Section 33 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
33. Term, Removal, Disqualification and Filling of casual vacancies of the parent members of the District Education Committee:
(1)Parent members in the District Education Committee shall hold office for 2 years unless otherwise recalled/disqualified/or removed or resigned as per provisions of the Act or Rules framed thereunder.(2)Vacancies arising due to resignations, death or otherwise shall be filled within 30 days from the date of vacancy, it shall be the responsibility of the Heads of the Institutions/Panchayat Education Committees/Mandal Education Committees' Convenors concerned to intimate the vacancies to the Election Officer and getting the same filled within 30 days.(3)All the vacancies shall be filled as provided in Section 13 of the Act.(4)The District Education Committee members shall strive to get donations from the general Public or Philanthropists or from any other agencies for strengthening of educational infrastructure and deposit the same in the District Education Fund account.(5)The salary grant for the teachers shall be utilised only for the purpose for which it is released. Any diversion of such a grant shall entail the Chief Executive Officer and the Chairman of the Committee for disciplinary action.(6)The District Education Committee on receipt, of all funds other than the salary grants shall distribute the same among the Mandal Education Committees as per the requirement/annual plan. Under no circumstances the District Education Committee shall expend such funds directly.(7)Each District Education Committee shall prepare its annual budget in the beginning of the academic year ; and all the funds other than the grants released for salaries may be distributed accordingly.(8)The fund shall not be used for the purposes other than that specified in the Act or in the rules or entrusted to the Committee by the Government.(9)Utilisation of fund for activities not provided in the Act or in the rules or in contravention of Government directions calls for action under Section 18(2) of the Act apart from action under relevant laws in force as may be applicable.(10)All operations of fund shall be made by way of cheques only.(11)All the funds as soon as they are received, shall be entered in the appropriate register and deposited in a single account.(12)All the decisions for the distribution of funds shall be made only a resolution passed by the majority of members of the District Education Committee in a meeting duly convened and resolution recorded in the prescribed register by the Chief Executive Officer.(13)The Member - Convenor shall get all the expenditure or the transfer of funds periodically audited by the Local Fund Audit.(14)It shall be the responsibility of the Member - Convenor of the District Education Committee to make proper distribution of amounts from out of the fund. In case, the District Education Committee passes any resolutions for the use of funds released by the Government in the manner not authorised by the Government, the Member - Convenor shall send such resolution to the District Collector instead of straight away acting upon such resolution. The District Collector, then, shall in consultation with the Government clarify whether such resolution is in accordance with the Government instructions issued in that behalf. The clarification so issued by the District Collector, shall be final and shall be acted upon by the District Education Committee.[Explanation: For the purpose of this rule, the District Educational Committee means, District Education Management Committee] [Inserted by G.O. Ms. No. 95, Education (S.E. Prog. II - 2), dated 2-12-2006.].
