Section 34(2) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
(2)The District Educational Officer, who is the Member - Convenor of the Board, shall prepare the lists of persons from the following categories, for the purpose of nomination namely: -(i)Educational experts in the district ;(ii)One representative from each of the Non - Governmental Organisations in the districts with proper record of social, educational service ;(iii)Outstanding teachers including the retired teachers and the Headmasters who have been the recipients of National Awards ;(iv)One Representative of the recognised teachers' unions ;(v)One Representative from each category of Management running schools, including the Minority management schools in the district with at least 5 years standing ; and(vi)To place all the above lists before the Chairman and the District Collector for the purpose of nomination under sub - section (1) of Section 15 of the Act.
