Section 32(2) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
(2)[ For selection of 10 Parent Members in the Committee the Chief Executive Officer shall convene a meeting of all the Parent Members of the Mandal and the Municipal Education Committees and all the Chairmen of the School Committees of the schools under the control of the State Government, Government Aided private managements and local bodies within the Jurisdiction of such of the Municipalities where Municipal Education Committees could not be formed for want of Schools under the control of such Municipalities in the District by giving an advance notice of at least 10 (ten) days.] [Substituted by G.O.Ms.No. 102, Education (Prog. II), dated 18.08.2001.]
