Section 50(4) in Andhra Pradesh Education Act, 1982
(4)Where the educational agency does not, within a reasonable time, take action to the satisfaction of the competent authority, that authority may, after considering any explanation furnished or representation made by the educational agency, issue such directions as that authority deems fit ; and the educational agency and the head of the institution shall comply with such directions and shall be responsible for the implementation of every such direction.
