Section 34 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
34. District Education Board:
(1)The Government shall constitute the District Education Board for each district in the State by notification not later than the 30th September, once in two years.(2)The District Educational Officer, who is the Member - Convenor of the Board, shall prepare the lists of persons from the following categories, for the purpose of nomination namely: -(i)Educational experts in the district ;(ii)One representative from each of the Non - Governmental Organisations in the districts with proper record of social, educational service ;(iii)Outstanding teachers including the retired teachers and the Headmasters who have been the recipients of National Awards ;(iv)One Representative of the recognised teachers' unions ;(v)One Representative from each category of Management running schools, including the Minority management schools in the district with at least 5 years standing ; and(vi)To place all the above lists before the Chairman and the District Collector for the purpose of nomination under sub - section (1) of Section 15 of the Act.(3)After all the members are nominated by the Chairman, the Member - Convenor shall fix up a date for the meeting of the District Education Board Members. Member Convenor shall send intimations to all the member giving at least 7 days notice for the meeting.(4)The Board shall meet at least four times in a year and the quorum for such meeting shall be 1 /2 of the total number of members of the Board.(5)The term of the Board shall be for two years.
