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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(3) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998

(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.