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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Teachers (Regulation of Transfers) Rules, 2013

9. Notification of vacancies.

. - (1) The following vacancies shall be notified for the purpose of counseling.(a)All the exiting clear vacancies except the leave vacancies.(b)All the vacancies arising due to compulsory transfers as per 5 Rule 5.(c)Resultant vacancies arising during Counseling.
(2)The competent authorities shall notify the vacancies with the approval of District Collector (District Cadres) or Commissioner and Director of School Education (Zonal Cadre), as the case may be after duly affecting rationalization by taking into consideration of teacher pupil ratio as notified by Government vide G.O.M.S. No. 55 dt. 23.04.2011 as amended for time to time.