Section 25(15) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
(15)For the purpose of these rules the Vice - Chairman and Member - Convenor operating the fund shall be construed as Public Servants and are accountable to Government for its proper utilisation.[Explanation: For the purpose of this rule, Mandal Education Committee means Mandal Education Management Committee.] [Inserted by G.O. Ms. No. 95, Education (S.E. Prog. II - 2), dated 2-12-2006.]Municipal Education Committees
