Section 24(1) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
(1)Sanctioned strength of teachers in every school established, owned or controlled by the State Government or the local authority shall be specified by order in writing by the Commissioner Director of School Education in consultation with the Rajiv Vidya Mission, within a period of three months from the date of commencement of the ActProvided that the Rajiv Vidya Mission and the Commissioner Director of School Education, shall, within six months of such order redeploy teachers of schools having a strength in excess of the sanctioned strength prior to the order referred to in sub-rule (1).
