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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(2)The President of the educational agency shall be the Chairman of the Governing Body and the Secretary/Correspondent/Manager of the Schools shall be Secretary of the Governing Body;