Section 19(6) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
(6)The President of Mahila Samakhya of the concerned village/ward.](c)[ Coopted members: [Substituted by Notification No. G.O.Ms. 41, dated 19.6.2013 (w.e.f. 3.3.2011).]
