Section 32 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
32. District Education Committees:
- Constitution and Functioning of District Education Committees: -(1)The District Education Committee shall be constituted by the Chief Executive Officer of the Zilla Parishad within 30 days from the scheduled date for constitution of the Mandal Education Committees.(2)[ For selection of 10 Parent Members in the Committee the Chief Executive Officer shall convene a meeting of all the Parent Members of the Mandal and the Municipal Education Committees and all the Chairmen of the School Committees of the schools under the control of the State Government, Government Aided private managements and local bodies within the Jurisdiction of such of the Municipalities where Municipal Education Committees could not be formed for want of Schools under the control of such Municipalities in the District by giving an advance notice of at least 10 (ten) days.] [Substituted by G.O.Ms.No. 102, Education (Prog. II), dated 18.08.2001.](3)In the meeting of the Parent Members of Mandal Education Committees and Municipal Education Committees so convened, the Chief Executive Officer shall invite from among them, nominations for 10 Parent Members for constituting the District Education Committee as specified in Section 13(1)(iii) of the Act ; and if necessary, conduct Elections in the meeting by show of hands or by secret Ballot in, the following manner :(a)the Election Officer shall invite proposals for the nomination separately under each category and write the names of the candidates proposed under each category on the Black Board and keep it at selected place, so that it will be visible to all the members in the Hall and give them one hour time for selection(b)in case of single nomination under any category the Election Officer may declare the candidate as "uncontested or unanimous" and declare elected accordingly ;(c)wherever there are more than required number of vacancies; Election Officer shall arrange for the Ballot boxes and ballot paper in the Form XI. The Ballot paper shall be signed by the Election Officer and two other official members of the District Education Committee as nominated by the District Collector ;(d)Each voter as per his choice, will write the names of 10 contestants ;(e)Depending on the number of parent members who have to, cast their votes, the timings for. the elections shall be decided, and announced, to all the members and also displayed on the Notice Board ;(f)Elections shall be conducted during the time specified in the presence of 2 Officers nominated by the District Collector ;(g)Each voter shall write the names of the ten contestants as in Form XI. Failure to write the names of contestants belonging to a particular category against that specified category in Form XI shall render those votes invalid.(h)the results shall be announced and displayed on the Notice Board by the Election Officer immediately thereafter ; and(4)After the elections of the 10 parent members in the manner provided in this rule is completed, the Chief Executive Officer shall convene the first meeting of the Committee with only the Official/Parent Members for selecting the co - opted members.(5)The quorum for such a meeting shall be 1/2 of the total number of Parent Members of the Mandal Education Committees within a district.(6)For selection of co - opted members, the Chief Executive Officer shall take action in advance as detailed below ; namely:(a)Prepare a list of Headmasters of Zilla Parishad, Government and Government Aided High Schools with good academic and administrative record and experience and provide the same to the members ;(b)prepare a list of Chairpersons of Mandal Education Committees in the district forco - opting one Mandal Education Committee Chairperson as a Member in the Committee ;(c)prepare a list of Chairmen of Panchayat Education Committees for co - opting one Panchayat Education Committee Chairmen as a Member on the Committee ;(d)In respect of the representative to be co - opted from the recognised teacher unions, that union which has the largest following in the District, shall be co - opted. In case of conflicting claims the members present shall select one of the recognised unions to be represented by draw of lots on annual rotational basis. The members selected once may be excluded in the selection for the subsequent years, till the last union in the District is represented.(e)prepare a list of Zilla Parishad Territorial Constituency members to be nominated on the Committee ; and(f)Obtain the name of one educationist, social activist or a voluntary organisation to be nominated by the District Collector.(7)For the purpose of co - opted members and for conducting elections the Chief Executive Officer shall act as the Election Officer and also is responsible for maintaining the reservations provided in Section 13(1)(iii) of the Act.(8)All the Co - opted members as specified in 13(1)(iv), (vi), (vii), (xii) of the Act shall be selected by show of hands in the first meeting of the District Education Committee presided over by the Chairman of the Committee.(9)All the decisions taken in the meeting shall be recorded in the Minutes Register and signed by atleast 2/3 of the members present before they leaves the meeting hall and approved by the Chairman of the District Education Committee.[Explanation: For the purpose of this rule, the District Educational Committee means, District Education Management Committee] [Inserted by G.O. Ms. No. 95, Education (S.E. Prog. II - 2), dated 2-12-2006.].
