Section 32(9) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
(9)All the decisions taken in the meeting shall be recorded in the Minutes Register and signed by atleast 2/3 of the members present before they leaves the meeting hall and approved by the Chairman of 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.].
