Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES UNDER CHAPTER II OF THE ANDHRA PRADESH EDUCATION ACT, 1982 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . RULES UNDER CHAPTER II OF THE ANDHRA PRADESH EDUCATION ACT, 1982 In exercise of the powers conferred by Section 99 read with subsections (1) and (2) of Section 5 of the Andhra Pradesh Education Act, 1982 (Act 1 of 1982), the Governor of Andhra Pradesh hereby makes the following rules 1. . :- There shall be a Board of Secondary Education to be called the "BOARD OF SECONDARY EDUCATION, ANDHRA PRADESH". The composition of the Board of Secondary Education, Andhra Pradesh shall be as follows : (1) Director of School Education-Chairman. (2) Secretary to the Commissioner for Government Examinations- Member (Secretary). (3) Joint Commissioner for Government Examinations-Member. (4) Secretary, Board of Intermediate Education-Member. (5) Director, State Council for Education Research and Training- Member. (6) Deputy Director, Secondary Education-Member. (7) Three District Educational Officers to be mentioned by Government-Member. (8) [Six Head Masters of Secondary Schools] one each from the following University areas to be nominated by Government- Members. i) Osmania University. ii) Andhra Pradesh. iii) Sri Venkateswara University. iv) Nagarjuna University. v) Kakatiya University. vi) Sri Krishna Devaraya University. (9) Two distinguished Educationists to be nominated by Government-Memb ers. (10) Six Headmasters/Headmistresses of High Schools to be nominated by Government-Members. (11) Three Deputy Educational Officers to be nominated by Government-Members. (12) One Representative of National Council of Educational Research and TrainingMember [(13) Deputy Commissioner for Government Examinations dealing with the subject-Member. 2. . :- The tenure of the Board shall be for a period of three years from the date of notification. The Government may at any time, remove any member without assigning any reason. 3. . :- A member appointed in a casual vacancy arising due to removal, resignation, death or otherwise shall hold office for the residue term of his predecessor in whose place he has been appointed. 4. . :- The headquarters of the Board shall be at Hyderabad. 5. . :- The Board shall meet atleast twice in an academic year or more often if necessary. 6. . :- Notice of the meeting specifying the date, time and place of the meeting together with a copy of the Agenda shall be sent by the Member/Secretary atleast seven days prior to the date of the meeting by ordinary post under certificate of posting to the usual place of residence or office of the members. 7. . :- Every meeting of the Board shall be presided over by the Chairman. In the absence of the Chairman, a member chosen from among the members present shall presid over the meeting. 8. . :- The quorum for the meeting shall be one third of the total number of members including the presiding officer. 9. . :- All decisions at the meeting, shall be by a majority vote. In the event of equality of votes, the presiding officer shall have a casting vote. 10. . :- If atleast half the number of the members of the Board make a request in writing to the Chairman to convene a meeting, a meeting shall be convened within ten days from the date of receipt of such requisition or within a shorter period waiving the requirement of seven days notice where necessary. 11. . :- In any case of emergency arising out of administrative business of the Board which in the opinion of the Chairman requires immediate action, he shall take such action as he deems necessary and shall thereafter report his action, to the Board at its next meeting. 12. . :- (1) Minutes of the proceedings of each meeting shall be approved by the Chairman or by the member who presides over the meeting, as the case may be. (2) Within a week from he date of the meeting a copy of the proceedings of each meeting shall be forwarded to Government for information. 13. . :- (1) For the journeys performed for attending the meetings the nonofficial members shall be eligible to draw the travelling and daily allowance at the rates admissible to the members of a First Class Committee under the Andhra Pradesh Travelling Allowance Rules. (2) The MemberSecretary shall be the controlling authority for countersigning the T.A. Bills of the Nonofficial members. (3) The absence of official members for attending the meetings of the Board shall be treated on duty and they shall be eligible to draw travelling and daily allowance in accordance with the Andhra Pradesh Travelling Allowance Rules. 14. . :- Powers of Board: Subject to the other provisions of the Act and rules and to such directions as the Government may give, from time to time, in this behalf, the Board shall have the following powers namely: (1) to advise the Government on the coordinated development of secondary education. (2) to make recommendations to Government with regard to the197 (a) courses of study and medium of instruction; (b) syllabi and curriculum for various courses of study ; (c) fixation of fees and other charges for examinations ; and (d) standards of achievement in various subjects to qualify for promotion and award of certificates. (3) to formulate schemes for conducting examinations. (4) to award certificates to the candidates who have passed X class examination. (5) to recognise any diploma or certificate granted by any board or educational authority whether within or outside the State as equivalent to the certificate granted by the Board, or any course of study undertaken by candidates as sufficient for the purpose of admitting them for the X class examination. (6) to call for such reports, returns and other information as may be required for performing its functions, from any institution or office. (7) to perform such other functions as may be entrusted to it from time to time by the Government for the development of secondary education in the State. 15. . :- (1) The Board may with the prior approval of the Government constitute the following Committees; namely : (a) Academic Committee to advise the Board on academic policies or introduction of new courses of study and new combination of subjects. (b) Examination Committee to advise the Board with regard to matters relating to structure of question papers, nature of test items, and norms to deal with cases of malpractices in examination. (2) The Composition of the Committee shall be as determined by Chairman : (Board of Teachers Education, Andhra Pradesh. 1. There shall be a Board of Teachers Education Andhra Pradesh- 2. The composition of the Board of Teachers Education, Andhra Pradesh shall be as follows: (1) Director of School Education Chairman. (2) Director Incharge of Primary Education ViceChairman. (3) Joint Commissioner for Government Examinations- MemberSecretary. (4) Director, State Council for Educational Research and Training- Member. (5) Secretary, Board of Intermediate Education-Member. (6) Deputy Director Incharge of School Education Training-member. (7) One Principal, Government Comprehensive College of Education-Member. (8) Two District Educational Officers to be nominated by Government-Members. (9) Educationalists of whom not less than two shall be non officials to be nominated by GovernmentMembers. [(10) Deputy Commissioner for Government Examinations dealing with the subject-member. 3. Rules 2 to 13 of the rules issued under subsection (1) of Section 5 relating to tenure, convening of meetings, quorum, travelling and daily allowances etc., in respect of the Board of Secondary Education, Andhra Pradesh shall apply mutatis mutandis to the Board of Teachers Education. 4. Powers of the Board : Subject to the provisions of the Act and the rules and to such directions as the Government may give in this behalf, the Board shall have the following powers namely: (1) to lay down the courses of study for the preservice and inservice teachers at preprimary, primary and secondary level; (2) to make recommendations to the Universities on the courses of study and training of secondary school teachers keeping in view the changing requirements, from time to time; (3) to specify the qualifications for admission into the Teacher Training Courses at preprimary and primary levels. (4) to prescribe the syllabi, curricula, textbooks, reference books etc., for the training courses for preprimary school teachers. (5) to lay down the standards for examinations and to conduct examinations conforming to these standards for preprimary and primary school teachers. (6) to award certificates to the candidates who passed the Teachers training course. (7) to deal with cases of malpractices in the examinations ; (8) to review the position of teacher Education in the State at preprimary, Primary and Secondary level, from time to time and to take measures to maintain or improve the position. 5. The Board may, with the prior approval of the Government, constitute the following Committees: (1) Academic Committee to advise the Board on academic policies and courses of study for teacher training ; and (2) Examination Committee to advise the Board with regard to matters relating to structure of question papers, nature of test items and norms to deal with cases of malpractices in the teacher training examinations.