Section 28(3) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
(3)Members of the Council, shall be appointed by the State Government from amongst the persons having knowledge and practical experience in the field of elementary education and child development, as under:(a)At least four members shall be from amongst persons belonging to SCs, STs , OBCs and minorities taking one from each of these categories;(b)At least one member shall be from amongst persons having specialized knowledge and practical experience of education of children with special needs;(c)At least one member should be from amongst persons having specialized knowledge in the field of pre-primary education(d)At least one member shall be from amongst persons having specialized knowledge and practical experience in the field of teacher education
