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State of Andhra Pradesh - Section

Section 26 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998

26. Constitution and Functions of Municipal Education Management Committee:

(1)The Municipal Commissioner shall constitute a Municipal Education Management Committee in the municipality within (30) days from the date of constitution of the School Management Committee.
(2)The District in - charge Minister shall nominate the eight Chairpersons as per Section 11 of the Act.
(3)All the co - opted members as provided in Section (11), of the Act except the ones specified in Section 11(1)(iv) and (vi) shall be selected by show of hands in the first meeting of Municipal Education Management Committee which shall be presided over by the Chairman of the Committee.Note: – For this purpose the Municipal Commissioner shall place before the Municipal Education Management Committee the names of persons for consideration in each category. However, the final choice to select the members to be co - opted need not be confined to such list.
(4)In respect of representative to be co - opted from the recognized teacher unions that union which has largest following in the Municipality/Corporation shall be co - opted. In case of conflicting claims, the members present shall select one of the recoganized unions to be represented by draw of lots on annual rotational basis. The members selected once may be excluded from the selection for subsequent years, till last union in the Municipality/ Corporation is represented.
Substituted by Ibid.