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[Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(6)(d) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998

(d)In respect of the representative to be co - opted from the recognised teacher unions, that union which has the largest following in the District, shall be co - opted. In case of conflicting claims the members present shall select one of the recognised unions to be represented by draw of lots on annual rotational basis. The members selected once may be excluded in the selection for the subsequent years, till the last union in the District is represented.