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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998

3. Constitution:

(1)Parent - Teacher Association for each school shall be constituted by the Head Master concerned not later than the 30th June of each academic year.
(2)The Inspecting Officer shall notify the date and time on the notice board of the school at which all students shall attend the school along with one of their parents :Provided that in case of Adult Education Center or a Continuous Education Center, the presence of the parents is not necessary.
(3)The Head Master shall then enter the names of the parents in the Register to be maintained in Form I, and should give the membership slips in Form II to all the parents registered on payment of membership fee.
(4)The Head Master shall then explain the powers, the functions, the role and the responsibility of the Parent Teacher Association as envisaged under the Act to all the parents.