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State of Andhra Pradesh - Section

Section 22 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998

22. Constitution of Mandal Education Management Committee:

(1)The Mandal Education Management Committee shall be constituted by the Mandal Parishad Development Officer within 30 days from the date of constitution of the School Management Committees in the Mandal.
(2)The District in - charge Minister shall nominate eight chairpersons of the School Management Committees under the control of the Mandal Parishad concerned as per Section 9 of the Act.
(3)All the Co - opted members as provided in sub - section (1) of Section 9 of the Act except the ones specified in Section 9(1)(v) and (vi) shall be selected by show of hands in the first meeting of the Mandal Education Management Committee, which shall be presided over by the Chairman.
(4)In respect of the representative to be co - opted from the recognized teacher unions, that union which has the largest following in the Mandal shall be co - opted. In case of conflicting claims, the members present shall select one of the recognized unions to be represented by draw of lots on annual rotational basis. The members selected once may be excluded for the selection of subsequent years till the last union in the Mandal is represented.
(5)All the decisions taken in each meeting shall be recorded in the minutes register by the Chairpersons, which shall be signed by other members present, in token of their approval.
Substituted by Ibid.