Preamble
Andhra Pradesh School Education (Community Participation) (Amendment) Act, 20001
| [Andhra Pradesh Act No. 31 of 2000] | [28th September, 2000] |
An Act to Amend the Andhra Pradesh School Education (Community Participation) Act, 1998
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-first Year of the Republic of India, as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
In order to encourage girl child education in school and to ensure their retention/it is desirable to have women as Chairpersons of School Committees. This also gives scope for empowering women to take a more active part in school administration. It is, therefore, proposed to amend the Andhra Pradesh. School Education (Community Participation) Act, 1996 and the rules thereof and reserve 50% of the Chairpersons posts in School Committees for women.
Since Anganwadis, Balwadis which fall under the administrative control of Women & Child Welfare Department, have already constituted "Mothers Committees", they need to be exempted from constituting School Committees. Further, Early Childhood Centres and Pre-Primary Schools Centres which are mainly attached to existing schools can be dealt with by the School Committee of the school to which they are attached. For the above reason, the Anganwadis, Balwadis, Eces. and Pre-Primary Schools, may be removed from the scope of definition of the "School".
At present the term of the Office of the Members of School Committee, Panchayat Education Committee, Mandal Education Committee, Municipal Education Committee, District Education Committee and District Advisory Board is two years. The term of the State Advisory Board of School Education is for a period of three years. There is no provision in the Andhra Pradesh School Education (Community Participation) Act, 1998 for extending the term of Office of these Committees to meet any unforeseen circumstances. It is, therefore, proposed to amend the Andhra Pradesh School Education (Community Participation) Act, 1998 to provide for the extension to the term of these committees for a period not exceeding one year at a time.
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh School Education (Community Participation) (Amendment) Act, 2000.
(2) It shall be deemed to have come into force with effect on and from the 12th June, 2000.
Section 2. Amendment of section 1
2. Amendment of section 1.- In the Andhra Education (Community Participation) Act, 1998 (Act 13 of 1998) (herein after referred to as the principal Act), in section 1, in sub-section (4), for the words, "Pre-primary", the word, "Primary", shall be substituted.
Section 3. Amendment of section 2
3. Amendment of section 2.- In section 2 of the principal Act,-
(i) in clause (9), for the words, "Pre-primary School or Primary School", the words, "Primary School or" shall be substituted.
(ii) in clause (11), the words "Pre-primary", shall be omitted.
Section 4. Amendment of Section ???
4. Amendment of Section ???.- In section 5 of the principal Act,-
(i) after sub-section (1), the following proviso shall be inserted, namely:-
"Provided that 50% of the Chairmen of the School Committees of Primary, Upper Primary and High Schools put together in a mandal identified in the manner prescribed shall be Women.".
(ii) in the existing proviso, for the words, "Provided that", the words, "Provided further that", shall be substituted;
(iii) after sub-section (4), the following proviso shall be added, namely;-
"Provided that the Government, may extend the term of office of the members of the Committee for a period not exceeding one year at a time.".
Section 5. Amendment of section 7
5. Amendment of section 7.- In section 7 of the principal Act, after sub-section (5), the following proviso shall be added, namely;-
"Provided that the Government, may extend the term of office of the Committee for a period not exceeding one year at a time.".
Section 6. Amendment of section 9
6. Amendment of section 9.- In section 9 of the principal Act, after sub-section (3), the following proviso shall be inserted, namely;-
"Provided that the Government, may extend the term of office of the Committee for a period not exceeding one year at a time."
Section 7. Amendment of section 11
7. Amendment of section 11.- In section 11 of the principal Act, after sub-section (4), the following proviso, shall be inserted, namely;-
"Provided that the Government, may extend the term of office of the Committee for a period not exceeding one year at a time.".
Section 8. Amendment of section 13
8. Amendment of section 13.- In section 13 of the principal Act, after sub-section (3), the following proviso shall be inserted, namely;-
"Provided that the Government, may extend the term of office of the Committee for a period not exceeding one year at a time.".
Section 9. Amendment of Section 15
9. Amendment of Section 15.- In section 15 of the principal Act, after sub-section (4), the following proviso shall be added, namely;-
"Provided that the Government, may extend the ??? office of the Board for a ??? not exceeding one year at a time if ???"
Section 10. Amendment of section 16
10. Amendment of section 16.- In section 16 of the principal Act after sub-section (4), the following proviso shall be added namely;-
"Provided that the Government may extend the term of office of the Board for a period not exceeding one year at a time.".