Section 28 in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
28. Constitution and Functions of the State Advisory Council.
- (I) The State Advisory Council shall consist of Chairperson and Co- Chair person and thirteen members.(2)The Minister in-charge of the Department of Primary Education shall be the ex-officio Chairperson of the Council. The Minister in-charge of the Department of School Education in the State Government shall be the ex-officio Co-chairperson(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(4)Fifty percent of the members i.e. six members shall be women.(5)Principal Secretary to Government Primary Education and SSA shall be the convener of the council. The Secretary, School Education shall be the coconvener and the Secretary, Tribal Welfare, the Secretary, Social Welfare, the Secretary, BC Welfare, the Secretary, Minority Welfare, the Secretary, Women Child Welfare, the Secretary, HMFW, the Secretary, Panchayat Raj shall be special invitees to the meetings of the Council. One member each of the recognized teachers unions who are members of Joint Staff Council shall be the special invitees(6)The procedure for transaction of Business of the Council shall be as under:(i)The Council shall meet once in three months(ii)Quorum of the meeting of the Council shall be considered complete if at least 50% of its members are present.(7)The terms and conditions for appointment of members of the Council shall be as under:(a)Every member shall hold office as such for a term of two years from the date on which he/she assumes office.Provided that no member shall hold office for more than two terms(b)The member may be removed from his office by an order of the State Government on the ground of proved misbehavior or incapacity, or on the happening of anyone or more of the following events: if the member:-(i)Is adjudged insolvent; or(ii)Refuses to act or becomes incapable of acting; or(iii)Is of unsound mind and stands so declared by a competent Court; or(iv)Has so abused his office as to render his continuance in office detrimental to the public interest or(v)Is convicted for an offence by a competent Court; or(vi)Is without obtaining leave of absence from the Council, absent in two consecutive meetings of the Council(c)If a vacancy occurs in the office of Members, whether by reason of his death, resignation or otherwise, such vacancy shall be filled within a period of (120) days by making a fresh appointment in accordance with the provisions of sub-rule (3).
