Section 37 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
37. Powers and Functions of State Advisory Board of School Education:
(1)It shall be the apex body to advise the Government on all the matters relating to the quality of education in general and of instruction, curriculum, syllabus and all other academic matters in particular.(2)It shall meet once in 6 months every year.(3)Review the achievement of Universal Elementary Education periodically and suggest necessary plan of action in furtherance of its objectives.(4)Review the overall achievement of Minimum Levels of learning in the schools of different levels.(5)Ensure co - ordination at various levels and among different departments dealing with the matters relating to School Education.(6)Ensure the maintenance of uniform standards among the institutions under School Education in the State.(7)Suggest the policy relating to the pre - service and in - service Teacher training.(8)Advise the Government on the matters relating to the Teacher Recruitment, Manpower Planning and Human Resource Development for School Education.
