Section 36 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
36. Constitution of State Advisory Board of School Education:
(1)The Government by notification shall constitute a State Advisory Board of School Education before 31st October. The term of the Board shall be for a period of 3 years.(2)The Commissioner & Director of School Education who is the Member - - Convenor of State Advisory Board of School Education shall nominate all categories of the members under Section 16(1) of the Act and shall fix up a date for the first meeting of the Board with the prior approval of the Chairman.(3)He shall convene the meeting with an advance intimation of at least 15 days.(4)The chairperson of the Board shall co - opt one Chairperson of School Education Committees as specified under Section 16(1)(xvii) of the Act.(5)The Member Convenor shall place before the Chairperson the list of the parent members of the District Education Committees for co - option to the State Advisory Board.
