at any time before the end of February to ascertain how far the decisions taken in the 2nd meeting have been implemented and to advise the management on the corrective measures for the improvement in the functioning of the institution.
