Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(4) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998

(4)In respect of representative to be co - opted from the recognized teacher unions that union which has largest following in the Municipality/Corporation shall be co - opted. In case of conflicting claims, the members present shall select one of the recoganized unions to be represented by draw of lots on annual rotational basis. The members selected once may be excluded from the selection for subsequent years, till last union in the Municipality/ Corporation is represented.
Substituted by Ibid.